Calcutta High Court (Appellete Side)
Chhaya Shasmal @ Chhayarani ... vs The National Insurance Co. Ltd. & ... on 26 July, 2021
S/L 11
26.7.2021
Court No.26
AD
FMAT 174 of 2019
With
IA No.:CAN 1 of 2019 (Old No.:CAN 2147 of 2019)
(Via Video Conference)
Chhaya Shasmal @ Chhayarani Sasmal & Ors.
Vs.
The National Insurance Co. Ltd. & Anr.
Mr. Amit Ranjan Roy
... for the Appellants/Claimants.
Mr. Sanjay Paul
... for the Respondent/Insurance Company.
IA No.:CAN 1 of 2019 (Old No.:CAN 2147 of 2019)
Since the original application is not found in the file, the
photostat copy of the application for condonation of delay is
taken on record and the same is treated as original.
This is an application for condonation of delay in filing
the instant appeal.
On perusal of the pleadings, this Court satisfied that
cause shown for delay in filing of the appeal is sufficient and
prayer for condonation of delay should be allowed.
Accordingly, the application for condonation of delay
stands allowed.
FMAT No. 174 of 2019
On consent of the parties appeal is taken up for hearing.
The appeal is against the judgment and award dated 14th
August, 2018 passed by the Learned Judge, Motor Accident
Claims Tribunal, Fast Track, 1st Court, Tamluk, in MAC Case
No. 39 of 2017 / MAC Case No.376 of 2012, on a claim under
Section 166 of the Motor Vehicles Act, 1988.
The fact of the case is that the legal heirs of victim are
claiming compensation on account of death of Gurupada
Sasmal, in a motor vehicle accident took place on 5th June,
2012.
Mr. Amit Ranjan Roy, counsel appearing on behalf of the
appellants, has mainly raised two points in the instant appeal. It
is submitted on behalf of appellants that the monthly income of
Rs.3000/- of the victim considered by the learned Judge was
inadequate. However, claimants were not granted any amount
under heading Future Prospect. Accordingly, Mr. Roy submits
that the lesser quantum of compensation has been awarded by
the Tribunal.
Mr. Sanjay Pal, counsel appearing on behalf of the
Insurance Company, argued that the Learned Tribunal rightly
accepted the income of Rs.3,000/- per month in absence of
documentary evidence and there is no scope of interference of
the appellate court at this stage.
Mr. Roy further submits and informed the Court that
appellants 2 & 3 were minor at the time of filing of the claim
case and attained their majority before preferring the appeal
and filed the appeal in their individual capacity.
Heard the submission of the parties, considering the
judgments of Smt. Sarala Verma & Ors. -Vs.- Delhi Transport
Corporation & Anr., reported in (2009) 6 SCC 121 and National
Insurance Company Limited -Vs.- Pranay Sethi & Ors.,
reported in (2017) 16 SCC 680 and also following the
precedence of this Court on the point of monthly income, I find
substance in the arguments of the appellants. For the year 2012,
in a claim under section 166 of the Motor Vehicles Act, 1988, an
amount of Rs. 4000/- per month does not appear to be
exorbitant.
Similarly, appellants are justified in praying for 25%
addition on account of 'future prospect' on the income of the
deceased. The appellants, however, also submit that the total
component of General Damages should be Rs. 70,000/- instead
of Rs. 30,000/- as granted by the Court below.
Considering the submission, I am of the view that the
impugned award is required to be modified and the claimants
are found to be entitled to total amount of Rs 6,30,000/-
together with interest thereon at the rate of 6% per annum from
the date of filing of claim application till the date of receipt of
payment. In the light of the above observation, appellants are
entitled to get such compensation in the following manner:
Particulars Amount
Monthly Income Rs. 4000/-
Yearly Income(x12) Rs. 48,000/-
After Deduction 1/3rd Rs. 32,000/-
25% future prospect (32,000 x 25%) Rs.8000/-
Total annual income Rs. 40,000/-
Age 44 Multiplier14 Rs.5,60,000/-
(40,000 x 14)
General damages Rs.70,000/-
Total compensation Rs. 6,30,000/-
Tribunal awarded Rs.3,66,000/-
Payable Rs. 2,64,000/-
The claimants are acknowledging receipt of sum of the
entire awarded amount of Rs. 3,66,000/- along with interest.
The balance sum of Rs.2,64,000/- would become payable to the
appellants together with interest assessed at the rate of 6 per
centum from the date of filling of claim application till the date
of payment within 45 days from the date receipt of the bank
particular of the appellants, peremptorily . Learned Advocate
for the appellants will forward the bank account details of the
appellants within a fortnight from date to the learned Advocate
for the Insurance Company. The payment shall be made by the
insurance company to the appellants in the same proportionate
as indicated in the tribunal award and to treat the appellants
no. 2 & 3 as major.
With the aforesaid directions, the instant appeal is
disposed of.
There shall be no order as to costs.
In view of the disposal of this appeal, connected
application, if any, is also disposed of.
The concerned Department is directed to tag the
applications, if any, with the main appeal.
The Registry is directed to send down the lower court
records at once, if received by this time.
Urgent photostat certified copy of this order, if applied
for, be given to the parties, upon compliance of all formalities,
on priority basis.
(Shekhar B. Saraf, J.)
