Calcutta High Court (Appellete Side)
Smt. Mamoni Bouri & Anr vs Royal Sundaram Alliance ... on 27 July, 2021
S/L 8
27.7.2021
Court No.26
AD
FMA 3349 of 2015
(Via Video Conference)
Smt. Mamoni Bouri & Anr.
Vs.
Royal Sundaram Alliance Insurance Company Ltd. & Ors.
Mr. Krishanu Banik
... for the Appellants/Claimants.
Mr. Rajesh Singh
... for the Respondent/Insurance Company.
The appeal is directed against the judgment and order
dated 15th day of June, 2015, passed by the Motor Accident
Claims Tribunal, Bankura in M.A.C. Case No.07 of 2015/157 of
2013 for the death of one 11 years old boy, namely 'Amit Bauri'
in a road accident dated July 29, 2013.
In the instant appeal, claimants have challenged the
quantum of compensation on various points. It is submitted on
behalf of the appellants that the annual income of Rs.15,000/-
of the victim considered by the Ld. Judge, was inadequate.
Further, claimants were granted an insufficient amount of
Rs.50,000/- under 'future prospect'. Lastly, claimants plead
that the multiplier of '17' purchase factor, as adopted by the
Court below was improper. Accordingly, it was argued that a
lesser quantum of compensation has been wrongfully awarded
by the Tribunal.
Per contra, the Learned Advocate representing the
insurance company argues that in the facts and circumstances
of the case, the award is just and reasonable and there is no
further scope of enhancement of the same.
Considering the judgements of Smt. Sarla Verma & Ors.
Vs. Delhi Transport Corporation & Anr., reported in (2009) 6
SCC 121 and National Insurance Company Ltd. Vs. Pranay
Sethi & Ors., reported in (2017) 16 SCC 680, I find substance in
the arguments of the appellants. Relying upon the judgement of
Kishan Gopal and Anr. Vs Lala & Others reported in 2013 (4)
TAC 5 SC, I hold the income of the victim to be Rs.30,000/- per
annum. Claimants are justified in praying for 40% addition on
account of 'future prospect'. In the case of Reshma Kumari &
Others -Vs.- Madan Mohan & Anr. reported in 2013 (2) TAC
369 (SC) it has been decided that when the age of the deceased
is less than 15 years, the multiplier of 20 should be adopted.
Claimants, however, admit that deduction for 'personal
expenses', should be 50% of the notional income of the
deceased and Learned Judge granted as excessive amount of
Rs.59,500/- under different components of 'general damages'.
Accordingly, the impugned award is modified and recalculated
in the manner referred hereinafter.
Particulars Amount (Rs.)
Annual Income Rs.30,000/-
Less 50% for personal expenses(Rs.15,000/-) Rs.15,000/-
Add 40% future prospect (Rs.6,000/-) Rs.21,000/-
Multiplier '20' Rs.4,20,000/-
Add 'General Damages' Rs.30,000/-
TOTAL Principal Compensation Rs.4,50,000/-
LESS - awarded by Tribunal and paid by insurer Rs.3,14,500/-
BALANCE (enhancement) Rs.1,35,500/-
The claimants acknowledge receipt of the awarded
amount of Rs.3,14,500/- in terms of the direction of the
tribunal. Accordingly, the balance enhanced sum of
Rs.1,35,500/- would become payable to the appellants by the
insurance company, together with interest assessed at the rate
of 6 per cent per annum on and from the date of filing of the
claim petition within a period of 45 days from the date of
receipt of the bank account particulars of the appellants.
Advocate for the Appellants will forward the bank
account details of the appellants within a fortnight from date to
Advocate for the insurance company. The payment shall be
made in the proportion decided by the Court below.
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.)
