Chandra Shekhar Roy vs Raj Bahadur Pal
2026 Latest Caselaw 875 Chatt

Chattisgarh High Court

Chandra Shekhar Roy vs Raj Bahadur Pal on 23 March, 2026

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                              Page 1 of 4

                                    (MAC Nos.2175/2019 & 238/2020)




           Digitally                                                    2026:CGHC:13757
           signed by

SISTA
           SISTA
           SOMAYAJULU                                                            NAFR
SOMAYAJULU Date:
           2026.03.24
           10:36:00
           +0530
                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      MAC No. 2175 of 2019

                   Chandra Shekhar Roy, Aged about 29 years, S/o Chandra Deep Roy,
                   Occupation Truck Driver, R/o Village Zora, Post Krishak Nagar,
                   Police Station Telibandha, Tehsil & District Raipur, Chhattisgarh.
                                                                              (Claimant)
                                                                          --- Appellant

                                              Versus

                1. Raj Bahadur Pal, Aged about 48 years, S/o Satya Narayan Pal, Truck
                   Owner, R/o Kumar Road Carriers, Prem Ganga Complex, Chhokra
                   Nala, Raipur, Tehsil & District Raipur, Chhattisgarh. (Owner of
                   Truck bearing registration No.CG-04/ZC-5483)

                2. New India Assurance Company Ltd., Through Divisional Manager,
                   Division Office No.2, Bajrang Market, G.E. Road, Raipur,
                   Chhattisgarh. (Insurer of Truck bearing registration No.CG-04/ZC-
                   5483)
                                                                     --- Respondents

AND

The New India Assurance Company Limited, Through its Divisional Manager, Divisional Office-2, Bajrang Market, G.E. Road, Raipur, District Raipur, Chhattisgarh.

(Non-Applicant No. 2)

--- Appellant

Versus

1. Chandra Shekhar Roy, S/o Chandradeep Roy, Aged 29 years, Occupation Truck Driver, R/o Village Jora, Post Office Krishak Nagar, Police Station Telibandha, Tahsil & District Raipur, Chhattisgarh.

(Applicant)

(MAC Nos.2175/2019 & 238/2020)

2. Raj Bahadur Pal, S/o Satya Narayan Pal, Aged about 48 years, R/o Kumar Road Carriers, Prem Ganga Complex, Chhokra Nala, Raipur, Tahsil & District Raipur, Chhattisgarh. (Owner) (Non-Applicant No.1)

--- Respondents

For Claimant : Mr. Akhilesh Mishra, Advocate. For Insurance Company : Mr. Dashrath Gupta, Advocate.

Single Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal

Order on Board

23/03/2026

1. Since common question of law and fact is involved in both these

appeals, they were clubbed together and heard analogously and are

being disposed of by this common order.

2. The claimant as well as the Insurance Company, both, are aggrieved

by the common award dated 17-9-2019 passed by the 7 th Motor

Accident Claims Tribunal, Raipur in Claim Petition No.103/2006, by

which the Claims Tribunal has awarded a sum of ₹ 7,36,000/- to the

claimant/driver as compensation, who suffered 86% permanent

disability.

3. The Claims Tribunal has taken the income of the claimant to be ₹

3,000/- per month and applying the multiplier of 17, loss of income

has been assessed as ₹ 6,12,000/-, ₹ 54,000/- has been awarded

towards medical expenses, ₹ 50,000/- has been awarded towards

loss of normal amenities in future and ₹ 20,000/- has been awarded

towards mental pain and agony.

(MAC Nos.2175/2019 & 238/2020)

4. Mr. Akhilesh Mishra, learned counsel appearing on behalf of the

claimant, would submit that the compensation awarded to the

claimant is very much on lower side and as such, it be enhanced

accordingly.

5. Mr. Dashrath Gupta, learned counsel appearing on behalf the

Insurance Company, would submit that the compensation awarded

to the claimant is very much on higher side and it be reduced

accordingly. He would further submit that the Second Schedule

enacted under Section 163A of the Motor Vehicles Act, 1988 prior to

its amendment would be applicable and medical expenses would be

limited to ₹ 15,000/-. He would also submit that ₹ 20,000/-

awarded towards mental pain and agony is also very much on higher

side.

6. I have heard learned counsel for the parties and considered their

rival submissions made herein-above and also went through the

record with utmost circumspection.

7. The Claims Tribunal has clearly recorded a finding that the claimant

has suffered permanent disability to the extent of 86%, it has to be

taken as 100% round figure and thereafter, monthly income of the

claimant has been taken as ₹ 3,000/- which comes to ₹ 36,000/- per

annum. Since the claimant is 30 years of age, multiplier of 17 has

rightly been applied, though the amount of compensation awarded

under medical expenses, loss of amenities and mental pain & agony

is on higher side as per the Schedule applicable at that point of time.

However, considering the fact that the appeals are now being decided

(MAC Nos.2175/2019 & 238/2020)

after remand, the said amounts cannot be said to be excessive and on

higher side.

8. In that view of the matter, I do not find any merit in both the appeals,

they deserve to be and are accordingly dismissed leaving the parties

to bear their own cost(s).

Sd/-

(Sanjay K. Agrawal) Judge

Soma