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Anita Devi & Ors. vs Shamsher Singh & Ors.
2010 Latest Caselaw 434 Del

Citation : 2010 Latest Caselaw 434 Del
Judgement Date : 27 January, 2010

Delhi High Court
Anita Devi & Ors. vs Shamsher Singh & Ors. on 27 January, 2010
Author: J.R. Midha
Regular
*IN THE HIGH COURT OF DELHI AT NEW DELHI

                       +     FAO No.281/2002

                                Date of Decision: 27th January, 2010
%

          ANITA DEVI & ORS.                   ..... Appellants
                         Through : Mr. O.P. Mannie, Adv.
                   versus

    SHAMSHER SINGH & ORS.               ..... Respondents
                  Through : Mr. Yashpal Rangi and
                             Mr. Manjit Singh, Advs. for
                             R-2 and 3.
CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.         Whether Reporters of Local papers may               YES
           be allowed to see the Judgment?

2.         To be referred to the Reporter or not?              YES

3.         Whether the judgment should be                      YES
           reported in the Digest?

                           JUDGMENT (Oral)

1. The appellants have challenged the award of the

learned Tribunal whereby compensation of Rs.7,70,280/- has

been awarded to the appellants. The appellants seek

enhancement of the award amount.

2. The accident dated 31st December, 1997 resulted in the

death of Satyender Singh. The deceased was survived by his

widow, son and parents who filed the claim petition before

the learned Tribunal.

3. The deceased was aged 31 years at the time of the

accident and was working as a Stenographer with Delhi

Administration earning Rs.6,878/- per month. The learned

Tribunal took the income of the deceased to be Rs.6,878/-

per month, deducted 1/3rd towards the personal expenses

and applied the multiplier of 14 to compute the loss of

dependency at Rs.7,70,280/-. No compensation has been

awarded for loss of consortium, loss of love and affection,

loss of estate and funeral expenses.

4. The learned counsel for the appellants has urged the

following grounds at the time of hearing of this appeal:-

(i) The future prospects of the deceased be taken

into consideration.

(ii) The personal expenses of the deceased be

reduced from 1/3rd to 1/4th.

(iii) The multiplier be enhanced from 14 to 16.

(iv) The compensation be awarded for loss of love and

affection, loss of estate and loss of consortium

and funeral expenses.

5. Following the judgment of the Hon‟ble Supreme Court

in the case of Sarla Verma Vs. Delhi Transport

Corporation, 2009 (6) Scale 129, 50% is added towards

future prospects of the deceased, the personal expenses of

the deceased are reduced from 1/3rd to 1/4th and the

multiplier is enhanced from 14 to 16. Rs.10,000/- is awarded

towards loss of consortium, Rs.10,000/- towards loss of love

and affection, Rs.10,000/- towards loss of estate and

Rs.5,000/- towards funeral expenses. The appellants are

entitled to the total compensation of Rs.15,20,648/-

{[(Rs.6,878 + 50% of Rs.6,878) x 3/4 x 12 x 16] + Rs.10,000

+ Rs.10,000 + Rs.10,000 + Rs.5,000}.

6. The learned counsel for respondents No.2 and 3 submit

that the appellants have claimed Rs.10,00,000/- and,

therefore, the increase in the award amount should be

restricted to Rs.10,00,000/-. It is well settled by the

judgment of the Hon‟ble Supreme Court in the case of

Nagappa vs. Gurudayal Singh, AIR 2003 SC 674 that the

claimants are entitled to just compensation and the amount

awarded can exceed the amount claimed. It was held as

under:-

"21. For the reasons discussed above, in our view, under the M.V. Act, there is no restriction that Tribunal/court cannot award compensation amount exceeding the claimed amount. The function of the Tribunal/court is to award „just‟ compensation which is reasonable on the basis of evidence produced on record."

7. The appeal is allowed and the award amount is

enhanced from Rs.7,70,280/- to Rs.15,20,648/-. The learned

Tribunal has awarded interest @ 9% per annum which is not

disturbed on the original award amount of Rs.7,70,280/-.

However, on the enhanced award amount, the rate of

interest shall be @7.5% per annum from the date of filing of

the petition till realization.

8. The enhanced award amount along with interest be

deposited by respondent Nos.2 and 3 with UCO Bank, Delhi

High Court Branch A/c Anita by means of a cheque through

Mr. M.M. Tandon, Member-Retail Team, UCO Bank Zonal,

Parliament Street, New Delhi (Mobile No. 09310356400)

within 45 days.

9. Upon the enhanced award amount being deposited, the

UCO Bank shall keep a sum of Rs.12,00,000/- in fixed deposit

in the following manner:-

(i) Fixed deposit for Rs.50,000/- in the name of

appellant No.3 for a period of six months.

(ii) Fixed deposit for Rs.50,000/- in the name of

appellant No.3 for a period of one year.

(iii) Fixed deposit for Rs.50,000/- in the name of

appellant No.3 for a period of one and a half

years.

(iv) Fixed deposit for Rs.50,000/- in the name of

appellant No.4 for a period of two years.

(v) Fixed deposit for Rs.50,000/- in the name of

appellant No.4 for a period of two and a half

years.

(vi) Fixed deposit for Rs.50,000/- in the name of

appellant No.4 for a period of three years.

(vii) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of six months.

(viii) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of one year.

(ix) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of one and a half

years.

(x) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of two years.

(xi) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of two and a half

years.

(xii) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of three years.

(xiii) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of three and a half

years.

(xiv) Fixed deposit for Rs.50,000/- in the name of

appellant No.2 for a period of four years.

(xv) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of four and a half

years.

(xvi) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of five years.

(xvii) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of five and a half

years.

(xviii) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of six years.

(xix) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of six and a half years.

(xx) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of seven years.

(xxi) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of seven and a half

years.

(xxii) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of eight years.

(xxiii) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of eight and a half

years.

(xxiv) Fixed deposit for Rs.50,000/- in the name of

appellant No.1 for a period of nine years.

10. The remaining amount be released to the appellants in

equal shares by transferring the said amount to their Saving

Bank Account.

11. The interest on the fixed deposits of appellants No.1

and 2 shall be paid monthly by automatic credit of interest in

the Savings Account of appellant No.1. However, the interest

on the fixed deposits of appellants No.3 and 4 shall be

cumulative.

12. Withdrawal from the aforesaid accounts of appellants

No.1 and 2 shall be permitted to appellants No.1 and 2 after

due verification and the Bank shall issue photo Identity Card

to appellants No.1 and 2 to facilitate identity.

13. No cheque book be issued to appellants No.1 and 2

without the permission of this Court.

14. The original fixed deposit receipts shall be retained by

the Bank in the safe custody. However, the original Pass

Book shall be given to the appellants along with the

photocopy of the FDRs.

15. The original fixed deposit receipt shall be handed over

to the appellants at the end of the fixed deposit period.

16. No loan, advance or withdrawal shall be allowed on the

said fixed deposit receipts without the permission of this

Court.

17. Half yearly statement of account be filed by the Bank in

this Court.

18. On the request of the appellants, the Bank shall

transfer the Savings Account to any other branch of UCO

Bank according to the convenience of the appellants.

19. The appellants shall furnish all the relevant documents

for opening of the Saving Bank Account and Fixed Deposit

Account to Mr. M.M. Tandon, Member-Retail Team, UCO Bank

Zonal, Parliament Street, New Delhi.

20. Copy of the order be given dasti to counsel for both the

parties under the signature of the Court Master.

21. Copy of this order be also sent to Mr. M.M. Tandon,

Member-Retail Team, UCO Bank Zonal, Parliament Street,

New Delhi (Mobile No. 09310356400) through the UCO Bank,

High Court Branch under the signature of Court Master.

J.R. MIDHA, J JANUARY 27, 2010 aj

 
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