Delhi High Court
Savitri & Ors vs Mohan Singh & Ors on 20 October, 2010
Author: J.R. Midha
Regular
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP.No.491/2007
% Date of decision: 20th January, 2010
SAVITRI & ORS ..... Appellants
Through : Mr. Vinod Sharma, Adv.
versus
MOHAN SINGH & ORS ..... Respondents
Through : Mr. Kanwal Choudhary, Adv.
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.3,43,680/- has been
awarded to the appellants. The appellants seek enhancement of
the award amount.
2. The accident dated 27th April, 2005 resulted in the death of
Dayanand. The deceased was survived by his widow and six
children who filed the claim petition before the learned Tribunal.
3. The deceased was aged 45 years at the time of the accident
and was owner cum driver of a light goods vehicle. It was
claimed that the deceased was earning Rs.8,000/- to Rs.10,000/-
per month. However, in the absence of sufficient proof of
income, the learned Tribunal took the minimum wages of
RS.3,045/- per month, deducted 1/3rd towards the personal
expenses of the deceased and applied the multiplier of 13
to compute the loss of dependency at Rs.3,16,680/-. Rs.2,000/-
was awarded for funeral expenses and Rs.,25,000/- towards
mental pain and agony suffered by the appellants. The total
compensation awarded is Rs.3,43,680/-.
4. The learned counsel for the appellants has urged the
following grounds at the time of hearing of this appeal:-
(i) The deceased was a skilled driver and, therefore, the
minimum wages of a skilled worker be taken into
consideration.
(ii) The increase in minimum wages due to inflation and
rise in price index be taken into consideration.
(iii) The personal expenses be reduced from 1/3rd to 1/5th.
(iv) The multiplier be enhanced from 13 to 14.
(v) The rate of interest be enhanced from 6% per annum
to 7.5% per annum.
(vi) The compensation be awarded for loss of consortium
and loss of estate.
5. The deceased was a skilled driver and, therefore, the
minimum wages for skilled worker should have been taken into
consideration. The minimum wages for a skilled worker on the
date of the accident was Rs.3,210/- per month and, therefore, the
income of the deceased is enhanced from Rs.3,045/- per month
to Rs.3,210/- per month.
6. It is well settled by catena of judgments of this Court in the
cases of Kanwar Devi vs. Bansal Roadways, 2008 ACJ 2182,
National Insurance Company Limited vs. Renu Devi III
(2008) ACC 134 and UPSRTC vs. Munni Devi,
MAC.APP.No.310/2007 decided on 28.07.2008 that the Court
should take judicial notice of increase in minimum wages to meet
the increase in price index and inflation rate. This Court has taken
the view that the minimum wages get doubled over the period of
10 years and increase in minimum wages is not akin to future
prospects.
7. Following the aforesaid judgments, the income of the
deceased for computation of compensation is taken to be
Rs.4,815/- [(Rs.3,210 + Rs.6,420)/2].
8. The deceased has left behind seven dependants. As per the
recent judgment of the Hon'ble Supreme Court in the case of
Sarla Verma Vs. Delhi Transport Corporation, 2009 (6)
Scale 129, the appropriate deduction where the deceased has
left behind seven dependants is 1/5th and, therefore, the personal
expenses of the deceased are reduced from 1/3rd to 1/5th.
9. The learned Tribunal has applied the multiplier of 13.
However, the appropriate multiplier at the age of 45 years
following the judgment of the Hon'ble Supreme Court in the case
of Sarla Verma (supra) is 14. The multiplier is, therefore,
enhanced from 13 to 14.
10. The learned Tribunal has not awarded any compensation for
loss of consortium and loss of estate. Rs.10,000/- is awarded for
loss of consortium and Rs.10,000/- towards loss of estate.
11. Taking the income of the deceased to be Rs.4,815/-,
deducting 1/5th towards personal expenses, applying the
multiplier of 14, adding Rs.2,000/- towards funeral expenses,
Rs.25,000/- towards mental pain and agony, Rs.10,000/- towards
loss of consortium and Rs.10,000/- towards loss of estate, the
total compensation is computed to be Rs.6,94,136/- [(Rs.4,815 x
12 x 14 x 4/5) + Rs.2,000 + Rs.25,000 + Rs.10,000 +
Rs.10,000)].
12. The appeal is allowed and the award amount is enhanced
from Rs.3,43,680/- to Rs.6,94,136/-. The learned Tribunal has
awarded interest @6% per annum. Following the judgment of the
Hon'ble Supreme Court in the case of Dharampal Vs. UP State
Road Transport Corporation, III 2008 ACC (1) SC, the rate of
interest is enhanced from 6% per annum to 7.5% per annum from
the date of filing of the petition till realization.
13. The enhanced award amount along with interest be
deposited by respondent No.3 with UCO Bank, Delhi High Court
Branch A/c Savitri by means of a cheque through Mr. M.M.
Tandon, Member-Retail Team, UCO Bank Zonal, Parliament
Street, New Delhi (Mobile No. 09310356400) within 30 days.
14. Upon the aforesaid amount being deposited, the UCO Bank
is directed keep a sum of Rs.2,75,000/- in fixed deposit in the
following manner:-
(i) Fixed deposit for Rs.25,000 in the name of appellant
No.1 for a period of six months.
(ii) Fixed deposit for Rs.25,000 in the name of appellant
No.1 for a period of one year.
(iii) Fixed deposit for Rs.25,000 in the name of appellant
No.1 for a period of one and a half years.
(iv) Fixed deposit for Rs.25,000 in the name of appellant
No.6 till he attains the age of 18 years.
(v) Fixed deposit for Rs.25,000 in the name of appellant
No.6 till he attains the age of 19 years.
(vi) Fixed deposit for Rs.25,000 in the name of appellant
No.6 till he attains the age of 20 years.
(vii) Fixed deposit for Rs.25,000 in the name of appellant
No.6 till he attains the age of 21 years.
(viii) Fixed deposit for Rs.25,000 in the name of appellant
No.7 till he attains the age of 18 years.
(ix) Fixed deposit for Rs.25,000 in the name of appellant
No.7 till he attains the age of 19 years.
(x) Fixed deposit for Rs.25,000 in the name of appellant
No.7 till he attains the age of 20 years.
(xi) Fixed deposit for Rs.25,000 in the name of appellant
No.7 till he attains the age of 21 years.
15. The remaining amount be released to appellants No.1 to 5
in equal proportion by transferring the said amount to their
respective Saving Bank Accounts.
16. The interest on all the aforesaid fixed deposits shall be paid
monthly by automatic credit of interest in the Savings Account of
the appellant No.1.
17. Withdrawal from the aforesaid account shall be permitted to
appellant No.1 after due verification and the Bank shall issue
photo Identity Card to the appellants to facilitate identity.
18. No cheque book be issued to appellant No.1 without the
permission of this Court.
19. The original fixed deposit receipts shall be retained by the
Bank in the safe custody. However, the original Pass Books shall
be given to the appellants along with the photocopy of the FDRs.
20. The original fixed deposit receipts shall be handed over to
the appellants at the end of the fixed deposit period and the
maturity amount be paid by transferring the same to the Saving
Bank Account of the appellants.
21. No loan, advance or withdrawal shall be allowed on the said
fixed deposit receipts without the permission of this Court.
22. Half yearly statement of account be filed by the Bank in this
Court.
23. On the request of the appellants, the Bank shall transfer the
Savings Account to any other branch of UCO Bank according to
their convenience.
24. The appellants shall furnish all the relevant documents for
opening of the Saving Bank Accounts and Fixed Deposit Accounts
to Mr. M.M. Tandon, Member-Retail Team, UCO Bank Zonal,
Parliament Street, New Delhi.
25. Copy of the order be given dasti to counsel for both the
parties.
26. Copy of this order be also sent to Mr. M.M. Tandon, Member-
Retail Team, UCO Bank Zonal, Parliament Street, New Delhi
through the UCO Bank, High Court Branch.
J.R. MIDHA, J
JANUARY 20, 2010
mk
