New India Assurance Company Ltd. vs Seema Gupta & Ors.
2011 Latest Caselaw 5961 Del

$~19
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 7th December, 2011
+       MAC APP. 689/2010

        NEW INDIA ASSURANCE COMPANY LTD. ..... Appellants
                 Through: Ms. Neerja Sachdeva, Adv.

                                      Versus

        SEEMA GUPTA & ORS.                 ..... Respondents
                Through: Mr. Sanjeev Srivastava, Adv. for R-1
                         to R-4.

        CORAM:
        HON'BLE MR. JUSTICE G.P.MITTAL

                                JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The Appellant New India Assurance Co. Ltd. impugns the award dated 12.07.2010 whereby a compensation of ` 15,94,027/- was awarded by the Tribunal in respect of death of Sandeep Gupta, who died in a motor accident, which took place on 17.04.2007.

2. The award is challenged on the following grounds: -

(i) The income of the deceased as per the last income tax return was taken into consideration. The Tribunal ought to have considered income tax return for the last 3 years.

(ii) The interest was granted @ 8% whereas it ought to have been granted @ 7.5% per annum as per Sarla Verma v. DTC, (2009) 6 SCC 121.

(iii) A compensation of ` 30,000/- was awarded towards loss of love and affection, which was on the higher side.

3. The deceased was the proprietor of Prakash Cable Network and as per the income tax return for the year 2006 - 2007, he had an income of ` 1,23,088/- per annum. The deceased was aged 35 years. The calculation of dependency on the last income tax return of the deceased in the circumstances cannot be said to be unjustified.

4. In Sarla Verma v. DTC (supra) the interest was awarded @ 7.5% per annum but there are judgments where the interest at higher rates have been granted. The interest granted @ 8% cannot be said to be excessive. As far as grant of compensation of ` 30,000/- towards loss of love and affection is concerned, normally a compensation of ` 25,000/- is awarded under this head. In some cases compensation higher than this amount has been granted. It may be noticed that no amount was awarded towards loss of estate. The overall compensation of ` 15,94,027/- awarded by the Tribunal cannot be said to be excessive or arbitrary. There is no ground to interfere with the award.

5. The appeal is devoid of any merit and is accordingly dismissed.

6. The statutory amount of ` 25,000/-, if deposited, shall be released to the Appellant New India Assurance Co. Ltd.

(G.P. MITTAL) JUDGE DECEMBER 7, 2011 hs