New India Assurance Co. Ltd. vs Reena Nigam & Others
2011 Latest Caselaw 3319 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                             Date of Judgment: 13.07.2011

+            MAC APPEAL No. No. 78/2011

NEW INDIA ASSURANCE CO. LTD.         ...........Appellant
                 Through: Ms. Neerja Sachdeva,
                           Advocate.

                   Versus

REENA NIGAM & OTHERS                           ..........Respondents
                 Through:           Mr. Rajnish Jha, Advocate

CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

    1. Whether the Reporters of local papers may be allowed to
       see the judgment?

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

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

INDERMEET KAUR, J. (Oral)

1 This appeal has impugned the award dated 09.11.2010 vide

which the compensation in the sum of `8,52,000/- along with

interest @ 7.5% had been awarded in favour of the claimants;

amongst the three petitioners the apportionment had also been

detailed.

2 The claim petition had been filed under Section 166 of the

Motor Vehicle Act, (MV Act). Mr. Avinash Nigam suffered an

accident on 03.10.2006 pursuant to which he succumbed to his

injuries. Evidence was led and the aforenoted amount was

awarded in favour of the claimants.

3 The only argument urged in the present appeal is that the

loss of dependency had been computed taking into account future

prospects when minimum wages criteria was being applied; the

increase in minimum wages due to inflation and price index rise

had been taken into account; calculation was made by doubling

the minimum wages. Contention is that this was an incorrect

formula in terms of judgment of the Supreme Court reported in

Sarla Verma Vs. DTC (2009) 6 SCC 121.

4 This argument of learned counsel for the appellant is bereft

of merit; the various benches of this Court time and again

reiterated that the price index and the rise in inflation has to be

kept in mind even while computing the loss of dependency of a

person whose loss of dependency is being calculated on the

formula of minimum wages; over a period of 10 years, the

minimum wages are likely to be doubled. This has been reiterated

by a catena of judgments of this Court reported in 2008 ACJ 2182

(Delhi) Kanwar Devi Vs. Bansal Roadways, 2007 ACJ 2165 (Delhi)

Lekhraj Vs. Suram Singh and 2009 ACJ 1921 (Delhi) National

Insurance Co. Ltd. Vs. Renu Devi. The calculation in this regard

does not suffer from any infirmity.

5 No other ground has been urged before this Court. Appeal is

without any merit.

6     Dismissed.



                                        INDERMEET KAUR, J.
JULY 13, 2011
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