Delhi High Court
Smt Bala Rani & Ors vs Mr Israr Ali & Ors on 23 December, 2016
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 23rd December, 2016
+ MAC.APP. 647/2014
SMT BALA RANI & ORS ..... Appellants
Through: Mr. J.B. Ravi, Advocate
versus
MR ISRAR ALI & ORS ..... Respondents
Through: Ms. Shanta Devi Raman and
Mr. Arbaaz Hussain, Advocates
for respondent No.3
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
JUDGMENT
1. The appellants have challenged the award of the Claims
Tribunal whereby compensation of Rs.11,20,920/- has been awarded
to them. The appellants are seeking enhancement of compensation.
2. The accident dated 07th July, 2012 resulted in the death of
Aman Kumar. The deceased was aged 23 years at the time of accident
and was survived by his parents and younger brother who filed the
claim petition before the Claims Tribunal.
3. The deceased was working as a Junior Non-Linear Editor with
Independent News Service Pvt. Ltd. earning Rs.9,226/- per month.
The Claims Tribunal took his income as Rs.8,426/- per month, added
50% towards future prospects, deducted 50% towards his personal
expenses and applied multiplier of 13 according to the age of the
mother to compute the loss of dependency as Rs.9,85,920/-. The
Claims Tribunal awarded Rs.1,00,000/- towards loss of love and
affection, Rs.10,000/- loss of estate and Rs.25,000/- towards funeral
expenses. The total compensation awarded is Rs.11,20,920/-.
4. The appellants are seeking enhancement on the ground that the
income of the deceased be taken as Rs.9,226/- and 100% be added
towards future prospects considering that the appellant had completed
a course - Training Modules of the Avid Non-Linear Editing and
Graphics Compositing Programme and was working as a Junior Non-
Linear Editor with Independent News Service Pvt. Ltd and had a very
bright future in the Media. It was further submitted that Mr. Jitender
Rawat, who was working in the same company at the position of Non-
Linear Editor, Independent News Service Pvt. Ltd was drawing the
salary of Rs. 21,303/- according to his pay slip for the month July,
2013 (Ex.PW-2/B). It is submitted that the multiplier be enhanced 13
to 16 according to the age of the deceased. The appellants also seek
enhancement in the rate of interest from 7.5% to 9%.
5. The deceased was working as Junior Non-Linear Editor with
Independent News Service Pvt. Ltd. earning Rs.9,226/- per month on
the date of the accident, i.e., 07th July, 2012. The salary of Mr.
Jitender Rawat, Non-Linear Editor, Independent News Service Pvt.
Ltd who was working in the same company has become more than
double and he was drawing salary of Rs. 21,303/- in July, 2013. The
deceased was aged 23 years at the time of the accident and in normal
course, the deceased would have served for another 30 years. Even if
we do not take the future prospects of promotion to which deceased
was entitled, the salary of the deceased by taking actual pay revision
from 2012 to 2042 would be more than double. Hence, this is a fit
case for taking 100% increase in future income of the deceased. In
New India Assurance Company Limited v. Gopali and Others,
(2012) 12 SCC 198 and Vimal Kanwar and Others v. Kishore Dan
and Others, (2013) 7 SCC 476, the Supreme Court has determined the
compensation by granting 100% increase in the income of the
deceased. Following the aforesaid decisions, the income of the
deceased is taken as Rs.18,452/- per month.
6. The Claims Tribunal has awarded interest @ 7.5%, which is on
a lower side. The Supreme Court has consistently awarded interest @
9% per annum. The rate of interest is, therefore, enhanced to 9% per
annum.
7. Taking the income of the deceased as Rs.18,452/- per month,
deducting ½ towards his personal expenses and applying the
multiplier of 14, the loss of dependency is computed at Rs.15,49,968/-
. Adding Rs.1,00,000/- towards loss of love and affection; Rs.10,000/-
towards loss of estate and Rs.25,000/- towards funeral expenses, total
compensation is computed as Rs.16,84,968/- along with interest @ 9%
per annum.
8. The appeal is allowed and the compensation is enhanced from
Rs.11,20,920/- to Rs.16,84,968/- along with interest @ 9% per annum
from the date of petition i.e. 26th September 2012.
9. Respondent No.3 is directed to deposit the enhanced award
amount with UCO Bank A/c Bala Rani within four weeks.
10. List for disbursement of the enhanced award amount on 15th
February, 2017.
11. The appellants shall remain present on the next date of hearing.
12. Copy of this judgement be given dasti to learned counsels for
the parties.
DECEMBER 23, 2016 J.R. MIDHA, J.
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