Page No.# 1/9 vs Icici Lombard Insurance Company ...
2022 Latest Caselaw 4 Gua

                                                                     Page No.# 1/9

GAHC010122802012




                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : MACApp./227/2012

         PRANATI PHOOKAN and 2 ORS
         W/O LATE DOUGLAS ARTHUR PHOOKAN.

         2: DEBJYOTI PHOOKAN

          S/O LATE DOUGLAS ARTHUR PHOOKAN

         3: DEBRAJ PHOOKAN

          S/O LATE DOUGLAS ARTHUR PHOOKAN
          ALL ARE RESIDENTS OF BYE LANE NO. 6 WEST PUB-SARANIA
          P.S. CHANDMARI
          GUWAHATI-781003
          DIST. KAMRUP

         VERSUS

         ICICI LOMBARD INSURANCE COMPANY LTD and 2 ORS
         GUWAHATI BRANCH OFFICE, GUWAHATI 781005 INSURER OF VEHICLE
         NO. WB 73-B O696 TRUCK ENGINE NO. 70D 62562866 CHASSIS NO. 426031
         DSZ 210071 COVER NOTE NO. GE 5020662 POLICY NO. 3003/51920262/00/000
         VALID UP TO 28.05.2008, POLICY ISSUING OFFICE MUMBAI 400034

         2:URMILA DEVI

          OWNER OF THE OFFENDING VEHICLE - TRUCK RAM KRISHNA PARA
          MATIGARA BAZAR
          SILIGURI
          WEST BENGAL
          PIN 734010

         3:WAIKHOM BIJOY SINGH

          DRIVER OF THE OFFENDING TRUCK
                                                                              Page No.# 2/9

              S/O KISHO SING
              R/O MAYANG
              P.O. MAYANG
              IMPHAL
              P.S. MAYANG
              DIST. THOUBAI MANIPUR
              DRIVING LICENCE NO. 11407/E
              ISSUED BY THE D.T.O. IMPHAL EAST
              VALID UP TO 12.09.0



                                                  BEFORE
                          HON'BLE MR. JUSTICE DEVASHIS BARUAH


For the appellants             : Mr. N. Deka,
                                 Mr. M. Chetia,
                                 Mr. D. Deka,
                                 Mr. R. Bharali            .... Advocates.



For the respondent no.1      : Mr. R. Goswami,

                               Mr. I. Alam.                  .... Advocates.


For the respondent nos.2 & 3       : None appears.
Date of hearing & judgment         : 03.01.2022




                                   JUDGMENT AND ORDER (ORAL)

Heard Mr. N. Deka, learned counsel appearing on behalf of the appellant and Mr. R. Goswami, learned counsel appearing on behalf of the respondent no.1. None appears on behalf of the respondent nos.2 and 3.

2. This is an appeal arising out of Award dated 19.06.2012 passed by the Additional District & Sessions Judge (FTC) No.2, Member of M.A.C.T., Kamrup at Guwahati in M.A.C. Case No.2135/2018, whereby a sum of Rs.12,92,676/- was Page No.# 3/9

adjudged as just and fair compensation to the claimants.

3. The instant appeal has been filed challenging the quantum of compensation by the claimants on the ground that the Tribunal below had erroneously deducted 50% of the awarded compensation on the ground of contributory negligence and further that the Tribunal did not take into consideration the other benefits such as loss of Estate, loss of Consortium and Funeral Expenses in contrary to the judgment of the Constitution Bench of the Supreme Court in the case of National Insurance Company Limited vs. Pranay Sethi and Others, reported in (2017) 16 SCC 680.

4. The brief facts of the instant case is that on 13.04.2008 Douglas Arthur Phookan (since deceased) on way back to his home from Jorhat to Guwahati met with an accident with a truck bearing registration no. WB 73-B-0696 and was killed on the spot. Pursuant thereto, a Raha Police Station Case Number was registered in P.S. Case No.27/2008 under Section 279/338/304A/427 IPC. Pursuant to the said death of the deceased the claimants who are the legal representatives of the deceased filed an application under Section 166 of the Motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal, Kamrup at Guwahati, which was registered and numbered as MAC Case No.2135/2008. In the said claim petition, the age of the deceased was mentioned as 57 years; the salary of the deceased for the month of March, 2008 was mentioned at Rs.35,741.43 (Rupees thirty five thousand seven hundred forty one and forty three paisa) and an amount of Rs.39,81,000/- was claimed as just and fair compensation.

5. The respondent no.1 filed their written statement denying their liability to make payment of compensation. It may however relevant to mention that the perusal of the said written statement do not in any manner show or suggests that the plea of contributory negligence was taken by the respondent no.1. The driver of the vehicle who is the respondent no.3 herein had also filed his written statement, wherein it was alleged that the accident took place on the ground that the deceased was driving his vehicle in a rash and negligent manner and there was no fault on the part of the said Page No.# 4/9

driver of the offending vehicle which resulted in the accident.

6. On the basis of the said pleadings by the parties, two Issues were framed which were -

(1) Whether there was a vehicular accident on 13.04.2008 at about 12:30 a.m. at Phulaguri Pub Salmara on the NH-37 in between the two vehicles bearing Registration No. WB 73-B-0696 (Truck) and No. ML-05-A-4329 (Maruti Car) and the deceased Douglas Arthur Phookan died due to the injuries sustained in the said accident?

(2) Whether the claimant is entitled to get any compensation, if yes, to what extent and from whom?

7. Pursuant to the said Issues being framed, the claimants' side adduced the evidence of two witnesses; one was the claimant no.1 i.e. the appellant no.1 herein and the other is one Shri Hemanta Boro, the Officer, Personnel & Administration Department, UCO Bank, Zonal Office, Jorhat. The claimants had also adduced as many as 10 (ten) documents as Exhibits. From the evidence of the claimants it reveals that the offending truck bearing registration no. WB 73-B-0696 was being driven in a rash and negligent manner coming from the opposite direction and hit the vehicle of the deceased on the front door of the right side i.e. the driver's side. Evidence was also adduced that the offending truck which was driven very negligently hit the Maruti car of the deceased by crossing over his side and coming to the side of the vehicle of the deceased and consequently as a result of the accident, the Maruti car of the deceased bearing registration no. ML-05-A-4329 was badly damaged and the deceased was killed on the spot. In that regard the claimants have adduced Exhibit-10 which is a sketch-map prepared by the police showing the sight of the accident and the deceased was driving his vehicle on the correct side of the road and it was the offending truck which caused the accident. The claimants had also adduced Exhibits-7, 8 & 9 which were the Salary Certificate of the deceased, the Form-16 submitted in favour of the deceased and the Employment Certificate of the deceased respectively.

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These Exhibits-7, 8 & 9 were further proved through the claimants' witness no.2 Sri Hemanta Boro, who was the Officer, Personnel & Administrative Department, UCO Bank, Zonal Office, Jorhat. The opposite parties in the said proceedings including the respondent nos.1 and 3 herein did not adduce any evidence.

8. The Court below vide a judgment dated 19.06.2012 decided the Issue No.1 in favour of the claimants holding inter alia, that there was an accident which took place on 13.04.2008 on 12:30 a.m. between the two vehicles bearing registration nos. WB 73-B-0696 (Truck) and ML-05-A-4329 (Maruti Car) and the deceased Douglas Arthur Phookan died due to the injuries sustained in the said accident. However, in doing so on the ground that there was a head on collision held that there was a contributory negligence on the part of the drivers of both the vehicles.

9. Consequently in deciding the Issue No.2 which pertains to what would be the just and fair compensation held that the claimants would be entitled to an amount of Rs.12,92,676/- being the 50% of the total amount of compensation along with interest @6% p.a, from the date of filing of the case in payment. In arriving at the said compensation, the Court below adjudged that the loss of total dependency would be Rs.25,73,352/-. On account of funeral expenses Rs.2,000/-, on account of loss of Estate Rs.5,000/- and on account of loss of Consortium Rs.5,000/- was awarded. In total, a total compensation was to which the claimant was entitled was held to be Rs.25,85,352/- and thereafter taking into consideration that there was a contributory negligence the Court below decided that the claimants would be entitled 50% of the said amount. It is against the said Award dated 19.06.2012 that the claimants as appellants have approached this Court by filing the instant appeal.

10. I have heard the learned counsels for the parties at length and have also perused the record including the evidence.

11. From a perusal of the claim petition and the written statement so filed it does not appear that the respondent no.1 have alleged contributory negligence. There is also no evidence which have been placed on record on the basis of which the Page No.# 6/9

respondents have shown that there was contributory negligence on the part of the deceased which resulted in the accident. Merely on the ground that there was a head on collision which resulted in the death of the deceased, the Court below had come to a finding that there was a contributory negligence. In this regard it may be relevant to take note of to establish contributory negligence, some act or omission which materially contributed to the accident or the damage should be attributed to the person against whom it is alleged. In the case of Pramodkumar Rasikbhai Jhaveri vs. Karmasey Kunvargi Tak and Others reported in (2002) 6 SCC 455, it was held that following a judgment of the High Court of the Australia in the case of Astley vs. Austrust Ltd., reported in (1999) 73 ALJR 403 that "where by his negligence, one party places another in a situation of danger, which compels that other to act quickly in order to extricate himself it does not amount to contributory negligence if that other acts in a way which, with the benefit of hindsight is shown not to have been the best way out of the difficulty". Again in another case of Swadling vs. Cooper reported in 1931 AC 1, the House of Lords observed that mere failure to avoid collision by taking some extraordinary precaution does not in itself constitute negligence. These two judgments of the High Court of Australia as well as the House of Lords have been quoted with approval by the Supreme Court in the case of Pramodkumar Rasikbhai Jhaveri (supra) as well as in the recent judgment of the Supreme Court rendered in the case of Smt. K. Anusha and Others vs. Regional Manager, Shriram General Insurance Company Limited (Civil Appeal No.6237/2021) dated 06.10.2021.

12. The plea of contributory negligence is not only required to be taken in its pleadings, but also it has to be proved. There cannot be a presumption of contributory negligence on the ground that two vehicles collided head-on, unless and until such plea is raised before the Tribunal and proved as is required under the provisions of law.

13. In the backdrop of the above, the question therefore which arises is as to whether the respondent insurance company have placed on record any material to Page No.# 7/9

show that there was negligence on the part of the deceased which resulted in the accident not to speak of, not taking any plea of contributory negligence in the written statement the respondent insurance company or the respondent no.3, who had filed the written statement have placed on record any evidence to suggest that there was any negligence on the part of the deceased which resulted in the accident leading to the death of the deceased. In absence of the same, the question of claiming contributory negligence by the deceased in the opinion of this Court does not arise. The learned Counsel for the respondent insurance company though tried to submit that the deceased had started from Jorhat at 9 p.m. and covered a distance of 200 k.m. in 3½ hours would suggest that the deceased was driving in a rash and negligent manner and tried to invoke the doctrine of res ipsa loquitur, in the opinion of this Court is totally misconceived. More so, when the Exhibit-10 is a sketch-map showing that the deceased was driving his vehicle in the correct side of the road and it was the offending truck which caused the accident. The principle of res ipsa loquitur in the opinion of this Court does not arise in the instant case on the basis of the assumptions and presumptions as contended by the respondent insurance company. I have also perused the impugned Award and from the said impugned Award it reveals that the Court below did not take into consideration the above aspects of the matter rather on the ground that there was a head on collision it was inferred that there was a contributory negligence. Further to that, the Award is absolutely silent as regards why the Court below have deducted the compensation by 50%. Consequently, deduction of 50% in the opinion of the Court on the ground of contributory negligence is untenable in law as well as in the facts of the instant case and accordingly the same is interfered with.

14. Apart from the above, it is also apparent from a perusal of the impugned Award that the Court below did not take into consideration the various Heads under which the compensation was to be awarded i.e. on account of Future Prospects, on account of loss of Estate, on account of loss of Consortium and cost on account of Funeral Page No.# 8/9

Expenses in the proper perspective. In this regard, it is relevant to take note of paragraph 59 and sub-paragraph 59 i.e. from paragraph 59.1 to 59.8 of the judgment of the Constitution Bench of the Supreme Court in Pranay Sethi (supra). The said paragraphs are quoted hereinbelow:

"59.1 The two-Judge Bench in Santosh Devi should have been well advised to refer the matter to a larger Bench as it was taking a different view than what has been stated in Sarla Verma, a judgment by a coordinate Bench. It is because a coordinate Bench of the same strength cannot take a contrary view than what has been held by another coordinate Bench.

59.2 As Rajesh has not taken note of the decision in Reshma Kumari, which was delivered at earlier point of time, the decision in Rajesh is not a binding precedent. 59.3 While determining the income, an addition of 50% of actual salary to the income of the deceased towards future prospects, where the deceased had a permanent job and was below the age of 40 years, should be made. The addition should be 30%, if the age of the deceased was between 40 to 50 years. In case the deceased was between the age of 50 to 60 years, the addition should be 15%. Actual salary should be read as actual salary less tax.

59.4 In case the deceased was self-employed or on a fixed salary, an addition of 40% of the established income should be the warrant where the deceased was below the age of 40 years. An addition of 25% where the deceased was between the age of 40 to 50 years and 10% where the deceased was between the age of 50 to 60 years should be regarded as the necessary method of computation. The established income means the income minus the tax component.

59.5 For determination of the multiplicand, the deduction for personal and living expenses, the tribunals and the courts shall be guided by paragraphs 30 to 32 of Sarla Verma which we have reproduced hereinbefore.

59.6 The selection of multiplier shall be as indicated in the Table in Sarla Verma read with paragraph 42 of that judgment.

59.7 The age of the deceased should be the basis for applying the multiplier. 59.8 Reasonable figures on conventional heads, namely, loss of estate, loss of consortium and funeral expenses should be Rs. 15,000/-, Rs. 40,000/- and Rs. 15,000/- respectively. The aforesaid amounts should be enhanced at the rate of 10% in every three years."

15. Taking into consideration the aforementioned paragraphs in the judgment of Pranay Sethi (supra) as well as the entitlement of the claimants, the just and fair compensation works out as follows :

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Calculation of the Compensation Salary of the deceased Rs. 35,741.43 Income Tax Rs. 7,691.00 Net Salary Rs.28,050.43 15% to be added as per paragraph 59.3 Rs. 4,207.56 of (2017) 16 SCC 680 ____________ Rs. 32,257.99 1/3rd deducted as personal expenses Rs. 10,752.66 Salary for the purpose of calculating the Rs. 21,505.33 Compensation Annual Salary Rs. 2,58,063.96

Compensation on loss of dependency Rs.23,22,575.60 Loss of Estate Rs. 16,500.00 Loss of Consortium Rs. 44.000.00 Funeral Expenses Rs. 16,500.00 Total Compensation Rs.23,99,575.60

16. Therefore, in the result, the appeal is allowed and the Award dated 19.06.2021 passed in MAC Case No.2135/2018 is modified granting the appellants a total compensation of Rs. 23,99,575.60. The same shall be payable with interest @ 6% per annum from the date of the claim petition. The amount already deposited by the respondent No.1/Company shall be adjusted against the above amount.

17. The respondent No. 1/Company is directed to deposit the remaining part of the compensation after making the adjustment of the payment so made, within a period of 6(six) weeks from today, before the Tribunal.

18. With the above observation, the instant appeal is disposed of. The Registry is directed to send back the records.

JUDGE

Comparing Assistant