MACApp./83/2017
2022 Latest Caselaw 3657 Gua

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GAHC010014222017




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

                            Case No. : MACApp./83/2017

           ICICI Lombard General Insurance Co. Ltd.,
           Having its Registered Office
           & Head Office
           at ICICI Bank Towers
           Bandra Kurla Complex,
           Mumbai 400051.
            Its Zonal Office at
           Apeejay House 15 Park Street,
           7th Floor, Kolkata - 700016
           and a Branch Office at
           Kamakhya Tower, 3rd Floor,
           Office No. 305 & 305,
           G. S. Road, Guwahati - 781005, Assam.
                                                         .................. Appellant

                 -Versus-

      1.   Sri Prosenjit Choudhury
           S/o Late Paritosh Choudhury,
           C/o Sri Debashish Bhattacharjee @ Debu,
           Village - Baghbari,
           P.O. Kaliganj, P.S. Kamrimganj,
           District - Karimganj, Assam.

      2.   Anwar Hussain,
           S/o Rukub Ali,
           Village - Lamarkhola,
           P.S. Badarpur, District - Karimganj, Assam.

      3.   Abdul Jalil,
           S/o Basir Ali,
           Village - Shiberchak,
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            P.O. Shiberchak, District - Karimganj, Assam.

       4.   Deputy Manager,
            The New India Assurance Co. Ltd.,
            Silchar Division, Club Road,
            Silchar, Cachar, Assam.
                                                                   ...................Respondents

Advocates :

     Appellant                                  : Mr. R. Goswami, Advocate

     Respondent no. 1                           : Mr. M.H. Rajbarbhuiyan, Advocate

     Respondent no. 4                           : Mr. K.K. Bhatta, Advocate

     Date of Hearing and Judgment & Order       : 20.09.2022




                                BEFORE
                 HON'BLE MR. JUSTICE MANISH CHOUDHURY
                               JUDGMENT & ORDER [Oral]

The instant appeal under Section 173 of the Motor Vehicles Act, 1988, as amended ['the M.V. Act', for short], is directed against a judgment and award dated 30.09.2016 passed by the learned Additional District Judge [F.T.C.], Karimganj ['the Tribunal', for short] in M.A.C. Case no. 44/2013 whereby the learned Tribunal has awarded an amount of Rs. 17,71,000/- as compensation to the claimant i.e. the respondent no. 1 herein with interest @ 6% p.a. from the date of filing of the claim application till payment.

2. The respondent no. 1 herein, as the claimant, had filed a claim application before the learned Tribunal under Section 166, M.V. Act claiming compensation for the injuries stated to have been sustained by him in a motor vehicular accident, which occurred on 28.05.2012. The claim application was Page No.# 3/13

registered and numbered as M.A.C. Case no. 44/2013. In the claim application, the claimant had stated that on the date of the accident i.e. on 28.05.2012, he was travelling in an auto rickshaw bearing registration no. AS-10/5793 and another auto rickshaw bearing registration no. AS-10/C-0713, by coming in a rash and negligent manner, collided with the auto rickshaw where the claimant was travelling. The claimant stated to have suffered serious injuries leading to his permanent disablement.

3. The claimant projected that at the time of the accident, he was self employed and was running a photography studio. He was also working as an agent of SBI Life Insurance Company. In connection with the accident, a crime case being Karimganj Police Station Case no. 355/2012 was registered for offences under Sections 279/338, Indian Penal Code [IPC]. In the claim application, the owners and the insurers of both the auto rickshaws were arraigned as opposite parties. The opposite party no. 2 was the insurer of the auto rickshaw bearing registration no. AS-10/C-0713 and is the present appellant. The opposite party no. 2 - appellant contested the claim application by filing its written statement. The opposite party no. 4 i.e. the respondent no. 4 herein also filed its written statement as the insurer of the auto rickshaw bearing registration no. AS-10/5793. The learned Tribunal after framing four nos. of issues, proceeded to record the evidence. In support of the claim application, the claimant side adduced the evidence of only one witness i.e. the claimant himself and exhibited 88 nos. of documents. The claimant was duly cross-examined on behalf of the opposite party no. 2 and the opposite party no.

4. The defence did not adduce any evidence of rebuttal. The learned Tribunal thereafter, delivered its judgment and award on 30.09.2016 by assessing a sum Page No.# 4/13

of Rs. 17,71,000/- as just and fair compensation in favour of the claimant in the following manner :

       Medical and incidental expenses        : Rs. 1,25,000/-

       Pain and suffering                     : Rs. 1,00,000/-

       Loss of amenities in life              : Rs. 2,50,000/-

       Loss of earning capacity               : Rs. 12,96,000/-

       Total                                 : Rs. 17,71,000/-

4. I have heard Mr. R. Goswami, learned counsel for the appellant i.e. the opposite party no. 2 in M.A.C. Case no. 44/2013; Mr. M.H. Rajbarbhuiyan, learned counsel for the respondent no. 1 [the claimant in M.A.C. Case no. 44/2013]; and Mr. K.K. Bhatta, learned counsel for the respondent no. 4 [the opposite party no. 4 in M.A.C. Case no. 44/2013]. None has appeared for the respondent no. 2 and the respondent no. 3. The learned counsel for the parties have submitted that the presence of the respondent no. 2 and the respondent no. 3 are not necessary considering the fact that the appeal has been filed on the point of quantum.

5. It is pertinent to state that the appeal was originally preferred by M/s Bharati Axa General Insurance Company Limited and it was arraigned in the claim application as the opposite party no. 2. During the pendency of the instant appeal, M/s Bharati Axa General Insurance Company Limited had merged its general insurance business with M/s ICICI Lombard General Insurance Company Limited. In view of such merger, the name of the original appellant, M/s Bharati Axa General Insurance Company Limited has been substituted by M/s ICICI Page No.# 5/13

Lombard General Insurance Company Limited in deference to an order dated 25.05.2022 passed in the interlocutory application, I.A.[Civil] no. 1368/2022.

6. Mr. Goswami, learned counsel for the appellant has assailed the judgment and award of the learned Tribunal on the ground that the claimant had failed to produce any permanent disability certificate in the proceedings before the learned Tribunal. In the absence of any permanent disability certificate regarding the extent of disability, if any, of the claimant, the learned Tribunal ought not to have proceeded on the basis of surmises and conjectures as the learned Tribunal itself had recorded. Instead, the learned Tribunal ought to have referred to the claimant to a Medical Board for assessment of the extent of permanent disability allegedly suffered by the claimant. It is submitted by him that the principles for assessment of just compensation in case of injuries have been elaborately discussed in the decision of the Hon'ble Supreme Court of India in Raj Kumar vs. Ajay Kumar and another, reported in [2011] 1 SCC 343.

7. In response, Mr. Rajbarbhuiyan, learned counsel for the respondent no. 1-claimant has submitted that the learned Tribunal took note of the fact that the claimant had to remain as an indoor patient in the Silchar Medical College & Hospital, Silchar for the period from 28.05.2012 to 19.07.2012. As per the Discharge Certificate [Exhibit no. 4] issued by the Silchar Medical College & Hospital, Silchar, the claimant suffered fracture of shaft of right femur with Type II compound fracture of right fibula and accordingly, split skin grafting had to be done on him. It is further submitted by him that the claimant had to be treated at the All India Institute of Medical Science [AIIMS], New Delhi also and documentary evidence in that connection was adduced vide Exhibit no. 5 before Page No.# 6/13

the learned Tribunal. Though no permanent disability certificate was produced by the claimant before the learned Tribunal, the Tribunal had rightly proceeded to assess the loss of earning capacity. Having no other option, the Tribunal assessed the loss of earning capacity as 30% on the basis of the injuries suffered by the claimant and as such, there shall not be any interference with the judgment and award passed by the learned Tribunal.

8. Mr. Bhatta, learned counsel for the respondent no. 4 has submitted that no liability has been fastened on the respondent no. 4 as the insurer of the auto rickshaw bearing registration no. AS-10/5793 as it had been established from the evidence led before the learned Tribunal that the auto rickshaw bearing registration no. AS-10/C-0713 was the offending vehicle.

9. I have considered the respective submissions of the learned counsel for the parties and also perused the materials on record. I have also gone through the records of M.A.C. Case no. 44/2013, in original.

10. The only issue raised by the appellant in the instant appeal is the manner in which the learned Tribunal had arrived at the quantum of award. The challenge to the quantum is made on the premise that there was no permanent disability certificate exhibited and proved during the course of the proceedings before the learned Tribunal. There was no evidence before the learned Tribunal as to whether because of the injuries sustained by the claimant, the claimant had suffered any kind of permanent disablement. The further contention is that in the absence of any evidence, the learned Tribunal ought not to have proceeded on its own on the basis of surmises and conjectures. Rather, the Page No.# 7/13

learned Tribunal ought to have preferred the claimant to a Medical Board for assessment of the extent of permanent disability of the claimant.

11. From the case records of M.A.C. Case no. 44/2013 as well as from the judgment and award dated 30.09.2016, it has emerged that the learned Tribunal had proceeded to hold a view that for a period of 3 [three] years, the claimant was under treatment. The basis on which it had arrived at such view were the Discharge Certificate [Exhibit no. 4] issued by the Silchar Medical College & Hospital, Silchar and the medical prescription dated 30.09.2015 [Exhibit no. 5] issued from the Out-Patient Department [Rheumatology] of the All India Institute of Medical Science [AIIMS], New Delhi. The Discharge Certificate issued by the Silchar Medical College & Hospital, Silchar goes to indicate that the claimant was treated as an indoor patient at the said Hospital during the period from 28.05.2012 to 19.07.2012 and during that period, the claimant was operated surgically. The Exhibit no. 5 goes to show that the claimant reported as an out-patient in the Rheumatology Department in the All India Institute of Medical Science [AIIMS], New Delhi. Just because the time gap between Exhibit no. 4 and the Exhibit no. 5 was more than 3 [three] years, it cannot be presumed outrightly that the entire period of more than 3 [three] years can be taken as the continuous period of treatment to arrive at a view that the claimant must have suffered permanent disablement, in the absence of any certificate of permanent disability. When it was at the disposal of the learned Tribunal to get the extent of permanent disability assessed by a Medical Board, the learned Tribunal ought not to have proceeded on surmises and conjectures to assess the loss of earning capacity on its own. It needs a mention that the learned Tribunal had taken the percentage loss of earning Page No.# 8/13

capacity to be 30% in the case in hand and on that basis, had arrived at the amount of compensation by taking a multiplier of 16 and by making addition of 50% towards future prospects. In respect of a claim application wherein the claimant claims compensation for the injuries stated to have suffered by him in a motor vehicular accident and the resultant permanent disablement, if any, the learned Tribunal is required to assess the effect of the injuries sustained by the claimant and the effect of permanent disability, if any, on the earning capacity of the injured. After assessing the loss of earning capacity in terms of percentage of the income, it has to be quantified in terms of money, to arrive at a future loss of earnings with the assistance of the multiplier.

12. At this stage, it is apposite to refer to the decision of the Hon'ble Supreme Court of India in Raj Kumar [supra], decided on 18.10.2010, wherein the Hon'ble Supreme Court of India has observed that the Tribunal is to first decide whether there is any permanent disability and, if so, the extent of such permanent disability. The Tribunal should consider and decide with reference to the evidence: [i] whether the disablement is permanent or temporary; [ii] if the disablement is permanent, whether it is permanent total disablement or permanent partial disablement, and [iii] if the disablement percentage is expressed with reference to any specific limb, then the effect of such disablement of the limb on the functioning of the entire body, that is, the permanent disability suffered by the person. If the Tribunal concludes that there is no permanent disability then there is no question of proceeding further and determining the loss of future earning capacity. But if the Tribunal concludes that there is permanent disability then it will proceed to ascertain the actual extent of permanent disability of the claimant based on the medical evidence Page No.# 9/13

and it has also to determine whether such permanent disability has affected or will affect his earning capacity.

12.1. The Hon'ble Supreme Court of India in Raj Kumar [supra] has further observed in the following lines :

13. Ascertainment of the effect of the permanent disability on the actual earning capacity involves three steps. The Tribunal has to first ascertain what activities the claimant could carry on in spite of the permanent disability and what he could not do as a result of the permanent disability [this is also relevant for awarding compensation under the head of loss of amenities of life]. The second step is to ascertain his avocation, profession and nature of work before the accident, as also his age. The third step is to find out whether [i] the claimant is totally disabled from earning any kind of livelihood, or [ii] whether in spite of the permanent disability, the claimant could still effectively carry on the activities and functions, which he was earlier carrying on, or [iii] whether he was prevented or restricted from discharging his previous activities and functions, but could carry on some other or lesser scale of activities and functions so that he continues to earn or can continue to earn his livelihood.

* * * * * *

18. The Tribunal should also act with caution, if it proposed to accept the expert evidence of doctors who did not treat the injured but who give `ready to use' disability certificates, without proper medical assessment. There are several instances of unscrupulous doctors who without treating the injured, readily give liberal disability certificates to help the claimants. But where the disability certificates are given by duly constituted Medical Boards, they may be accepted subject to evidence regarding the genuineness of such certificates. The Tribunal may invariably make it a point to require the evidence of the Doctor who treated the injured or who assessed the permanent disability. Mere production of a disability certificate or discharge certificate will not be proof of the extent of disability stated therein unless the Doctor who treated the claimant or who medically examined and Page No.# 10/13

assessed the extent of disability of the claimant, is tendered for cross-examination with reference to the certificate. If the Tribunal is not satisfied with the medical evidence produced by the claimant, it can constitute a Medical Board [from a panel maintained by it in consultation with reputed local Hospitals/Medical Colleges] and refer the claimant to such Medical Board for assessment of the disability.

19. We may now summarise the principles discussed above :

[i] All injuries [or permanent disabilities arising from injuries], do not result in loss of earning capacity.

[ii] The percentage of permanent disability with reference to the whole body of a person, cannot be assumed to be the percentage of loss of earning capacity. To put it differently, the percentage of loss of earning capacity is not the same as the percentage of permanent disability [except in a few cases, where the Tribunal on the basis of evidence, concludes that the percentage of loss of earning capacity is the same as the percentage of permanent disability].

[iii] The doctor who treated an injured claimant or who examined him subsequently to assess the extent of his permanent disability can give evidence only in regard to the extent of permanent disability. The loss of earning capacity is something that will have to be assessed by the Tribunal with reference to the evidence in entirety.

[iv] The same permanent disability may result in different percentages of loss of earning capacity in different persons, depending upon the nature of profession, occupation or job, age, education and other factors."

13. Reverting back to the facts of the case in hand, it is an admitted position that neither any disability certificate was placed before the learned Tribunal as documentary evidence nor any doctor was examined by the claimant side on the extent of permanent disability suffered by the claimant. Neither the Discharge Certificate [Exhibit no. 4] of the Silchar Medical College & Hospital, Silchar nor the prescription [Exhibit no. 5] of the All India Institute of Medical Science [AIIMS], New Delhi has thrown any light on the two aspects, that is, whether Page No.# 11/13

the claimant had suffered any permanent disability, and if yes, what is the extent of permanent disability of the claimant. Having regard to such fact situation and, more particularly, in view of the manner in which the learned Tribunal had assessed the loss of earning capacity, the judgment and award passed by the learned Tribunal is found not sustainable as it cannot be countenanced and as such, the same is liable to be set aside. It is accordingly set aside.

14. It cannot, however, be disputed that the claimant had suffered fracture of shaft of right femur with Type II compound fracture of right fibula and split skin grafting had to be done on him. Such injuries might result in permanent disablement and as such, there is always a necessity to ascertain the extent of permanent disability, if any.

15. It is submitted at the bar by the learned counsel for the parties that there is a Standing Medical Board at every district in the State and such Standing Medical Board comprises of a panel of doctors. Such Standing Medical Board is authorized to assess permanent disability, which is ordinarily done after examining the person concerned and to issue a certificate of disability.

16. This Court is, thus, of the view that it would be appropriate if the matter is remitted back to the learned Tribunal for reconsideration on the aspect of permanent disability, if any, suffered by the claimant. On receipt of the case record after remand, the learned Tribunal shall refer the claimant to the Standing Medical Board of the district to ascertain whether the claimant had suffered any permanent disability and if yes, the extent of disability of the Page No.# 12/13

claimant which might have arisen from the injuries sustained by him from the motor vehicular accident occurred on 28.05.2012. It is further observed that for the purpose of guidance, the Standing Medical Board may take into account the Discharge Certificate [Exhibit no. 4] issued by the Silchar Medical College & Hospital, Silchar; the prescription [Exhibit no. 5] issued by the All India Institute of Medical Science [AIIMS], New Delhi; and other medical documents as are available. The learned Tribunal shall direct the Standing Medical Board to issue a certificate after assessment of the extent of permanent disability, if any, of the claimant. It is further observed that the acceptance of any certificate on the point of permanent disability, issued by the Standing Medical Board of the district, will be subject to further evidence given by a competent witness. In the event such evidence is adduced, the opposite parties shall also be afforded proper opportunity to cross-examine such witness. On completion of such proceedings, the learned Tribunal shall assess the just compensation afresh.

17. It is submitted by the learned counsel for the parties that during the pendency of the instant appeal, a sum of Rs. 6,00,000/- was deposited by the appellant-insurer in the Registry and the said sum of Rs. 6,00,000/- had already been disbursed to the respondent no. 1-claimant, as per order of this Court. In such facts and circumstances, it is observed that if in the event the learned Tribunal assesses a compensation amount lesser than Rs. 6,00,000/-, then the appellant-insurer shall not insist for refund of such excess amount. On the other hand, if the compensation amount is assessed by the learned Tribunal in excess of Rs. 6,00,000/-, then the appellant-insurer shall satisfy the same by depositing the excess amount before the learned Tribunal by deducting the sum of Rs. 6,00,000/- already disbursed to the claimant. For the purpose of clarity, it is Page No.# 13/13

observed that the compensation amount shall carry an interest @ 6% p.a. from the date of filing of the claim application till payment. Needless to say that the other heads of compensation will be dependent upon the assessment on the aspect of loss of earning capacity, save and except the amount already assessed at medical and incidental expenses @ Rs. 1,25,000/-. It is expected that the learned Tribunal will complete the entire exercise within a period of 4 [four] months from the date of receipt of a certified copy of this order.

18. As the appeal stands disposed of by this Order, the appellant-insurer is at liberty to take appropriate steps for the purpose of withdrawal of the statutory deposit, deposited by it before the Registry of this Court at the time of filing the instant appeal, by making appropriate application before the Registry. The office shall send the records of M.A.C. Case no. 44/2013 back to the learned Tribunal forthwith.

JUDGE

Comparing Assistant