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Smt. Sunita Devi Wife Of Late Pankaj ... vs Shakti Singh Son Of Sukhdeo Singh
2025 Latest Caselaw 3210 Jhar

Citation : 2025 Latest Caselaw 3210 Jhar
Judgement Date : 11 March, 2025

Jharkhand High Court

Smt. Sunita Devi Wife Of Late Pankaj ... vs Shakti Singh Son Of Sukhdeo Singh on 11 March, 2025

Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Misc. Appeal No.419 of 2014
1. Smt. Sunita Devi wife of Late Pankaj Kumar
2. Ritika Kumari daughter of Late Pankaj Kumar
   The appellant no.2 is presently minor as such she is being represented
   through her mother /natural guardian and next friend i.e. Smt. Sunita Devi,
   the appellant no.1 herein, both residents of Village and Post Harladih, P.S.
   Pirtand, District Giridih (Jharkhand) at present C/o Sri Tej Narayan Gupta
   son of late Basaki Ram Village Bhatumurna More, Post Katrasgarh, P.S.
   Katras District Dhanbad (Jharkhand)
                                            ....  ....  ....    Appellants
                                Versus
1. Shakti Singh son of Sukhdeo Singh, resident of Village Simar Konhi, P.O.
   and P.S. Pirtand, District Giridih (Jharkhand)
2. Kanhaiya Lal son of Bhuneshwar Lal Village Buxidih Road, P.O. Giridih,
   P.S. Giridih (T) District (Giridih (Jharkhand)
3. Reliance General Insurance Company Limited, Reliance Centre, 19,
   Walchand Hirachand Marg, Ballard Estate, P.O. Mumbai, P.S. Mumbai,
   District Mumbai
4. Reliance General Insurance Company Limited, Nalgaam Cross Road, next
   to Royal Industrial Estate, Wadala (West), P.S. Wadala (West), P.O.
   Mumbai- 400031, District Mumbai (Maharashtra
5. Reliance General Insurance Company Limited through Branch Manager,
   1st Floor, Commerce House 2, Shastri Nagar, above Ashoka Bajaj Show
   Room, P.O. & P.S. Dhanbad, District Dhanbad, Jharkhand
6. Chandan Kumar son of Basant Ram and Smt. Veena Devi, residing at
   Buxidih Road, Samanta Poultry Farm, P.O. Giridih Town,
    District Giridih                        ....  ....  ....  Respondents
                                      With
                       Misc. Appeal No.363 of 2014
   Reliance General Insurance Company Limited, Reliance Centre, 19,
   Walchand Hirachand Marg, Ballard Estate, P.O. Mumbai, P.S. Mumbai,
   District Mumbai through its Centre Manager Sri Sourav Banerjee, son of
   Baidyanath Banerjee, resident of Room No.508, Giranjali Enclave, P.O., P.S.
   Lalpur, District Ranchi                  ....    .... ....   Appellant
                                      Versus
1. Smt. Sunita Devi wife of Late Pankaj Kumar
2. Ritika Kumari daughter of Late Pankaj Kumar
   The appellant no.2 is presently minor as such she is being represented
   through her mother /natural guardian and next friend i.e. Smt. Sunita Devi,
   both resident of Village and P.O. Harladih, P.S. Pirtand, District Giridih,
   Jharkhand at present residing at their Naihar, C/o Sri Tej Narayan Gjupta,
   son of Late Basaki Ram, Village Bhatmurna More, P.O. Katrasgarh, P.S.
   Katras, District Dhanbad (Jharkhand)
3(a) Chandan Kumar (adult son), residing at Buxidih Road, Samanta
     Poultary Farm, P.O. Giridih Town, District Giridih, Jharkhand
4. Shakti Singh son of Sukhdeo Singh, resident of Village Simar Konhi, P.O.
   and P.S. Pirtand, District Giridih (Jharkhand)
5. Kanhaiya Lal son of Bhuneshwar Lal resident of Village Buxidih Road, P.O.
   Giridih, P.S. Giridih (T) District Giridih (Jharkhand)
                                            ....    .... .... Respondents


                                  1
 CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellants          : Mr. Arvind Kumar Lall, Advocate
                              Ms. D. Aarti Kumari, Advocate
                                          (In Misc. Appeal No.419 of 2014)
                              Mr. Amit Kumar Das, Advocate
                              Ms. Swati Shalini, Advocate
                              Mr. Kanishka Deo, Advocate
                                           (In Misc. Appeal No.363 of 2014)
For the Respondents         : Mr. Arvind Kumar Lall, Advocate
                              Ms. D. Aarti Kumari, Advocate
                                          (In Misc. Appeal No.363 of 2014)
                              Mr. Amit Kumar Das, Advocate
                              Ms. Swati Shalini, Advocate
                              Mr. Kanishka Deo, Advocate
                                          (In Misc. Appeal No.419 of 2014)
                                   ------

Order No.15 / Dated : 11.03.2025 Both these appeals arise out of the judgment and award of compensation in Motor Vehicle Claim Case No.30/2010 whereby and whereunder the compensation of Rs.6,47,000/- has been awarded with 9% interest per annum under Section 166 of the Motor Vehicle Act, for the death of Pankaj Kumar aged 35 years in a motor vehicle accident, involving a bus bearing registration no.JH 9E 2290.

2. Claimant is in appeal for enhancement of compensation in M.A. No.419 of 2014, whereas the Insurance Company in M.A. No.363 of 2014 is against the award of compensation on the ground that it was excessive.

3. It is submitted by the learned counsel on behalf of the claimant that the deceased was running a small restaurant with a monthly income of Rs.10,000/-, whereas the learned Tribunal has taken Rs.5000/- as his income. Further, no award has been made under the head of future prospect, and under conventional head only Rs.7000/- has been awarded which is not as per the ratio laid by the Hon'ble Supreme Court in the case of National Insurance Company Ltd. vs. Pranay Sethi, reported in (2017) 16 SCC 680.

4. Contra, argument advanced on behalf of the Insurance Company that although it has been claimed that the deceased was having restaurant business, but not a chit of paper has been filed to substantiate the pleadings regarding business. Neither income tax return has been filed nor sale/commercial tax or permission to run the restaurant by the Municipal Corporation.

5. I find merit in the argument advanced on behalf the claimants that only Rs.5000/- has been considered by the Tribunal as income of the deceased,

therefore, there cannot be any question of filing Income Tax Return for such a meagre income. In any case for small business, documentary evidence cannot be an indispensable proof of monthly income. Learned Tribunal has recorded a finding of monthly income of Rs.5000/- which does not appear to be excessive by any standard.

6. The final compensation amount taking Rs.5000/- as monthly income, and the age of the deceased 35 years with 1/3rd as personal and living expenses and loss of income to the extent of 40% as future prospect, the final compensation amount will work out as under: -

Annual Income 5000 x 12 Rs.60,000/-

Annual dependency after deducting Rs.40,000/-

                 1/3rd on the living and personal
                 expenses of the deceased
                 Loss of dependency           on   taking   a Rs.6,40,000/-
                 multiplier of 16
                 Future prospect @ 40%                        Rs. 2,56,000/-
                 Conventional head                            Rs.84,000/-
                 Total                                        Rs.9,80,000/-

7. The Insurance Company is directed to make final payment of compensation of amount of Rs.9,80,000/- with interest @ 6 % from the date of filing of the claim application. Amount to be deposited within one month from the date of the order with the learned Tribunal, which will be disbursed to the appellant nos. 1 and 2 and substituted respondent no.6- Chandan Kumar of M.A. No.414 of 2014. 50% of the compensation amount shall go to respondent no.1 and 25% to the daughter (respondent no.2) and 25% to Chandan Kumar (respondent no.6).

M.A. No.414 of 2014 is accordingly allowed, and M.A. No.363 of 2014 stands dismissed. Interlocutory Application, if any, is disposed of.

The statutory amount, which was deposited before this Court at the time of filing of this appeal, shall be remitted to the Tribunal for disbursement to the claimant, which will be adjusted against the compensation amount.

(Gautam Kumar Choudhary, J.) Anit

 
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