Neelam Kumari vs Nehal Khan
2025 Latest Caselaw 5758 Jhar

Jharkhand High Court

Neelam Kumari vs Nehal Khan on 12 September, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                      2025:JHHC:27984


      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          M. A. No.342 of 2025
      1.Neelam Kumari, W/o Late Anugrah Kumar Sharma
      2.Atharva, S/o Late Anugrah Kumar Sharma, petitioner No.2 represented
      through her mother and natural guardian, appellant No.1
      Both residents of Village- Bardag, PO- Pipra, PS- Pipra, District- Palamau
       at present resident of Vishnupuri Colony, Jonka Roa, Hatia, PO- Hatia,
       PS- Jagarnathpur, District- Ranchi, Jharkhand.
                                                              .... .. ... Appellant(s)
                                         Versus
      1. Nehal Khan, S/o not known to the appellant, R/o 5/2, H/1, Bhukailash
          Road, Khidirupur, PO- Khidirpur, PS- Ekbalpur, District- Kolkata (West
          Bengal)- 700023.
      2. Go Digit General Insurance Co. Ltd., having its office at Atlantais, 95,
          4th B Cross Road Koramangala Industrial Layout, 5th Block, Bangaluru,
          Karnata - 560095, Branch at Citadel 3rd Floor Main Road, PO- GPO,
          PS- Lower Bazar, District- Ranchi.
      3. Bharat Sharma, S/o Late Anugrah Kumar Sharma, R/o Village Bardag,
          PO- PIpra, PS- Pipra, District Palamu at resident of Vishnupuri Colony,
          Jonka Roa, Hatia, PO- Hatia, PS- Jagarnathpur, District- Ranchi,
          Jharkhand.
      4. Dewakali Devi, W/o Bharat Sharma, R/o Village- Bardag, PO- Pipra,
          PS- Pipra, District- Palamau at present resident of Vishnupuri Colony,
          Jonka Roa, Hatia, PO- Hatia, PS- Jagarnathpur, District- Ranchi,
          Jharkhand                 .                .. ... ...Respondent(s)
              ...........

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

For the Appellant (s) : Mr. Avilash KUmar, Advocate Mr. Chandra Kishor Paul, Advocate Mr. Sachin Mahto, Advocate For the Resp.(s) :

......

04/ 12.09.2025. The instant Misc. Appeal has been filed by the claimants/ appellants for the enhancement of compensation awarded in judgment in Motor Accident Claim Case No.400 of 2022 whereby and whereunder a compensation of Rs.1,05,80,000/- has been awarded in favour of the claimants under Section 166 of the M. V. Act.

The deceased was a Government servant and the learned Tribunal awarded the compensation by considering the pay slip (Ext.14) and according to which his monthly income was Rs.93,156/-. He left behind four dependents, therefore, 1/4th has been deducted on the personal and living expense of the deceased.

Learned counsel for the appellants/ claimants has failed to raise any point so as to show infirmity in assessment of income and award of compensation.

Under the circumstances, I do not find any infirmity in the impugned order/ judgment passed by the learned Tribunal.

2025:JHHC:27984

The instant Misc. Appeal stands dismissed. Pending, I.A., if any also stands disposed of.

(Gautam Kumar Choudhary, J.)

Sandeep/-