Orissa High Court
Chandramani Nanda vs Sarat Chandra Swain And Another on 24 August, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.256 of 2019 And MACA No.350 of 2021
MACA No.256 of 2019
Chandramani Nanda .... Appellant
Mr.D.C.Dey, Advocate
-versus-
Sarat Chandra Swain and another .... Respondents
Mr.P.K.Mahali, Advocate for Respondent No.2
AND
MACA No.350 of 2021
The Sr. Divisional Manager (Legal),
M/s.National Insurance Co. Ltd. .... Appellant
Mr.P.K.Mahali, Advocate
-versus-
Chandramani Nanda and another .... Respondents
Mr.D.C.Dey, Advocate for Respondent No.1
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
24.08.2022
Order No.
I.A.No.796 of 2021
10. 1. The matter is taken up through Hybrid mode.
2. Considering the period covered under Covid Pandemic and
the orders passed by the Hon'ble Supreme Court in Suo Motu
Writ Petition (Civil) No.3 of 2020, delay in filing the appeal is
condoned.
3. The Court fee of Rs.10290/- is stated to have been paid by
way of e-Court fee.
4. The I.A. is disposed of.
MACA No.256 of 2019 And MACA No.350 of 2021
5. Heard Mr.Dey, learned counsel for the injured-claimant and
Mr.Mahali, learned counsel for the Insurer.
6. As per the order dated 30th March, 2022, the injured-claimant
was produced before the Medical Board and the report of the
Medical Board dated 17th June, 2022 produced by the Mr. K.K.
Das, learned Additional Standing Counsel for the State is kept on
record. As per the said report, the injured-claimant is persisting
neurocognitive disability to the extent of 65%.
7. Both the appeals arise out of the same judgment dated 15th
January, 2019 passed by the learned 2nd Add. District Judge-cum-
3rd M.A.C.T., Cuttack in M.A.C.Case No.176 of 2014, wherein
compensation to tune of Rs.20,60,385/- along with interest @6%
per annum has been granted from the date of filing of the claim
application on account of injuries sustained by the claimant in the
motor vehicular accident dated 16th January, 2014.
8. MACA No.256 of 2019 has been filed by the injured-
claimant for enhancement of the compensation amount. MACA
No.350 of 2021 has been filed by the Insurer challenging the
award.
9. The case of the claimant is that while he was coming in
a Verito Vibe Car bearing Registration No.OD-05-D-9596 along
with other occupants, the offending Bus bearing Registration
No.OD-14-A-1774 dashed against it to cause the accident
resulting sever multiple injuries to the claimant. The Tribunal
upon adjudication has directed for payment of compensation of
Rs.20,60,385/- in total to the injured-claimant as compensation.
The Tribunal computed the compensation as per the following
table.
Loss of future income Rs.15,59,232.00
Past medical expenditure
including cost of medicine,
special diet & the attendant Rs. 3,51,153.00
Mental agony, pain,
suffering and loss of
amenities Rs. 50,000.00
Future medical expenses Rs. 1,00,000.00
Total Rs.20,60,385.00
10. Mr.Mahali contends that the Tribunal has assessed the
income of the injured at a higher side though as per the evidence
of P.W.4, Dipti Ranjan Pattnaik, who is the owner of the
company, the injured was receiving Rs.5,000/- to 7,000/- per
month. In order to examine such contention raised on behalf of
the insurer, perusal of deposition of said P.W.4, a copy of which
is produced in course of hearing, reveals that there was no
specific statement given by said P.W.4 with regard to
remuneration of present injured-claimant. It is seen that said
P.W.4 has stated that the Branch Manager was receiving
Rs.15,000/- per month and other employees were receiving
Rs.5,000/- to Rs.7,000/-. Therefore the statement of said P.W.4 is
not specific in respect of any remuneration given to the injured-
claimant. On the other hand, the claimant produced his I.T. return
for the assessment year 2010-2011 to reveal his income of
Rs.1,62,420/-. It is further deposed by his mother that the injured
was getting salary of Rs.22,000/- per month which is also
supported in the examination of chief of P.W.4, Dipti Ranjan
Pattnaik. However, the Tribunal disbelieving such contentions
made by P.Ws.3 & 4 has accepted the amount mentioned in the
I.T. return filed on behalf of the claimant. As such no flaw is seen
in the approach of the Tribunal determining the annual income of
the claimant at Rs.1,62,420/- in terms of copy of the I.T. return
filed under Ext.16. Therefore the contention of Mr.Mahali on
behalf of the Insurer to reduce the same is rejected.
11. Here it is submitted by Mr.Dey that such assessment of
future loss of earning capacity upto 60% by the Tribunal is
erroneous in view of nature of disability sustained by the
claimant.
12. As stated earlier, the injured-claimant is having
persistent neurocognitive disability up-to 65% in the opinion of
the Medical Board. Such disability regarding neurocognitive
power would entail 100% loss of earning capacity. Therefore the
finding of the Tribunal to count the same at 60% is found
erroneous and modified to the extent of 100%. Accordingly, the
computation under the head of loss of future earning is
determined at Rs.25,98,720/-, i.e., Rs.1,62,420/- x 16. Thus the
differential amount comes to Rs.10,39,488/-, rounded to
Rs.10,40,000/-. Accordingly, the total amount of compensation is
enhanced to Rs.30,99,873/-.
13. In the result, both the appeals are disposed of with a
direction to the Insurer i.e., M/s.National Insurance Co. Ltd. to
deposit the enhanced compensation amount of Rs.30,99,873/-
(Thirty lakhs ninety nine thousand eight seventy three) along with
6% per annum from the date of filing of the claim application
within a period of two months from today; where-after the same
shall be disbursed in favour of the claimant on such terms and
proportion to be fixed by the Tribunal. However, the direction for
payment of default interest is waived.
14. The statutory deposit made by the Appellant in MACA
No.350 of 2021 with accrued interest thereon be refunded to him
on proper application and on production of proof of deposit of the
award amount before the learned Tribunal.
15+. Urgent certified copy of this order be granted on
proper application.
( B.P. Routray)
Judge
C.R.Biswal
