Punjab-Haryana High Court
Raman Malhotra vs Harbhej Singh And Others on 1 November, 2022
FAO-1064-2007 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO-1064-2007 (O&M)
Reserved on: 27.10.2022
Pronounced on: November 01, 2022
Raman Malhotra ........ Appellant
Versus
Harbhej Singh and others ......... Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present:- Mr.Mayank Gupta, Advocate for the appellant.
Mr.Vinod Gupta, Advocate for respondent No.3-Insurance
Company .
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HARKESH MANUJA, J.
The present appeal lays challenge to the award dated
09.09.2006 passed by the learned Motor Accident Claims Tribunal,
Jalandhar (in brevity, 'the Tribunal'), whereby compensation of
Rs.6,51,400/- was awarded to the appellant/claimant along with interest @
8% per annum.
The brief facts of this case are that on 02.01.2004 appellant /
claimant was going to Beas from Jalandhar in bus number PB-02-Z-9997.
When the bus reached 10 yards short of Beas River Bridge, it stopped in
order to enable the appellant to get down. However, when the appellant
was getting down from the front door, respondent no. 1 started moving the
bus, as a result of which he fell down from the bus and his right leg ,right
ankle and right foot were crushed under the rear wheel of bus. Regarding
this, an FIR No.3 dated 29.01.2004 under Section-279/337/338 IPC was
registered against respondent No 1. Respondent Nos.1 & 2 happen to be
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FAO-1064-2007 (O&M)
the Driver and owner of the offending vehicle respectively; whereas
respondent No.3 its insurer.
After going through the claim petition and evaluating the
evidence led by both the parties, Learned Tribunal awarded compensation
in the following manner:-
Sr.No. Nature Amount in
Rupees
1. Medical expenses and transportation Rs.10,50,000/-
2. Pain and suffering, loss of earning ,future Rs.1,50,000/-
prospects
3. Disability Rs.1,00,000/-
TOTAL: Rs.13,00,000/-
With regard to the liability, learned Tribunal held that accident
occurred due to the rash and negligent driving of respondent No.1 as well
as equally due to contributory negligence of the appellant and, therefore,
respondents were directed to pay only 50% of the compensation amount to
the appellant.
Being aggrieved against the award dated 09.09.2006, the
present appeal has been preferred by the appellant/claimant for
enhancement of compensation as well as against the finding of contributory
negligence recorded against him.
Learned counsel for the appellant has contended that in the
circumstance when the bus was stopped by respondent no.1 so that
appellant could get down, respondent no.1 should have been vigilant
enough while speeding up the bus and mere fact that it stopped at a place
which was not a notified bus stop, could not be a reason to attribute
contributory negligence towards the appellant. In support of his argument
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FAO-1064-2007 (O&M)
learned counsel places reliance upon the judgment of Delhi High Court in
"Delhi Transport Corporation vs. Ram Kumar" reported as 1991 ACJ
872, this High Court in "Punjab State Bus Stand MGNT Company
Limited Vs Harwinder Kaur and others" reported as 2014 AAC 1628 and
Himachal Pradesh High Court in "Krishanu Ram vs Bhagirath and
others" reported as 2016 latest HLJ (H.P) 244. He further contends that
his case is further strengthened from the fact that respondent no.1 did not
appear as a witness in this case to support the respondent version. With
respect to the compensation amount, learned counsel for the appellant
contends that learned Tribunal neither determined the functional disability
nor assessed the income of the appellant to calculate the future loss of
income and the lump sum amount has been awarded under multiple heads
which is on extremely lower side. He also contends that under certain
heads like "future prospects", "attendant charges", no compensation has
been awarded and therefore, the award of learned Tribunal requires
consideration.
On the other hand, learned counsel for respondent No.3-
Insurance Company has argued that as appellant was alighting from a
moving bus at a place which was not a designated bus stop, there is bound
to be contributory negligence on his part. He further contends that as
appellant was merely running a ready-made garments shop there is no
functional disability in this case and learned Tribunal has rightly awarded a
lump sum amount and, therefore, no interference is warranted.
I have heard learned counsel for the parties and perused the
paper-book as well as records of this case. Separate discussion regarding
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FAO-1064-2007 (O&M)
Contributory Negligence / Liability and quantum of compensation is as
below.
Contributory Negligence / Liability
I find force in the argument raised by learned counsel for the
appellant that when the bus has already stopped so that appellant could
get down and in this process appellant was getting down from the bus, no
contributory negligence can be attributed to his client. Learned Tribunal
held contributory negligence of the appellant merely on the basis that the
bus probably stopped or slowed down due to some reason and the
appellant tried to get down from the bus at a place where there was no bus
stop and driver and conductor cannot be expected to know the appellant
intention to get down from the bus. However, a careful perusal of the
material available on record shows that specific case of the appellant is that
bus was stopped so that he could get down from the bus which has been
supported by the testimony of PW5 -Dharam Singh (co- passenger and eye
witness) and PW8-appellant himself. Suggestion to the effect that the bus
only slowed down as the level of the bridge was higher than the road has
been categorically denied by the appellant. This counter version of the
respondents has not been supported by any witness as the driver of the
offending vehicle did not appear to record his statement so as to prove and
establish the plea of contributory negligence, the burden of which was
always upon respondents. Apart from that, it is also not the case of the
respondents that appellant was standing on the footsteps of the bus and
suddenly got down from the bus as it slowed down and even there is no
suggestion to this effect.
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Even in Krishanu Ram's case (supra), the judgment relied
upon by learned counsel for the appellant, it has been observed by
Himachal Pradesh High Court that in terms of the Motor Vehicles Act,
1988, for short 'the Act', read with Motor Vehicles Rules, 1989 conductor
was supposed to give signal to the driver and driver was supposed to wait
for the signal of the conductor before starting the bus and it is the driver
who had to exercise due care and caution. It is beaten law of the land that it
is the driver with whom the loss risk lies. Further, the fact that FIR No.3
dated 29.01.2004, under Section-279/337/338 IPC was registered against
respondent no. 1 cannot be denied by the respondents.
Learned counsel for responding No. 3-Insurance Company has
relied upon "State of Haryana and another versus Dilbagh Singh and
others" reported as 2017(1) PLJ 37, to argue that contributory negligence
has to be attributed to appellant as he was not getting off from the bus at a
designated spot. However, a careful perusal of the facts of that case
reveals that the above finding was recorded in the specific facts of the case
on the basis of presumption that there was no evidence by the claimant
that he was alighting from the bus when it has stopped for the purpose of
dropping him. While in the facts of the present case, it is the specific case
of the appellant that bus was stopped so that he could get down from the
bus which has been supported by the testimony of PW5 -Dharam Singh
(co- passenger and eye witness). Therefore above mentioned case cannot
be relied upon as the facts and circumstances of present case are
distinguishable.
In view of the discussion made above, it is the driver
(respondent no.1) who should have been careful and not to speed up the
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bus when the appellant has not completely alighted from it and no
contributory negligence can thus be attributed to the appellant. This in turn
follows that entire compensation amount has to be paid by respondent
no.3-Insurance company and no amount is required to be deducted on
account of contributory negligence.
Quantum of Compensation
i) Under Pecuniary Headings
With respect to the quantum of compensation as well, I find force
in the arguments of the learned counsel of the appellant that if learned
Tribunal found that the accident was caused by the offending vehicle due to
the rash and negligent (even though partly) driving by respondent No.1,
while calculating the pecuniary compensation, it failed to adopt the
appropriate mechanism as neither it assessed the monthly income of the
appellant; nor it determined the functional disability to properly assess the
loss of future income. Therefore, the just compensation as stipulated in the
Act, is required to be determined in view of the law laid down in
R.D.Hattangadi Vs. Pest Control (India) (P) Ltd., reported as (1995) 1
SCC 551; Raj Kumar Vs. Ajay Kumar, reported as (2011) 1 SCC (Civ)
164 as well as Pappu Deo Yadav Vs. Naresh Kumar and others,
reported as AIR 2020 SC 4424.
Appellant in his statement has stated that he was involved in
supply of Muniari Goods and was running a ready- made garment shop
under the name and style of Ganpati Collections. The disability certificate
brought on record as EX.PW6/A has been duly verified by
Dr.A.Jayanthimala, C.M.C Ludhiana, while appearing as PW6. As per the
Disability Certificate, appellant is having permanent disability which is about
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42% on the right lower limb, 30% disability on the right ankle joint and 3%
on right leg ankle and foot. There was also deformity of right leg and
disability of 6% on the foot. In addition, PW4 - Dr Vijay Obed, Professor
and Head of the Plastic Surgery Department, C.M.C. Ludhiana in his cross-
examination has categorically stated that the patient is having injury which
is not properly curable even after treatment. Though due to deformity on
right leg there will be restriction in his movements and his work will be
affected , however, as the appellant was not involved in a work which
required physical fitness and even 42% permanent disability was of right
lower limb, in my considered opinion, functional disability should be less
than 42% and could be considered at 25% .
With respect to the income of the appellant, no documentary proof
has been brought on record, however, it has been stated in his statement
that he was earning Rs.10000/- per month from his work. Even otherwise at
the relevant period of time, even a skilled worker was earning
approximately Rs.3500/- per month, therefore, income of the appellant
could be taken to be Rs. 4000/- per month. Further, in view of Pappu Deo
Yadav's case (supra) and "National Insurance Company Ltd. Vs.
Pranay Sethi and others", 2017(4) RCR (Civil) 1009, future prospects @
40% of the annual income are awarded.
With respect to the expenses incurred by the appellant for
treatment including medicines, transportation, and other expenditure
learned Tribunal has awarded Rs 10,50,000/- after examining the bills
brought on record by the appellant and it does not warrant any interference.
For future medical expenses, the fact that the appellant would
require medical treatment in future has been supported by the testimony of
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PW4 - Dr Vijay Obed, Professor and Head of the Plastic Surgery
Department, C.M.C. Ludhiana. An application bearing CM-14950-C-II of
2016 was filed by appellant for bringing on record the bills of medical
treatment and taxi bills as annexure P1 to P4, total amounting to
Rs.2,01,649/- in the form of additional evidence along with the certificate
issued by C.M.C. Ludhiana, so as to show that appellant is still undergoing
regular follow up in the OPD and receiving treatment for his foot injury.
Notice in this application was issued on 16.08.2016. Vide order dated
09.12.2016 respondent no 3 even took time to file response, however, till
date no response has been filed. But as the bills are required to be proved,
therefore, at this stage, application has not been pressed by the learned
counsel of the appellant, however in view of the statement of PW4 - Dr
Vijay Obed, it cannot be denied that appellant would have incurred
expenses on subsequent treatment, therefore, Rs 1,00,000/- are being
awarded under this head.
From the testimony of PW4 - Dr Vijay Obed, it has also come on
record that at the time of his deposition on 23.04.2005, he has stated that
appellant would still take 3-6 months to walk. In that case as the accident
occurred on 29.01.2004, approximately for a period of 15 months,
attendant charges are given @ Rs.2000/- per month and loss of income
during treatment is also required to be granted @ Rs.4000/- per month.
ii) Non-pecuniary headings
Under the head of "disability", learned Tribunal has awarded
Rs. 1,00,000 which is not being interfered with. However, Rs 1,50,000 has
been awarded under the joint heads of pain and suffering, loss of earning,
future prospects; but as the appellant has been suitably awarded under
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pecuniary heads, compensation under this head is being reduced to
Rs.1,00,000/-.
In view of the discussions made hereinabove, the appellant is
entitled for following enhanced compensation, as detailed in the table given
hereunder:-
Sr.No. Nature Amount in
Rupees
1. Annual Income of deceased (Rs.4000x 12) Rs.48,000/-
2. Add 40% of Future prospects Rs.19,200/-
3. Total Income (Rs.48,000/- + Rs.19,200/-) Rs.67,200/-
4. Multiplier of 18 as per age of 22 years Rs.12,09,600/-
(Rs.67,200/- X 18)
5. Loss of future earning capacity/ income Rs.3,02,400/-
[25% (percentage disability) of total income]
6. Medical and other Expenses including Rs.10,50,000/-
Transportation ( as awarded by Ld Tribunal)
7. Pain and sufferings and mental agony Rs.1,00,000/-
8. Disability to the extent of 42% and Loss of Rs.1,00,000/-
amenities and enjoyment of life ( as
awarded by Ld Tribunal)
9. Compensation for attendant (Rs.2000 x 15 Rs.30,000/-
= Rs.30,000)
10. Loss of income during treatment (Rs.4000/- Rs.60,000/-
x 15 = Rs.60,000/-)
11. Future medical expenses Rs.1,00,000/-
Total Compensation Rs.17,42,400/-
Amount Awarded by the Tribunal Rs.6,50,000 /-
Enhanced Amount Rs.10,92,400/-
The grant of interest @ 8% per annum is not just in view of the
facts and circumstances of the present case; rather as per the observations
made by the Hon'ble Supreme Court in Smt. Supe Dei and others Vs.
National Insurance Company Limited and other, (2009) (4) SCC 513,
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which were approved in a subsequent judgment titled as Puttamma and
others Vs. K.L. Narayana Reddy and another, 2014 (1) RCR (Civil) 443,
the interest is enhanced to 9% per annum on the amount of compensation
awarded to the claimant from the date of institution of claim petition till its
realization. Needless to mention here that the amount of compensation
already paid to the claimant shall be deducted from the enhanced
compensation.
Consequently, the present appeal is disposed off in the above
terms.
Pending miscellaneous application(s), if any, shall also stand
disposed of.
November 01, 2022 ( HARKESH MANUJA )
sanjay JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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