Punjab-Haryana High Court
Pavittar Singh vs Shyam Lal & Ors on 28 January, 2025
Author: Alka Sarin
Bench: Alka Sarin
Neutral Citation No:=2025:PHHC:012861
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
259-1 FAO-1757-2017 (O&M)
Date of Decision : 28.01.2025
Pavittar Singh ....Appellant
VERSUS
Shyam Lal and Others ....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Jaideep Verma, Advocate for the appellant.
Mr. Vijay Kumar, Advocate for respondent Nos.1 and 2.
Mr. S.S. Sidhu, Advocate for respondent No.3.
ALKA SARIN, J. (Oral)
1. Present appeal has been preferred by the claimant-appellant
aggrieved by the quantum of compensation awarded by the Motor Accident
Claims Tribunal, Ludhiana (hereinafter referred to as the 'Tribunal') vide the
impugned award dated 20.01.2016 on account of death of Amandeep Singh
(hereinafter referred to as the 'deceased').
2. Since the facts, as recorded in the impugned award passed by
the Tribunal, are not in dispute, the same are not being reproduced herein for
the sake of brevity.
3. The Tribunal in the present case had awarded the following
compensation :
Sr. No. Heads Compensation Awarded
1 Monthly income ₹6,000/-
2 Deduction 1/3rd [₹6,000 - 2,000] = ₹4,000/-
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3 Compensation by applying Rs.8,16,000/-
multiplier of 11
4 Funeral expenses Rs.25,000/-
Total Rs.8,41,000/-
Interest 6% per annum
4. Learned counsel for the claimant-appellant would contend that
the Tribunal has wrongly applied a multiplier of 11 inasmuch as the date of
birth of the deceased was 16.09.1986 and as on the date of the accident he
did not complete 26 years of age and hence a multiplier of 18 would be
applicable. Further, the Tribunal has not made any addition towards loss of
future prospects and an addition of 40% ought to have been made. Further,
the amount awarded under the conventional heads is not in accordance with
the law and that the Tribunal has not awarded any amount under the head
'loss of consortium'. In support of his contention, he has relied upon
judgments of the Hon'ble Supreme Court in the cases of National
Insurance Company Ltd. vs. Pranay Sethi & Ors. [(2017) 16 SCC 680],
Magma General Insurance Company Limited vs. Nanu Ram alias
Chuhru Ram & Ors. [(2018) 18 SCC 130], N. Jayasree & Ors. vs.
Cholamandalam M.S General Insurance Company Ltd. [2021(4) RCR
(Civil) 642].
5. Per contra learned counsel for respondent No.3-Insurance
Company would contend that sufficient amount has already been awarded
by the Tribunal and there is no scope of any further enhancement.
6. Heard.
7. In the present case, there is no challenge to the income and
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deduction as applied by the Tribunal and hence the same are maintained.
However, the Tribunal has not made any addition towards loss of future
prospects and that the multiplier of 11 has also wrongly been applied. The
deceased in the present case was 25 years of age and hence, in view of the
law laid down by Hon'ble Supreme Court in case of Pranay Sethi (supra),
an addition of 40% ought to have been made towards loss of future prospects
and a multiplier of 18 would be applicable. Further, the amount awarded
under the conventional heads is not in accordance with the law and no
amount has been awarded under the head 'loss of consortium' and hence, as
per the law laid down by the Hon'ble Supreme Court in the cases of Pranay
Sethi (supra), Magma General Insurance Company Limited (supra) and
N. Jayasree (supra), the claimant-appellant would be entitled to Rs.18,000/-
(Rs.15,000+20% increase) towards loss of estate and Rs.18,000/-
(Rs.15,000+20% increase) towards funeral expenses and the claimant-
appellant would also be entitled to Rs.48,000/- towards loss of filial
consortium. Accordingly, the re-worked out compensation is as under :
Sr. No. Heads Compensation Awarded
1 Monthly income Rs.6,000/-
2 Annual income [Rs.6,000 x 12] = Rs.72,000/-
3 Deduction 1/3rd [Rs.72,000 - 24,000] = Rs.48,000/-
4 Future prospects @ 40% [Rs.48,000 + 19,200] = Rs.67,200/-
5 Multiplier of 18 [Rs.67,200 x 18] = Rs.12,09,600/-
6 Loss of estate Rs.18,000/-
7 Funeral expenses Rs.18,000/-
8 Loss of consortium
(i) Filial Rs.48,000/-
Total Rs.12,93,600/-
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8. The amount in excess of and over and above the amount
awarded by the Tribunal shall also attract interest @ 6% per annum from the
date of filing of the claim petition till the realization of the entire amount.
9. In view of the above discussion, the present appeal is allowed
and the award passed by the Tribunal stands modified accordingly. Pending
applications, if any, also stand disposed off.
( ALKA SARIN )
28.01.2025 JUDGE
jk
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: YES/NO
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