[Cites 3, Cited by 0]
Punjab-Haryana High Court
Prtc vs Kamlesh And Ors on 12 January, 2026
Author: Alka Sarin
Bench: Alka Sarin
225
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. FAO-71-2009 (O&M)
Date of Decision : 12.01.2026
Pepsu Road Transport Corporation ... Appellant(s)
Versus
Kamlesh & Ors ... Respondent(s)
2. FAO-3281-2009 (O&M)
Kamlesh & Ors ... Appellant(s)
Versus
Jogender Singh & Anr. ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Aman Sharma, Advocate
for the appellant in FAO-71-2009 and
for respondent No.2 in FAO-3281-2009.
Mr. S.P. Chahar, Advocate
for respondent Nos.1 to 4 in FAO-71-2009 and
for the appellants in FAO-3281-2009.
ALKA SARIN, J. (Oral)
1. The present order shall dispose off the two above-captioned
appeals being FAO-71-2009 filed by the Pepsu Road Transport Corporation
and FAO-3281-2009 filed by the claimants, both aggrieved by the quantum
of compensation awarded vide the impugned award dated 07.10.2008 passed
by the Motor Accident Claims Tribunal, Jhajjar. The parties are being referred
to as the owner of the offending bus and the claimants for the sake of clarity.
2. Since the factum of the accident is not in dispute, the facts are
not being adverted to for the sake of brevity.
3. In the present case, the deceased - Balraj - was 36 years of age.
The accident took place on 07.09.2006 with the offending bus bearing
registration No.PB-11-AB-7991. The Tribunal had awarded the following
compensation :
Sr. No. Heads Compensation Awarded
1 Monthly Income ₹3,500/-
2 Annual Income ₹42,000/- [₹3,500 x 12]
3 Deduction - 1/3rd ₹28,000/- [₹42,000 - ₹14,000]
4 Multiplier - 16 ₹4,48,000/- [₹28,000 x 16]
5 Funeral expenses ₹10,000/-
6 Loss of consortium ₹5,000/-
Total Compensation ₹4,63,000/-
Interest 7.5%
4. Learned counsel for the owner of the offending bus would
contend that the income of the deceased has wrongly been assessed on the
higher side i.e. ₹3,500/- per month inasmuch as the minimum wage for an
unskilled worker prevailing at the relevant point of time was ₹2,484/- per
month. It is further the contention of the learned counsel that the deceased was
36 years of age, hence, a multiplier of '15' ought to have been applied instead
of '16'.
5. Per contra learned counsel for the claimants would contend that
the income of the deceased and the multiplier have rightly been assessed by
the Tribunal. Learned counsel would further contend that in the present case
there are four claimants i.e three minor children and widow of the deceased,
hence, deduction of 1/3rd has wrongly been applied which ought to have been
1/4th. It is further the contention of the learned counsel that no addition has
been made towards future prospects which ought to have been 40% as the
deceased was 36 years of age at the time of the accident. It is further the
contention of the learned counsel that the compensation awarded under the
conventional heads as well as under the head 'loss of consortium' is not in
accordance with the law laid down by the Hon'ble Supreme Court. In support
of his contentions, he has relied upon the judgments of the Hon'ble Supreme
Court in the cases of Sarla Verma & Ors. vs. Delhi Transport Corporation
& Anr. [(2009) 6 SCC 121], 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]
and N. Jayasree & Ors. vs. Cholamandalam M.S General Insurance
Company Ltd. [2021(4) RCR (Civil) 642].
6. I have heard the learned counsel for the parties.
7. The argument of learned counsel for the owner of the offending
bus that the income of the deceased has wrongly been assessed on the higher
side deserves to be accepted inasmuch as the minimum wage applicable to an
unskilled worker at the time of the accident was ₹2,484/- per month.
Accordingly, the income of the deceased is assessed as ₹2,484/- per month
which is rounded off to ₹2,500/- per month. Further, the argument of the
learned counsel for the owner of the offending bus that a multiplier of '16' has
wrongly been applied also deserves to be accepted inasmuch as the deceased
was 36 years of age at the time of the accident and as per the law laid down
by the Hon'ble Supreme Court in the case of Sarla Verma (supra), multiplier
of '15' would be applicable.
8. The argument of the learned counsel for the claimants that a
deduction of 1/3rd has wrongly been applied deserves to be accepted inasmuch
as in the present case the number of claimants is four, hence, as per the law
laid down by the Hon'ble Supreme Court in the case of Sarla Verma (supra),
a deduction of 1/4th would be applicable. The argument of the learned counsel
for the claimants that no addition has been made towards future prospects also
deserves to be accepted inasmuch as the deceased was admittedly 36 years of
age, hence, as per the law laid down by the Hon'ble Supreme Court in the case
of Pranay Sethi (supra), 40% addition is made towards future prospects.
Further, the argument of the learned counsel for the claimants that the
compensation awarded under the conventional heads and under the head 'loss
of consortium' is not as per the law laid down by the Hon'ble Supreme Court
also deserves to be accepted keeping in view the law laid down in the cases
of Pranay Sethi (supra), Magma General Insurance Company Limited
(supra) and N. Jayasree (supra). Hence, the claimants would be entitled to
₹18,000/- (₹15,000+20% increase) towards loss of estate and ₹18,000/-
(₹15,000+20% increase) towards funeral expenses and the claimants (widow
and three minor children of the deceased) would also be entitled to ₹48,000/-
each (₹40,000+20% increase) towards loss of consortium.
9. Accordingly, the reworked compensation is as under :
Sr. No. Heads Compensation Awarded
1 Monthly Income ₹2,500/-
2 Annual Income ₹30,000/- [₹2,500 x 12]
3 Deduction - 1/4th ₹22,500/- [₹30,000 - ₹7,500]
4 Future Prospects - 40% ₹31,500/- [₹22,500 + ₹9,000]
5 Multiplier - 15 ₹4,72,500/- [₹31,500 x 15]
6 Loss of estate ₹18,000/-
7 Funeral expenses ₹18,000/-
8 Loss of consortium
(i) Parental [₹48,000/- x 3] ₹1,44,000/-
(iii) Spousal's ₹48,000/-
(Total ₹1,92,000/-)
Total Compensation ₹7,00,500/-
10. The amount in excess of and over and above the amount awarded
by the Tribunal shall also attract interest @ 7.5% per annum from the date of
filing of the claim petition till the realization of the entire amount.
11. In view of the decision by the Hon'ble Supreme Court in
Parminder Singh Vs. Honey Goyal & Ors. [AIR 2025 SC 1713 = 2025
SCC OnLine SC 567], after calculation of the enhanced amount, the same be
transferred by the Insurance Company in the bank account(s) of the claimants
within six weeks from today and the apportionment thereof shall be as per the
direction of the Tribunal. The particulars of the bank account(s) alongwith the
requisite documents(s) in support thereof shall be furnished by the claimants
to the Insurance company within a period of two weeks from the date of this
order and needful shall be done by the Insurance Company after verification
thereof within four weeks thereafter alongwith up-to-date interest. The
compliance shall be reported by the Bank to the Tribunal concerned.
12. In view of the above, the impugned award passed by the Tribunal
stands modified and the appeals being FAO-71-2009 filed by the Pepsu Road
Transport Corporation and FAO-3281-2009 filed by the claimants are
disposed off accordingly. Pending applications, if any, also stand disposed off.
12.01.2026 ( ALKA SARIN )
Yogesh Sharma JUDGE
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: YES/NO
