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Nathmal @ Natthu Ram And Anr vs Hukma Ram And Anr. (2025:Rj-Jd:8682)
2025 Latest Caselaw 7045 Raj

Citation : 2025 Latest Caselaw 7045 Raj
Judgement Date : 12 February, 2025

Rajasthan High Court - Jodhpur

Nathmal @ Natthu Ram And Anr vs Hukma Ram And Anr. (2025:Rj-Jd:8682) on 12 February, 2025

Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:8682]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
                     S.B. Civil Misc. Appeal No. 2740/2017

1.       Nathmal @ Natthu Ram S/o Shri Bhagirath Ram,

2.       Smt. Naini W/o Shri Nathmal @ Natthu Ram, Both By Caste
         Jat, Resident Of Tadawas, Tehsil Khinvsar, District Nagaur.

                                                                      ----Appellants

                                        Versus

1.       Hukma Ram Tada S/o Heera Ram Tada, By Caste Jat, Resident
         Of Tadavas, Tehsil Khinvsar, At Present Resident Of Aathuna
         Baas, Khinvsar, District Nagaur. Regd. Owner And Driver Of
         Car No. Rj 21 Ca 8335

2.       Ifco Tokyo General Insurance Company Ltd., Registered Office
         4,5 Floor, Ifco Tower, Plot No. 3, Sector 29, Gurgaon Haryana-
         122 001 Through Its Branch Manager. Insurance Company Of
         Car No. Rj 21 Ca 8335

                                                                    ----Respondents


For Appellant(s)             :     Mr. KR Choudhary
For Respondent(s)            :     Mr. Jagdish Vyas-Insurance Company


                    HON'BLE DR. JUSTICE NUPUR BHATI

Order

12/02/2025

1. The present civil misc. appeal has been preferred by the

appellants/claimants under Section 173 of the Motor Vehicles Act, 1988

('MV Act') assailing the judgment and award dated 07.07.2017 passed

by learned Judge, Motor Accident Claims Tribunal, Nagaur, ('learned

Tribunal') in Claim Case No.40/2016 (computer no.57/2016), whereby

the learned Tribunal partly allowed the claim petition filed by the

claimants and awarded compensation of Rs.3,19,500/-, in favour of

claimants along with interest @ 7.5% p.a. while fastening the liability

upon the respondents jointly and severally.

2. Brief facts of the case are that on 26.12.2015 at about 01:30 pm,

Ranjeet (deceased) was coming from Khinvsar to Tadavas by bus and

when he reached near Tadavas village, a Swift Car bearing Registration

[2025:RJ-JD:8682] (2 of 4) [CMA-2740/2017]

No.RJ-21-CA-8335, driven in a rash and negligent manner by the

respondent No.1, hit Ranjeet and as a result whereof, he died during his

treatment. His parents, being the claimants, filed a claim petition before

the learned Tribunal. Notices were issued and respondents Nos.1 and 2,

filed reply to the claim petition while denying the averments made in

the claim petition. On the basis of the pleadings, the learned Tribunal

framed four issues. Oral as well as documentary evidences were

produced by the claimants in support of their claim petition and on the

other hand no evidence was produced by the respondents and after

hearing both the parties, the learned Tribunal partly allowed the claim

petition of the claimants and held the respondents liable to pay the

quantum of compensation in favour of the claimants and thus, being

dissatisfied of the quantum, the appellants have preferred the instant

misc. appeal.

3. Since there is no dispute as to the facts of the case the learned

counsel appearing on behalf of the appellants/claimants has restricted

his submissions only to the quantum of the compensation awarded by

the learned tribunal, as the learned tribunal has erred in awarding such

meager compensation on account of the death of the deceased child.

4. Per contra, learned counsel for the respondent-Insurance

Company opposes and submits that the award passed by the learned

Tribunal is just and calls for no interference by this Court.

5. I have heard and considered the submissions advanced at Bar and

have gone through the material available on record.

6. This Court finds that the learned Tribunal has awarded the amount

of Rs.3,19,500/- as quantum of compensation to the

appellants/claimants. However, this court finds that the Hon'ble

Supreme Court in the case of Kishan Gopal and Ors. Vs. Lala and

[2025:RJ-JD:8682] (3 of 4) [CMA-2740/2017]

Ors. : [(2014) 1 SCC 244], where the age of the deceased child was

10 years has taken the notional income of the deceased child as Rs.

30,000/- p.a. looking to the facts and circumstances. Further, the

Hon'ble Supreme Court in the case of Kurvan Ansari and Ors. Vs.

Shyam Kishore Murmu and Ors. : [(2022) 1 SCC 317], where the

age of the deceased child was 7 years, has taken notional income of the

deceased child as Rs. 25,000/- p.a. and after applying Multiplier of 15

granted total of Rs. 3,75,000/- under the head of 'loss of dependency'

and also an amount of Rs. 40,000/- to each of the parents under the

head of filial consortium and Rs.15,000/- under the head of funeral

expenses. Furthermore, the Hon'ble Supreme Court in the case of

Meena Devi Vs. Nunu Chand Mahto and Ors : [(2023) 1 SCC

204], where the age of the deceased child was 12 years, has taken the

notional income as Rs. 30,000/- p.a. including future prospect and

applied Multiplier of 15 to arrive at the compensation awardable under

the head of 'loss of dependency' and awarded Rs. 50,000/- under the

conventional heads.

7. Thus, looking to the age of the deceased child (i.e., 8 years) and

peculiar facts and circumstances of the present case and in the light of

the above cited judgments, this court deems it appropriate to take the

notional income of the deceased child as Rs.25,000/- p.a. Also, the

applicable multiplier would be of 15 in the light of the judgment of the

Hon'ble Supreme Court in the case of Divya vs. The National

Insurance Co. Ltd. and Ors. :[2022 INSC 1108]. Further, looking

into the facts of the instant case where there are two claimants

including mother and father of the deceased, this court deems it just to

award Rs.1,15,000/- towards conventional heads.

[2025:RJ-JD:8682] (4 of 4) [CMA-2740/2017]

8. Thus, in view of discussion in the above paragraphs the

compensation awardable to the appellants/claimants is as under:

Particulars Awarded by Tribunal Awarded/modified by the Court Loss of dependancy Rs.3,75,000/-

                                   (i.e. Rs.25000/- x 15)             Rs.3,19,500/-
                                   [A]                                 (Lump-sum)
                                   Conventional         Heads              [C]                             Rs.1,15,000/-
                                   [B]
                                   Total [A] + [B]                                                     Rs.4,90,000/- [D]
                                   Enhanced            Amount                                            Rs.1,70,500/-
                                   [D]-[C]


9. Thus, the instant appeal preferred by the appellants/claimants is

partly allowed. The impugned award passed by the learned tribunal is

modified accordingly.

10. Therefore, the appellants/claimants are held entitled to get

enhanced compensation of Rs.1,70,500/- along with interest @ 7.5%

(same as awarded by the learned tribunal) from the filing of the claim

petition in the same manner as directed by the learned tribunal. The

amount of compensation, if any disbursed to the appellants/claimants,

shall be adjusted accordingly. No order as to costs.

(DR. NUPUR BHATI),J

Surabhi/162-

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