Tripura High Court
National Insurance Company Ltd vs Smt. Rekha Rani Saha & Ors on 8 April, 2024
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
MAC. APP. No. 65 of 2023
National Insurance Company Ltd. Appellant(s)
Versus
Smt. Rekha Rani Saha & Ors. Respondent(s)
For Appellant(s) : Mr. S. Kar Bhowmik, Sr. Advocate
Mr. N. Debnath, Advocate.
Mr. E. L Darlong, Advocate
For Respondent(s) : Mr. TD Majumder, Sr. Advocate
Mr. D. Kalai, Advocate
Mr. T. Halam,Advocate
Along with
CO(FA) No. 20 of 2023.
Smt. Rekha Rani Saha & Ors. Appellant(s)
Versus
M/S. National Insurance Company Ltd. & Anr. Respondent(s)
For Appellant(s) : Mr. TD Majumder, Sr. Advocate
Mr. D. Kalai, Advocate
Mr. T. Halam,Advocate
For Respondent(s) : Mr. S. Kar Bhowmik, Sr. Advocate
Mr. N. Debnath, Advocate.
Mr. E. L Darlong, Advocate
HON'BLE MR. JUSTICE T. AMARNATH GOUD
ORDER
08.04.2024
This is an appeal filed under Section 173 of the M.V Act, 1988
against the award dated 26.04.2023 passed by the Ld. Member, Motor Accident
Claims Tribunal, Sepahijala District Sonamura in case No. T.S (MAC) 28 of 2021
whereby the appellant National Insurance Co. Ltd. has been directed to pay an
awarded amount of Rs. 16,88,125/- within 30 days from the date of award
along with 8% interest from 01.09.2021 ( date of filing of the claim petition) till
payment is made. It is further directed that in case of default of making
payment within 30 days, the award shall carry additional interest @ 9% till
realization of the amount. And a Cross Objection has been filed under Order 41
Rule 22 of the Code of Civil Procedure, 1908 read with Section 173 of the Motor
Vehicles Act, 1988 against the Judgment and Award dated 26.04.2023, passed
by the Learned Motor Accident Claims Tribunal, Sonamura, Sepahijala Tripura,
in Case No. T.S.(MAC) No. 28 of 2021.
[2] Brief facts leading to this case in short is that on 09.05.2021 at
about 1730 while the victim Tulsi Saha (now deceased) was proceeding
towards Melaghar from Dhanpur Bazar by boarding an auto rickshaw
bearing No.TR07-2500 and when they reached in front of Bejimara Bricks
Industries at that time the offending vehicle bearing No.TR01-AZ-0382
(WagonR) coming from opposite direction in a rash and negligent way and
dashed the said auto rickshaw, as a result of which the victim along with
other passengers sustained severe injuries on their persons. Thereafter,
the injured persons were taken to Sonamura CHC with the help of local
people where from the victim Tulsi Saha was referred to AGMC & GBP
Hospital, Agartala on the same day as the victim was in serious condition
and thereafter he was further referred to ILS Hospital, Agartala for his
survival and on 10.05.2021 at about 1825 hours the victim succumbed to
his injury. According to the claimant petitioners at the time of accident the
victim is aged about 54 years and he was a businessman by profession and
also used to earn Rs.35,000/- per month. According to the claimant
petitioners the accident took place due to rash and negligent driving by the
driver of offending vehicle bearing No.TR01-AZ0382 (WagonR). According
to the claimant petitioners after the said accident, a police case was
registered Sonamura P.S case No.47/2021 under Section 279/338/304(A)
of IPC and Section 177/184 of M.V. Act was registered against the driver of
vehicle No.TR01-AZ-0382 (WagonR).
[3] The claimant petitioners, therefore, approached the court
below seeking compensation due to death of the deceased and
quantified their claim to the tune of Rs.60,00,000/- due to the death of
victim Tulsi Saha.
[4] The owner of the offending vehicle bearing No.TR01-AZ-
0382(WagonR) contested the suit by submitting written statement and
denied the averments made in the claim petition. She also stated that at
the time of alleged accident, the offending vehicle having valid registration
and insurance policy. It is further contended that at the time of accident
the offending vehicle was insured with National Insurance Company Ltd.
vide policy No.20300031206160011199 valid w.e.f. 22.09.2020 to
21.09.2021 and at the time of accident one Rubai Debnath was the driver
of the offending vehicle having valid driving license No.TR0720150006308
w.e.f. 17.12.2015 to 16.12.2035 and as such if any award is given, it
should be borne by the said insurance company.
[5] The National Insurance Company Ltd. also contested the suit by
filing written statement on some technical grounds, and stated that in
absence of the complete policy particulars and fulfillment of all the terms
and condition of the policy, the insurance company will not be liable to
indemnify the responsibility of the OP owner.
[6] Having heard the Ld. Counsel appearing for the parties and
having gone through the materials evidence on record, the Ld. Court below
has observed thus :
"A W A R D
22. In the result, the petition under Section 166 of M.V. Act
is hereby allowed on contest. The claimant petitioners are entitled
to get compensation of Rs.16,88,125/-(Rupees sixteen lacs eighty
eight thousand one hundred twenty five) only equally being the
legal heirs of the deceased Tulsi Saha. The award shall carry
interest @ 8% per annum from the date of filing of this claim
petition i.e. 01.09.2021 till the date of payment.
23. The OP No.2 being the insurer of the offending vehicle
bearing No.TR01-AZ-0382(WagonR) is hereby directed to make the
payment of compensation together with interest as stated above to
the claimant petitioners within a period of 30(thirty) days from the
date of judgment. If the amount is not paid within the statutory
period in that case the Insurance Company (OP No.2) shall have to
pay additional interest @ 9% per annum till realization of the
amount.
24. The 50% of the awarded amount of compensation shall
be kept in fixed Scheme in the name of claimant-petitioners any
Nationalized Bank for 5(five) years. The claimant petitioners
granted at liberty to withdraw the monthly interest from the 50% of
compensation so deposited directly to the bank account to the
claimant petitioners for their livelihood. The rest 50% of the
awarded amount shall be released in favour of the claimant
petitioners by transmitting it directly from the Court to their
individual bank account.
25. The claimant-petitioners are directed to furnish copy of
PAN Card and two sets of photocopy of their passbook duly certified
by bank having IFSC and MICR code with one passport size colour
photograph.
26. Supply a copy of this judgment to the claimant
petitioner and also OP No.2 for information and compliance.
27. The case is, thus, disposed of on contest.
Make necessary entry in the Trial Register."
[7] Being aggrieved and dissatisfied with, the appellant insurance
company has preferred this appeal.
[8] Mr. N. Debnath, learned counsel appearing for the appellant-
insurance company submits that the award passed by the Ld. Tribunal is
illegal, unjust and exorbitant for which the same is liable to be set aside. The
award so passed favouring the claimants is not only exorbitant but perverse,
since the same is beyond evidence.
[9] Mr. N. Debnath, learned counsel further submits that Ld. Tribunal
has failed to appreciate the fact that since the deceased was 50-60 years old
and was self employed, as per judgment of „Pranay Sethi‟ as reported in 2017
(16) SCC 680, an amount of 10% of income should have been added as
future prospect instead of 15% as wrongly imposed by the Ld. Tribunal.
[10] Mr. T.D Majumder, learned senior counsel assisted by Mr. D.
Kalai, learned counsel appearing for the claimant respondents who are the
Cross Objectors in CO (FA) 20 of 2023 submits before this Court that the
award of the learned Tribunal fixing income of the deceased at Rs.12,500/- is
already in the lower side and the same needs to be enhanced as the
assessment of Rs.500/- per day for a skilled worker is in the lower side.
[11] Heard learned counsel appearing for the parties.
[12] This court feels that the in terms of the Notification dated 04th
August, 2023 a skilled worker may get Rs. 12,000/- per month instead of Rs.
12,500/-, in that way his annual income comes to (Rs.12,000x12)= Rs.
1,44,000/-.As per decision of Hon‟ble Apex Court in National Insurance
Company Limited Vs. Pranay Sethi and Ors, reported in (2017) 16 SCC
680, further 10% to be added with that monthly income as future prospect
as the deceased was a skilled worker and his age was in between 50 to 60
years at the time of his death. Therefore an amount of Rs. 1,44,000 x10%=
Rs. 14,400/- is to be added along with his annual income. Thus, his annual
income comes to Rs.1,44,000/-+ Rs. 14,400/-= Rs.1,58,400/- and this
amount would be multiplied by 11 as per Sarala Verma case as he died at the
age of about 55 years. So the total loss of income of the deceased is
Rs.1,58,400/-x11= Rs.17,42,400/- out of which 1/4th ( One-fourth) would be
deducted as his personal expenses i.e. 1/4th of Rs. 17,42,400/- (Rs.
17,42,400/-- 4,35,600)= Rs.13,06,800/-
[13] In that view of the matter, the total compensation as would be
entitled by the claimant-respondents are Rs. 13,06,800/-/- (Rupees Thirteen
lakhs six thousand and Eight Hundred). The award shall carry 9% interest per
annum instead of 8% as awarded by the Ld. Court below. Consequently, the
insurance company i.e. National Insurance Company Ltd. is liable to pay the
modified amount as stated supra in favour of the claimant- respondents
within a period of 30 days from today. However, it is made clear that if the
amount is already deposited, the claimant-respondents are at liberty to
withdraw the same unconditionally.
[14] In view of the above, the award is modified to the extent as
indicated above and thus the appeal is allowed. Consequently, the CO(FA) No.
20 of 2023 stands dismissed. As a sequel, miscellaneous applications pending,
if any, shall stand closed. Draw the decree accordingly and thereafter, send
down the LCRs forthwith.
JUDGE
Paritosh
SABYASACH Digitally signed by
SABYASACHI GHOSH
I GHOSH Date: 2024.04.09
17:19:25 +05'30'
