S.B Sinha, J.— Leave granted.
2. The appellant is before us aggrieved by and dissatisfied with a judgment and order dated 22-11-2006 passed by the Division Bench of the High Court of Gujarat at Ahmedabad in First Appeal No. 4586 of 2006 dismissing the appeal preferred by him.
3. The respondent claimants herein are heirs and legal representatives of Davjibhai Kushalbhai Rathod. He, while travelling in a mini luxury bus as a passenger from Surat to Mehsana, met with a road accident which took place on 23-6-1994. The accident occurred due to rash and negligent driving on the part of the driver of the said mini bus is not in question.
4. The deceased, Devjibhai, at that time, was aged about 35 years. He was working as an Assistant in Oil and Natural Gas Commission. A sum of Rs 12,00,000 was initially claimed by way of compensation which was subsequently raised to Rs 25,00,000. The Tribunal, as per the certificate issued by the Senior Personnel and Administrative Officer, ONGC, noticed that the deceased had been receiving the following salaries and perks in the month of June 1994:
“1.
Basic pay
Rs
3295
2.
DA @ 18.5%
Rs
610
3.
DSCA 20% of basic
Rs
650
4.
HRA @ 18% of basic pay
Rs
593
5.
Productivity allowance
Rs
450
6.
Washing allowance
Rs
45
7.
Conveyance allowance
Rs
375
8.
Child education allowance (for two children)
Rs
240
9.
Child bus fare (for children)
Rs
160
Total
Rs
6418”
5. However, the Tribunal also took into consideration the salary which might have been payable to the said deceased as in August 2002, had he continued in service which was stated to be as under:
“1.
Basic pay
Rs
10,698.00
2.
DA @ 35.5%
Rs
3892.00
3.
DSCA 20% of basic (maximum Rs 3100)
Rs
2193.00
4.
HRA @ 22.5% of basic pay
Rs
2406.00
5.
Productivity allowance
Rs
500.00
6.
Tribal allowance
Rs
200.00
7.
Conveyance allowance
Rs
740.00
8.
Child education allowance (for two children)
Rs
500.00
9.
Child bus fare (for children)
Rs
250.00
10.
Canteen sub.
Rs
164.80
Total
Rs
21,803.80”
6. The Tribunal, clubbed the income of the deceased which he might have got at the time of his retirement i.e Rs 3295 + Rs 17,453, totalling to a sum of Rs 20,748 and divided the same by figure 2 to arrive at the figure of Rs 10,374 per month. Adopting a multiplier of 16, the amount of compensation was determined at Rs 13,27,872. Besides the compensation amount, amount of gratuity, conventional amount and funeral expenses were calculated as follows:
“Rs
13,27,872
towards dependency loss
Rs
10,000
towards conventional amount
Rs
3000
towards funeral expenses
Rs
3,02,468
towards gratuity
Rs
16,43,340”
7. Interest on the said amount at the rate of 12 per cent was also awarded.
8. On an appeal preferred by the appellant thereagainst, a Division Bench of the High Court opined that as a revision of pay had been effected by ONGC from 1-1-1997 and in August 2002, the employees in the same cadre would have received a sum of Rs 10,693 per month with dearness allowance at the rate of 35.5% amounting to Rs 3892 and other allowances. The net income of the deceased was found to be at least a sum of Rs 16,000 so as to enable the Tribunal to come to the conclusion that the loss of dependency benefit would come to Rs 16,000 from January 1997 onwards. The High Court stated:
“In view of the above-settled legal position, we do not find any difficulty in accepting the submission of Mr Nanavati for the original claimants that the Tribunal was justified in looking at the pay revision of employees of ONGC for the purpose of assessing prospective income of the deceased. The accident in question took place in September 1994. The basic pay of the deceased at that time was Rs 3295 and with dearness allowance and other allowances, his total pay packet was Rs 6418. Even proceeding on the basis that the deductions made by the employer may be taken into account, basic pay, dearness allowance, drill site compensation allowance and house rent allowance granted to the deceased would almost come to Rs 5000 per month. Within less than three years from the date of the accident, pay revision was made by ONGC with effect from 1-1-1997 and in August 2002, basic pay of the employees in the same cadre in which the deceased was working was Rs 10,693 per month with dearness allowance at the rate of 35.5% being Rs 3892; drill site compensatory allowance and HRA were also substantially revised and they were 20% and 22.5% of the basic pay in August 2002. These four items aggregated to Rs 19,184 per month. Over and above these heads, there were also other allowances like productivity allowance, conveyance allowance, child education allowance, child bus welfare allowance, etc. making it a total figure of Rs 21,808. Even after taking into account all deductions including the income tax liability, the net income available to the deceased and his family would have been at least Rs 16,000 from January 1997 onwards.”
9. The High Court, however, not only adopted the multiplier of 13 instead of 16 to arrive at the conclusion that the loss of dependency would be about Rs 16,000, but also interfered with the rate of interest to hold that reasonable interest payable would be 8% per annum. The appellant was directed to deposit the said amount with proportionate costs and interest at the rate of 8% per annum from the date of filing of the claim petition till its realisation.
10. Mr Pankaj Seth, learned counsel appearing on behalf of the appellant, would submit that the Tribunal as also the High Court committed a serious error in passing the impugned judgment insofar as they failed to take into consideration that computation for loss of income should have, in a situation of this nature, been determined only by doubling the amount of the salary received by the deceased at the relevant time. Future prospects, according to the learned counsel, could not have been taken into consideration.
11. Mr Karia, learned counsel appearing for the respondent, on the other hand, urged that future prospects including the revision in the scale of pay should be taken into consideration for the purpose of determination of the amount of compensation.
12. The amount of compensation payable to the heirs and legal representatives of a deceased victim of an accident must be a fair and reasonable one. The estimate of the amount of loss of dependency may be arrived at by adopting various methods, application of structured formula being one of them. Such a formula has also been provided for in Schedule II appended to the Motor Vehicles Act, 1988. While determining the amount of compensation, certain well-known principles must be kept in mind.
13. It is not a case where, as on the date of death, the salary of the deceased was revised with retrospective effect from 1994. Salary would be revised or not was not known at that part of time. Only because such salary was revised at a later point of time, the same by itself would not have been a factor which could have been taken into consideration for determining the amount of compensation. The Tribunal, therefore, committed a serious illegality in taking into consideration the latter aspect.
14. The amount of compensation indisputably should be determined having regard to the pecuniary loss caused to the dependants by reason of the death of the victim. It was necessary to consider the earnings of the deceased at the time of the accident. Of course, further (sic future) prospect is not out of bound for such consideration. But the same should be founded on some legal principle.
15. In GM, Kerala SRTC v. Susamma Thomas (1994) 2 SCC 176 this Court held:
“13. The multiplier method involves the ascertainment of the loss of dependency or the multiplicand having regard to the circumstances of the case and capitalising the multiplicand by an appropriate multiplier. The choice of the multiplier is determined by the age of the deceased (or that of the claimants whichever is higher) and by the calculation as to what capital sum, if invested at a rate of interest appropriate to a stable economy, would yield the multiplicand by way of annual interest. In ascertaining this, regard should also be had to the fact that ultimately the capital sum should also be consumed up over the period for which the dependency is expected to last.”
16. The legal principle in this behalf has been laid down in the following terms: (Susamma Thomas case)
“19. In the present case the deceased was 39 years of age. His income was Rs 1032 per month. Of course, the future prospects of advancement in life and career should also be sounded in terms of money to augment the multiplicand. While the choice of the multiplier is determined by two factors, namely, the rate of interest appropriate to a stable economy and the age of the deceased or of the claimant whichever is higher, the ascertainment of the multiplicand is a more difficult exercise. Indeed, many factors have to be put into the scales to evaluate the contingencies of the future. All contingencies of the future need not necessarily be baneful. The deceased person in this case had a more or less stable job. It will not be inappropriate to take a reasonably liberal view of the prospects of the future and in estimating the gross income it will be unreasonable to estimate the loss of dependency on the present actual income of Rs 1032 per month. We think, having regard to the prospects of advancement in the future career, respecting which there is evidence on record, we will not be in error in making a higher estimate of monthly income at Rs 2000 as the gross income. From this has to be deducted his personal living expenses, the quantum of which again depends on various factors such as whether the style of living was spartan or bohemian. In the absence of evidence it is not unusual to deduct one-third of the gross income towards the personal living expenses and treat the balance as the amount likely to have been spent on the members of the family and the dependants. This loss of dependency should capitalise with the appropriate multiplier. In the present case we can take about Rs 1400 per month or Rs 17,000 per year as the loss of dependency and if capitalised on a multiplier of 12, which is appropriate to the age of the deceased, the compensation would work out to (Rs 17,000 × 12 = Rs 2,03,000) to which is added the usual award for loss of consortium and loss of the estate each in the conventional sum of Rs 15,000.”
17. This Court in Sarla Dixit v. Balwant Yadav (1996) 3 SCC 179 opined:
“7. … The average gross future monthly income could be arrived at by adding the actual gross income at the time of death, namely, Rs 1500 per month to the maximum which he would have otherwise got had he not died a premature death i.e Rs 3000 per month and dividing that figure by two. Thus the average gross monthly income spread over his entire future career, had it been available, would work out to Rs 4500 divided by 2 i.e Rs 2200. Rs 2200 per month would have been the gross monthly average income available to the family of the deceased had he survived as a breadwinner.”
18. In Rathi Menon v. Union of India (2001) 3 SCC 714 this Court, upon considering the dictionary meaning of compensation held:
“24. In this context a reference to Section 129 of the Act appears useful. The Central Government is empowered by the said provision to make rules by notification ‘to carry out the purposes of this Chapter’. It is evident that one of the purposes of this Chapter is that the injured victims in railway accidents and untoward incidents must get compensation. Though the word ‘compensation’ is not defined in the Act or in the Rules it is the giving of an equivalent or substitute of equivalent value. In Black's Law Dictionary, ‘compensation’ is shown as
‘equivalent in money for a loss sustained; or giving back an equivalent in either money which is but the measure of value, or in actual value otherwise conferred; or recompense in value for some loss, injury or service especially when it is given by statute’.
It means when you pay the compensation in terms of money it must represent, on the date of ordering such payment, the equivalent value.”
19. In N. Sivammal v. Pandian Roadways Corpn. (1985) 1 SCC 18 this Court took into consideration the pay packet of the deceased.
20. We may also notice that in T.N State Transport Corpn. Ltd. v. S. Rajapriya (2005) 6 SCC 236 this Court held:
“8. The assessment of damages to compensate the dependants is beset with difficulties because from the nature of things, it has to take into account many imponderables e.g the life expectancy of the deceased and the dependants, the amount that the deceased would have earned during the remainder of his life, the amount that he would have contributed to the dependants during that period, the chances that the deceased may not have lived or the dependants may not live up to the estimated remaining period of their life expectancy, the chances that the deceased might have got better employment or income or might have lost his employment or income together.
9. The manner of arriving at the damages is to ascertain the net income of the deceased available for the support of himself and his dependants, and to deduct therefrom such part of his income as the deceased was accustomed to spend upon himself, as regards both self-maintenance and pleasure, and to ascertain what part of his net income the deceased was accustomed to spend for the benefit of the dependants. Then that should be capitalised by multiplying it by a figure representing the proper number of years' purchase.
10. Much of the calculation necessarily remains in the realm of hypothesis ‘and in that region arithmetic is a good servant but a bad master’ since there are so often many imponderables. In every case ‘it is the overall picture that matters’, and the court must try to assess as best as it can the loss suffered.”
21. The same view was reiterated in New India Assurance Co. Ltd. v. Charlie (2005) 10 SCC 720. However, therein although the words “net income” have been used but the same would ordinarily mean gross income minus the statutory deductions. We must also notice that the said decision has been followed in New India Assurance Co. Ltd. v. Kalpana (2007) 3 SCC 538.
22. In Bijoy Kumar Dugar v. Bidya Dhar Dutta (2006) 3 SCC 242 this Court, in a case where the salary of the deceased was found to be Rs 3600 after deduction and wherein multiplier of 12 was applied where the age of the parents of the deceased was between 45 and 50 years, held that no further enhancement was warranted.
23. In U.P SRTC v. Krishna Bala (2006) 6 SCC 249 it was held:
“8. The multiplier method involves the ascertainment of the loss of dependency or the multiplicand having regard to the circumstances of the case and capitalising the multiplicand by an appropriate multiplier. The choice of the multiplier is determined by the age of the deceased (or that of the claimants, whichever is higher) and by the calculation as to what capital sum, if invested at a rate of interest appropriate to a stable economy, would yield the multiplicand by way of annual interest. In ascertaining this, regard should also be had to the fact that ultimately the capital sum should also be consumed over the period for which the dependency is expected to last.”
24. Therein a multiplier of 13 was adopted in a case where the age of the deceased was around 36.
25. Almost to the same effect is the decision of this Court in MD, T.N STC v. Sripriya (2007) 13 SCC 641, (2007) 4 Scale 222. In that case, a multiplier of 12 was applied in a case where the age of the deceased was 37 years.
26. Even certain allowances payable to the deceased could have been taken into consideration in the changing social scenario. In National Insurance Co. Ltd. v. Indira Srivastava (2008) 2 SCC 763 it is useful to notice, this Court observed:
“19[17]. The amounts, therefore, which were required to be paid to the deceased by his employer by way of perks, should be included for computation of his monthly income as that would have been added to his monthly income by way of contribution to the family as contradistinguished to the ones which were for his benefit. We may, however, hasten to add that from the said amount of income, the statutory amount of tax payable thereupon must be deducted.”
27. Noticing the dictionary meaning of “income”, it was held: (National Insurance Co. Ltd. case (2007) 13 SCC 641, (2007) 4 Scale 222)
“21[19]. If the dictionary meaning of the word ‘income’ is taken to its logical conclusion, it should include those benefits, either in terms of money or otherwise, which are taken into consideration for the purpose of payment of income tax or professional tax although some elements thereof may or may not be taxable or would have been otherwise taxable but for the exemption conferred thereupon under the statute.”
28. We, therefore, are of the opinion that what would have been the income of the deceased on the date of retirement was not a relevant factor in the light of peculiar facts of this case and, thus, the approach of the Tribunal and the High Court must be held to be incorrect. It is impermissible in law to take into consideration the effect of revision in scale of pay w.e.f 1-1-1997 or what would have been the scale of pay in 2002.
29. The loss of dependency, in our opinion, should be calculated on the basis as if the basic pay of the deceased was Rs 3295 × 2 = Rs 6590, thereto should be added 18.5% dearness allowance which comes to Rs 1219, child education allowance for two children @ Rs 240 × 2 = Rs 480 and child bus fair Rs 160 × 2 = Rs 320 should have been added which comes to Rs 8609.
30. From the aforementioned figure 1/3rd should be deducted. After deduction, the amount of income comes to Rs 5738 per month (Rs 8609 − Rs 2871) and the amount of compensation should be determined by adopting the multiplier of 13, which comes to Rs 8,95,128.
31. In the present case, the High Court itself has applied the multiplier of 13. We are of the opinion that no interference therewith is warranted. We furthermore do not intend to interfere with the rate of interest in the facts and circumstance of the case.
32. The appeal is allowed in part and to the extent mentioned hereinbefore. In the facts and circumstances of the case, there shall be no order as to costs.