P.C Ghose, J.— Leave granted. This appeal is directed against the order dated 16-4-2013 AFO No. 96 of 2013 passed by the High Court of Uttarakhand affirming the award dated 3-12-2012 passed by the Motor Accidents Claims Tribunal, Haridwar in Motor Accident Claim Petition No. 75 of 2011. The Tribunal directed the respondent Oriental Insurance Co. Ltd. to pay a sum of Rs 4,28,000 to the claimant. Being aggrieved by the quantum of compensation, this appeal has been filed by the appellant claimant.
2. Briefly the facts of this case are as follows:
2.1 One Sandeep Chauhan died in an accident on 26-11-2010 due to rash and negligent driving by the driver of a truck bearing Registration No. HR 56 6047 between Ram Nagar and Dhandhera. The claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 claiming compensation against the respondents.
2.2 In the claim petition, the appellant/claimant asked for compensation of Rs 20,20,000 along with interest at the rate of 12% per annum from the respondents/opposite parties. The parties filed their pleadings before the Tribunal and the following issues were framed:
“1. Whether on dated 26-11-2010 the motorcycle of the deceased Sandeep Chauhan, Chassis No. MD2DSPAZZTPE51258, Engine No. IBVBTF91396, model Discover, time: at about 10 p.m at Malvia Chowk, then a driver of truck bearing Registration No. HR 56 6047 brought from the front side with high speed and careless and hit the motorcycle going on the side, due to which Sandeep Chauhan received many injuries and due to that injuries and the motorcycle was damaged and the injured Sandeep Chauhan was died to while taking him to the hospital? (sic)
2. Whether the motor used while accidence was having insurance, DL, Fitness Registration, etc. and was permitted to use? (sic)
3. Whether the petition of the claimants is contaminated from the required facts?
4. Whether the claimants are entitled to compensation. If so, to what amount and from whom?”
2.3 The Tribunal held that on 26-11-2010, the driver Binder Singh while driving truck No. HR 56 6047 with speed and carelessness in the centre of the road, hit the motorcycle of Sandeep Chauhan, as a result of which Sandeep Chauhan was seriously injured and subsequently succumbed to his injuries. The issues were also discussed by the Tribunal which further held that the accident vehicle was permitted to be driven with legal and effective documents and driving licences.
2.4 On the issue of compensation the Tribunal after taking into account all the facts and materials placed before it, came to the conclusion that since the claimant could not prove that the deceased was getting Rs 7000 per month as salary, the Tribunal following the principle enunciated in an order of the Uttarakhand High Court, held that notional annual income of the deceased was Rs 36,000. The Tribunal also followed the principle laid down in Sarla Verma v. DTC (2009) 6 SCC 121 and held that one-third share from the notional income of the deceased should be deducted as his personal expenses to calculate compensation on the basis of the notional annual income of the deceased. The Tribunal further held that the deceased's father, mother and wife were dependent on the deceased and they should be treated as dependants of the deceased. The multiplier of 17 was fixed by the Tribunal considering the age of the deceased who was 26 years of age at the time of the accident. After taking into account all these aspects, the Tribunal came to the conclusion and assessed the compensation amount at Rs 4,08,000 and further granted Rs 5000 for cremation, Rs 5000 for loss of estate and Rs 10,000 for loss of consortium and thereby the compensation amount was determined at Rs 4,28,000 and also directed that interest to be paid at the rate of 6% per annum on the total compensation amount from the date of filing of the petition till the date of decision.
2.5 Being aggrieved, an appeal was filed before the High Court. The High Court dismissed the said appeal on the ground that there was no illegality in the award passed by the Tribunal. Hence this appeal has been filed.
3. We have heard the learned counsel for the parties. It has been pointed out by the learned counsel for the appellant that the said award is wrong on the ground that a salary certificate has been produced before the Tribunal and the Tribunal has not accepted the same without any reason. She further submitted that the compensation which has been granted by the Tribunal and affirmed by the High Court does not include the future prospects which should have been added to the claim and further the deduction with regard to the personal expenses could not have been made more than one-tenth of the total salary received by the victim. In support of such contention, she relied upon Santosh Devi v. National Insurance Co. Ltd. (2012) 6 SCC 421 and further submitted that compensation under the head “loss of consortium” has not been properly assessed by the said Tribunal which has been assessed by this Court in Rajesh v. Rajbir Singh (2013) 9 SCC 54 and the compensation under the said head should have been awarded for a sum of Rs 1,00,000. She further submitted that the compensation under the head “funeral expenses” should have been granted as Rs 25,000 and in support of her such contention, she relied upon the aforementioned decisions.
4. On the contrary, it has been stated on behalf of the respondents that in Sarla Verma (2009) 6 SCC 121, the principles laid down by this Court have been followed by the Tribunal and therefore there is no reason to interfere with the award passed by the Tribunal and the appeal dismissed by the High Court.
5. This Court in Santosh Devi (2012) 6 SCC 421, held as follows:( & 18)
“14. We find it extremely difficult to fathom any rationale for the observation made in para 24 of the judgment in Sarla Verma case (2009) 6 SCC 121 that where the deceased was self-employed or was on a fixed salary without provision for annual increment, etc., the courts will usually take only the actual income at the time of death and a departure from this rule should be made only in rare and exceptional cases involving special circumstances. In our view, it will be naïve to say that the wages or total emoluments/income of a person who is self-employed or who is employed on a fixed salary without provision for annual increment, etc., would remain the same throughout his life.
15. The rise in the cost of living affects everyone across the board. It does not make any distinction between rich and poor. As a matter of fact, the effect of rise in prices which directly impacts the cost of living is minimal on the rich and maximum on those who are self-employed or who get fixed income/emoluments. They are the worst affected people. Therefore, they put in extra efforts to generate additional income necessary for sustaining their families.
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18. Therefore, we do not think that while making the observations in the last three lines of para 24 of Sarla Verma (2009) 6 SCC 121 judgment, the Court had intended to lay down an absolute rule that there will be no addition in the income of a person who is self-employed or who is paid fixed wages. Rather, it would be reasonable to say that a person who is self-employed or is engaged on fixed wages will also get 30% increase in his total income over a period of time and if he/she becomes the victim of an accident then the same formula deserves to be applied for calculating the amount of compensation.”
6. After considering the decisions of this Court in Santosh Devi (2012) 6 SCC 421 as well as Rajesh v. Rajbir Singh (2013) 9 SCC 54, we are of the opinion that it is the duty of the court to fix a just compensation. At the time of fixing such compensation, the court should not succumb to the niceties or technicalities to grant just compensation in favour of the claimant. It is the duty of the court to equate, as far as possible, the misery on account of the accident with the compensation so that the injured or the dependants should not face the vagaries of life on account of discontinuance of the income earned by the victim. Therefore, it will be the bounden duty of the Tribunal to award just, equitable, fair and reasonable compensation judging the situation prevailing at that point of time with reference to the settled principles on assessment of damages. In doing so, the Tribunal can also ignore the claim made by the claimant in the application for compensation with the prime object to assess the award based on the principle that the award should be just, equitable, fair and reasonable compensation.
7. In the instant case, it appears that the Tribunal and the High Court have also failed to consider the fact situation of this case, without taking any pragmatic view and further without considering the price index prevailing at the moment, assessed the compensation ignoring the principle laid down by this Court in the recent decisions (see Rajesh v. Rajbir Singh (2013) 9 SCC 54 as also Santosh Devi (2012) 6 SCC 421) and without revisiting the present situation, came to the conclusion and awarded the total compensation for a sum of Rs 4,28,000. In our opinion, such award suffers from proper assessment of compensation awarded by the Tribunal and High Court on the conventional heads i.e “loss of consortium” to the spouse, “future prospects of the deceased” and further the sum awarded under the head “funeral expenses”, cannot be said to be a just compensation. In our opinion, there should have been an endeavour on the part of the Tribunal as well as the High Court to consider the inflation factor and further they should have considered the amounts fixed by the Court several decades ago on such heads. Accordingly, as has been pointed out by this Court in Rajesh v. Rajbir Singh (2013) 9 SCC 54, we hold that the compensation under the head “loss of consortium” to the spouse, loss of love, care and guidance to children and funeral expense amounts should have been awarded under such heads, that is, for Rs 1,00,000 and Rs 25,000 respectively and we award such compensation under the said heads. So far as the head “salary” is concerned, we do not express any opinion since we have found that the appellant could not prove the salary certificate and for such reason, we do not intend to interfere with the opinion expressed by the Tribunal on the established principle of notional income and accordingly, we do not want to disturb the said notional income while calculating the total compensation in favour of the appellant.
8. We have failed to understand why the Tribunal as well as the High Court lost its sight to hold that the victim could have had future prospects with regard to the amounts the victim used to earn during his lifetime? Therefore, the notional income also needs to be increased by at least 30% and thereby the claimant is entitled to get the benefit of Rs 900 being the future prospects; the said amount should be added to the notional income of the victim. Therefore, it appears that the total salary along with future prospects of the victim should have been calculated at Rs 3000 plus Rs 900 amounting to Rs 3900 per month. The total deduction on personal expenses, in our opinion, should have been one-third of Rs 3900 amounting to Rs 1300. Therefore, the salary after deduction would come to Rs 2600 and the multiplier should be applied at 17, as has been done correctly by the Tribunal after taking into account the age of the victim. In this process, the total amount of compensation to be paid would be Rs 2600 × 17 × 12 amounting to Rs 5,30,400.
9. We modify and reassess the compensation in accordance with the calculation table set out hereunder:
Calculation Table
Salary (since it is not proved sufficiently as per the order of the Tribunal)
Rs 3000 per month
Future prospects (at the rate of 30% as prayed for) (as per para 8)
[30% of Rs 3000 = Rs 900] salary is (3000 + 900) = Rs 3900
Deduction towards personal expenses (as per Schedule II)
1/3rd of Rs 3900 = Rs 1300
Total salary after adding future prospects and deducting personal expenses
Rs 3900 − Rs 1300 = Rs 2600
Multiplier i.e 17 (as per Schedule II and Section 166)
Rs 2600 × 17 × 12 = Rs 5,30,400
Total amount of compensation (as per para 8)
Rs 5,30,400
Compensation under the head of “loss of consortium” (as per para 7)
Rs 1,00,000
Compensation under the head of “funeral expenses” (as per para 7)
Rs 25,000
Grand total
Rs 6,55,400
10. The order AFO No. 96 of 2013 of the High Court and the Tribunal is modified. We direct that the claimant/appellant is entitled to a sum of Rs 6,55,400 plus interest @ 8% per annum from the date of filing of the claim petition till the date of payment as compensation. Accordingly, we direct that the enhanced amount should be paid to the appellant after deducting the amount already paid within a period of four weeks from date. For the reasons stated hereinabove, the appeal is partly allowed.