Kurian Joseph, J.— Leave granted. What is the period of limitation for filing a suit or claim under the Fatal Accidents Act, 1855 is the issue arising for consideration in this case.
2. The appellants are the widow and son of one Pradeep Bhai Patel who worked as a driver of a bus. The deceased was driving passengers from Ahmedabad to Rajasthan. When the bus reached a dharamshala, the deceased climbed the rooftop of the bus to bring down the luggage of the passengers. When the deceased was on the rooftop, a naked electricity wire touched his hand. Due to the electrocution, the deceased fell down from the roof of the bus. Thereafter, he was rushed to the hospital where he was declared dead by the doctors. The cause of death was the contact with the live electricity wire.
3. The appellants filed an application under Section 1-A of the Fatal Accidents Act, 1855 before the District Judge, Jaisalmer, Rajasthan claiming Rs 22,68,000 towards damages. The claim was resisted on the ground of limitation among other grounds.
4. According to the respondents, under Article 82 of the Limitation Act, 1963, the claim should have been presented within two years from the date of death of the person. The contention was upheld and the claim petition was dismissed. The decision was upheld 2015 SCC OnLine Raj 8085 by the High Court as well, and thus, the appellants are before this Court.
5. It is the contention of the appellants that the petition filed before the District Judge has to be treated as a civil suit for damages, and hence, it was the residuary entry viz. Article 113 which should have been applied, in which case, the limitation is three years from when the right to sue accrues which is the date of death i.e 14-9-2008.
6. In the present case, the claim petition was preferred on 5-9-2011 before the District Judge, and therefore, according to the learned counsel for the appellants, the petition was within time.
7. We are afraid the contentions raised by the appellants cannot be appreciated. Part VII of the Schedule to the Limitation Act, 1963 which provides for period of limitation deals with suits relating to tort. Article 82 is under Part VII. The same reads as follows:
“Part VII—Suits Relating to Torts
Description of suit
Period of limitation
Time from which period begins to run
82. By executors, administrators or representatives under the Indian Fatal Accidents Act, 1855 (13 of 1855).
Two years.
The date of the death of the person killed.”
8. Under Part X, Article 113 reads as follows:
“Part X—Suits for which there is no prescribed period
Description of suit
Period of limitation
Time from which period begins to run
113. Any suit for which no period of limitation is provided elsewhere in this Schedule.
Three years.
When the right to sue accrues.”
9. As rightly contended by Shri Punjeet Jain, learned counsel appearing for the respondents, once a specific period of limitation is referrable to any of the entries in the Schedule to the Limitation Act, 1963, then the residuary Article 113 cannot be invoked. In the instant case, for a suit for damages under the Fatal Accidents Act, 1855, Article 82 provides for a specific period of limitation viz. two years from the date of death of the person.
10. Part VII of the Schedule deals with the “suits relating to tort”. Therefore, when a suit for compensation is filed under the Fatal Accidents Act, 1855, the same has to be filed within the period of two years as prescribed under Article 82 of the Limitation Act, 1963. In the instant case, the action for damages is brought under Section 1-A of the Fatal Accidents Act, 1855. The provision reads as follows:
“1-A. Suit for compensation to the family of a person for loss occasioned to it by his death by actionable wrong.—Whenever the death of a person shall be caused by wrongful act, neglect or default, and the act, neglect or default is such as would (if death had not ensued) have entitled the party injured to maintain an action and recover damages in respect thereof, the party who would have been liable if death had not ensued, shall be liable to an action or suit for damages, notwithstanding the death of the person injured and although the death shall have been caused under such circumstances as amount in law to felony or other crime.
Every such action or suit shall be for the benefit of the wife, husband, parent and child, if any, of the person whose death shall have been so caused, and shall be brought by and in the name of the executor, administrator or representative of the person deceased;
and in every such action, the court may give such damages as it may think proportioned to the loss resulting from such death to the parties respectively, for whom and for whose benefit such action shall be brought, and the amount so recovered, after deducting all costs and expenses, including the costs not recovered from the defendant, shall be divided amongst the before-mentioned parties, or any of them, in such shares as the court by its judgment or decree shall direct.”
11. The appellants have placed reliance on the decision of this Court in Jay Laxmi Salt Works (P) Ltd. v. State of Gujarat (1994) 4 SCC 1 to justify their argument that Article 113 should be applied for computation of period of limitation. Jay Laxmi (1994) 4 SCC 1 was not a case of death of a person and it was also not a case under the Fatal Accidents Act, 1855. It pertained to a claim of damages for loss due to damage to property. Therefore, Jay Laxmi (1994) 4 SCC 1 has no relevance in a suit for damages under the Fatal Accidents Act, 1855. It is also to be noted that there is no particular period of limitation under the Fatal Accidents Act, 1855. Therefore, the suit under Section 1-A of the Fatal Accidents Act, 1855 has to be filed within two years.
12. However on a query as to whether there is a scheme under the first respondent for providing compensation to the victims, the learned Standing Counsel has informed us that there is a scheme under the Rules now applicable wherein the legal heirs of the deceased person are entitled to a one-time compensation of Rs 5 lakhs. The accident is of the year 2008. Therefore, we are of the view that it is a fit case to invoke our jurisdiction under Article 142 of the Constitution of India and grant Rs 7 lakhs as compensation. The first respondent shall pay this amount to the first appellant within two months from today otherwise the appellants will be entitled to interest of 12% per annum from the date of the accident and the officers responsible for the delay shall be personally liable for the same.
13. We make it clear that this order is passed under the peculiar facts of this case and hence, it is not to be treated as a precedent.
14. The appeal is disposed of as above. There shall be no order as to costs.