Mohan M. Shantanagoudar, J.— Leave granted. The claimants are before this Court seeking further enhancement of compensation from Rs 21,53,000 awarded by the High Court of Kerala at Ernakulam. By the impugned judgment 2016 SCC OnLine Ker 19743, (2016) 4 KLJ 257, the High Court enhanced the compensation from Rs 11,83,000 to Rs 21,53,000.
2. In the accident that occurred on 10-5-2008, the deceased Ismail succumbed to death due to grievous injuries. The wife (about 22 years), two children (aged about 3 years and 9 months respectively) and aged father (about 90 years of age) of the deceased, moved a claim petition before the Motor Accidents Claims Tribunal, Vatakara (hereinafter referred to as “the Tribunal”) seeking a total compensation of Rs 25,00,000. The Tribunal, while assessing the monthly income of the deceased at Rs 12,000 for the purpose of compensation and while deducting half amount towards personal expenses, awarded a total compensation of Rs 11,83,000 with interest at the rate of 7.5% p.a. from the date of filing the claim petition till its realisation.
3. The respondent Insurance Company filed an appeal before the High Court against the award of the Tribunal, whereas the claimants filed cross-objections seeking enhancement in compensation. As mentioned supra, the High Court awarded a sum of Rs 9,70,000 as an additional compensation i.e. in addition to the compensation of Rs 11,83,000 awarded by the Tribunal. While doing so, the High Court took into consideration the salary certificate (Ext. A-6) of the deceased issued by Al-Rawabi Food Centre, Doha disclosing a salary of 2500 Qatar Riyals, which is equivalent to Rs 30,000 per month. The salary certificate was attested/countersigned by the Assistant Consulate Officer, Embassy of India, Doha, which also discloses that the deceased was an employee of Al-Rawabi Food Centre, Doha during the relevant point of time. In our considered opinion, the assessment of the income of the deceased by the High Court was just and proper.
4. Though we find that the overall compensation awarded by the High Court is just and reasonable in respect of all the heads (except under the head of loss of dependency), in our considered opinion, the High Court has faulted in deducting 2/3rd of the total income towards the personal expenses of the deceased, while quantifying the compensation. Taking into consideration the high cost of living at Doha, as observed by the High Court as well as the fact that the deceased was having his wife, two minor children and aged father as dependants and as there is no other earning member in the family of the deceased, in the facts and circumstances of the case, a deduction of 40% of the salary for the personal expenses would be appropriate for the purpose of quantifying compensation. Taking into consideration such factors including the factor of uncertainties in the job in that country as well as uncertainty in staying back in the said country for a longer period and in the absence of any material to show as to for how many years the deceased was having contract to serve, the claimants are entitled to a total compensation of Rs 28,00,000 inclusive of the compensation awarded by the High Court, with interest at the rate of 8% p.a. from the date of filing the claim petition till its realisation. The said amount is just and reasonable under the facts and circumstances of the case.
5. Though the claimants had claimed a total compensation of Rs 25,00,000 in their claim petition filed before the Tribunal, we feel that the compensation which the claimants are entitled to is higher than the same as mentioned supra. There is no restriction that the Court cannot award compensation exceeding the claimed amount, since the function of the Tribunal or court under Section 168 of the Motor Vehicles Act, 1988 is to award “just compensation”. The Motor Vehicles Act is a beneficial and welfare legislation. A “just compensation” is one which is reasonable on the basis of evidence produced on record. It cannot be said to have become time-barred. Further, there is no need for a new cause of action to claim an enhanced amount. The courts are duty-bound to award just compensation. [See the judgments of this Courtin (a) Nagappa v. Gurudayal Singh (2003) 2 SCC 274, (b) Magma General Insurance Co. Ltd. v. Nanu Ram (2018) 18 SCC 130, (c) Ibrahim v. Raju (2011) 10 SCC 634].
6. Accordingly, the following order is made: the claimants are entitled to a total compensation of Rs 28,00,000 along with interest at the rate of 8% from the date of filing the claim petition till its realisation, as awarded by the High Court, which shall be paid by the respondent Insurance Company, within a period of two months from the date of receipt of a copy of this order. Needless to say that the amount of compensation, if any, already paid to the claimants, shall be deducted out of the enhanced compensation.
7. Disposed of in the aforesaid terms.