RAJ BALA vs. RAKEJA BEGAM

Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No.7604 of 2022 (@ Special Leave Petition (C) No.25127 of 2018) RAJ BALA & ORS. …Appellants Versus RAKEJA BEGAM & ORS …Respondents J U D G M E N T C.T. RAVIKUMAR, J. 1. Leave granted. 2. This instant Appeal arises out of the final judgment and order dated 24.08.2017 in F.A.O. No.5948 of 2013 passed by the Punjab and Haryana High Court at Chandigarh. The Appellants- claimants who are respectively the wife and children of the victim of a motor vehicle accident are dissatisfied with and aggrieved by the said judgment and order and they filed this Appeal seeking enhancement of the quantum of compensation. Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.10.18 17:39:19 IST Reason: Page 1 of 17 3. The brief facts necessary for the disposal of this Appeal are as follows: - On 11.08.2009, the deceased-Sudesh Kumar was amongst the passengers in a bus bearing registration No. JK-01Y-0432 of Jammu and Kashmir State Road Transport Corporation, driven by the deceased husband of the first Respondent, on its trip from Jammu to Srinagar. By about 13:20 hrs the bus fell into river Chenab and Shri Sudesh Kumar drowned in the river. The Appellants alleged that the accident had occurred due to the rash and negligent driving and the consequential loss of control of the bus. He was working as a Head Constable in the Railway Protection Force (for short ‘the RPF’) and was then aged 32 years. Claiming the monthly income of the deceased as Rs.20,000/- the Appellants filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short ‘the MV Act’) seeking a total compensation of Rs.50 lakhs, under different heads. 4. On appreciation of the evidence, the Motor Accidents Claims Tribunal (hereinafter, ‘the Tribunal’) at Rewari found that the accident had occurred due to the rash and Page 2 of 17 negligent driving of Mohd. Rasid, the deceased husband of the first Respondent. On the principle of vicarious th liability, the 4 Respondent – State Road Transport Corporation the owner of the bus was held jointly and severely liable with Mohd. Rasid, the husband of first Respondent, to satisfy the award, quantified as Rs.17,73,704/- with interest at the rate of 6 % per annum from the date of filing of the petition till realization of the amount. 5. The inadequacy of the compensation granted by the Tribunal was assailed by the Appellants herein before the High Court of Punjab and Haryana in F.A.O. No.5948 of 2018. As per the impugned judgment, the High Court re- assessed the compensation and granted an additional compensation of Rs.2,95,000/-. In fact, the total compensation was re-assessed by the High Court as Rs.20,68,704/- and the amount awarded by the Tribunal was deducted by the High Court to arrive at the said figure of Rs.2,95,000/-. The enhanced amount of compensation viz. Rs.2,95,000/- was ordered to carry interest at the rate of 9% per annum from the date of the Page 3 of 17 claim petition till its realization. The Appellants still feel that they are deprived of just compensation to be awarded under Section 168 of the MV Act. Hence, the captioned Appeal. 6. Heard the learned counsel for the Appellants and the learned counsel for the Respondent No.4, the Jammu and Kashmir State Road Transport Corporation. 7. According to the Appellants the High Court had erred in not adhering to what are recorded as conclusions in the decision of a Constitution Bench of this Court in National 1 Insurance Co. Ltd., v. Pranay Sethi and Others , inasmuch as the future prospects of the deceased was not taken into account while quantifying the amount payable under the ‘loss of dependency’ and also in deciding the other heads of compensation payable. It is contended that no amount whatsoever was granted under the head ‘loss of estate’ and towards ‘funeral expenses’. Per contra, the learned counsel appearing for the Respondent No. 4 would contend that the High Court, in the Appeal, has granted just compensation contemplated under Section 166 of the MV Act and, therefore, no further 1 2017 ACJ 2700 (SC) Page 4 of 17 enhancement of compensation is warranted. It is further contended that compensation under the head ‘loss of love and affection’ is impermissible and under the head ‘loss of consortium’ only an amount of Rs. 40,000/- is permissible, going by the decision in Pranay Sethi’s case (supra). 8. We have carefully gone through the award passed by the Tribunal and the judgment of the High Court whereby the quantum of compensation was enhanced by Rs. 2,95,000/-, on re-assessment. They would reveal that future prospects were not taken into account while fixing the ‘multiplicand’. The evidence on record would reveal that the deceased was aged 32 years at the time of his death and he was working as a Head Constable in the RPF. When that be the circumstances, there is absolutely no justification for not reckoning the future prospects which he would have had but for his untimely death, in the light of the decision of this Court in Pranay Sethi’s case (supra). In this context it is worthy to extract conclusion No. (iii) in the said decision. It, in so far as it is relevant, reads thus: - Page 5 of 17 “While determining the income, an addition of 50% of actual salary to the income of the deceased towards future prospects, where the deceased had a permanent job and was below the age of 40 years, should be made.” 9. True that the impugned judgment and order is dated 24.08.2017 and the decision in Pranay Sethi’s case (supra) was rendered only on 31.10.2017. But then, the fact is that conclusion No. (iii), as extracted above, is nothing but approval of the position exposited in the decision in Sarla Verma and Ors. v. Delhi Transport 2 Corporation and Anr. In the said circumstances, we have no hesitation to uphold the contention of the Appellants that 50% of the actual salary of the deceased is to be added while determining the income for calculation purpose. 10. The monthly income of the deceased was taken as Rs.13,817/- though the salary certificate for the month of July, 2009 would reveal that he was drawing Rs.16,194/-. Obviously, the income was taken as Rs.13,817/- after 2 (2009) 6 SCC 121 Page 6 of 17 deducting allowances like TPT, ration money, hill allowance and washing allowance. The Appellants did not specifically state as to which among the said components was wrongly deducted in the matter of such fixation. 11. Thus, going by the decision in Pranay Sethi’s case (supra), when the deceased was below the age of 40 years and was having a permanent job for the purpose of determination of income 50 % of his actual salary viz., Rs.13,817/- ought to have been added to the actual income. At the same time, taking into account the rd number of dependents in the family viz., three, 1/3 of the monthly income was to be deducted towards the personal and living expenses of the deceased. This is to be done so, in view of the Constitution Bench decision in Pranay Sethi’s case (supra) directing that for determination of multiplicand, the deduction for personal and living expenses shall be guided by paragraphs 30 to 32 of Sarla Verma’s case (supra). After such deduction and re-assessment, the contribution to the family (dependents) would be Rs.1,65,810/- per annum. Page 7 of 17 12. Evidently, the Tribunal as also the High Court had correctly identified the ‘multiplier’ with reference to the age group of the deceased viz., between 30 and 35 years as 16. This was done evidently, in terms of the decision in Sarla Verma’s case (supra). This is only to be upheld in view of conclusion number ‘(vi)’ recorded in Pranay Sethi’s case (supra) whereunder it was held that determination of the multiplier shall be as indicated in Sarla Verma’s case (supra) read with paragraph 42 of the judgment. On re-assessing the compensation for ‘loss of dependency’, taking into account the multiplicand and the multiplier as stated above it would be Rs. 26,52,864/-. The Tribunal has granted only an amount of Rs. 17,68,704/-, virtually, under the head ‘total loss of income’ after applying the multiplier method and the same was confirmed by the High Court. Hence, under the head of ‘loss of dependency’ the Appellants are entitled to get an enhanced amount of Rs. 8,84, 160/- (26,52,864 – 17,68,704). 13. Obviously, no amount was granted towards ‘loss of estate’ and ‘funeral expenses’ by the Tribunal as also by Page 8 of 17 the High Court. Going by the decision in Pranay Sethi’s case (supra) under the conventional heads compensation at the rate of Rs. 15,000/- each, is awardable towards ‘loss of estate’ and ‘funeral expenses’. Accordingly, Rs. 15,000/- each is awarded to the Appellants under the head ‘loss of estate’ and the ‘funeral expenses. 14. It is a fact that no appeal or cross-objection has been th filed by the 4 Respondent despite the fact that the High Court as per the impugned judgment and order granted an amount of Rupees One lakh towards ‘loss of consortium’ as against Rs. 5,000/- granted under that head by the Tribunal and a further amount of Rs. 2 lakhs (Rupees One lakh each to Appellants 2 and 3) under the head ‘loss of love and affection’. Normally, in the absence of appeal or cross- objection, grant of compensation under any head need not be considered at the instance such a Respondent. But, in this case such a course is not advisable. This is because, we have reassessed compensation under the head ‘loss of dependency’ and further granted compensation for ‘loss of estate’ and ‘funeral expenses’, which are denied by the Tribunal and Page 9 of 17 the High Court, referring to the Constitution Bench decision of this Court in Pranay Sethi’s case (supra). When the said decision was relied on for the grant of/enhancement of compensation under the aforesaid heads, we cannot lose sight of any glaring violation of the said Constitution Bench. In short, we would not be justified in ignoring the conclusions, issued in the form of directions by the Constitution Bench in respect of a grant of compensation under the head ‘loss of consortium’ as also regarding the impermissibility of granting compensation under the head ‘loss of love and affection’. 15. In this contextual situation, we think it only appropriate to refer to the following observations made by the Constitution Bench in paragraph 57 of the decision in Pranay Sethi’s case (supra):- “Section 168 of the Act deals with the concept of “just compensation” and the same has to be determined on the foundation of fairness, reasonableness and equitability on acceptable legal standard because such determination can never be in arithmetical Page 10 of 17 exactitude. It can never be perfect. The aim is to achieve an acceptable degree of proximity to arithmetical precision on the basis of materials brought on record in an individual case. The conception of “just compensation” has to be viewed through the prism of fairness, reasonableness and non- violation of the principle of equitability. In a case of death, the legal heirs of the claimants cannot expect a windfall. Simultaneously, the compensation granted cannot be an apology for compensation. It cannot be a pittance”. 16. In the light of the observations thus made and taking note of the fact that the Constitution Bench in the said decision took note of the decision in Rajesh and Ors. v. 3 Rajbir Singh and Ors. of a three Judge Bench holding that towards ‘funeral expenses’ and ‘loss of consortium’ and ‘loss of care and guidance’ for minor children Rs. 25,000/-, Rupees One lakh and Rupees One lakh each, are to be granted and held the decision in Rajesh’s case 3 (2013) 9 SCC 54 Page 11 of 17 (supra) as not a binding precedent the matter requires further consideration. In Pranay Sethi’s case (supra), the Constitution Bench further held that towards ‘loss of consortium’ and ‘funeral expenses’ compensation only at the rate of Rs. 40,000/- and Rs. 15,000/- respectively is grantable. So also, it was specifically held therein that the head ‘loss of care and guidance’ for minor children did not exist as a head of compensation. As per the impugned judgment of the High Court, in place of Rs. 5,000/- granted by the Tribunal towards ‘loss of consortium’, an amount of Rupees One lakh was granted. Under the head ‘loss of love and affection’, which again falls under the general head ‘loss of care and guidance’ of minor children the Tribunal did not grant any amount. However, the High Court has granted Rupees One lakh each, to the minor Appellants 2 & 3 under the head ‘loss of love affection’. In the contextual situation obtained in view of Pranay Sethi’s case (supra) it is only appropriate to refer to the decision of this Court in M.A. Murthy v. 4 State of Karnataka and Ors. It was held therein that normally the decision of the Supreme Court enunciating a 4 (2003) 7 SCC 517 Page 12 of 17 principle of law is applicable to all cases irrespective of the stage of pendency thereof, because it should be assumed that what is enunciated by the Supreme Court is, in fact, the law from inception. 17. In the instant case compensation towards ‘loss of consortium’ Rupees One lakh was awarded by the High Court besides granting an amount of Rs. 2 lakhs (Rupees one lakh each to the minor children) under the head of ‘loss of love and affection’. We are of the considered view that in the light of the binding decision of the Constitution Bench, which is already relied on by us to grant benefits in favour of the Appellants, we are bound to interfere with the grant of excess amount in respect of the compensation under the head ‘loss of consortium’ and the grant of compensation under the non-existing head of ‘love and affection’. 18. We have already noted that towards ‘loss of consortium’ an amount of Rs. 5,000/- was granted by the Tribunal. Hence, in the light of the decision in Pranay Sethi’s case (supra) over and above the said amount, the Appellants are entitled only to get an additional Page 13 of 17 compensation of Rs. 35,000/-. In other words, an amount of Rs. 65,000/- granted in excess under the said head and that has to be deducted. 19. While considering the question of interference with the compensation granted by the High Court under the head of ‘love and affection’ it is only appropriate to refer to a two Judge-Bench decision of this Court in Jana Bhai 5 and Ors. v. ICICI Lombard General Ins. Co. Ltd. Evidently, the two Judge Bench took note of the fact that the Constitution Bench in Pranay Sethi’s case (supra), has recognized only three conventional heads where compensation are awardable viz., ‘loss of estate’, ‘loss of consortium’ and the ‘funeral expenses’. Then, the two Judge-Bench referred to the decision of this Court in 6 Magma General Ins. Co. Ltd. v. Nanu Ram , which, in turn, had virtually followed by three Judge Bench of this 7 Court in United Ins. Co. Ltd. v. Satinder Kaur . It was held therein that as held in Magma’s case (supra) though compensation under the head of ‘love and affection’ is impermissible compensation for ‘loss of spousal 5 2022 ACJ 203 6 2018 ACJ 2782 7 2020 ACJ 2131 Page 14 of 17 consortium to wife and ‘loss of parental consortium to children’ are admissible. 20. After having held thus, it was further held in Jana Bhai’s case (supra) that the amount to be awarded for ‘loss of parental consortium’ should be in uniformity with the amount fixed by the Constitution Bench in Pranay Sethi’s case (supra). In other words, the amount payable under the said head ‘parental consortium’ shall not exceed Rs. 40,000/- qua a single child. In the said circumstances, the amount of Rupees One lakh each granted by the High Court to Appellants 2 & 3 under the head ‘love and affection’ require to be deducted and at the same time, Rs. 40,000/- each, out of it can be granted, rather, adjusted against ‘parental consortium’ grantable to the minor children. Thus, an amount of Rs. 80,000/- has to be adjusted and can be granted to the minor children viz., Appellants No. 2 & 3 and the balance amount of Rs.1,20,000/- has to be deducted. 21. In the light of the aforesaid findings and conclusions the compensation on account of the death of Shri Sudesh Kumar is re-assessed as under: - Page 15 of 17

Page 16 of 17

22. As a result, this Appeal is allowed in part as follows: - (I) The Appellants are entitled to an enhanced amount of compensation of Rs.10,29,260/-. th (II) The enhanced amount shall be paid by the 4 Respondent within a period of 8 weeks from today and in case of failure, the enhanced amount will carry interest at the rate of 6% per annum from the date of filing of this appeal till the date of realisation. 23. There will be no order as to costs. Pending application (s), if any, shall stand disposed of. ….…...............,J. (B. R. Gavai) .........................,J. (C.T. Ravikumar) New Delhi; October 18, 2022. Page 17 of 17