R. VENKATA RAMANA vs. THE UNITED INDIA INSURANCE CO. LTD.

1 NON-REPORTABLE IN THE SUPREME COURT OF INDIA

R. Venkata Ramana & Anr. .....Appellants λ Versus The United India Insurance Co. Ltd. & Ors. .Respondents J U D G M E N T lANIL R. DAVE, J. JUDGMENT 1. Leave granted. 2. Being aggrieved by the Judgment delivered by the Andhra Pradesh th High Court in Civil Misc. Appeal No.1016 of 2007 on 27 December, 2010, this appeal has been preferred on behalf of the claimants in a Motor Accident Claim Petition. 3. The facts giving rise to the present appeal, in a nut shell, are as under: Page 1 2 st On account of an accident, which had taken place on 31 July, 2000, around 6 p.m., son of the appellants had suffered severe injuries. He had to be hospitalized and operations had to be performed. The injured was left

appellants and the injured, who was also a claimant before the Tribunal but at present, possibly because of his inability, the appeal has been filed by the parents. 4. After considering the evidence and looking at the injuries suffered and physical condition of the injured, namely, Rajanala Ravi Krishna, who was hardly 17 years old at the time of the accident, by way of compensation, the Tribunal awarded a sum of Rs.18,75,800/- with interest @ 7.5 % from the date of presentation of the petition till realization of the said amount. 5. Being aggrieved by the order passed by the Tribunal, respondent No.1 JUDGMENT United India Insurance Company Ltd., filed Civil Misc. Appeal No.1016 of 2007 praying that the amount of compensation be reduced as it was much on higher side. After hearing the concerned counsel and looking at the evidence, the High Court allowed the civil misc. appeal by reducing the amount of compensation to a sum of Rs.12,45,800/- with interest thereon to the claimants. Page 2 3 6. Being aggrieved by the reduction in the amount of compensation, the parents of the 17 years old injured student have approached this Court by way of this appeal.

been reduced by the High Court. The learned counsel had taken us through the order passed by the Tribunal and the relevant evidence. Upon perusal of the evidence, we find that the son of the appellants, as a result of the accident, is suffering from 80% permanent disability. The Neurologist who had been examined by the Tribunal had stated that there was no chance of any improvement in the health of the injured. Upon perusal of the evidence, we find that Rajanala Ravi Krishna, as a result of the accident, tracheotomy and other surgeries performed on him, he has practically become bedridden, except for the fact that he can be moved in a wheel chair. He requires JUDGMENT continuous nursing because he is unable to perform his day to day activities. In the circumstances, the learned counsel had submitted that the amount of compensation awarded by the Tribunal was just and proper. 8. On the other hand, the learned counsel appearing for the respondent Insurance Company had submitted that the Tribunal had awarded huge amount of compensation to a person who was not having any income and was only a student, whose future was not known to any one. In the said Page 3 4 circumstances, according to the learned counsel, the High Court had rightly considered the judgment delivered by this Court in the case of Sarla Verma v. Delhi Road Transport Corporation 2009(6) SCC 121 while awarding

9. Upon hearing the learned counsel and looking at the impugned judgment and the order of the Tribunal as well as the evidence adduced on behalf of the claimants, we are of the view that the Tribunal was not at all lenient in the matter of awarding the compensation and the compensation awarded by the Tribunal was just and proper. 10. We have considered the facts and the injuries suffered by Rajanala Ravi Krishna, who was hardly 17 years old student at the time of the accident. We need not go into the negligence part of the driver because even in the criminal proceedings it had been held that the driver of the vehicle was JUDGMENT guilty of rash and negligent driving. Upon perusal of the evidence, we find that the condition of Rajanala Ravi Krishna, after the accident has become very pathetic. Evidence adduced by the Neurologist and other evidence also reveal that Rajanala Ravi Krishna shall not be in a position to speak for his life and shall not be in a position to do anything except breathing for his life, unless a miracle happens. He would require care of a person every day so as to see that he is given food, bath etc. and so as to enable him even in the Page 4 5 matter of answering natural call. It would be worth producing the reaction of the Tribunal after appreciating evidence of the doctor and the said portion of the Tribunal 痴 order has been even reproduced by the High Court in its

judgment: JUDGMENT 11. Looking at the aforestated facts which even the High Court had noticed, we feel that the Tribunal can not be said to have awarded more amount by way of compensation. 12. From the order of the tribunal, we find that the appellants had in fact proved that they had spent Rs.3,49,128/- towards medical expenses for treating their son. They had to purchase certain instruments worth Rs.58,642/- for making life of their son comfortable and Rs.31,000/- had been Page 5 6 spent towards nursing and Rs.1,37,000/- had to be spent for Physiotherapist. Looking at the fact that Rajanala Ravi Krishna will have to remain dependant for his whole life on someone and looking at the observations made by the

appellants for the entire life of their injured son. At times it is not possible to award compensation strictly in accordance with the law laid down as in a particular case it may not be just also. We are hesitant to say that it is a reality of life that at times life of an injured or sick person becomes more miserable for the person and for the family members than the death. Here is one such case where the appellants, even during their retired life will have to take care of their son like a child especially when they would have expected the son to take their care. 13. Though, the High Court has rightly followed the principle laid down in JUDGMENT the case of Sarla Verma (supra), in our opinion, the amount of compensation awarded by the Tribunal is more just. The Tribunal awarded a lump sum of Rs.10 lacs and the amount of expenditure incurred by the appellants for treating their son. The total amount awarded by the Tribunal was Rs.18,75,800/- which, in our opinion, is not too much and in our opinion, the said amount should be awarded to the appellants. Page 6 7 14. In the circumstances, we quash and set aside the judgment delivered by the High Court and restore the order of the Tribunal. The amount of compensation determined by the Tribunal along with interest @ 7.5 % from

the appellants. 15. The appeal is allowed with no order as to costs. …...........................................J. (ANIL R. DAVE) …...........................................J. (DIPAK MISRA) New Delhi September 17, 2013 JUDGMENT Page 7