Full Judgment Text
2025 INSC 601
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No…….…….of 2025
(@Special Leave Petition (C) No.4875 of 2019)
SMT. M. SABITHA & ORS.
APPELLANT(S)
VERSUS
BRAHMA SWAMULU & ANR.
RESPONDENT(S)
J U D G E M E N T
K. VINOD CHANDRAN, J.
1. Leave granted.
2. The appeal is by the claimants from an order of the
High Court, determining the contributory negligence of
the deceased driver of the car, whose death is sought to
be compensated, at 70%. The accident was a head-on
collision of a car driven by the husband of the claimant,
with a lorry, resulting in the instant death of the car driver.
The Tribunal found that the accident occurred due to the
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
negligence of the deceased driver, mainly relying on the
Date: 2025.04.30
16:14:03 IST
Reason:
Page 1 of 6
CA @ SLP (C) No. 4875 of 2019
FIR which was registered against the deceased driver and
the final report filed, closing the case, as the accused was
no more. The claimants were awarded only an amount of
Rs.50,000/- under Section 140 of the Motor Vehicles Act,
1
1988 .
3. The High Court, however, found on a reading of the
rough sketch produced and marked as Exhibit B-5 that
both the drivers were negligent and while the deceased
was overtaking a vehicle, the lorry coming from the
opposite side was also driven in a rash and negligent
manner. The High Court, hence, found contributory
negligence and fixed the liability of negligence on the
driver of the lorry at 30%.
4. True the crime was registered against the deceased
driver of the car, but on the first information supplied by
the driver of the lorry. Obviously, no reliance can be
placed on such FIR to find negligence on the driver of the
car. The police also caried out no investigation and closed
1
the MV Act
Page 2 of 6
CA @ SLP (C) No. 4875 of 2019
the case as one in which the accused is no more. We
notice that the High Court has found negligence on both
drivers. In fact, the High Court had referred to the
statement under Section 161, Cr. PC of PW-1 wherein she
stated that the accident occurred while her husband was
driving the car, trying to overtake a lorry and thus it
dashed against the lorry coming from the opposite side.
PW-1 was neither present at the scene of occurrence, nor
travelling in the car along with her husband. The
statement of PW-1 was based on an information given to
her by an eyewitness. In addition, to the fact that no
reliance can be placed on a statement under Section 161,
Cr.PC, the eyewitness who gave such information to PW-1
was also not examined.
5.
Negligence in the present case can only be found
from the attendant circumstances. The High Court has
noticed that the sketch prepared would indicate that the
car driven by the deceased was overtaking a lorry. It is
also to be noticed that after the collision, the car was
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CA @ SLP (C) No. 4875 of 2019
dragged to a distance of 20 feet, making it clear that the
lorry was driven at a high speed.
6. The fact remains that there was a collision, and that
the car was dragged to a distance of 20 feet after the
collision, clearly indicating rash and negligent driving on
the part of the lorry driver. We are hence inclined to find
that the contributory negligence on the drivers will be
equal, since there is fault on the part of the car driver in
not taking sufficient care when overtaking, while the
impact could have been avoided or gravity lessened, if
the lorry had been driven in normal speed. Hence,
apportionment of liability can be fixed at 50% for each.
7. Based on the Income Tax Returns, the High Court
adopted an annual income of Rs.4,50,000/- and
considering the age of the deceased, 38 years, there must
be an addition of 40% for future prospects. Because the
dependent family of the deceased, has five members,
th
there shall be a deduction of 1/4 for personal expenses.
The multiplier for a person of 38 years is 15. This Court
Page 4 of 6
CA @ SLP (C) No. 4875 of 2019
held in New India Assurance Company v. Somwati and
2
Ors. that apart from spousal consortium, filial and
parental consortium also has to be granted at the rate of
40%. The wife, the two minor children and the mother
who are the claimants and dependents of the deceased
are to be granted Rs.40,000/- each for loss of consortium.
Under the conventional head of loss of estate and funeral
expenses, a further sum of Rs.15,000/- each is to be
granted. The total compensation, hence, would be: -
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No…….…….of 2025
(@Special Leave Petition (C) No.4875 of 2019)
SMT. M. SABITHA & ORS.
APPELLANT(S)
VERSUS
BRAHMA SWAMULU & ANR.
RESPONDENT(S)
J U D G E M E N T
K. VINOD CHANDRAN, J.
1. Leave granted.
2. The appeal is by the claimants from an order of the
High Court, determining the contributory negligence of
the deceased driver of the car, whose death is sought to
be compensated, at 70%. The accident was a head-on
collision of a car driven by the husband of the claimant,
with a lorry, resulting in the instant death of the car driver.
The Tribunal found that the accident occurred due to the
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
negligence of the deceased driver, mainly relying on the
Date: 2025.04.30
16:14:03 IST
Reason:
Page 1 of 6
CA @ SLP (C) No. 4875 of 2019
FIR which was registered against the deceased driver and
the final report filed, closing the case, as the accused was
no more. The claimants were awarded only an amount of
Rs.50,000/- under Section 140 of the Motor Vehicles Act,
1
1988 .
3. The High Court, however, found on a reading of the
rough sketch produced and marked as Exhibit B-5 that
both the drivers were negligent and while the deceased
was overtaking a vehicle, the lorry coming from the
opposite side was also driven in a rash and negligent
manner. The High Court, hence, found contributory
negligence and fixed the liability of negligence on the
driver of the lorry at 30%.
4. True the crime was registered against the deceased
driver of the car, but on the first information supplied by
the driver of the lorry. Obviously, no reliance can be
placed on such FIR to find negligence on the driver of the
car. The police also caried out no investigation and closed
1
the MV Act
Page 2 of 6
CA @ SLP (C) No. 4875 of 2019
the case as one in which the accused is no more. We
notice that the High Court has found negligence on both
drivers. In fact, the High Court had referred to the
statement under Section 161, Cr. PC of PW-1 wherein she
stated that the accident occurred while her husband was
driving the car, trying to overtake a lorry and thus it
dashed against the lorry coming from the opposite side.
PW-1 was neither present at the scene of occurrence, nor
travelling in the car along with her husband. The
statement of PW-1 was based on an information given to
her by an eyewitness. In addition, to the fact that no
reliance can be placed on a statement under Section 161,
Cr.PC, the eyewitness who gave such information to PW-1
was also not examined.
5.
Negligence in the present case can only be found
from the attendant circumstances. The High Court has
noticed that the sketch prepared would indicate that the
car driven by the deceased was overtaking a lorry. It is
also to be noticed that after the collision, the car was
Page 3 of 6
CA @ SLP (C) No. 4875 of 2019
dragged to a distance of 20 feet, making it clear that the
lorry was driven at a high speed.
6. The fact remains that there was a collision, and that
the car was dragged to a distance of 20 feet after the
collision, clearly indicating rash and negligent driving on
the part of the lorry driver. We are hence inclined to find
that the contributory negligence on the drivers will be
equal, since there is fault on the part of the car driver in
not taking sufficient care when overtaking, while the
impact could have been avoided or gravity lessened, if
the lorry had been driven in normal speed. Hence,
apportionment of liability can be fixed at 50% for each.
7. Based on the Income Tax Returns, the High Court
adopted an annual income of Rs.4,50,000/- and
considering the age of the deceased, 38 years, there must
be an addition of 40% for future prospects. Because the
dependent family of the deceased, has five members,
th
there shall be a deduction of 1/4 for personal expenses.
The multiplier for a person of 38 years is 15. This Court
Page 4 of 6
CA @ SLP (C) No. 4875 of 2019
held in New India Assurance Company v. Somwati and
2
Ors. that apart from spousal consortium, filial and
parental consortium also has to be granted at the rate of
40%. The wife, the two minor children and the mother
who are the claimants and dependents of the deceased
are to be granted Rs.40,000/- each for loss of consortium.
Under the conventional head of loss of estate and funeral
expenses, a further sum of Rs.15,000/- each is to be
granted. The total compensation, hence, would be: -
| Sr. No. | Heads of Claim | Amount |
|---|---|---|
| 1. | Loss of dependency<br>Rs.4,50,000 x 15 x 140% x<br>3/4 | Rs.70,87,500/- |
| 2. | Loss of consortium<br>Rs.40,000 x 4 | Rs.1,60,000/- |
| 3. | Loss of estate<br>Rs.15,000 | Rs.15,000/- |
| 4. | Funeral expenses<br>Rs.15,000 | Rs.15,000/- |
| Total amount | Rs.72,77,500/- |
8. Considering the fact that 50% negligence is found
on the deceased, the claimants will be entitled to half of
the compensation computed which will be Rs.36,38,750/-.
2
(2020) 9 SCC 644
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CA @ SLP (C) No. 4875 of 2019
The same shall be paid with interest at the rate of 7% per
annum and proportionate cost from the date of the claim
petition and the interim compensation paid under Section
140 of the MV Act will stand deducted.
9. The appeal stands allowed with the above
modification.
10. Pending applications, if any, shall stand disposed of.
….……….……………………. J.
(SUDHANSHU DHULIA)
………….……………………. J.
(K. VINOD CHANDRAN)
NEW DELHI;
APRIL 30, 2025.
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CA @ SLP (C) No. 4875 of 2019