NAGAPPA vs. GURUDAYAL SINGH .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 11 CASE NO.: Appeal (civil) 7989 of 2002 PETITIONER: Nagappa RESPONDENT: Gurudayal Singh & Ors. DATE OF JUDGMENT: 03/12/2002 BENCH: M.B. SHAH, B. P. SINGH & H.K. SEMA. JUDGMENT: J U D G M E N T (Arising out of S.L.P. (C) No.19562 of 1999) Shah, J. Leave granted. Question involved in this appeal is whether one time payment of compensation to a poor agriculturist would be sufficient to meet the future medical expenses? It is true that lump-sum compensation contemplating future eventualities can be granted but at the same time Is it permissible under the Act to grant recurring medical expenses to such a victim? Secondly, whether amendment to the claim petition could be granted at the appellate stage? Before we deal with this question, we would narrate a few facts. The appellant, a poor agriculturist, along with some other persons was travelling in a bullock cart on 6.2.1985 which met with an accident with a truck as a result of which he suffered injuries including the injury on right foot and right ankle exposing soft tissues and bones which was subsequently required to be amputated. Other persons also sustained injuries and the bullock cart was also damaged. The appellant, alongwith other injured persons, filed claim application bearing MVC No. 321 of 1985 before the Claims Tribunal, Chitradurga. The Tribunal passed an award dated 26.3.1990 granting a sum of Rs. 15,000/- for injury, pain and suffering, Rs. 5000/- for loss of enjoyment of life and Rs. 5000/- for loss of earnings and Rs. 5000/- for medical treatment, totaling Rs. 30,000/- with interest at the rate of 9 % per annum from the date of application. Against that award, appellant preferred MFA No. 2237/90 before the High Court of Karnataka at Bangalore. The High Court enhanced the compensation and awarded Rs.82,000/- towards the loss of amenities of life, loss of future earnings, pain and sufferings. Apart from this sum, it was ordered that the appellant shall be entitled to a further sum of Rs.18000/- for purchase of artificial leg. It has come on record that the appellant was an agriculturist and that according to the medical evidence, he had suffered 80 to 85 per cent permanent disability. The medical evidence further reveals that his right leg was amputated and he was required to change the artificial leg once in 2 to 3 years. Before we deal with the question of compensation, we would refer to second contention which is raised in this appeal. Amendment to the Claim Petition claiming enhanced http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 11 compensation:- At the time of hearing of this matter, learned counsel for the appellant has filed an application seeking permission to amend the claim petition and for enhancement of claim to the tune of Rs.5 lacs as compensation. Before the trial Court, the Claim was only for a sum of Rs.one lac. The learned counsel for the Insurance company contended that the appellant cannot be permitted to amend the claim petition and claim enhanced compensation. As against this, learned counsel for the appellant submitted that under the Act there is no prohibition for amending the claim petition and in any case Order 6 Rule 17 CPC is applicable to such claim petition under Karnataka Motor Vehicles Rules. Hence, it is the discretion of the Court to permit amendment of the claim petition in appropriate case. Firstly, under the provisions of Motor Vehicles Act, 1988, (hereinafter referred to as "the MV Act") there is no restriction that compensation could be awarded only up to the amount claimed by the claimant. In an appropriate case where from the evidence brought on record if Tribunal/court considers that claimant is entitled to get more compensation than claimed, the Tribunal may pass such award. Only embargo isit should be ’Just’ compensation, that is to say, it should be neither arbitrary, fanciful nor unjustifiable from the evidence. This would be clear by reference to the relevant provisions of the M.V. Act. Section 166 provides that an application for compensation arising out of an accident involving the death of, or bodily injury to, persons arising out of the use of motor vehicles, or damages to any property of a third party so arising, or both, could be made (a) by the person who has sustained the injury; or (b) by the owner of the property; or (c) where death has resulted from the accident, by all or any of the legal representatives of the deceased; or (d) by any agent duly authorised by the person injured or all or any of the legal representatives of the deceased, as the case may be. Under the proviso to sub-section (1), all the legal representatives of the deceased who have not joined as the claimants are to be impleaded as respondents to the application for compensation. Other important part of the said Section is sub-section (4) which provides that "the Claims Tribunal shall treat any report of accidents forwarded to it under sub- section (6) of Section 158 as an application for compensation under this Act." Hence, Claims Tribunal in appropriate case can treat the report forwarded to it as an application for compensation even though no such claim is made or no specified amount is claimed. Sub-section (6) of Section 158 reads thus: "158. Production of certain certificates, licence and permit in certain cases. .. (6) As soon as any information regarding any accident involving death or bodily injury to any person is recorded or report under this section is completed by a police officer, the officer incharge of the police station shall forward a copy of the same within thirty days from the date of recording of information or, as the case may be, on completion of such report to the Claims Tribunal having jurisdiction and a copy thereof to the concerned insurer, and where a copy is made available to the owner, he shall also within thirty days of receipt of such report, forward the same to such Claims Tribunal and Insurer." It appears that due importance is not given to sub-section (4) http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 11 of Section 166 which provides that the Tribunal shall treat any report of the accidents forwarded to it under sub-section (6) of Section 158, as an application for compensation under this Act. Thereafter, Section 168 empowers the Claims Tribunal to "make an award determining the amount of compensation which appears to it to be just". Therefore, only requirement for determining the compensation is that it must be ’just’. There is no other limitation or restriction on its power for awarding just compensation. Secondly, under Section 169, the Claims Tribunal in holding any inquiry under Section 168 is required to follow the rules that are made in this behalf and follow such summary procedure as it thinks fit. In the present case, it has been pointed out that Rule 253 of Karnataka Motor Vehicles Rules, 1989 empowers the Claims Tribunal to exercise all or any of the powers vested in a Civil Court under the provisions of Code of Civil Procedure, 1908. Rule 254 inter alia makes specific provision that Order 6 Rule 17 CPC is applicable to such proceedings. In this view of the matter, in an appropriate case, depending upon the facts and the evidence which has been brought on record and in the interest of justice, Court may permit amendment of claim petition so as to award enhanced compensation. Further, for amendment of the pleadings, it is settled law that unless it causes injustice to other side or it is not necessary for the purpose of determining real issue between the parties, Court would grant amendment. It is also to be stated that under the M. V. Act there is no time limit prescribed for claiming compensation. Therefore, there is no question of enhanced claim being barred by limitation. This Court in Sheikhupura Transport Co. Ltd. v. Northern Indian Transport Insurance Co. [(1971) Suppl. SCR 20] observed as under: - ".the pecuniary loss to the aggrieved party would depend upon data which cannot be ascertained accurately but must necessarily be an estimate or even partly a conjecture The determination of the question of compensation depends on several imponderables. In the assessment of those imponderables, there is likely to be a margin of error." Hence, as stated earlier, it is for the Tribunal to determine just compensation from the evidence which is brought on record despite the fact that claimant has not precisely stated the amount of damages of compensation which he is entitled to. If evidence on record justifies passing of such award, the claim cannot be rejected solely on the ground that claimant has restricted his claim. Form 63 of the Karnataka Motor Vehicles Rules, 1989, which is for filing an application for compensation, does not provide that claimant should specify his claim amount. It inter alia provides that he should mention his monthly income as well as the nature of injury sustained and medical certificates. In case, where there is evidence on record justifying the enhanced compensation for the medical treatment which is required because of the injury caused to a claimant due to the accident, there is no reason why such amendment or enhanced compensation should not be granted. In such cases, there is no question of introducing a new or inconsistent cause of action. Cause of action and evidence remain the same. Only Question is application of law as it stands. Mr. P.K. Chakravarty, learned counsel appearing for the Insurance Company, in support of his contention that the Tribunal has http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 11 no jurisdiction to award higher amount of compensation than what is claimed even though it is not likely to cause prejudice to the Insurance Company, heavily relied upon the decision rendered by the Full Bench of the High Court of Gujarat in Dr. Urmila J. Sangani v. Pragjibhai Mohanlal Luvana and others [AIR 2000 Gujarat 211]. In that case, the High Court after considering relevant decisions on the subject observed thus: ".We may mention that when the claimant feels that he is entitled to more compensation than what is claimed in the petition, it is always open to him/her to amend the claim petition and if the same is in consonance with the equity, justice and good conscience, there is no reason why the Claims Tribunal should not grant amendment. Before compensation more than claimed is awarded, the opposite parties should be put to notice, the requisite additional issue/issues should be raised and the parties should be permitted to adduce their evidence on the additional issues, but if no such opportunity is given, the procedure would obviously suffer from material irregularity affecting the decision." From the aforesaid observations it cannot be held that there is a bar for the Claims Tribunal to award the compensation in excess of what is claimed, particularly when the evidence which is brought on record is sufficient to pass such award. In cases where there is no evidence on record, the Court may permit such amendment and allow to raise additional issue and give an opportunity to the parties to produce relevant evidence. In support of her contention, the learned counsel for the appellant Mrs. Kiran Suri referred to the decision of Bombay High Court in Municipal Corporation of Greater Bombay and another v. Kisan Gangaram Hire and others [1987 ACJ 311] wherein the Court dealt with similar contention and observed thus: "8. What is further necessary to note is that what gives a cause of action for preferring an application for claim for compensation is the accident by motor vehicle or vehicles and not a particular monetary loss occasioned by such accident. While the compensation in all no fault claim cases is fixed and uniform, in fault claim cases the losses may vary from case to case. The particular losses are merely the consequence of the accident which is the cause of action. This being so, the amounts of compensation claimed are nothing but the particulars of the claim made. By its very nature, further the amount of compensation claimed cannot always be calculated precisely. In many cases it can at best be a fair estimate..." The High Court observed that in all such cases, it is necessary to keep the doors open for the claimant to make the claims, on grounds not stated earlier or for more amounts under heads already specified in the application. The aforesaid decision of the Bombay High Court was relied upon and referred to by the Orissa High Court in Mulla Md. Abdul Wahib v. Abdul Rahim and another [1994 ACJ 348] and G.B. Patnaik, J. (as he then was) observed that the expression "just compensation" would obviously mean what is fair, moderate and reasonable and awardable in the proved circumstances of a particular case and the expression "which appears to it to be just" vests a wide discretion in the Tribunal in the matter of determining of compensation. Thereafter, the Court referred to the decision in Sheikhupura Transport Co. Ltd (supra) and held that the pecuniary http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 11 loss to the aggrieved party would depend upon data which cannot be ascertained accurately but must necessarily be an estimate or even partly a conjecture, and if this is so, then it will be unreasonable to expect the party to state precisely the amount of damages or compensation that it would be entitled to. The Court also held that there are no fetters on the power of the Tribunal to award compensation in excess of the amount which is claimed in the application. Similarly, the High Court of Punjab and Haryana in Devki Nandan Bangur and others v. State of Haryana and others [1995 ACJ 1288] observed that the grant of just and fair compensation is statutory responsibility of the Court and if, on the facts, the Court finds that the claimant is entitled to higher compensation, the Court should allow the claimant to amend his prayer and allow proper compensation. For the reasons discussed above, in our view, under the M.V. Act, there is no restriction that Tribunal/Court cannot award compensation amount exceeding the claimed amount. The function of the Tribunal/Court is to award ’Just’ compensation which is reasonable on the basis of evidence produced on record. Further, in such cases there is no question of claim becoming time barred or it cannot be contended that by enhancing the claim there would be change of cause of action. It is also to be stated that as provided under sub-section (4) to Section 166, even report submitted to the Claims Tribunal under sub-section (6) of Section 158 can be treated as an application for compensation under the M.V. Act. If required, in appropriate cases, Court may permit amendment to the Claim Petition. Is it permissible under the Act to award compensation by instalments or recurring compensation to meet the future medical expenses of the victim? To an agriculturist, loss of leg vitally affects not only his working capacity but also his livelihood. In this context, Lord Denning M.R. in Lim Poh Choo v. Camden and Islington Area Health Authority [(1979) 1 All ER 332] quoted with approval the observations of Parke B, which are as under: - ’Scarcely any sum could compensate a labouring man for the loss of a limb, yet you do not in such a case give him enough to maintain him for lifeYou are not to consider the value of existence as if you were bargaining with an annuity officeI advise you to take a reasonable view of the case and give what you consider fair compensation.’ However, it is to be clearly understood that M.V. Act does not provide for passing of further award after final award is passed. Therefore, in a case where injury to a victim requires periodical medical expenses, fresh award cannot be passed or previous award cannot be reviewed when the medical expenses are incurred after finalisation of the compensation proceedings. Hence, only alternative is that at the time of passing of final award, Tribunal/Court should consider such eventuality and fix compensation accordingly. No one can suggest that it is improper to take into account expenditure genuinely and reasonably required to be incurred for future medical expenses. Future medical expenses required to be incurred can be determined only on the basis of fair guess-work after taking into account increase in the cost of medical treatment. This position is made clear in Union Carbide Corporation and others v. Union of India and others [(1991) 4 SCC 584 para 131] http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 11 where this Court observed as under: - ".In an action for negligence, damages must be and are assessed once and for all at the trial of such an issue. Even if it is found later that the damage suffered was much greater than was originally supposed, no further action could be brought. It is well settled rule of law that damages resulting from one and the same cause of action must be assessed and recovered once and for all. Two actions, therefore, will not lie against the same defendant for personal injury sustained in the same accident." Further, compensation to a victim of a motor vehicle accident or in case of a fatal accident to the legal representatives is awarded under two heads, namely, Special damages which are suffered by the victim or the legal representatives and General damages which include compensation for pain and sufferings, loss of amenities, earning capacity and prospective expenses including expenses for medical treatment. With regard to the first part of the damages, that is, special damages suffered by the victim or the legal representative, it can be easily proved on the basis of the evidence which is in possession of the claimant. However with regard to the second part general damages/compensation, it would be a matter of conjectures depending on number of imponderables. In Lim Poh Choo case (supra), Lord Denning observed as under: - "The practice is now established and cannot be gainsaid that, in personal injury cases, the award of damages is assessed under four main heads: first, special damages in the shape of money actually expended; second, cost of future nursing and attendance and medical expenses; third, pain and suffering and loss of amenities; fourth, loss of future earnings." While calculating such damages, the Tribunal/Court is required to have some guess work taking into account the inflation factor. This aspect is well discussed by M.J. Rao, J. (as he then was)] in P. Satyanarayana v. I. Babu Rajendra Prasad and another [1988 ACJ 88 (A.P.)]. The learned Judge has given a Classification of Injuries : A Useful Guide and has observed thus: "24. If a collection of cases on the quantum of damages is to be useful, it must necessarily be classified in such a way that comparable cases can be grouped together. No doubt, no two cases are alike but still, it is possible to make a broad classification which enables one to bring comparable awards together. Such classifications have been made by Bingham in his Motor Claims Cases, Munkman in his Employer’s Liability and Kemp & Kemp in their Quantum of Damages. (Munkman p.181). 26. Cases relating to injuries have been classified into four categories, i.e.: (a) total wrecks; (b) partial wrecks and (c) where limbs and eyes and other specific parts of the body are lost, which can be sub- grouped according to the type of limb lost and (d) smaller injuries which cannot be specifically grouped but for which compensation can be assessed by comparison with injuries of loss of limbs, e.g., comparing permanent ’wrist injuries’ with ’loss of hand’, or comparing a temporary broken arm with the loss of the arm etc. Such comparisons are often made by judges. Munkman points out that in America, Mr. Melvin M. Belli, an eminent lawyer, classified injuries into 11 categories as (1) Back; (2) Traumatic amputation of leg; (3) Paralysis; (4) Hand http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 11 or arm off; (5) Death; (6) Multiple fractures; (7) Burns; (8) Personality change; (9) Blindness; (10) Brain injury and (11) Occupation diseases. By 1967, awards (say) for blindness had risen to 930,000 dollars (Munkman pp.181- 182). Today after 20 years, these awards must have gone up further. The ’total wreck’ category comprises of cases of complete incapacity for work and virtually no enjoyment of life, e.g., paralysis, severe brain injury causing insanity, multiple injuries leaving the victim a total cripple. The ’partial wreck’ cases are also cases where the entire body is affected and not one set of limbs alone as in the third category. Cases of brain injuries resulting in a personality change and multiple injuries with grave disfigurement fall in this second category. The third category does not present much difficulty for sub-classification. The fourth category deals with minor injuries in a limb which be compared with major injuries in the same limb. Past InflationRelevancy of Date of Accident: 27. The dates of accident resulting in similar injuries have great relevancy. For example, if a particular conventional sum of (say) Rs.10,000/- was awarded towards the non-pecuniary damages of loss of expectation of life, loss or amenities and pain and sufferingall put togetherin a case of amputation of a leg consequent to an accident in 1970, the award to be made for an identical loss today would have to be upgraded from the 1970 value to its value in 1987, having regard to the erosion of the value of the rupee. This can be done by comparing the cost of living index in 1970 with that in 1987. Charlesworth on Negligence, 6th Edn.,1977, para 14, says, the ’conventional figures’ must keep ’pace with the times in which we live’. He says that this can be well illustrated by considering the class of injury resulting (say) in the loss of sight in one eye and the conventional sum lay around 2000 about a quarter of a century ago but today in 1977 it will probably exceed 5000 or it ought to do. Kemp & Kemp on Damages, 1982, Chapter 7, para 7001, say: If a court is seeking to make a comparison with some earlier award (for non-pecuniary losses) and if by the date of the comparison, the currency in which the earlier award was made has declined by, say, 50 per cent, one must surely double the earlier award in order to make a valid comparison. The authors have compiled two tables (at paras 7007 and 7008), one showing the current level of general damages for ’pain and suffering’ and ’loss of amenities’ in cases of severe injury and the other showing similar earlier years, and have compared whether courts are or are not keeping pace with inflation. The authors ask, why tort-feasors alone, as a class should be excused from paying the value-based price? In Walker v. John McLean & Sons Ltd., 1980 ACJ 429 (CA, England), the court found that while the value of the pound fell by 50% between 1957 and 1972 (over a period of 15 years), there was a steeper fall between 1973 to 1978 (within 5 years) when it again fell by 50% (vide Kemp & Kemp’s Tables). ’Conventional’ figures, if they do not keep pace with inflation, might indeed become ’contemptible’. Kemp & Kemp point out that an award of 16000 in 1879 would be about 500,000 in 1982. After Walker’s case (supra), courts in England are carefully adjusting awards for ’pain and suffering’ and ’loss of amenities’ to keep pace with http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 11 inflation." Further, the Division Bench of the High Court of Kerala in Valiyakathodi Mohammed Koya v. Ayyappankadu Ramamoorthi Mohan and others [1991 ACJ 140] considered the principles of assessment of compensation for deprivation of amenities of life in a case where an injured boy aged 12 years suffered brain damage because of the accident and has rightly pointed out that in personal injury cases there are three categories of general damages: consolatory damages, compensatory damages and damages for loss of expectation of life and explained it by illustrating thus: "The amputation of a hand preventing a plaintiff from playing cricket would merit consolatory damages; the same loss preventing a man from carrying on his employment would merit compensatory damages. Consolatory and compensatory damages represent different elements in an award for general damages for personal injuries and are exhaustive except for the third head of damages for loss of expectation of life which is sui generis." Thereafter, the Court observed thus: "The award is final. There is no procedure prescribed to review the award in future which would enable a substitution of real fact for estimate. Mankind is denied the privilege of knowledge of the future with certainty. The result is so much of the award as is attributed to the future loss and suffering will almost surely be liable to err. In Lim Poh Choo v. Camden and Islington Area Health Authority, 1979 ACJ 362 (CA, England), considering the insuperable complexities of the problem, Lord Denning, MR, said that the decision should not be considered as final and it should be considered as an interim award liable to be reviewed. The House of Lords in Lim Poh Choo v. Camden and Islington Area Health Authority, 1980 ACJ 486 (HL, England), speaking through Lord Scarman said: ’It is an attractive, ingenious suggestion, but, in my judgment unsound. For so radical a reform can be made neither by judges nor by modification of rules of court’." In this view of the matter, in our view, it would be difficult to hold that for future medical expenses which are required to be incurred by a victim, fresh award could be passed. However, for such medical treatment, Court has to arrive at a reasonable estimate on the basis of the evidence brought on record. In the present case, it has been pointed out that for replacing the artificial leg every two to three years, appellant would be required to have some sort of operation and also change the artificial leg. At that time, the estimated expenses for this were Rs.18000/- and the High Court has awarded the said amount. For change of artificial leg every two or three years no compensation is awarded. Considering this aspect, if Rs.One lac is awarded as an additional compensation, appellant would be in a position to meet the said expenses from the interest of the said amount. Equally it is true that the said amount is required to be properly invested on long-term basis so that recurring medical expenses could be met. This principle is established in General Manager, Kerala State Road Transport Corporation, Trivandrum v. Susamma Thomas (Mrs.) and others [(1994) 2 SCC 176] and this Court held (in para 23) thus: http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 11 "23. In a case of compensation for death it is appropriate that the Tribunals do keep in mind the principles enunciated by this Court in Union Carbide Corpn. v. Union of India [(1991) 4 SCC 584] in the matter of appropriate investments to safeguard the feed from being frittered away by the beneficiaries owing to ignorance, illiteracy and susceptibility to exploitation. In that case approving the judgment of the Gujarat High Court in Muljibhai Ajarambhai Harijan v. United India Insurance Co. Ltd., [(1982) 1 Guj. LR 756], this Court offered the following guidelines: (i) The Claims Tribunal should, in the case of minors, invariably order the amount of compensation awarded to the minor be invested in long term fixed deposits at least till the date of the minor attaining majority. The expenses incurred by the guardian or next friend may, however, be allowed to be withdrawn; (ii) In the case of illiterate claimants also the Claims Tribunal should follow the procedure set out in (i) above, but if lump sum payment is required for effecting purchases of any movable or immovable property such as, agricultural implements, rickshaw, etc., to earn a living, the Tribunal may consider such a request after making sure that the amount is actually spent for the purpose and the demand is not a ruse to withdraw money; (iii) In the case of semi-literate persons the Tribunal should ordinarily resort to the procedure set out at (i) above unless it is satisfied, for reasons to be stated in writing, that the whole or part of the amount is required for expanding and existing business or for purchasing some property as mentioned in (ii) above for earning his livelihood, in which case the Tribunal will ensure that the amount is invested for the purpose for which it is demanded and paid; (iv) In the case of literate persons also the Tribunal may resort to the procedure indicated in (i) above, subject to the relaxation set out in (ii) and (iii) above, if having regard to the age, fiscal background and strata of society to which the claimant belongs and such other considerations, the Tribunal in the larger interest of the claimant and with a view to ensuring the safety of the compensation awarded to him thinks it necessary to do order; (v) In the case of widows the Claims Tribunal should invariably follow the procedure set out in (i) above; (vi) In personal injury cases if further treatment is necessary the Claims Tribunal on being satisfied about the same, which shall be recorded in writing, permit withdrawal of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 11 such amount as is necessary for incurring the expenses for such treatment; (vii) In all cases in which investment in long term fixed deposits is made it should be on condition that the Bank will not permit any loan or advance on the fixed deposit and interest on the amount invested is paid monthly directly to the claimant or his guardian, as the case may be; (viii) In all cases Tribunal should grant to the claimants liberty to apply for withdrawal in case of an emergency. To meet with such a contingency, if the amount awarded is substantial, the Claims Tribunal may invest it in more than one Fixed Deposit so that if need be one such F.D.R. can be liquidated." Further, in Lilaben Udesing Gohel v. Oriental Insurance Co. Ltd. and others [(1996) 3 SCC 608] the Court relied upon the said directions and further held that in Union Carbide Corporation’s case (supra), this Court did not include the clause regarding literate persons’ compensation and directed that it should be given the same treatment in case the Court found it necessary to do so to protect the compensation awarded to them. The Court further added one guideline as under: "We must add one further guideline to the effect that when the amount is invested in a fixed deposit, the bank should invariably be directed to affix a note on the fixed deposit receipt that no loan or advance should be granted on the strength of the said FDR without the express permission of the Court/Tribunal which ordered the deposit. This will eliminate the practice of taking loans which may be up to 80% of the amount invested and thereby defeating the very purpose of the order. We do hope that the Courts/Tribunal in the country will not succumb to the temptation of permitting huge withdrawals in the hope of disposing of the claim. We are sure that the Courts/Tribunals will realise their duty towards the victims of the accident so that a large part of the compensation amount is not lost to them. The very purpose of laying down the guidelines was to ensure the safety of the amount so that the claimants do not become victims of unscrupulous persons and unethical agreements or arrangements. We do hope our anxiety to protect the claimants from exploitation by such elements will be equally shared by the Courts/Tribunals." In the result, we allow this appeal partly and award additional compensation of Rs. One lac to the appellant. The said amount shall be deposited by the Insurance Company with the trial Court and the trial Court is directed to invest the said amount on long term fixed deposit in a nearest nationalised bank, in the area where the appellant is residing, with the condition that the bank will not permit any loan or advance and the interest on the said amount will be paid annually, directly to the claimant till he survives. However, on an application by the appellant this condition could be modified by the Tribunal in exceptional circumstances, if made out by the appellant. Finally, after the death of appellant, the amount be disbursed to his legal heirs on their application. The aforesaid condition is imposed so as to see that appellant does not find it difficult to meet periodical medical expenses as http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 11 required by him. Appeal is allowed accordingly. There shall be no order as to costs.