VELAYUDHAN vs. NATIONAL INSURANCE COMPANY CO. LTD.

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6164 OF 2022 Velayudhan       …Appellant(s) Versus National Insurance Co. Ltd. & Anr.        …Respondent(s) J U D G M E N T M.R. SHAH, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 23.10.2018 passed by the High Court of Kerala at Ernakulam in MACA No. 2601/2008, by which, the High Court has partly allowed the said appeal and enhanced the total amount of compensation to Rs. 8,24,800/­, the original claimant has preferred the present Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.09.07 14:05:58 IST Reason: appeal.  1 2. In   a   vehicular   accident,   the   appellant   herein   –   original claimant sustained very serious injuries resulting into 68% permanent disability (the High Court assessed the same as 100%).   The   appellant   sustained   head   injury   with   right temporal   contusion   with   SDH   and   brain   stem   injury, fracture   multiple   metatarsal   bones,   fracture   medial malleolus left foot, pneumothorax left with fracture ribs left side, lacerated wound occipital scalp, contusion left upper arm mid outer side with limited movement of upper limb, burns  injury left leg antero medially mid part lacerated wound leg mid anteriorly with adjacent abrasion, lacerated wound between little toe and fourth toe, edema left foot dorsal   side   multiple   bodily   injuries.   The   claimant   filed claim   petition   before   the   learned   Tribunal   towards compensation.   The   learned   Tribunal   awarded   the compensation under different heads as under: ­

2

The   learned   Tribunal   assessed   the   income   of   the claimant   at   Rs.   2,000/­   per   month   and   accordingly, awarded actual economic loss as well as future economic loss. The learned Tribunal awarded Rs. 50,000/­ towards pain and suffering. In the appeal, the High Court though assessed the permanent disability at 100% for working out of   the   compensation,   enhanced   the   amount   of compensation   with   respect   to   the   future   economic   loss 3 considering the income of the injured – claimant at Rs. 3,000/­ per month. The High Court did not enhance the amount of compensation under other heads.   2.1 Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment   and   order   of   the   High   Court,   the   original claimant – injured has preferred the present appeal.  3. We have heard learned counsel appearing on behalf of the appellant. At the outset, it is required to be noted that in the vehicular accident the appellant sustained very serious injuries referred to hereinabove and suffered trauma and suffering.   The   learned   Tribunal   and   the   High   Court assessed and awarded Rs. 50,000/­ only towards pain and suffering. Considering the serious injuries suffered by the appellant – claimant and prolonged hospitalisation and the pain and suffering and trauma suffered by the appellant due to the accident, we are of the opinion that the amount of Rs. 50,000/­ awarded towards pain and suffering can be said to on a lower side. We are of the opinion that in the facts and circumstances of the case and looking to the serious injuries, prolonged hospitalisation and the pain, shock and suffering and trauma, which might have been 4 suffered by the appellant – claimant, it would be just and proper to award Rs. 4,00,000/­ under the head of pain, shock, and suffering.     4. Similarly, the High Court has erred in awarding the future economic loss treating the income of the claimant at Rs. 3,000/­ per month only. The claimant was working as a Mason.   The   permanent   disability   assessed   by   the   High Court   is   at   100%.   Therefore,   even   considering   the minimum wages payable to the Mason and the future rise in income, the claimant shall be entitled to the economic loss past as well as future considering the income of the claimant at Rs. 5,000/­ per month. Looking to the age of the claimant that was 40 years, multiplier of 15 is required to be applied.  5. In view of the above, the present appeal is allowed. The impugned judgment and order passed by the High Court is modified awarding Rs. 24,000/­ towards loss of earing; Rs. 9,00,000/­ towards future economic loss (instead of Rs. 5,40,000/­   as   awarded   by   the   High   Court)   and   Rs. 4,00,000/­ towards pain, shock, and suffering. Thus, the claimant shall be entitled to a total sum of Rs. 15,42,800/­ 5 with 7.5% interest per annum from the date of the claim petition,   till   satisfaction.   The   respondent   –   Insurance Company is directed to pay/deposit the enhanced amount of compensation as per the present judgment and order within a period of eight weeks from the date of receipt of a copy of this judgment. The present appeal is partly allowed to the aforesaid extent. No costs.    ………………………………….J. [M.R. SHAH] NEW DELHI; ………………………………….J. SEPTEMBER 07, 2022 [KRISHNA MURARI] 6