Appellate Court May Suo Motu Enhance Compensation to Ensure Substantive Justice Despite Absence of Cross-Objection

The claimant (son) was initially injured in a motor accident involving a Chevrolet car and an Eicher van on 05.12.2014 ("first accident")

While being transported from a government hospital to a private facility in an ambulance, the ambulance collided with an omnibus insured by the appellant ("second accident")

The claimant suffered catastrophic spinal cord injuries, resulting in permanent paralysis and a persistent vegetative state

The Tribunal held the insurer of the omnibus (appellant) liable for the majority of the compensation, finding that the grievous spinal injuries occurred during the second accident

The Insurance Company appealed, contending the spinal injury originated from the first accident

Section 173 of the Motor Vehicles Act, 1988 regarding appeals

Order XLI Rule 33 of the Code of Civil Procedure (CPC), which empowers an appellate court to pass any order necessary to do complete justice, even in the absence of a cross-appeal

Nagappa v. Gurudayal Singh (no restriction on awarding more than claimed)

Surekha v. Santosh (avoiding hyper-technical approaches)

Kajal v. Jagdish Chand (calculation of attendant charges for lifelong care using the multiplier method)

The Court found that while the claim petition inadvertently mentioned spinal injury in the first accident, medical records from the Government Hospital immediately following that event showed only simple injuries

Conversely, the impact of the second collision and subsequent neurological treatments established that the spinal injury was a direct result of the second accident

On the matter of quantum, the Court observed the claimant was in a "persistent vegetative state"—a "breathing shell" devoid of awareness

It criticized the claimant's counsel for failing to file for enhancement but determined that procedural lapses should not prevent "just compensation"

Applying the multiplier method for lifelong attendant charges as per established Supreme Court precedents, the Court found the Tribunal’s award of Rs. 10,000/- for attendance grossly inadequate, re-calculating it based on a monthly rate of Rs. 3,500/- across the relevant period

The Court dismissed the Insurance Company's appeals and, invoking Order XLI Rule 33 CPC, enhanced the total compensation from Rs. 33,02,600/- to Rs. 57,98,000/-

Specific directions included an interest rate of 7.5% on the enhanced amount from the date of the judgment and a requirement for the claimant to pay the deficit court fee on the increased award