Functional Disability for Traumatic Brain Injury Must Be Assessed at 100% Despite Lower Medical Certification

The appellant, a 25-year-old Post Office Incharge and tailor, was a pillion rider on a motorcycle driven by her husband (Respondent No. 1) on January 27, 2016, when he lost control and fell

The appellant sustained severe head injuries, including acute subdural hemorrhage, necessitating emergency decompressive craniectomy and multiple subsequent surgeries

The trial Tribunal awarded Rs. 11,12,187/- with 6% interest, assessing functional disability at only 40% despite medical evidence of 82.25% whole-body disability and permanent cognitive deficits

The appellant, represented by her mother due to mental incapacity, sought enhancement of the award

The court applied Section 173(1) of the Motor Vehicles Act regarding appeals

principles for assessing "loss of future earning capacity" established in Raj Kumar v. Ajay Kumar & Anr. (2011), which mandates evaluating the real economic impact of permanent disability rather than a mechanical application of medical percentages

The court further applied the "multiplier method" for calculating future income loss and referenced United India Insurance Co. Ltd. v. Sri. Malyadri M. (2026) to justify a higher interest rate (9%/8%) in cases of death or permanent disability to recompensate the claimant for the deprivation of funds

The Court found the Tribunal’s 40% disability assessment erroneous, noting that the medical testimony of PW-3 (neurosurgery expert) established 82.25% whole-body permanent disability, characterized by poor memory, inability to follow instructions, and persistent seizures

Applying Raj Kumar, the Court determined that since the appellant is mentally and physically incapable of any future avocation or independent living, the functional disability must be treated as 100%

The Court recalculated the monthly income to Rs. 9,500/- based on 2016 notional standards, added 40% for future prospects, and applied a multiplier of 18

acknowledging the appellant’s need for life-long assistance, the Court found the initial Rs. 1,00,000/- for caretaker expenses "wholly inadequate" and enhanced it to a lump sum of Rs. 20,00,000/- for a projected 50-year period

The total compensation was enhanced from Rs. 11,12,187/- to Rs. 55,13,187/- (an increase of Rs. 44,01,000/-). This includes Rs. 28,72,800/- for loss of future income and Rs. 20,00,000/- specifically for caretaker/attendant charges

the Court increased the interest rate from 6% to 8% per annum from the date of petition, noting that no interest shall accrue specifically on the 'expenses of caretaker' portion

Respondent No. 2 was directed to deposit the amount within eight weeks