Helmet non-use alone cannot establish contributory negligence absent evidence linking it to the accident.

On 20 April 2002, Mohanbhai Chabhaiya was travelling from Khirsara to Bhitara on a scooter, with Ladhabhai Mavani as pillion rider, when a jeep allegedly driven rashly and negligently by Respondent No. 1 came from the wrong side and collided with the scooter near Danada crossroads. Mohanbhai sustained serious injuries and died during treatment on 21 April 2002.

His legal heirs filed a claim petition under Section 166 of the Motor Vehicles Act, seeking compensation of ₹20,00,000.

The Motor Accident Claims Tribunal assessed the compensation at ₹5,14,500 but deducted 25% for alleged contributory negligence on the ground that the deceased was not wearing a helmet and was crossing a crossroads, awarding ₹3,85,875 with interest at 7.5% per annum.

The claimants challenged the award under Section 173 of the Motor Vehicles Act, contesting both the finding of contributory negligence and the inadequacy of compensation.

The Court applied Sections 166 and 173 of the Motor Vehicles Act, governing claims for compensation arising from motor accidents and appeals against awards of the Claims Tribunal.

It relied on M. Nithya v. SBI General Insurance Co. Ltd., 2026 (0) ACJ 1099, for the principle that contributory negligence cannot be imposed on the deceased merely on the basis of a bald allegation, particularly where the insurer neither leads evidence nor establishes a causal connection between the alleged conduct and the accident.

It further relied on Reena v. Managing Director, Karnataka State Road Transport Corporation, 2026 (0) INSC 889, for the principle that a site map or accident sketch cannot, in isolation and without corroborating ocular evidence, establish contributory negligence.

For quantification of compensation, the Court applied the principles relating to future prospects, personal-expense deductions and conventional heads recognised in National Insurance Co. Ltd. v. Pranay Sethi, (2017) 16 SCC 680, and Magma General Insurance Co. v. Nanu Ram, AIRONLINE 2018 SC 189.

The Court found that the Tribunal’s finding of 25% contributory negligence was unsupported by reliable evidence. The jeep driver, who was an alleged eyewitness, neither filed a written statement nor entered the witness box, warranting an adverse inference.

Conversely, the pillion rider, Ladhabhai, testified that the accident was caused solely by the jeep driver, and his evidence remained substantially unshaken in cross-examination.

Applying M. Nithya, the Court held that the absence of a helmet did not establish contributory negligence or show that the deceased contributed to the occurrence of the accident.

The Court also held, applying Reena, that the absence of a site map or reliance on the crossroads circumstance could not independently justify a reduction in compensation.

On quantum, the Court upheld the Tribunal’s assessment of monthly income at ₹4,000, noting that the insurer had not challenged that finding by appeal or cross-objections and that documentary evidence relating to agricultural income supported it.

It added 40% towards future prospects, deducted one-fourth towards personal expenses because the deceased left six heirs, and applied a multiplier of 15. It consequently recalculated the loss of dependency at ₹7,56,000 and enhanced the conventional heads, arriving at total compensation of ₹11,07,700.

The total compensation was enhanced from ₹3,85,875 to ₹11,07,700, making the additional compensation payable ₹7,21,825.

The claimants were awarded interest on the additional compensation at 7.25% per annum from the date of filing of the claim petition until realization.

Respondent No. 3–insurance company was directed to deposit the enhanced amount, interest and proportionate costs within twelve weeks, after which the Tribunal was directed to disburse the amount by passing a fresh order in view of the death of original claimant Nos. 5 and 6.