Insurer must satisfy third-party compensation despite an invalid licence, with recovery rights against the vehicle owner.

Naresh Kumar died in a motor-vehicle accident on 04.07.1997 caused by the rash and negligent driving of Truck No. HR-46-9887 by respondent No.1. The truck was owned by respondent No.2 and insured with respondent No.3. His wife, minor son, and parents filed a claim petition under Section 166 of the Motor Vehicles Act, 1988. The Motor Accident Claims Tribunal, Bhiwani, awarded Rs.1,73,000 with interest at 12% per annum, payable by respondents Nos.1 and 2, but exonerated the Insurance Company on the ground that the driver did not possess a valid and effective driving licence at the time of the accident.

The claimants appealed seeking enhancement, contending that the deceased’s income had been assessed too low, future prospects had not been awarded, an excessive deduction had been made towards personal expenses, an incorrect multiplier had been applied, and compensation under conventional heads had been omitted.

The finding that the accident resulted from the respondent-driver’s rash and negligent driving was not challenged and was therefore affirmed.

The Court applied Section 166 of the Motor Vehicles Act, 1988, under which claimants are entitled to “just compensation.” Relying on Syed Basheer Ahamed v. Mohd. Jameel, it held that compensation must be reasonable, evidence-based, and neither arbitrary nor a source of profit or windfall.

Under Chander alias Chander alias Chanda Ram v. Mukesh Kumar Yadav, absence of documentary proof of income is not by itself sufficient to reject credible oral evidence, particularly where the deceased belonged to the unorganised sector.

Applying Pranay Sethi, the Court added 40% towards future prospects for a deceased aged 25 years.

Under Sarla Verma v. DTC, a deduction of one-fourth was applicable where there were four dependents, and the multiplier of 18 applied to a deceased aged 25 years.

The Court also awarded consortium and other conventional heads in accordance with Pranay Sethi, Magma General Insurance Co. Ltd. v. Nanu Ram, and United India Insurance Co. Ltd. v. Satinder Kaur.

Although breach of the insurance condition entitled the insurer to recover the amount from the insured, the insurer remained liable to first satisfy the award in favour of third-party claimants, with liberty to recover without filing a separate suit.

The Court accepted the unchallenged testimony that the deceased worked as a Security Guard and earned Rs.1,600 per month, rejecting the Tribunal’s lower assessment of Rs.1,200 in the absence of documentary proof.

Since the deceased was 25 years old, 40% was added for future prospects, resulting in a monthly income of Rs.2,240. Treating the wife, minor son, and both parents as four dependents—including the financially dependent father—the Court deducted one-fourth, or Rs.560, towards personal expenses. The monthly dependency was therefore Rs.1,680, and the annual dependency Rs.20,160. Applying the multiplier of 18, the loss of dependency was calculated at Rs.3,62,880.

The Court further awarded Rs.50,000 to the wife under conventional heads, Rs.30,000 for parental consortium to the son, and Rs.30,000 for filial consortium to the deceased’s parents. In view of the accident having occurred in 1997, the Court moderated the conventional amounts with reference to the price levels prevailing at that time.

The total compensation was consequently assessed at Rs.5,02,880, rounded off to Rs.5,03,000.

Despite the invalid driving licence, the insurer was directed to satisfy the award first, subject to recovery from the owner.

The enhanced amount was directed to carry interest at 9% per annum from 22.08.1997, the date of filing of the claim petition, until realization.

The Insurance Company was directed to pay the entire compensation, if it had not already been recovered from respondents Nos.1 and 2, but was granted liberty to recover the amount from the insured, together with interest at 6% per annum from the date of deposit until realization, without filing a separate suit.

From the enhanced compensation, Rs.40,000 each was directed to be paid to the children and father, Rs.50,000 to the mother, and the balance to the deceased’s wife, with proportionate interest.