Motor accident compensation multiplier must be based on the deceased’s age, not the claimants’ age.

Ranjit Singh died in a motor vehicle accident on 26 November 2011 when Bolero vehicle No. UK-06-L-2144 allegedly struck him while he was returning from his agricultural field.

His legal representatives instituted a claim petition, which was allowed by the Motor Accident Claims Tribunal/Additional District Judge, Khatima, District Udham Singh Nagar, by judgment and award dated 29 March 2013 in M.A.C.P. No. 452 of 2011.

The Insurance Company challenged the award, principally contending that the vehicle driver did not possess a valid driving licence.

The Tribunal had assessed the deceased’s monthly income at ₹3,000, deducted 50% towards personal expenses, and applied a multiplier of 13 based on the age of the parents/claimants.

The Court applied the principles governing assessment of “just compensation” under the Motor Vehicles Act, including the settled rule that the multiplier is to be selected with reference to the age of the deceased rather than the age of the claimants.

It relied on National Insurance Company Limited v. Pranay Sethi, (2017) 16 SCC 680, concerning the determination of fair, reasonable and just compensation and the appropriate multiplier method.

In the case of an unmarried deceased, 50% of the income is deducted towards personal and living expenses.

The insurer bears liability where the driver possessed a valid and effective driving licence; a properly verified licence does not constitute a breach absolving the insurer from liability.

The Court examined the original report of the R.T.O., Bareilly, and found that Driving Licence No. 2/7/7 dated 8 December 1997 had in fact been issued by that authority.

The licence had subsequently been renewed after the formation of Uttarakhand, and the renewal records were verified by the R.T.O., Haldwani.

Accordingly, the Insurance Company failed to establish that the driver lacked a valid and effective licence.

On computation, the Court held that the Tribunal had incorrectly used the claimants’ age for selecting the multiplier.

Applying the deceased’s age, the appropriate multiplier was 18.

From the annual income of ₹36,000, 50% was deducted for the deceased’s personal expenses, leaving an annual contribution of ₹18,000.

Applying the multiplier of 18 resulted in a loss of dependency of ₹3,24,000; adding ₹4,500 under conventional heads produced total compensation of ₹3,28,500.

The appeal was partly allowed only to the extent of modifying the computation: the multiplier of 13 was substituted with 18, and the total compensation was recalculated at ₹3,28,500 with interest at 6% per annum.

The Insurance Company was directed to satisfy the modified award within six weeks, after adjustment of any amount already deposited.

The statutory amount deposited in appeal was directed to be remitted to the Tribunal for adjustment, with any balance payable to the claimants in accordance with the Tribunal’s directions.