Motor accident compensation must reflect correctly assessed income and standardized damages under conventional heads.

The appellant, the original claimant, filed a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 14 May 2025 passed by the Motor Accident Claims Tribunal, Petlad, in Motor Accident Claim Petition No. 65 of 2023.

The claimant contended that the Tribunal had awarded inadequate compensation by improperly assessing the deceased’s income, future prospects, dependency, and amounts under the conventional heads.

The Insurance Company defended the award as just and proper, including the calculations relating to income, dependency, future prospects, loss of estate, funeral expenses, and consortium.

The High Court found that the Tribunal had not properly assessed the deceased’s monthly income and reconsidered the compensation payable.

The Court applied Section 173 of the Motor Vehicles Act, 1988, governing appeals against awards of Motor Accident Claims Tribunals.

It reiterated that the Motor Vehicles Act is a beneficial legislation requiring courts to award “just and fair compensation” based on fairness, reasonableness, equity, and a realistic assessment of the loss suffered.

For conventional and non-pecuniary damages, the Court relied on National Insurance Co. Ltd. v. Pranay Sethi, (2017) 16 SCC 680, awarding Rs.18,150 each towards loss of estate and funeral expenses.

For loss of consortium, it relied on United India Insurance Co. Ltd. v. Satinder Kaur @ Satwinder Kaur, (2021) 11 SCC 780, awarding Rs.48,400 to the dependent.

The Court also applied a 5% deduction for contributory negligence in determining the net compensation.

The High Court held that the Tribunal had not properly considered the deceased’s monthly income and therefore recalculated the compensation.

It assessed the future dependency loss at Rs.7,51,680 and awarded Rs.84,700 under the heads of loss of estate, consortium, and funeral expenses, resulting in a gross total of Rs.8,36,380.

After deducting 5% for contributory negligence, the net compensation was determined at Rs.7,94,561.

Since the Tribunal had already awarded Rs.4,96,375, the Court found that an additional amount of Rs.2,98,186 was payable to the claimant.

The Court further directed that the enhanced amount would carry interest at 7% per annum from the date of filing of the claim petition until realization.

The claimant was held entitled to enhanced compensation of Rs.2,98,186, with interest at 7% per annum from the date of filing of the claim petition until realization.

The Insurance Company was directed to deposit the enhanced amount within eight weeks from receipt of the order.

The Tribunal was directed to disburse the awarded amount, together with accrued interest, to the claimants after verification and compliance with due procedure, subject to deduction of court fees where applicable.