MEERA DEVI vs JOGINDER SINGH & ORS.

SUNIL GAUR, J.

Impugned Award of 13th March, 2014 grants compensation of Rs.4,09,424/- with interest @ 7.5% per annum to appellant on account of her being

handicapped due to the injuries sustained in a vehicular accident on 22nd March, 2012.

The facts as noticed in the impugned Award are as under:-

“The case of the petitioner is that on 22/03/2012 at about 6.45 p.m. when the injured was going on foot and when she reached at East Metro

Station near Uttam Nagar Bus terminal, then a DTC Bus bearing no. DL-1PLC-7239 which was being driven by its driver/respondent No. 1 in rash

and negligent manner hit the petitioner. Resultantly, the petitioner sustained grievous injuries. In total, the petitioner have claimed Rs. 40,00,000/- as

compensation on account of the injuries sustained by injured in the accident.â€​

Motor Accident Claims Tribunal (hereinafter to be referred to as ‘the Tribunal’) has relied upon the evidence of Dr. Naresh Chandra who

has proved the Disability Certificate, Ex.PW2/A, which reveals that the appellant had suffered 88% permanent physical disability in relation to both

the limbs.

The functional disability assessed by the Tribunal is 50% in relation to both lower limbs of her entire body. While noting that the injured was aged 60

years on the day of accident, and while assessing her income as a maid servant, on minimum wages and by applying the multiplier of 9, the

compensation on account of the disability suffered by appellant, has been assessed at Rs.3,59,424/-. The break-up of the compensation granted by the

Tribunal is as under :-

Treatment expenses: Rs. 44,340/-

Pain and sufferings: Rs. 30,000/-

Conveyance & special diet:Â Â Â Â Â Â Â Â

 Rs. 20,000/-

Loss of income during

treatment period Rs. 32,280/-

Compensation on account of

disability: Rs. 3,59,424/-

Compensation on account of loss of

amenities of life and

enjoyment of life Rs. 50,000/-

Total: Rs. 4,09,424/-

In this appeal, appellant seeks enhancement of compensation on the ground that functional disability ought to be taken as 100%. To submit so,

appellant’s counsel places reliance upon Supreme Court’s decision in Rekha Jain v. National Insurance Co. Ltd. & Ors. (2013) 8 SCC 389.

Learned counsel for appellant submits that appellant has undergone surgical operations thrice and due to the injuries sustained in this accident, she has

undergone immense pain and suffering and so, the quantum of compensation under this head needs to be suitably enhanced.

Learned counsel for appellant submits that there is un-rebutted evidence of appellant that she was earning Rs.10,000/-per month and the Tribunal

has erred in assessing her income at minimum wages.

It is further submitted by learned counsel for appellant that compensation under the head of ‘loss of amenities of life and enjoyment of life’ is

wholly inadequate and deserves to be substantially enhanced. It is pointed out by appellant’s counsel that the attendant charges have not been

granted by the Tribunal, although, appellant in the evidence had claimed Rs.30,000/-attendant charges. It is pointed out that the additional evidence has

been led in this appeal to show that the cost of artificial limb is Rs.5,52,100/-. Reliance is placed upon Supreme Court decision in Jakir Hussein v. Sabir

& Ors. (2015) 7 SCC 252 to submit that the Court must take care to give full and fair compensation.

On the other hand, learned counsel for the respondent-Insurer supports the impugned Award and submits that if cost of artificial limbs is to be

awarded, then the functional disability ought to be scaled down. It is submitted that the compensation granted by the Tribunal under the non-pecuniary

heads is just and proper.

Upon hearing and on perusal of impugned Award, material on record and the decisions cited, I find that the compensation payable has to be

assessed on the facts emerging from record and in light of the precedents cited. Upon doing so, I find that the functional disability suffered by

appellant ought to be 70% and not 50% as assessed by the Tribunal. Appellant’s evidence regarding her income being Rs.10,000/- per month

remains un-rebutted. The Tribunal has erred in not considering the income of appellant to be Rs.10,000/- per month. There is no basis to assess the

income of appellant at minimum wages.

In view of the aforesaid, the compensation on account of ‘loss of future income due to disability’ due to the injuries suffered by appellant is

re-assessed as under :- Rs. 10,000 X 12 X 9 X 70/100 = Rs. 6,30,000/-

The compensation granted under the head of ‘loss of amenities of life and enjoyment of life’ is found to be on lower side and accordingly it

is enhanced from Rs.50,000/- to Rs. 1,00,000/-. The compensation under the head of ‘pain and suffering’ also needs to be enhanced.

Accordingly, it is enhanced from Rs.30,000/- to Rs.1,00,000/-. The compensation under the other heads is found to be fair and reasonable. The

attendant charges of Rs.30,000/- as claimed are granted.

So far as the cost of artificial limb is concerned, this Court finds that the compensation on account of the disability suffered is not required to be

reduced as artificial limb cannot be a substitute for natural limb. The estimate of Rs.5,52,100/- of artificial limb provided by way of additional affidavit

is found to be on higher side. Supreme Court in Lal Singh Marabi v. National Insurance Co. Ltd. & Ors. (2017) 5 SCC 82 has granted compensation

of Rs. 1 lac towards the cost of artificial limb which is found to be fair and reasonable as there are charitable institutions also which provide for

artificial limbs at nominal cost.

Resultantly, the compensation payable to appellant is reassessed as under : -

Treatment Expenses Rs. 44,340/-

Pain and Suffering Rs. 1,00,000/-

Conveyance & Special diet Rs. 20,000/-

Loss of income during treatment period Rs. 32,280/-

Compensation on account of disability Rs. 6,30,000/-

Loss of amenities of life & enjoyment of

life Rs. 1,00,000/-

Attendant charges Rs. 30,000/-

Cost of artificial limb Rs. 1,00,000/-

Total Rs. 10,56,620/-

Consequentially, total compensation granted to injured is enhanced from Rs.4,09,424/- to Rs.10,56,620/- (rounded off toRs.10,56,700/-). The re-

assessed compensation shall carry interest @ 9% per annum. The manner and mode of disbursal shall be the same as indicated in the impugned

Award. The respondent-Insurer is granted eight weeks to deposit the enhanced compensation with the Tribunal, which shall be disbursed forthwith to

appellant by the Tribunal.

With the aforesaid directions, this appeal stands disposed of.