Neelam And Another vs Bhagwan Singh And Others

Heard.

In accident, which took place on 28.08.2006 at about 5.00 p.m., with Maruti Car bearing registration No.DDB/2338, Sanjal alias Saijal (later referred to as the deceased) minor daughter of appellants suffered injuries and died.

In the claim petition filed under Section 166 of Motor Vehicles Act, 1988, Motor Accident Claims Tribunal, Bhiwani (later referred to as the tribunal) awarded consolidated amount of Rs.50,000/- as compensation on account of loss of love and affection etc. suffered by the claimants. The claimants have filed this appeal seeking enhancement of compensation. Learned counsel for the appellants has relied on the observations of Co-ordinate Bench of this Court in case of Smt. Sushma and another Vs. State of Haryana and others (FAO-1572-1999, decided on 13.02.2014), wherein compensation for death of young child aged 3 years was enhanced from Rs.50,000/- to Rs.5,00,000/-. While enhancing the compensation, Co-ordinate Bench has relied on the observations in case of Kishan Gopal and another Vs. Lala and others 2013(4) RCR (Civil) 276. In that case, notional income of a child, who was 10 years of age, was taken as Rs.30,000/- and multiplier of 15 was applied.

Learned counsel for respondent No.3-insurance company has argued that the deceased was a four years' old child, having no income, as such, this Court may assess her reasonable notional income while awarding the compensation.

Relying on the ratio of law in case of Kishan Gopal and another Vs. Lala and others(supra), notional income of the deceased is taken as Rs.30,000/- and by applying the multiplier of 15, the amount of compensation comes to Rs.4,50,000/-. The claimants are also awarded a sum of Rs.15,000/- under the conventional head and in this way, total amount of compensation works out to Rs.4,65,000/-.

As a sequel of my above discussion, this appeal has merits and is accepted. The award of the tribunal is modified and the compensation allowed to the appellants-claimants is enhanced from Rs.50,000/- to Rs.4,65,000/- for death of Sanjal @ Saijal. Liability to pay the amount of compensation shall be as per award. The enhanced amount of compensation will carry interest @ 7.5% per annum from the date of filing of the appeal till actual realisation. The amount of enhanced compensation shall be apportioned between the claimants in equal shares.

Respondent-insurance company will deposit the shares of appellants-claimants in their bank accounts or pay the same through demand drafts. The claimants shall also be entitled to costs of this appeal. In case of demise of any of above claimant(s) before his/her share of compensation is disbursed, the same shall be given to other surviving claimant.