RAJ KUMAR Vs AJAY KUMAR
Bench: R.V. RAVEENDRAN,H.L. GOKHALE, , ,
Case number: C.A. No.-008981-008981 / 2010
Diary number: 13111 / 2007
Advocates: MANJEET CHAWLA Vs
ANURAG PANDEY
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8981 OF 2010 (Arising out of SLP (C) No. 10383 of 2007)
Raj Kumar ….Appellant
Vs.
Ajay Kumar & Anr. .… Respondents
O R D E R
R.V.RAVEENDRAN, J.
Leave granted. Heard.
2. The appellant was injured in a motor accident on 1.10.1991 and
sustained fracture of both bones of left leg and fracture of left radius. He was
under treatment from 1.10.1991 to 16.6.1992. The Motor Accident Claims
Tribunal, by award dated 20.7.2002, awarded compensation of Rs.94,700/-,
with interest at 9% per annum from the date of petition till date of
realization. The amount awarded was made up of Rs.11,000/- towards
medical expenses, conveyance and special diet; Rs.3600/- towards loss of
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earning during period of treatment; Rs.25,000/- for pain and suffering; and
Rs.55,080 towards loss of future earnings. For calculating the loss of future
earnings, the Tribunal took the minimum wage as the monthly income of the
appellant, that is Rs.891/- rounded off to Rs.900/- and deducted one-third
therefrom towards the personal and living expenses; and by assuming the
percentage of disability (45%) shown in disability certificate to be the
economic disability, the Tribunal arrived at loss of future earnings as 45% of
Rs.600/-, that is Rs.270/- per month or Rs.3,240/- per annum. By applying a
multiplier of 17, it arrived at Rs.55,080/- as the loss of future earnings. The
appellant filed an appeal seeking increase in compensation. The High Court
rejected the said appeal by the impugned judgment dated 31.1.2007 on the
ground that the disability certificate produced by the appellant was not
reliable. The said judgment of the High Court is challenged in this appeal by
special leave.
3. The appellant puts forth two grievances: (i) the assessment of monthly
income at Rs.900/- was very low; and (ii) deduction of one third of the
income (towards personal and living expenses) while assessing the future
loss of earning was not warranted. The questions that therefore arise for our
consideration are whether the principles adopted for assessing the
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compensation were erroneous and whether compensation awarded requires
to be increased.
General principles relating to compensation in injury cases
4. The provision of the Motor Vehicles Act, 1988 (‘Act’ for short)
makes it clear that the award must be just, which means that compensation
should, to the extent possible, fully and adequately restore the claimant to
the position prior to the accident. The object of awarding damages is to
make good the loss suffered as a result of wrong done as far as money can
do so, in a fair, reasonable and equitable manner. The court or tribunal shall
have to assess the damages objectively and exclude from consideration any
speculation or fancy, though some conjecture with reference to the nature of
disability and its consequences, is inevitable. A person is not only to be
compensated for the physical injury, but also for the loss which he suffered
as a result of such injury. This means that he is to be compensated for his
inability to lead a full life, his inability to enjoy those normal amenities
which he would have enjoyed but for the injuries, and his inability to earn as
much as he used to earn or could have earned. (See C. K. Subramonia Iyer
vs. T. Kunhikuttan Nair – AIR 1970 SC 376, R. D. Hattangadi vs. Pest
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Control (India) Ltd. - 1995 (1) SCC 551 and Baker vs. Willoughby – 1970
AC 467).
5. The heads under which compensation is awarded in personal injury
cases are the following :
Pecuniary damages (Special Damages)
(i) Expenses relating to treatment, hospitalization, medicines, transportation, nourishing food, and miscellaneous expenditure.
(ii) Loss of earnings (and other gains) which the injured would have made had he not been injured, comprising : (a) Loss of earning during the period of treatment; (b) Loss of future earnings on account of permanent disability.
(iii) Future medical expenses.
Non-pecuniary damages (General Damages)
(iv) Damages for pain, suffering and trauma as a consequence of the injuries.
(v) Loss of amenities (and/or loss of prospects of marriage).
(vi) Loss of expectation of life (shortening of normal longevity).
In routine personal injury cases, compensation will be awarded only under
heads (i), (ii)(a) and (iv). It is only in serious cases of injury, where there is
specific medical evidence corroborating the evidence of the claimant, that
compensation will be granted under any of the heads (ii)(b), (iii), (v) and (vi)
relating to loss of future earnings on account of permanent disability, future
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medical expenses, loss of amenities (and/or loss of prospects of marriage)
and loss of expectation of life. Assessment of pecuniary damages under item
(i) and under item (ii)(a) do not pose much difficulty as they involve
reimbursement of actuals and are easily ascertainable from the evidence.
Award under the head of future medical expenses – item (iii) -- depends
upon specific medical evidence regarding need for further treatment and cost
thereof. Assessment of non-pecuniary damages – items (iv), (v) and (vi) --
involves determination of lump sum amounts with reference to
circumstances such as age, nature of injury/deprivation/disability suffered by
the claimant and the effect thereof on the future life of the claimant.
Decision of this Court and High Courts contain necessary guidelines for
award under these heads, if necessary. What usually poses some difficulty is
the assessment of the loss of future earnings on account of permanent
disability - item (ii)(a). We are concerned with that assessment in this case.
Assessment of future loss of earnings due to permanent disability
6. Disability refers to any restriction or lack of ability to perform an
activity in the manner considered normal for a human-being. Permanent
disability refers to the residuary incapacity or loss of use of some part of the
body, found existing at the end of the period of treatment and recuperation,
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after achieving the maximum bodily improvement or recovery which is
likely to remain for the remainder life of the injured. Temporary disability
refers to the incapacity or loss of use of some part of the body on account of
the injury, which will cease to exist at the end of the period of treatment and
recuperation. Permanent disability can be either partial or total. Partial
permanent disability refers to a person’s inability to perform all the duties
and bodily functions that he could perform before the accident, though he is
able to perform some of them and is still able to engage in some gainful
activity. Total permanent disability refers to a person’s inability to perform
any avocation or employment related activities as a result of the accident.
The permanent disabilities that may arise from motor accidents injuries, are
of a much wider range when compared to the physical disabilities which are
enumerated in the Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Act, 1995 (‘Disabilities Act’ for
short). But if any of the disabilities enumerated in section 2(i) of the
Disabilities Act are the result of injuries sustained in a motor accident, they
can be permanent disabilities for the purpose of claiming compensation.
7. The percentage of permanent disability is expressed by the Doctors
with reference to the whole body, or more often than not, with reference to a
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particular limb. When a disability certificate states that the injured has
suffered permanent disability to an extent of 45% of the left lower limb, it is
not the same as 45% permanent disability with reference to the whole body.
The extent of disability of a limb (or part of the body) expressed in terms of
a percentage of the total functions of that limb, obviously cannot be assumed
to be the extent of disability of the whole body. If there is 60% permanent
disability of the right hand and 80% permanent disability of left leg, it does
not mean that the extent of permanent disability with reference to the whole
body is 140% (that is 80% plus 60%). If different parts of the body have
suffered different percentages of disabilities, the sum total thereof expressed
in terms of the permanent disability with reference to the whole body, cannot
obviously exceed 100%.
8. Where the claimant suffers a permanent disability as a result of
injuries, the assessment of compensation under the head of loss of future
earnings, would depend upon the effect and impact of such permanent
disability on his earning capacity. The Tribunal should not mechanically
apply the percentage of permanent disability as the percentage of economic
loss or loss of earning capacity. In most of the cases, the percentage of
economic loss, that is, percentage of loss of earning capacity, arising from a
permanent disability will be different from the percentage of permanent
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disability. Some Tribunals wrongly assume that in all cases, a particular
extent (percentage) of permanent disability would result in a corresponding
loss of earning capacity, and consequently, if the evidence produced show
45% as the permanent disability, will hold that there is 45% loss of future
earning capacity. In most of the cases, equating the extent (percentage) of
loss of earning capacity to the extent (percentage) of permanent disability
will result in award of either too low or too high a compensation. What
requires to be assessed by the Tribunal is the effect of the permanently
disability on the earning capacity of the injured; and after assessing the loss
of earning capacity in terms of a percentage of the income, it has to be
quantified in terns of money, to arrive at the future loss of earnings (by
applying the standard multiplier method used to determine loss of
dependency). We may however note that in some cases, on appreciation of
evidence and assessment, the Tribunal may find that percentage of loss of
earning capacity as a result of the permanent disability, is approximately the
same as the percentage of permanent disability in which case, of course, the
Tribunal will adopt the said percentage for determination of compensation
(see for example, the decisions of this court in Arvind Kumar Mishra v. New
India Assurance Co.Ltd. – 2010(10) SCALE 298 and Yadava Kumar v.
D.M., National Insurance Co. Ltd. – 2010 (8) SCALE 567).
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9. Therefore, the Tribunal has to first decide whether there is any
permanent disability and if so the extent of such permanent disability. This
means that the tribunal should consider and decide with reference to the
evidence: (i) whether the disablement is permanent or temporary; (ii) if the
disablement is permanent, whether it is permanent total disablement or
permanent partial disablement, (iii) if the disablement percentage is
expressed with reference to any specific limb, then the effect of such
disablement of the limb on the functioning of the entire body, that is the
permanent disability suffered by the person. If the Tribunal concludes that
there is no permanent disability then there is no question of proceeding
further and determining the loss of future earning capacity. But if the
Tribunal concludes that there is permanent disability then it will proceed to
ascertain its extent. After the Tribunal ascertains the actual extent of
permanent disability of the claimant based on the medical evidence, it has to
determine whether such permanent disability has affected or will affect his
earning capacity.
10. Ascertainment of the effect of the permanent disability on the actual
earning capacity involves three steps. The Tribunal has to first ascertain
what activities the claimant could carry on in spite of the permanent
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disability and what he could not do as a result of the permanent ability (this
is also relevant for awarding compensation under the head of loss of
amenities of life). The second step is to ascertain his avocation, profession
and nature of work before the accident, as also his age. The third step is to
find out whether (i) the claimant is totally disabled from earning any kind of
livelihood, or (ii) whether in spite of the permanent disability, the claimant
could still effectively carry on the activities and functions, which he was
earlier carrying on, or (iii) whether he was prevented or restricted from
discharging his previous activities and functions, but could carry on some
other or lesser scale of activities and functions so that he continues to earn or
can continue to earn his livelihood. For example, if the left hand of a
claimant is amputated, the permanent physical or functional disablement
may be assessed around 60%. If the claimant was a driver or a carpenter, the
actual loss of earning capacity may virtually be hundred percent, if he is
neither able to drive or do carpentry. On the other hand, if the claimant was a
clerk in government service, the loss of his left hand may not result in loss of
employment and he may still be continued as a clerk as he could perform his
clerical functions; and in that event the loss of earning capacity will not be
100% as in the case of a driver or carpenter, nor 60% which is the actual
physical disability, but far less. In fact, there may not be any need to award
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any compensation under the head of ‘loss of future earnings’, if the claimant
continues in government service, though he may be awarded compensation
under the head of loss of amenities as a consequence of losing his hand.
Sometimes the injured claimant may be continued in service, but may not
found suitable for discharging the duties attached to the post or job which he
was earlier holding, on account of his disability, and may therefore be
shifted to some other suitable but lesser post with lesser emoluments, in
which case there should be a limited award under the head of loss of future
earning capacity, taking note of the reduced earning capacity. It may be
noted that when compensation is awarded by treating the loss of future
earning capacity as 100% (or even anything more than 50%), the need to
award compensation separately under the head of loss of amenities or loss of
expectation of life may disappear and as a result, only a token or nominal
amount may have to be awarded under the head of loss of amenities or loss
of expectation of life, as otherwise there may be a duplication in the award
of compensation. Be that as it may.
11. The Tribunal should not be a silent spectator when medical evidence
is tendered in regard to the injuries and their effect, in particular the extent of
permanent disability. Sections 168 and 169 of the Act make it evident that
the Tribunal does not function as a neutral umpire as in a civil suit, but as an
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active explorer and seeker of truth who is required to ‘hold an enquiry into
the claim’ for determining the ‘just compensation’. The Tribunal should
therefore take an active role to ascertain the true and correct position so that
it can assess the ‘just compensation’. While dealing with personal injury
cases, the Tribunal should preferably equip itself with a Medical Dictionary
and a Handbook for evaluation of permanent physical impairment (for
example the Manual for Evaluation of Permanent Physical Impairment for
Orthopedic Surgeons, prepared by American Academy of Orthopedic
Surgeons or its Indian equivalent or other authorized texts) for
understanding the medical evidence and assessing the physical and
functional disability. The Tribunal may also keep in view the first schedule
to the Workmen’s Compensation Act, 1923 which gives some indication
about the extent of permanent disability in different types of injuries, in the
case of workmen. If a Doctor giving evidence uses technical medical terms,
the Tribunal should instruct him to state in addition, in simple non-medical
terms, the nature and the effect of the injury. If a doctor gives evidence
about the percentage of permanent disability, the Tribunal has to seek
clarification as to whether such percentage of disability is the functional
disability with reference to the whole body or whether it is only with
reference to a limb. If the percentage of permanent disability is stated with
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reference to a limb, the Tribunal will have to seek the doctor’s opinion as to
whether it is possible to deduce the corresponding functional permanent
disability with reference to the whole body and if so the percentage.
12. The Tribunal should also act with caution, if it proposed to accept the
expert evidence of doctors who did not treat the injured but who give ‘ready
to use’ disability certificates, without proper medical assessment. There are
several instances of unscrupulous doctors who without treating the injured,
readily giving liberal disability certificates to help the claimants. But where
the disability certificates are given by duly constituted Medical Boards, they
may be accepted subject to evidence regarding the genuineness of such
certificates. The Tribunal may invariably make it a point to require the
evidence of the Doctor who treated the injured or who assessed the
permanent disability. Mere production of a disability certificate or Discharge
Certificate will not be proof of the extent of disability stated therein unless
the Doctor who treated the claimant or who medically examined and
assessed the extent of disability of claimant, is tendered for cross-
examination with reference to the certificate. If the Tribunal is not satisfied
with the medical evidence produced by the claimant, it can constitute a
Medical Board (from a panel maintained by it in consultation with reputed
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local Hospitals/Medical Colleges) and refer the claimant to such Medical
Board for assessment of the disability.
13. We may now summarise the principles discussed above :
(i) All injuries (or permanent disabilities arising from injuries), do not
result in loss of earning capacity.
(ii) The percentage of permanent disability with reference to the whole body
of a person, cannot be assumed to be the percentage of loss of earning
capacity. To put it differently, the percentage of loss of earning capacity is
not the same as the percentage of permanent disability (except in a few
cases, where the Tribunal on the basis of evidence, concludes that
percentage of loss of earning capacity is the same as percentage of
permanent disability).
(iii) The doctor who treated an injured-claimant or who examined him
subsequently to assess the extent of his permanent disability can give
evidence only in regard the extent of permanent disability. The loss of
earning capacity is something that will have to be assessed by the Tribunal
with reference to the evidence in entirety.
(iv) The same permanent disability may result in different percentages of
loss of earning capacity in different persons, depending upon the nature of
profession, occupation or job, age, education and other factors.
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14. The assessment of loss of future earnings is explained below with
reference to the following illustrations:
Illustration ‘A’: The injured, a workman, was aged 30 years and earning
Rs.3000/- per month at the time of accident. As per Doctor’s evidence, the
permanent disability of the limb as a consequence of the injury was 60% and
the consequential permanent disability to the person was quantified at 30%.
The loss of earning capacity is however assessed by the Tribunal as 15% on
the basis of evidence, because the claimant is continued in employment, but
in a lower grade. Calculation of compensation will be as follows:
a) Annual income before the accident : Rs.36,000/-.
b) Loss of future earning per annum (15% of the prior annual income) : Rs. 5400/-.
c) Multiplier applicable with reference to age : 17
d) Loss of future earnings : (5400 x 17) : Rs. 91,800/-
Illustration ‘B’: The injured was a driver aged 30 years, earning Rs.3000/-
per month. His hand is amputated and his permanent disability is assessed at
60%. He was terminated from his job as he could no longer drive. His
chances of getting any other employment was bleak and even if he got any
job, the salary was likely to be a pittance. The Tribunal therefore assessed
his loss of future earning capacity as 75%. Calculation of compensation will
be as follows:
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a) Annual income prior to the accident : Rs.36,000/-.
b) Loss of future earning per annum (75% of the prior annual income) : Rs.27000/-.
c) Multiplier applicable with reference to age : 17
d) Loss of future earnings : (27000 x 17) : Rs. 4,59,000/-
Illustration ‘C’: The injured was 25 years and a final year Engineering
student. As a result of the accident, he was in coma for two months, his right
hand was amputated and vision was affected. The permanent disablement
was assessed as 70%. As the injured was incapacitated to pursue his chosen
career and as he required the assistance of a servant throughout his life, the
loss of future earning capacity was also assessed as 70%. The calculation of
compensation will be as follows:
a) Minimum annual income he would have got if had been employed as an Engineer : Rs.60,000/-
b) Loss of future earning per annum (70% : Rs.42000/-
of the expected annual income)
c) Multiplier applicable (25 years) : 18
d) Loss of future earnings : (42000 x 18) : Rs. 7,56,000/-
[Note : The figures adopted in illustrations (A) and (B) are hypothetical. The figures in Illustration (C) however are based on actuals taken from the decision in Arvind Kumar Mishra (supra)].
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15. After the insertion of section 163A in the Act (with effect from
14.11.1994), if a claim for compensation is made under that section by an
injured alleging disability, and if the quantum of loss of future earning
claimed, falls under the second schedule to the Act, the Tribunal may have
to apply the following principles laid down in Note (5) of the Second
Schedule to the Act to determine compensation :
“5. Disability in non-fatal accidents :
The following compensation shall be payable in case of disability to the victim arising out of non-fatal accidents : -
Loss of income, if any, for actual period of disablement not exceeding fifty two weeks.
PLUS either of the following :-
(a) In case of permanent total disablement the amount payable shall be arrived at by multiplying the annual loss of income by the Multiplier applicable to the age on the date of determining the compensation, or
(b) In case of permanent partial disablement such percentage of compensation which would have been payable in the case of permanent total disablement as specified under item (a) above.
Injuries deemed to result in Permanent Total Disablement/Permanent Partial Disablement and percentage of loss of earning capacity shall be as per Schedule I under Workmen’s Compensation Act, 1923.”
16. We may in this context refer to the difficulties faced by claimants in
securing the presence of busy Surgeons or treating Doctors who treated
them, for giving evidence. Most of them are reluctant to appear before
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Tribunals for obvious reasons either because their entire day is likely to be
wasted in attending the Tribunal to give evidence in a single case or because
they are not shown any priority in recording evidence or because the claim
petition is filed at a place far away from the place where the treatment was
given. Many a time, the claimants are reluctant to take coercive steps for
summoning the Doctors who treated them, out of respect and gratitude
towards them or for fear that if forced to come against their wishes, they
may give evidence which may not be very favorable. This forces the injured
claimants to approach ‘professional’ certificate givers whose evidence most
of the time is found to be not satisfactory. Tribunals should realize that a
busy Surgeon may be able to save ten lives or perform twenty surgeries in
the time he spends to attend the Tribunal to give evidence in one accident
case. Many busy Surgeons refuse to treat medico-legal cases out of
apprehension that their practice and their current patients will suffer, if they
have to spend their days in Tribunals giving evidence about past patients.
The solution does not lie in coercing the Doctors to attend the Tribunal to
give evidence. The solution lies in recognizing the valuable time of Doctors
and accommodating them. Firstly, efforts should be made to record the
evidence of the treating Doctors on commission, after ascertaining their
convenient timings. Secondly, if the Doctors attend the Tribunal for giving
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evidence, their evidence may be recorded without delay, ensuring that they
are not required to wait. Thirdly, the Doctors may be given specific time for
attending the Tribunal for giving evidence instead of requiring them to come
at 10.30 A.M. or 11.00 A.M. and wait in the Court Hall. Fourthly, in cases
where the certificates are not contested by the respondents, they may be
marked by consent, thereby dispensing with the oral evidence. These small
measures as also any other suitable steps taken to ensure the availability of
expert evidence, will ensure assessment of just compensation and will go a
long way in demonstrating that Courts/Tribunals show concern for litigants
and witnesses.
Assessment of compensation
17. In this case, the Tribunal acted on the disability certificate, but the
High Court had reservations about its acceptability as it found that the
injured had been treated in the Government Hospital in Delhi whereas the
disability certificate was issued by a District Hospital in the State of Uttar
Pradesh. The reason given by the High Court for rejection may not be sound
for two reasons. Firstly though the accident occurred in Delhi and the injured
claimant was treated in a Delhi Hospital after the accident, as he hailed from
Chirori Mandi in the neighbouring District of Ghaziabad in Uttar Pradesh,
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situated on the outskirts of Delhi, he might have continued the treatment in
the place where he resided. Secondly the certificate has been issued by the
Chief Medical Officer, Ghaziabad, on the assessment made by the Medical
Board which also consisted of an Orthopaedic Surgeon. We are therefore of
the view that the High Court ought not to have rejected the said disability
certificate.
18. The Tribunal has proceeded on the basis that the permanent disability
of the injured-claimant was 45% and the loss of his future earning capacity
was also 45%. The Tribunal overlooked the fact that the disability certificate
referred to 45% disability with reference to left lower limb and not in regard
to the entire body. The said extent of permanent disability of the limb could
not be considered to be the functional disability of the body nor could it be
assumed to result in a corresponding extent of loss of earning capacity, as
the disability would not have prevented him from carrying on his avocation
as a cheese vendor, though it might impede in his smooth functioning.
Normally, the absence of clear and sufficient evidence would have
necessitated remand of the case for further evidence on this aspect.
However, instead of remanding the matter for a finding on this issue, at this
distance of time after nearly two decades, on the facts and circumstances, to
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do complete justice, we propose to assess the permanent functional disability
of the body as 25% and the loss of future earning capacity as 20%.
19. The evidence showed that at the time of the accident, the appellant
was aged around 25 years and was eking his livelihood as a cheese vendor.
He claimed that he was earning a sum of Rs.3000/- per month. The Tribunal
held that as there was no acceptable evidence of income of the appellant, it
should be assessed at Rs.900/- per month as the minimum wage was Rs.891
per month. It would be very difficult to expect a roadside vendor to have
accounts or other documents regarding income. As the accident occurred in
the year 1991, the Tribunal ought to have assumed the income as at least
Rs.1500/- per month (at the rate of Rs.50/- per day) or Rs.18,000/- per
annum, even in the absence of specific documentary evidence regarding
income.
20. In the case of an injured claimant with a disability, what is calculated
is the future loss of earning of the claimant, payable to claimant, (as
contrasted from loss of dependency calculated in a fatal accident, where the
dependent family members of the deceased are the claimants). Therefore
there is no need to deduct one-third or any other percentage from out of the
income, towards the personal and living expenses.
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21. As the income of the appellant is assessed at Rs.18000/- per annum,
the loss of earning due to functional disability would be 20% of Rs.18000/-
which is Rs.3600/- per annum. As the age of appellant at the time of
accident was 25, the multiplier applicable would be 18. Therefore, the loss
of future earnings would be 3600 x 18 = Rs.64,800/- (as against Rs.55,080/-
determined by the Tribunal). We are also of the view that the loss of earning
during the period of treatment (1.10.1991 to 16.6.1992) should be
Rs.12750/- at the rate of Rs.1500/- for eight and half months instead of
Rs.3600/- determined by the Tribunal. The increase under the two heads is
rounded of to Rs.20,000/-.
22. In view of the above, we allow this appeal in part and increase the
compensation by Rs.20,000/- which shall carry interest at the rate awarded
by the Tribunal, from the date of petition to the date of payment.
………………………….J. (R. V. Raveendran)
………………………….J (H. L. Gokhale)
New Delhi; October 18, 2010.
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