MANAM SARAWATI SAMPOORNA KALAVATHI Vs MANAGER,APSRTC
Case number: C.A. No.-002325-002325 / 2010
Diary number: 36932 / 2008
Advocates: SHALLY BHASIN Vs
G. N. REDDY
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2325 OF 2010 (Arising out of SLP(C) No. 1439/2009)
Manam Saraswathi Sampoorna Kalavathi & Ors. ….Appellants
Versus
The Manager APSRTC, Tadepalligudem A.P. & Anr. ….Respondents
J U D G M E N T
DALVEER BHANDARI, J.
1. Delay condoned. Leave granted.
2. The brief facts which are necessary for disposal of
this appeal are recapitulated as under:
The deceased was an engineering graduate working as a Branch
Manager in Fancy Traders Company at Bangalore. He had gone to
Velpucharla from Bangalore on the eve of Sankranti festival.
On 11.1.1993 at about 11.00 a.m., the deceased, namely, Manam
Yasovardhana, along with one Tummala Nageswara Rao had gone
to Gannavaram Village on the scooter bearing No. AP-16-D-699.
In the evening, they were returning to Velpucharla and when
they reached the District Electrical Stores, Vatluru, N.H.5
road at about 6.30 p.m. while the deceased was driving the
scooter on the left side of the road slowly and cautiously,
the driver of the APSRTC bus bearing No. AP-Z-1247 drove in a
rash and negligent manner without blowing horn and while
proceeding towards Eluru hit the scooter from behind, as a
result of which the deceased who was driving the scooter died
on the spot and the pillion rider Tummala Nageswara Rao fell
down and sustained injuries. The accident took place because
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of rash and negligent driving of the driver – Respondent
No.2, P. Chittirama Raju of the APRRTC bus bearing No.AP-Z-
1247.
3. The mother, father and sisters of the deceased filed
a joint claim petition, being Original Petition No.451/1993
under Section 166 of the Motor Vehicles Act, 1988 before the
Motor Accidents Claims Tribunal, West Godavari District,
Erulu, A.P. The Tribunal, after taking into consideration
the pleadings of the parties, framed the following issues:
(i) Whether the accident occurred due to rash and
negligent driving of the bus driver - 1st
Respondent (respondent no.2 herein) and dashed
against the scooter bearing No. AP-16-D-699 being
driven by the deceased.
(ii) Whether the petitioners (appellants herein)
are entitled to claim any compensation? If so, to
what amount and against which of the respondents?
4. While dealing with Issue No.(i), the Tribunal stated
that it is the specific evidence of PW-2, pillion rider of
the scooter driven by the deceased Yasovardhana that on
11.1.1993 while returning to Eluru when they reached the
District Electrical Stores, Vatluru, at about 6.30 p.m., the
APSRTC bus bearing No. AP-Z-1247 which was being driven by P.
Chittirama Raju, respondent No.2 herein, dashed the scooter
from behind and the deceased and the scooter fell down,
resulting into the death of the deceased on the spot.
5. It may be pertinent to mention herein that PW-2
clearly stated that the deceased was driving the scooter
slowly and cautiously on the left side of the road and the
bus driver was driving the bus in a rash and negligent manner
without blowing horn and while proceeding towards Eluru,
dashed the scooter from behind.
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6. The incident took place on 11.1.1993 at 6.30 p.m. and
the first information report was lodged at 8.00 p.m. on the
same day. The post-mortem certificate revealed that the
deceased died because of the multiple injuries and the injury
on the vital part of the brain led to multiple fracture of
vault and base of skull and due to haemorrhage and shock.
7. The Tribunal accepted the testimony of PW-2 – pillion
rider and clearly found that the deceased died because of the
rash and negligent act of the driver of the APSRTC bus.
8. Regarding issue No. (ii) which is about the claim of
compensation, the appellants had claimed a compensation of
Rs. 4 lakhs on the ground that the age of the deceased was 24
years on the date of accident and was getting Rs.5,000 per
month. The Tribunal, relying on the certificate issued by
the Chartered Accountant, Pondicherry, stated that the
deceased got Rs.60,000/- towards salary and commission during
the financial year 1991-92 and Rs.50,000/- from 1.4.1992 to
31.1.1993. The accident took place on 11.1.1993. This
certificate shows that the total salary and commission for
the ten months i.e. from 1.4.1992 to 31.1.1993 was
Rs.50,000/-. Therefore, the gross earnings of the deceased
was around Rs.5,000/- per month from salary and commission.
Out of this sum, if 1/3rd is deducted then the net
contribution will be Rs.3,334/- per month which would work
out to be Rs.40,008/- per annum. The Tribunal took a round
figure of Rs.40,000/- and applied the multiplier of 16.
According to the Tribunal, the total amount would work out to
Rs.6,40,000/-. Since the amount was to be paid in lump sum,
a further deduction of 25% was made and after deduction the
remaining payable amount was Rs.4,80,000/-. Since the
appellants had claimed only Rs. 4 lakhs, the Tribunal
restricted the total compensation at Rs.4 lakhs.
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9. The Tribunal also took into consideration the age of
the mother of the deceased, which was 47 years at that time
and applying the multiplier of 13, the amount of compensation
worked out to be Rs.3,90,000/- which is short by Rs.10,000/-
of the total amount claimed. Even assuming that the
multiplier of 16 was wrongly applied by the Tribunal, the
Tribunal also calculated the amount of compensation by taking
into consideration the age of the mother of the deceased,
which was 47 years at that time, and applying the multiplier
of 13, which worked out to be almost the same amount.
Therefore, the Tribunal awarded the compensation of Rs.4
lakhs towards loss of future earnings or loss of dependency
plus Rs.2,000/- towards the funeral expenses in this case.
The Tribunal further directed that the appellants would be
entitled to interest at the rate of 12% per annum on the
amount of compensation from the date of application till the
date of realization.
10. The Manager of the APSRTC – the 1st respondent herein,
preferred an appeal before the High Court of Judicature,
Andhra Pradesh at Hyderabad, under Section 173 of the Motor
Vehicles Act, 1988, against the judgment of the Tribunal.
The High Court relied on the first information report and, in
paragraph 8 of the impugned order, mentioned that the first
information report was lodged at 8.00 p.m. on 11.1.1993 and
that the deceased died due to the rash and negligent driving
of the APSRTC bus.
11. The High Court strangely observed that the motor
vehicle inspector inspected the bus of the APSRTC at Taluq
Police Station on 12.1.1993 at about 3.30 p.m. and did not
find any damage or blood stains on the tyres of the bus and
that the efficiency of foot brake of the bus was good and its
action was even.
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12. The High Court while evaluating the evidence of PW-2
has observed that when according to PW-2, he was thrown away
into the bushes then how could he see the number of the bus?
This is not explained by PW-2. It is further mentioned that
it is not even the case of PW-2 that he had filed any claim
petition seeking compensation for the injuries received by
him in the accident. So the evidence of PW-2 that he could
note the number of the bus that sped away, is difficult to be
believed or accepted. The High Court further observed that if
the bus was being driven at a high speed and on dashing
against the scooter from behind, there should be a dent at
least on the front or side portion of the body of the bus,
but there was no damage to the bus.
13. The approach of the High Court in evaluating the
evidence of PW-2 is entirely erroneous. How could the
evidence of PW-2 be discarded on the ground that after
sustaining minor injuries he did not file a claim petition?
This cannot be an appropriate manner of appreciating the
evidence. When no question was asked in the cross-
examination, then how PW-2 could be expected to give reply to
the question? The High Court by adopting erroneous method of
scrutinizing the evidence has discarded the evidence of PW-2.
14. The High Court further observed in the impugned
judgment that the possibility of the deceased, while driving
the scooter at a high speed, falling down and sustaining head
injury cannot be ruled out. This finding is totally contrary
to the record of this case. PW-2 has categorically stated in
his evidence that the deceased was driving slowly and
cautiously on the left side of the road and the driver of the
bus was driving the bus in a rash and negligent manner
without blowing horn.
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15. The High Court further observed that significantly
the driving license of the deceased was not produced. So the
possibility of the deceased not possessing a driving licence,
and his falling down due to lack of experience and sustaining
the head injury cannot be ruled out. There is no basis, logic
and rationality in arriving at this conclusion.
16. The High Court was totally unjustified in weaving out
a new case which is not borne out from the evidence on
record. Similarly, the High Court erroneously observed that
the possibility of respondent Nos.1 to 5 (appellants herein)
influencing the police and getting an FIR registered with
time and date of their choice cannot be ruled out and the
possibility of PW-2 not being with the deceased at the time
of accident and his implicating a bus belonging to the
appellant (respondent no.1 herein) as having caused the
accident also cannot be ruled out, because if really PW-2 was
thrown away into the bushes due to the impact, as stated by
him, he would have sustained at least some scratches and
would have been referred to government hospital. The
entire analysis of evidence by the High Court is erroneous
and faulty. There was no basis for the High Court to come to
the conclusion that the possibility of the respondents
(appellants herein), influencing the police and getting the
FIR registered with time and date of their choice cannot be
ruled out.
17. This appeal by special leave filed by the appellants
is delayed by 654 days and this delay, according to the
affidavit filed by the appellants, occurred due to extreme
poverty. The appellants could not collect necessary funds to
file the special leave petition before this Court. In the
background of the facts of this case, the observation of the
High Court that the possibility of the appellants influencing
the police and getting an FIR registered with time and date
of their choice cannot be ruled out, is wholly erroneous and
without any basis.
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18. The High Court has wrongly observed that the
possibility of PW-2 not being with the deceased at the time
of accident and his implicating the bus belonging to the
respondents herein cannot be ruled out, is also without any
basis or foundation whatsoever.
19. The High Court erroneously observed that there is no
evidence that the deceased died because of serious injuries
received due to rash and negligent driving of the driver of
the APSRTC. The High Court further observed that the
Tribunal was in error in taking the multiplier from the
Schedule II of the Act because on the date of the accident,
Schedule II of the Act was not there in the Act and it was
incorporated only by virtue of Act 54 of 1994 with effect
from 14.11.1994.
20. Ms. Shally Bhasin Maheshwari, learned counsel for the
appellants has drawn our attention to the judgment of this
Court in Lata Wadhwa and Ors. vs. State of Bihar and Ors.,
(2001) 8 SCC 197. This case pertains to an accident which
had taken place on 3.3.1989 in Jamshedpur. She has
particularly drawn our attention to paragraph 4 of the said
judgment, the relevant portion of which reads as under:
“………It has been held that the multiplier method having been consistently applied by the Supreme Court to decide the question of compensation in the cases arising out of the Motor Vehicles Act, the said multiplier method has been adopted in the present case.”
21. She has further drawn our attention to paragraph 8 of
the judgment, the relevant portion of which reads as under:
“The multiplier method is logically sound and legally well-established method of ensuring a 'just' compensation which will make for uniformity and certainty of the awards. A departure from this method can only be justified in rare and extraordinary circumstances and very exceptional cases.”
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22. The aforesaid judgment was available when the
judgment of the High Court was delivered. The High Court, on
the one hand, came to the clear conclusion that the deceased
did not die because of the rash and negligent act of the
respondents and on the other hand, it awarded compensation of
Rs.75,000/-. If the High Court was clearly of the view that
the deceased did not die because of the serious injuries
sustained on account of rash and negligent act of the driver,
then no compensation ought to have been awarded. The findings
of the High Court are totally contradictory and
unsustainable.
23. In the facts and circumstances of this case, we are
left with no choice but to set aside the impugned judgment of
the High Court and we do so. Consequently, the judgment
passed by the Motor Accident Claims Tribunal, West Godawari
District, is restored.
24. The amount of compensation which has already been
given to the appellants would be adjusted and the remaining
amount, with interest as directed by the Tribunal, would be
handed over to the appellants within two months from today.
In case, the amount is not paid within a period of two
months, the amount shall carry interest at the rate of 15%
per annum.
25. This appeal is accordingly allowed and disposed of
leaving the parties to bear their own costs.
….……….....................J (DALVEER BHANDARI)
……….......................J (K.S. RADHAKRISHNAN)
New Delhi;
March 26, 2010