M.H. HUSSAIN S/O LATE MOHAMED HANEEF AND OTHERS Vs. THE ORIENTAL INSURANCE CO. LTD. REPRESENTED BY ITS DIVISIONAL MANAGER AND P. SARASA

JUDGEMENT

(1.) THE appellants -claimants are before this Court under Section 173(1) of the Motor Vehicles Act, 1988, praying for enhancement of compensation by modifying the Judgment and award dated 18 -10 -2004 passed in MVC No. 3939/1996 on the file of the Court of Small Causes/Additional MACT at Bangalore.

(2.) LEARNED Counsel appearing for the appellant submits that the deceased had passed S.S.L.C. in Second Class and had also obtained passport to go abroad for employment, but he was killed in the motor accident that occurred on 16 -11 -1996 due to rash and negligent driving of the bus bearing No. TDX7205. He further submits that the deceased was earning Rs. 6,000/ - per month but the Tribunal has fixed the income of the deceased at Rs. 15,000/ - per annum as notional income and after deducting 1/3rd of the amount of Rs. 5,000/ - towards personal expenses of the deceased, fixed loss of dependency at Rs. 10,000/ - per annum and applying the multiplier of 16 awarded compensation of (10,000 x 16) Rs. 1,60,000/ -. Further, the Tribunal has awarded compensation of Rs. 5,000/ - each towards funeral expenses and loss of estate. Thus, in all awarded compensation of Rs. 1,70,000/ -.

(3.) AS per the decision rendered in the case of Ramesh Singh and Another Vs. Satbir Singh and Another, AIR 2008 SC 1233 , in the case of death of young man leaving behind the aged parents, the age of the parents is a relevant factor for choice of multiplier. According to the decision reported in Smt. Sarla Verma and Others Vs. Delhi Transport Corporation and Another, AIR 2009 SC 3104 in the case of Sarla Verma and Ors. v. Delhi Transport Corporation and Anr. for the age group of 41 to 45 years, multiplier 14 is applicable. No doubt, the claimants have not proved the income of the deceased, but keeping in view that the deceased had passed S.S.L.C. and also obtained passport so as to go abroad for employment, as per the wage structure of a coolie in the year, it would meet the ends of justice, if the wages of the deceased is fixed at Rs. 80/ - per day. Thus, the income of the deceased can be safely fixed at Rs. 2, -100/ - per month. A sum of Rs. 800/ - has to be deducted towards personal expense's of the deceased. Thus the loss of dependency of the claimants comes to Rs. 1,600/ - per month. Since the claim petition is under Section 163A of Motor Vehicles Act, the claimants are entitled for a sum of Rs. 2,000/ - towards funeral expenses and a sum of Rs. 2,500/ - towards loss of estate. Thus, the claimants are entitled for compensation as under: 1. Loss of dependency (Rs. 1,600 Ã - 12 Ã - 14)= Rs. 2,68,800/ - 2. Loss of estate Rs. 2,500/ - 3. Funeral expenses Rs. 2,000/ - - - - - - - - - - - - - - - - - - Total Rs. 2,7 3,300/ - Less: Compensation awarded Rs. 1,70,000/ - by the Tribunal - - - - - - - - - - - - - - - - - Additional compensation Rs. 1,03,300/ - - - - - - - - - - - - - - - - - Thus the claimants are entitled for additional compensation of sum of Rs. 1,03,300/ -.