GEETA PANDY Vs. YOGESH MISHRA

JUDGEMENT

(1.) THROUGH this appeal, under Section 173 of the Motor Vehicles Act, 1988 (for short the Act), the appellant claimants have challenged the quantum of compensation as well as denial of the interest from the date of filing of the claim petition by the Motor Accident Claims Tribunal in Claim Petition No. 236 of 2002 per judgment and order dated 12.9.2003.

(2.) THE points raised by the learned counsel for the appellant are as under : -

(3.) POINT No.1: The claimants have furnished the salary certificate of the deceased Girish Chandra Pandey, which was issued by the Principal, Government Inter College, Daulatpur (Gaula Par), district Nainital. The monthly gross -salary of the deceased was Rs. 10,571/ - (18 -C/2) and on that basis, Form 16 under the relevant Rule of the Income Tax Act (paper no. 25 -C/2) was accordingly issued by the Principal showing the annual gross -salary of Rs. 1,19,294/ - of the deceased. The deductions, which were permissible under the law to the assessee -deceased were not to be deducted from his salary for calculating the dependency, because at an rate, that amount of deduction would have gone to the pocket of the deceased, if these amounts were not to be deducted for the purposes of calculation of the income tax. The learned Tribunal took the salary of the deceased after taking into account the deductions under the provisions of the Income Tax Act and that was wholly incorrect. Therefore, the submission of the learned counsel for the appellant -claimants is sustainable that these deductions could not have been taken into account to calculate the dependency of the deceased. In other words, the annual gross -salary of the deceased was required to be accepted as Rs. 1,19,294/ - instead of Rs. 85,301/ -. After deducting 1/3rd (Rs. 39,764 -60) towards personal expenses of the deceased, the annual dependency comes to Rs. 79,529.40, which can be rounded to Rs. 79,530/ -. There is no dispute about the propriety of multiplier applied in this case. Thus, total loss of dependency comes to Rs. 79530/ - x 13 = 10,33,890/ -. Besides the above amount, sum of Rs. 5,000/ - was awarded towards medical treatment; Rs. 2000/ - towards funeral expenses and Rs. 10,000/ - towards loss of love and affection and adding these figures, the total amount of compensation, which should have been awarded to the appellant -claimants comes to Rs. 10,50,890/ -. The point is answered accordingly.