REPORTABLE

IN THE SUPREME COURT OF INDIA 

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 735 OF 2020

(Arising out of  Special Leave Petition (C) No.15504 OF 2019)

KAJAL                                     …APPELLANT(S)

Versus

JAGDISH CHAND & ORS.                            …RESPONDENT(S)

J U D G M E N T

Deepak Gupta, J.

1.Kajal was a bright young girl. She used to attend school,

play with her friends and lead a normal life like any other child.

Unfortunately, on 18

th

 October, 2007, while Kajal was travelling

on a tractor with her parents, the tractor was hit by a truck

which was driven rashly.   In the said accident, Kajal suffered

serious injuries resulting in damage to her brain.  This has had

very serious consequences on her. She was examined at the Post

Graduate   Institute   of   Medical   Education   and   Research,

1

Chandigarh (PGI, Chandigarh for short), for assessment of her

disability.  According to the said report, because of head injury

Kajal is left with a very low I.Q. and severe weakness in all her

four   limbs,   suffers   from   severe   hysteria   and   severe   urinary

incontinence.  Her disability has been assessed as 100%.

2.Dr. Chhabra (PW­4), who was one of the members of the

Board which issued the disability certificate (Ex.P6) stated that

as per the assessment her I.Q. is less than 20% of a child of her

age and her social age is only of a 9 month old child.  This means

that Kajal while lying on the bed will grow up to be an adult with

all the physical and biological attributes which a woman would

get on attaining adulthood, including menstruation etc., but her

mind will remain of a 9 month old child. Basically, she will not

understand what is happening all around her.

3.How does one assess compensation in such a case?   No

amount of money can compensate this child for the injuries

suffered by her.  She can never be put back in the same position.

However, compensation has to be determined in terms of the

provisions of Motor Vehicles Act, 1988 (for short the Act).  The

Act requires determination of payment of just compensation and

2

it is the duty of the court to ensure that she is paid compensation

which is just.

4.Kajal through her father filed a claim petition, under the

Act.   The   Motor   Accident   Claims   Tribunal   (MACT   for   short)

awarded Rs.11,08,501/­ and held that since there was violation

of the terms of policy the insurance company would pay the

amount but would be entitled to recover the same from the

owner.     The   High   Court   enhanced   the   award   amount   to

Rs.25,78,501/­ under the following heads:

Heads High Court

Age 12

Multiplier ­

Income (taken to be) Rs.   15,000/­

Disability 100%

Loss   of   income   and   permanent

disability compensation

Rs. 2,70,000/­

Pain, suffering loss of amenities Rs. 3,00,000/­

Attendant charges Rs. 3,20,000/­

(Rs.2500   for   44

years)

Future medical expenses Rs. 2,00,000/­

Loss of marriage prospects Rs. 3,00,000/­

Medical 

Treatment

Rs. 1,38,501/­

Transportation details / special dietRs.    50,000/­

Total Rs.25,78,501/­

Aggrieved by the award the claimant is before this Court.

5.The   principles   with   regard   to   determination   of   just

compensation   contemplated   under   the   Act   are   well   settled.

3

Injuries cause deprivation to the body which entitles the claimant

to claim damages. The damages may vary according to the gravity

of the injuries sustained by the claimant in an accident. On

account of the injuries, the claimant may suffer consequential

losses such as (i) loss of earning; (ii) expenses on treatment which

may   include   medical   expenses,   transportation,   special   diet,

attendant charges etc., (iii) loss or diminution to the pleasures of

life by loss of a particular part of the body, and (iv) loss of future

earning capacity. Damages can be pecuniary as well as non­

pecuniary, but all have to be assessed in Rupees and Paise.

6. It is impossible to equate human suffering and personal

deprivation with money. However, this is what the Act enjoins

upon the courts to do. The court has to make a judicious attempt

to award damages, so as to compensate the claimant for the loss

suffered   by   the   victim.   On   the   one   hand,   the   compensation

should not be assessed very conservatively, but on the other

hand, compensation should also not be assessed in so liberal a

fashion so as to make it a bounty to the claimant. The court while

assessing the compensation should have regard to the degree of

deprivation   and   the   loss   caused   by   such   deprivation.   Such

compensation   is   what   is   termed   as   just   compensation.     The

4

compensation or damages assessed for personal injuries should

be   substantial   to   compensate   the   injured   for   the   deprivation

suffered by the injured throughout his/her life. They should not

be just token damages. 

7. There are numerous cases where the principles for grant of

compensation   have   been   enunciated.   It   would   be   relevant   to

quote pertinent observations from a few.

8. In  Phillips  v.  Western   Railway   Co.

1

,   Field,   J.,   while

emphasizing that damages must be full and adequate, held thus:

"You cannot put the plaintiff back again into his original

position, but you must bring your reasonable common

sense to bear, and you must always recollect that this is

the only occasion on which compensation can be given.

The   plaintiff   can   never   sue   again   for   it.   You   have,

therefore, now to give him compensation once and for all.

He has done no wrong, he has suffered a wrong at the

hands of the defendants and you must take care to give

him   full   fair   compensation   for   that   which   he   has

suffered."   Besides,   the   Tribunals   should   always

remember   that   the   measures   of   damages   in   all   these

cases "should be such as to enable even a tortfeasor to

say that he had amply atoned for his misadventure".

9. In the case of Mediana

2

, Lord Halsbury held:

"Of course the whole region of inquiry into damages is

one of extreme difficulty. You very often cannot even lay

down any principle upon which you can give damages;

nevertheless,   it   is   remitted   to   the   jury,   or   those   who

stand in place of the jury, to consider what compensation

in money shall be given for what is a wrongful act. Take

the most familiar and ordinary case: how is anybody to

measure pain and suffering in moneys counted? Nobody

1 (1874) 4 QBD 406

2 [1900] AC 113

5

can suggest that you can by any arithmetical calculation

establish   what   is   the   exact   amount   of   money   which

would represent such a thing as the pain and suffering

which a person has undergone by reason of an accident.

In truth, I think it would be very arguable to say that a

person would be entitled to no damages for such thing.

What manly mind cares about pain and suffering that is

past?   But,   nevertheless,   the   law   recognizes   that   as   a

topic upon which damages may be given."

10. The following observations of Lord Morris in his speech in H.

West & Son Ltd. v. Shephard

3

, are very pertinent:

"Money may be awarded so that something tangible may

be procured to replace something else of the like nature

which   has   been   destroyed   or   lost.   But   money   cannot

renew   a   physical   frame   that   has   been   battered   and

shattered. All that Judges and courts can do is to award

sums   which   must   be   regarded   as   giving   reasonable

compensation.   In   the   process   there   must   be   the

endeavour   to   secure   some   uniformity   in   the   general

method of approach. By common assent awards must be

reasonable   and   must   be   assessed   with   moderation.

Furthermore,   it   is   eminently   desirable   that   so   far   as

possible comparable injuries should be compensated by

comparable awards."

In the same case Lord Devlin observed that the proper approach

to the problem was to adopt a test as to what contemporary

society would deem to be a fair sum, such as would allow the

wrongdoer to "hold up his head among his neighbours and say

with their approval that he has done the fair thing", which

should   be   kept   in   mind   by   the   court   in   determining

compensation in personal injury cases.

3 1963 2 WLR 1359

6

11. Lord Denning while speaking for the Court of Appeal in the

case of  Ward  v.  James

4

, laid down the following three basic

principles to be followed in such like cases:

"Firstly, accessibility: In cases of grave injury, where the

body is wrecked or brain destroyed, it is very difficult to

assess a fair compensation in money, so difficult that the

award must basically be a conventional figure, derived

from   experience   or   from   awards   in   comparable   cases.

Secondly, uniformity: There should be some measure of

uniformity in awards so that similar decisions may be

given   in   similar   cases;   otherwise   there   will   be   great

dissatisfaction in the community and much criticism of

the   administration   of   justice.   Thirdly,   predictability:

Parties should be able to predict with some measure of

accuracy  the sum  which is likely  to  be awarded in a

particular case, for by this means cases can be settled

peaceably and not brought to court, a thing very much to

the public good."

12. The assessment of damages in personal injury cases raises

great   difficulties.  It   is   not   easy   to  convert  the   physical   and

mental loss into monetary terms. There has to be a measure of

calculated guess work and conjecture. An assessment, as best

as can, in the circumstances, should be made.

13. In McGregor’s Treatise on Damages, 14th Edn., para 1157,

referring to heads of damages in personal injury actions states:

"The person physically injured may recover both for his

pecuniary losses and his non­pecuniary losses. Of these

the pecuniary losses themselves comprise two separate

items, viz., the loss of earnings and other gains which the

plaintiff would have made had he not been injured and

the medical and other expenses to which he is put as a

4 (1965) 1 All ER 563

7

result of the injury, and the courts have sub­divided the

non­pecuniary losses into three categories, viz., pain and

suffering, loss of amenities of life and loss of expectation

of life."

14.  In M/s Concord of India Insurance Co. Ltd. v. Nirmala

Devi and others

5

, this Court held:

"2….The determination of the quantum must be liberal,

not niggardly since the law values life and limb in a free

country in generous scales."

15.   In  R.D. Hattangadi   v.  Pest Control (India) Pvt. Ltd.

6

,

dealing with the different heads of compensation in injury cases

this Court held thus:

"9.   Broadly   speaking,   while   fixing   the   amount   of

compensation   payable   to   a   victim   of   an   accident,   the

damages   have   to  be   assessed   separately   as  pecuniary

damages and special damages. Pecuniary damages are

those which the victim has actually incurred and which

are   capable   of   being   calculated   in   terms   of   money;

whereas   non­pecuniary   damages   are   those   which   are

incapable of being assessed by arithmetical calculations.

In order to appreciate two concepts pecuniary damages

may   include   expenses   incurred   by   the   claimant:   (i)

medical attendance; (ii) loss of earning of profit up to the

date   of   trial;   (iii)   other   material   loss.   So   far   as   non­

pecuniary damages are concerned, they may include:

(i)   damages   for   mental   and   physical   shock,

pain and suffering already suffered or likely to

be   suffered   in   the   future;   (ii)   damages   to

compensate   for   the   loss   of   amenities   of   life

which may include a variety of matters, i.e., on

account of injury the claimant may not be able

to walk, run or sit; (iii) damages for loss of

expectation of life, i.e. on account of injury the

normal longevity of the person concerned is

shortened;   (iv)   inconvenience,   hardship,

5 1980 ACJ 55 (SC)

6 (1995) 1 SCC 551

8

discomfort,   disappointment,   frustration   and

mental stress in life."

16.In Raj Kumar v. Ajay Kumar and Others

7

, this Court laid

down the heads under which compensation is to be awarded for

personal injuries.

"6. 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.

Non­pecuniary 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

medical   expenses,   loss   of   amenities   (and/or   loss   of

prospects of marriage) and loss of expectation of life.”

7 (2011) 1 SCC 343

9

17.In  K. Suresh   v.   New India Assurance Company Ltd.

and Ors.

8

, this Court held as follows :

“2...There cannot be actual compensation for anguish of

the   heart   or   for   mental   tribulations.     The

quintessentiality lies in the pragmatic computation of the

loss sustained which has to be in the realm of realistic

approximation.     Therefore,   Section   168   of   the   Motor

Vehicles Act, 1988 (for brevity ‘the Act’) stipulates that

there should be grant of “just compensation”.   Thus, it

becomes a challenge for a court of law to determine “just

compensation” which is neither a bonanza nor a windfall,

and simultaneously, should not be a pittance.”

18.Applying the aforesaid principles, we now proceed to assess

the compensation.  

Expenses relating to treatment, hospitalization, medicines,

transportation etc.

19.The High Court under the two heads of medical treatment

and   transport   has   awarded   Rs.1,88,501/­.     Out   of   this   an

amount of Rs.1,38,501/­ is the actual expense incurred on the

treatment of Kajal.   One must remember that amongst people

who are not Government employees and belong to the poorer

strata of society, bills are not retained.  Some of the bills have

been excluded by the courts below only on the ground that the

name of the patient is not written on the bill.   There is no

dispute   with   regard   to   the   long   period   of   treatment   and

8 (2012) 12 SCC 274

10

hospitalisation of this young girl.  Immediately after the accident

on 18.10.2007, she was admitted at a hospital in Karnal.  From

there,   she   was   referred   to   the   PGI,   Chandigarh,   where   she

remained   admitted   from   21.10.2007   till   12.11.2007   and,

thereafter,   she   was   again   admitted   in   the   hospital   from

12.11.2007 till 08.12.2007.  She was in the hospital for almost

51 days, and both Dr. Sameer Aggarwal (PW­3) from the hospital

at   Karnal   and   Dr.   Rajesh   Chhabra   (PW­4),   from   PGI,

Chandigarh, have supported this.  Limiting the amount only to

the bills which have been paid in the name of the claimant only,

would not be reasonable.   Therefore, the amount payable for

actual   medical   expenses   is   increased   from   Rs.1,38,501/­   to

Rs.2,00,000/­.     The   amount   awarded   for   transportation   at

Rs.50,000/­ is reasonable.  Therefore, under this head we award

Rs.2,50,000/­.

Loss of earnings

20.Both the courts below have held that since the girl was a

young child of 12 years only notional income of Rs.15,000/­ per

annum can be taken into consideration.  We do not think this is

a proper way of assessing the future loss of income.  This young

girl after studying could have worked and would have earned

11

much more than Rs.15,000/­ per annum.  Each case has to be

decided on its own evidence but taking notional income to be

Rs.15,000/­ per annum is not at all justified. The appellant has

placed before us material to show that the minimum wages

payable to a skilled workman is Rs.4846/­ per month.  In our

opinion this would be the minimum amount which she would

have earned on becoming a major.  Adding 40% for the future

prospects,   it   works   to   be   Rs.6784.40/­   per   month,   i.e.,

81,412.80 per annum.  Applying the multiplier of 18 it works out

to Rs.14,65,430.40, which is rounded off to Rs.14,66,000/­

21.Though the claimant would have been entitled to separate

attendant   charges   for   the   period   during   which   she   was

hospitalised, we are refraining from awarding the same because

we are going to award her attendant charges for life.   At the

same time, we are clearly of the view that the tortfeasor cannot

take benefit of the gratuitous service rendered by the family

members.  When this small girl was taken to PGI, Chandigarh,

or   was   in   her   village,   2­3   family   members   must   have

accompanied her.  Even if we are not paying them the attendant

charges  they   must   be   paid   for   loss   of   their  wages   and   the

amount they would have spent in hospital for food etc.  These

12

family members left their work in the village to attend to this

little girl in the hospital at Karnal or Chandigarh. In the hospital

the claimant would have had at least two attendants, and taking

the cost of each at Rs.500/­ per day for 51 days, we award her

Rs.51,000/­.  

Attendant charges

22.The attendant charges have been awarded by the High

Court @ Rs.2,500/­ per month for 44 years, which works out to

Rs.13,20,000/­.     Unfortunately,  this   system   is   not   a   proper

system.  Multiplier system is used to balance out various factors.

When compensation is awarded in lump sum, various factors are

taken into consideration.  When compensation is paid in lump

sum, this Court has always followed the multiplier system.  The

multiplier system should be followed not only for determining

the compensation on account of loss of income but also for

determining   the   attendant   charges   etc.     This   system   was

recognised by this Court in  Gobald Motor Service Ltd .   v.

R.M.K.   Veluswami

9

.   The   multiplier   system factors   in   the

inflation rate, the rate of interest payable on the lump sum

9 AIR 1962 SC 1

13

award, the longevity of the claimant, and also other issues such

as the uncertainties of life.   Out of all the various alternative

methods, the multiplier method has been recognised as the most

realistic   and   reasonable   method.     It   ensures   better   justice

between   the   parties   and   thus   results   in   award   of   ‘just

compensation’ within the meaning of the Act.

23.It would be apposite at this stage to refer to the observation

of Lord Reid in Taylor  v.  O’Connor

10

:

"Damages to make good the loss of dependency over a

period of years must be awarded as a lump sum and that

sum is generally calculated by applying a multiplier to

the amount of one year's dependency. That is a perfectly

good method in the ordinary case but it conceals the fact

that there are two quite separate matters involved, the

present value of the series of future payments, and the

discounting of that present value to allow for the fact that

for   one   reason   or   another   the   person   receiving   the

damages   might   never   have   enjoyed   the   whole   of   the

benefit of the dependency. It is quite unnecessary in the

ordinary   case   to   deal   with   these   matters   separately.

Judges and counsel have a wealth of experience which is

an adequate guide to the selection of the multiplier and

any expert evidence is rightly discouraged. But in a case

where the facts are special, I think, that these matters

must have separate consideration if even rough justice is

to be done and expert evidence may be valuable or even

almost essential. The special factor in the present case is

the incidence of Income Tax and, it may be, surtax."

24.This Court has reaffirmed the multiplier method in various

cases like  Municipal Corporation of Delhi    v.  Subhagwati

10 1971 AC 115

14

and Ors.

11

, U.P. State Road Transport Corporation and Ors .

v.  Trilok Chandra and Ors .

12

,  Sandeep Khanduja   v.  Atul

Dande   and   Ors.

13

.    This   Court   has   also   recognised   that

Schedule II of the Act can be used as a guide for the multiplier to

be applied in each case.  Keeping the claimant’s age in mind, the

multiplier in this case should be 18 as opposed to 44 taken by

the High Court.

25.Having held so, we are clearly of the view that the basic

amount taken for determining attendant charges is very much

on the lower side.   We must remember that this little girl is

severely suffering from incontinence meaning that she does not

have control over her bodily functions like passing urine and

faeces.  As she grows older, she will not be able to handle her

periods.   She requires an attendant virtually 24 hours a day.

She requires an attendant who though may not be medically

trained but must be capable of handling a child who is bed

ridden.  She would require an attendant who would ensure that

she does not suffer from bed sores.   The claimant has placed

before us a notification of the State of Haryana of the year 2010,

11 1966 ACJ 57

12  (1996) 4 SCC 362

13 (2017) 3 SCC 351

15

wherein the wages for skilled labourer is Rs.4846/­ per month.

We, therefore, assess the cost of one attendant at Rs.5,000/­

and   she   will   require   two   attendants   which   works   out   to

Rs.10,000/­   per   month,   which   comes   to   Rs.1,20,000/­   per

annum,   and   using   the   multiplier   of   18   it   works   out   to

Rs.21,60,000/­ for attendant charges for her entire life.   This

takes care of all the pecuniary damages.

Pain, Suffering and Loss of Amenities

26.Coming to the non­pecuniary damages under the head of

pain, suffering, loss of amenities, the High Court has awarded

this girl only Rs.3,00,000/­. In  Mallikarjun   v.   Divisional

Manager, The National  Insurance Company Limited  and

Ors.

14

, this Court while dealing with the issue of award under

this head held that it should be at least Rs.6,00,000/­, if the

disability is more than 90%.   As far as the present case is

concerned, in addition to the 100% physical disability the young

girl is suffering from severe incontinence, she is suffering from

severe hysteria and above all she is left with a brain of a nine

month old child.  This is a case where departure has to be made

14 2013 (10) SCALE 668

16

from the normal rule and the pain and suffering suffered by this

child is such that no amount of compensation can compensate.  

27.One factor which must be kept in mind while assessing the

compensation in a case like the present one is that the claim can

be awarded only once.  The claimant cannot come back to court

for   enhancement   of   award   at   a   later   stage   praying   that

something extra has been spent.   Therefore, the courts or the

tribunals   assessing   the   compensation   in   a   case   of   100%

disability, especially where there is mental disability also, should

take a liberal view of the matter when awarding compensation.

While awarding this amount we are not only taking the physical

disability   but   also   the   mental   disability   and   various   other

factors.  This child will remain bed­ridden for life.  Her mental

age will be that of a nine month old child.  Effectively, while her

body grows, she will remain a small baby.  We are dealing with a

girl   who   will   physically   become   a   woman   but   will   mentally

remain a 9 month old child. This girl will miss out playing with

her friends.   She cannot communicate; she cannot enjoy the

pleasures   of   life;   she   cannot   even   be   amused   by   watching

cartoons or films; she will miss out the fun of childhood, the

excitement of youth; the pleasures of a marital life; she cannot

17

have children who she can love let alone grandchildren.  She will

have no pleasure. Her’s is a vegetable existence. Therefore, we

feel in the peculiar facts and circumstances of the case even

after taking a very conservative view of the matter an amount

payable for the pain and suffering of this child should be at least

Rs.15,00,000/­.

Loss of marriage prospects

28.The   Tribunal   has   awarded   Rs.3,00,000/­   for   loss   of

marriage prospects.   We see no reason to interfere with this

finding.

Future medical treatment

29.The claimant has been awarded only Rs.2,00,000/­ under

this head.   This amount is a pittance.   Keeping in view the

nature of her injuries and the fact that she is bed­ridden this

child is bound to suffer from a lot of medical problems.  True it

is that there is no evidence in this regard but there can hardly

be such evidence.  She may require special mattress which will

have to be changed frequently.  In future as this girl grows, she

may face many other medical issues because of the injuries

suffered in the accident.   Keeping in view her young age and

18

assuming she would live another 50­60 years, it would not be

unjust to award her Rs.5,00,000/­ for future medical expenses. 

How the compensation should be invested?

30.The tribunal while awarding the compensation had stated

that the amount payable to the share of Kajal would be kept in a

Fixed Deposit till she attains the age of 18 years.   The High

Court while enhancing the amount of compensation has directed

that the enhanced amount be paid to the appellant within 45

days.  This is totally contrary to the guidelines laid down by this

Court in  General Manager, Kerala State Road Transport

Corporation, Trivandrum   v.  Susamma Thomas and Ors .

15

,

wherein it has been held clearly that the amount payable to the

minors should not be normally released.  The guidelines in this

case were as follows :

“17….(i) The Claims Tribunal should, in the case of minors,

invariably order the amount of compensation awarded to

the minor be invested in long term fixed deposits at least

till the date of the minor attaining majority. The expenses

incurred by the guardian or next friend may, however, be

allowed to be withdrawn;

(ii) In the case of illiterate claimants also the Claims Tribunal

should follow the procedure set out in (i) above, but if

lump sum payment is required for effecting purchases of

any movable or immovable property such as, agricultural

implements, rickshaw, etc., to earn a living, the Tribunal

may consider such a request after making sure that the

15 (1994) 2 SCC 176

19

amount is actually spent for the purpose and the demand

is not a ruse to withdraw money;

(iii) In the case of semi­literate persons the Tribunal should

ordinarily   resort   to   the   procedure   set   out   at   (i)   above

unless it is satisfied, for reasons to be stated in writing,

that   the   whole   or   part   of   the   amount   is   required   for

expanding and existing business or for purchasing some

property   as   mentioned   in   (ii)   above   for   earning   his

livelihood, in which case the Tribunal will ensure that the

amount   is   invested   for   the   purpose   for   which   it   is

demanded and paid;

(iv) In the case of literate persons also the Tribunal may

resort to the procedure indicated in (i) above, subject to

the relaxation set out in (ii) and (iii) above, if having regard

to   the   age,   fiscal   background   and   strata   of   society   to

which   the   claimant   belongs   and   such   other

considerations, the Tribunal in the larger interest of the

claimant and with a view to ensuring the safety of the

compensation awarded to him thinks it necessary to do

order;

(v)   In   the   case   of   widows   the   Claims   Tribunal   should

invariably follow the procedure set out in (i) above;

(vi) In personal injury cases if further treatment is necessary

the Claims Tribunal on being satisfied about the same,

which shall be recorded in writing, permit withdrawal of

such amount as is necessary for incurring the expenses

for such treatment;

(vii)   In   all   cases   in   which   investment   in   long   term   fixed

deposits is made it should be on condition that the Bank

will not permit any loan or advance on the fixed deposit

and   interest   on   the   amount   invested   is   paid   monthly

directly to the claimant or his guardian, as the case may

be;

(viii)   In   all   cases   Tribunal   should   grant   to   the   claimants

liberty to apply for withdrawal in case of an emergency. To

meet with such a contingency, if the amount awarded is

substantial, the Claims Tribunal may invest it in more

than one Fixed Deposit so that if need be one such F.D.R.

can be liquidated….”

These guidelines protect the rights of the minors, claimants who

are under some disability and also widows and illiterate person

who may be deprived of the compensation paid to them in lump

20

sum by unscrupulous elements.  These victims may not be able

to invest their monies properly and in such cases the MACT as

well the High courts must ensure that investments are made in

nationalised banks to get a high rate of interest.  The interest in

most cases is sufficient to cover the monthly expenses.    In

special cases, for reasons to be given in writing, the MACT or the

trial court may release such amount as is required.  We reiterate

these guidelines and direct that they should be followed by all

the tribunals and High Courts to ensure that the money of the

victims is not frittered away.

Interest

31.The High Court enhanced the amount of compensation by

Rs.14,70,000/­ and awarded interest @ 7.5% per annum but

directed that the interest of 7.5% shall be paid only from the

date of filing of the appeal.   This is also incorrect.   We are

constrained to observe that the High Court was not right in

awarding interest on the enhanced amount only from the date of

filing of the appeal.  Section 171 of the Act reads as follows :

“171.  Award of interest where any claim is allowed.—

Where   any   Claims   Tribunal   allows   a   claim   for

compensation made under this Act, such Tribunal may

direct that in addition to the amount of compensation

21

simple interest shall also be paid at such rate and from

such date not earlier than the date of making the claim

as it may specify in this behalf.”

Normally interest should be granted from the date of filing of the

petition  and   if   in   appeal   enhancement   is   made   the   interest

should again be from the date of filing of the petition.  It is only if

the appeal is filed after an inordinate delay by the claimants, or

the   decision   of   the   case   has   been   delayed   on   account   of

negligence of the claimant, in such exceptional cases the interest

may be awarded from a later date.  However, while doing so, the

tribunals/High Courts must give reasons why interest is not

being paid from the date of filing of the petition. Therefore, we

direct that the entire amount of compensation including the

amount enhanced by us shall carry an interest of 7.5% per

annum   from   the   date   of   filing   of   the   claim   petition   till

payment/deposit of the amount.

Relief

32.In view of the above, we award a sum of Rs.62,27,000/­

to the claimant under the following heads :

S.No

.

Heads Amount

22

(i) Expenses relating to treatment,

hospitalisation   and

transportation

Rs. 2,50,000/­

(ii)Loss   of   earnings   (family

members)

Rs.    51,000/­

(iii)Loss of future earnings Rs.14,66,000/

­

(iv)Attendant charges Rs.21,60,000/­

(v) Pain, suffering, loss of amenitiesRs.15,00,000/­

(vi)Loss of Marriage prospects Rs.  3,00,000/­

(vii)Future medical treatment Rs.  5,00,000/­

This amount shall carry an interest @7.5% p.a. from the date of

filing of the claim petition till payment/deposit of the amount.

Obviously, the insurance company shall be entitled to adjust the

amount already paid.   Further, the insurance company shall

also be entitled to recover the amount from the owner in terms of

the award of the MACT, which has not been challenged either

before the High Court or us.

33.  We are aware that the amount awarded by us is more than

the amount claimed.   However, it is well settled law that in

motor   accident   claim   petitions,   the   Court   must   award   just

compensation and, in case, the just compensation is more than

23

the amount claimed, that must be awarded especially where the

claimant is a minor.

34.  The insurance company shall deposit the enhanced amount

before the MACT in terms of the judgment after deducting the

amount already paid by the insurance company within a period

of   3   months   from   today.     The   MACT   shall   keep   the   entire

amount in a fixed deposit in a nationalised bank, for a period of

5 years, giving highest rate of interest.  The interest payable on

this amount shall be released on quarterly basis to the father of

the child.  This amount shall be spent for paying the attendants

and for the care of the child alone.  Even after 5 years since this

child for all intents and purpose shall remain a person under a

disability, the MACT shall keep renewing the amount on these

terms.  We, however, further direct that in case the parents or

the guardian moves an application for release of some amount to

meet some special medical expenses, then MACT may consider

release of the same.

35.The appeal is disposed of in the aforesaid terms.  No order

as   to   costs.     Pending   application(s),   if   any,   also   stand(s)

disposed of. 

24

...................................J.

(L. Nageswara Rao)

...................................J.

(Deepak Gupta)

New Delhi

February 05, 2020

25