1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 242­243  OF 2020

(Arising out of SLP (Civil) Nos. 976­977 of 2020)

(Diary No. 47693 OF 2018)

National Insurance Company Limited        …Appellant(s)

Versus

Birender and Ors.               …Respondent(s)

WITH

CIVIL APPEAL NO. 244 OF 2020

(Arising out of SLP (Civil) No. 978 of 2020)

(Diary No. 17683 OF 2019)

J U D G M E N T

A.M. Khanwilkar, J.

1.Delay condoned.

2.Leave granted.

3.These civil appeals emanate from the common judgment and

order   dated   8.8.2018   passed   by   the   High   Court   of   Punjab   and

Haryana at Chandigarh (for short, ‘the High Court’) in cross appeals

being F.A.O. Nos. 1341 of 2016 (O&M) and 4023 of 2016 (O&M),

2

questioning the correctness of the award dated 4.12.2015 passed by

the Motor Accidents Claims Tribunal, Jind (for short, ‘the Tribunal’) in

M.A.C.T. Case No. 205 of 2014.   The former appeal (arising out of

S.L.P.(C) Nos. 976­977/2020 @ Diary No. 47693/2018) has been

preferred by the insurance company and the latter appeal (arising out

of S.L.P.(C) No. 978/2020 @ Diary No. 17683/2019) by the claimants­

respondent Nos. 1 and 2.   The parties are referred to as per their

status in the former appeal for the sake of convenience.

4.The claim petition was filed by the respondent Nos. 1 and 2

herein, who are the major sons of Smt. Sunheri Devi (deceased).  The

deceased was on her way to attend the office of Tehsildar, Uchana

(where she was working as a Peon) from Dharoli Khera village on

20.10.2014 at about 9.00 a.m., travelling as a pillion rider on a

motorcycle bearing No. HR­32­G­8749.  At that time, a dumper/tipper

bearing   registration   No.   HR­56­A­3260   coming   from   the   opposite

direction, being driven in a rash and negligent manner, collided with

the motorcycle, resulting in fatal injuries sustained to the deceased to

which she succumbed.

5.The   respondent   Nos.   1   and   2   claimed   an   amount   of

Rs.50,00,000/­ (Rupees fifty lakhs only) along with interest at the rate

of 12% per annum on the assertion that the deceased was earning

3

Rs.28000/­ per month (Rs.21000/­ as salary and Rs.7000/­ as family

pension of her husband), she was hale and healthy and was the only

bread earner of her entire family and that they were largely dependant

upon   her   income   and   have   also   been   deprived   of   her   love   and

affection.   The appellant disputed the claim and pleaded that the

accident did not occur with the offending vehicle (the dumper/tipper)

or due to fault of its driver, and that the respondent Nos. 1 and 2

were majors and not dependant upon the deceased and as such not

entitled for any compensation.  Further, the vehicle in question was

being plied in contravention of terms and conditions of the insurance

policy and the driver was not holding a valid and effective driving

licence.  Resultantly, the insurance company­appellant was not liable

to pay compensation.

6.After analysing the evidence on record, the Tribunal held that

the accident of the deceased occurred due to rash and negligent

driving of the offending vehicle.  The Tribunal further noted that the

driver and the owner of offending vehicle have placed on record the

driving licence of the driver, valid insurance policy, public carrier

permit and the registration certificate of the offending vehicle and the

appellant having failed to lead any evidence to prove that the terms

and   conditions   of   the   insurance   policy   were   violated,   cannot   be

4

absolved of its liability. The Tribunal also noted that though the

respondent Nos. 1 and 2 were major and earning hands, the fact that

they were legal heirs of the deceased and have been deprived of the

pecuniary benefits through the deceased cannot be denied.

7.Having decided the above issues in favour of the respondent

Nos.   1   and   2,   the   Tribunal   while   determining   the   quantum   of

compensation took note of the gross monthly salary of the deceased

as on September, 2014, which according to her service record was

Rs.23,123/­ and the net take home salary was Rs.16,918/­.   The

Tribunal did not consider the family pension for computation, as the

deceased was getting it in her own right as widow and the same could

not be reckoned.  Her date of birth was 1.4.1967 and date due for

retirement was 31.3.2027, for which multiplier of ‘13’ was applied.

The deduction towards personal expenses was kept at 50% as the

respondent Nos. 1 and 2 were major and earning hands. Thus, the

loss of dependency was determined at Rs. 17,15,532/­.  In addition,

an   amount   of   Rs.25,000/­   was   awarded   on   account   of   funeral

expenses,   etc.   and   the   total   compensation   was   computed   at

Rs.17,40,532/­ along with interest at the rate of 9% per annum from

the date of institution of petition.  The driver, owner and insurer of

the offending vehicle were held jointly and severally liable.

5

8.Against the award passed by the Tribunal, cross appeals were

preferred being F.A.O. No. 1341 of 2016 (O&M) filed by the appellant

and F.A.O. No. 4023 of 2016 (O&M) filed by the respondent Nos. 1

and 2.  The appellant (insurance company) primarily contended that

the respondent Nos. 1 and 2 are not entitled to compensation for loss

of dependency as they are major and earning and also because the

family of the deceased was entitled to receive financial assistance

under the Haryana Compassionate Assistance to the Dependants of

Deceased Government Employees Rules, 2006 (in short, ‘the 2006

Rules’).  The respondent Nos. 1 and 2 contended that being major and

also earning by itself cannot be regarded as ineligibility to claim

compensation.   Further, the Tribunal has wrongly assessed loss of

dependency on take­home salary instead of the drawing salary and

without considering the family pension received by the deceased had

she been alive.  They further claimed that the deduction of personal

expenses should be one­third (1/3

rd

) instead of 50%.

9.The High Court by considering the monthly salary for computing

compensation as Rs.23,123/­, benefits of future prospects at 30%,

applying a multiplier of ‘13’ and deduction for personal expenses at

50% held that the respondent Nos. 1 and 2 were entitled to loss of

dependency qua loss of income at Rs.23,44,672/­.  The High Court,

6

in addition, while considering the loss of dependency qua loss of

pension   by   taking   monthly   pension   at   Rs.7,000/­,   applying   a

multiplier of ‘13’ and deduction for personal expenses at 50%, held

that   Rs.5,46,000/­   would   be   payable   towards   this   head.     The

compensation   under   conventional   heads   was   also   increased   from

Rs.25,000/­   to   Rs.30,000/­.     Therefore,   the   total   compensation

payable was determined as Rs.29,20,672/­.  The High Court further

noted that financial assistance available to the family of the deceased,

under the 2006 Rules would be Rs.33,29,712/­ and deducted 50% of

the said amount from compensation whilst relying upon a judgment

of the same High Court in New India Assurance Co. Ltd. v. Ajmero

and   others

1

.   The   High   Court   then   deducted   that   amount   of

Rs.16,64,856/­   from  the   compensation amount   of  Rs.29,20,672/­

determined   by   it.     Resultantly,   the   High   Court   reduced   the

compensation awarded by the Tribunal to the extent of Rs.4,84,716/­

and gave liberty to the appellant to recover the excess amount, if

already paid.

10.The former appeal is preferred by the appellant on the ground

that the High Court ought to have deducted the entire amount of

financial assistance under the 2006 Rules, instead of deducting only

1 F.A.O. No. 2648 of 2016, decided on 31.07.2017

7

50% thereof.  Reliance was placed on the judgment of this Court in

Reliance General Insurance Co. Ltd. v. Shashi Sharma and Ors.

2

.

It is urged that claim for loss of dependency is unavailable to the

respondent Nos. 1 and 2 in the facts of the present case, they being

major sons of the deceased who were married and also gainfully

employed.   Reliance is placed on  Manjuri Bera (Smt) v. Oriental

Insurance Co. Ltd. & Anr.

3

.  It is urged that the respondent Nos. 1

& 2 may be entitled only to compensation under conventional heads

as held in National Insurance Company Limited v. Pranay Sethi

& Ors.

4

. 

11.The latter appeal has been preferred by the respondent Nos. 1

and 2, primarily on the ground that the High Court erred in deducting

50% of the amount from compensation instead of one­third (1/3

rd

).

Further,   deduction   of   50%   amount   of   the   financial   assistance

receivable   under   the   2006   Rules   on   the   assumption   that   the

respondent Nos. 1 and 2 are eligible therefor is a manifest error.

Reliance is also placed on the decision of the High Court in Ajmero

(supra).  It is urged that the High Court ought to have considered that

the respondent Nos. 1 and 2 were dependant on the deceased and

2 (2016) 9 SCC 627

3 (2007) 10 SCC 643

4 (2017) 16 SCC 680

8

that they have been deprived of her love and affection and income and

thus entitled to compensation as claimed in the original application in

that regard.

12.We have heard Mr. Amit Kumar Singh, learned counsel for the

insurance company  (appellant) and Ms. Abha R. Sharma, learned

counsel for the respondent Nos. 1 and 2.  The principal issues which

arise for our consideration are as follows: ­

(i)Whether the major sons of the deceased who are married and

gainfully employed or earning, can claim compensation under

the Motor Vehicles Act, 1988 (for short, ‘the Act’)?

(ii)Whether   such   legal   representatives   are   entitled   only   for

compensation under the conventional heads?

(iii)Whether the amount receivable by the legal representatives of

the deceased under the 2006 Rules is required to be deducted as

a whole or only portion thereof?

13.Reverting to the first issue ­ that needs to be answered on the

basis of the scheme of the Act.  Section 166 of the Act provides for

filing   of   application   for   compensation   by   persons   mentioned   in

clauses (a) to (d) of sub­Section (1) thereof.  Section 166 of the Act, as

applicable at the relevant time, reads thus: ­

9

“Section   166.       Application   for   compensation.­  (1)   An

application for compensation arising out of an accident of

the nature specified in sub­section (1) of section 165 may be

made­

(a) by the person who has sustained the injury; or

(b) by the owner of the property; or

(c)where death has resulted from the accident, by

all or any of the legal representatives of the

deceased; or

(d) by   any   agent   duly   authorised   by   the   person

injured or all or any of the legal representatives

of the deceased, as the case may be:

Provided that where all the legal representatives of the

deceased   have   not   joined   in   any   such   application   for

compensation, the application shall be made on behalf of or

for the benefit of all the legal representatives of the deceased

and the legal representatives who have not so joined, shall

be impleaded as respondents to the application.

(2) Every application under sub­section (1) shall be made,

at the option of the claimant, either to the Claims Tribunal

having   jurisdiction   over   the   area   in   which   the   accident

occurred or to the Claims Tribunal within the local limits of

whose   jurisdiction   the   claimant   resides   or   carries   on

business or within the local limits of whose jurisdiction the

defendant resides, and shall be in such form and contain

such particulars as may be prescribed:

Provided that where no claim for compensation under

Section  140  is   made   in  such  application,  the  application

shall contain a separate statement to that effect immediately

before the signature of the applicant.

(3)***

(4) The Claims Tribunal shall treat any report of accidents

forwarded to it under sub­section (6) of section 158 as an

application for compensation under this Act.”

(emphasis supplied)

14.The legal representatives of the deceased could move application

for compensation by virtue of clause (c) of Section 166(1).  The major

married son who is also earning and not fully dependant on the

deceased,   would   be   still   covered   by   the   expression   “legal

10

representative” of the deceased.  This Court in Manjuri Bera (supra)

had expounded that liability to pay compensation under the Act does

not cease because of absence of dependency of the concerned legal

representative.  Notably, the expression “legal representative” has not

been defined in the Act.  In Manjuri Bera (supra), the Court observed

thus:­

“9. In terms of clause (c) of sub­section (1) of Section 166

of   the   Act   in   case   of   death,   all   or   any   of   the   legal

representatives   of   the   deceased   become   entitled   to

compensation and any such legal representative can file a

claim petition. The proviso to said sub­section makes the

position clear that where all the legal representatives had not

joined, then application can be made on behalf of the legal

representatives of the deceased by  impleading  those legal

representatives as respondents. Therefore, the High Court

was justified in its view that the appellant could maintain a

claim petition in terms of Section 166 of the Act.

10.…..The   Tribunal   has   a   duty   to   make   an   award,

determine the amount of compensation which is just and

proper   and  specify   the  person   or   persons  to  whom   such

compensation would be paid. The latter part relates to the

entitlement of compensation by a person who claims for the

same.

11.According to Section 2(11) CPC, “legal representative”

means a person who in law represents the estate of a de ­

ceased person, and includes any person who intermeddles

with the estate of the deceased and where a party sues or is

sued in a representative character the person on whom the

estate devolves on the death of the party so suing or sued.

Almost in similar terms is the definition of legal representa­

tive under the Arbitration and Conciliation Act, 1996 i.e. un­

der Section 2(1)(g).

12. As observed by this Court in Custodian of Branches of

BANCO National Ultramarino v. Nalini Bai Naique [1989 Supp

(2) SCC 275 the definition contained in Section 2(11) CPC is

inclusive in character and its scope is wide, it is not confined

to legal heirs only. Instead it stipulates that a person who

11

may or may not be legal heir competent to inherit the prop­

erty of the deceased can represent the estate of the deceased

person. It includes heirs as well as persons who represent

the estate even without title either as executors or adminis­

trators in possession of the estate of the deceased. All such

persons would be covered by the expression “legal represen­

tative”. As observed in Gujarat SRTC v. Ramanbhai Prabhatb­

hai [(1987) 3 SCC 234 a legal representative is one who suf­

fers on account of death of a person due to a motor vehicle

accident and need not necessarily be a wife, husband, par­

ent and child.”

In paragraph 15 of the said decision, while adverting to the provisions

of Section 140 of the Act, the Court observed that even if there is no

loss of dependency, the claimant, if he was a legal representative, will

be entitled to compensation.  In the concurring judgment of Justice

S.H. Kapadia, as His Lordship then was, it is observed that there is

distinction between “right to apply for compensation” and “entitlement

to compensation”.  The compensation constitutes part of the estate of

the deceased.   As a result, the legal representative of the deceased

would inherit the estate.  Indeed, in that case, the Court was dealing

with the case of a married daughter of the deceased and the efficacy

of Section 140 of the Act.  Nevertheless, the principle underlying the

exposition   in  this   decision   would   clearly   come   to   the   aid   of   the

respondent Nos. 1 and 2 (claimants) even though they are major sons

of the deceased and also earning.

15.It is thus settled by now that the legal representatives of the

deceased have a right to apply for compensation.  Having said that, it

12

must necessarily follow that even the major married and earning sons

of the deceased being legal representatives have a right to apply for

compensation and it would be the bounden duty of the Tribunal to

consider the application irrespective of the fact whether the concerned

legal representative was fully dependant on the deceased and not to

limit the claim towards conventional heads only.   The evidence on

record in the present case would suggest that the claimants were

working as agricultural labourers on contract basis and were earning

meagre income between Rs.1,00,000/­ and Rs.1,50,000/­ per annum.

In that sense, they were largely dependant on the earning of their

mother and in fact, were staying with her, who met with an accident

at the young age of 48 years.

16.The next issue is about the deduction of the amount receivable

by the legal representatives of the deceased under the 2006 Rules

from the compensation amount determined by the Tribunal in terms

of the decision of three­Judge Bench of this Court in Shashi Sharma

(supra).   This Court, after analysing the relevant rules, opined as

follows: ­

“23. Reverting back to Rule 5, sub­rule (1) provides for the

period   during   which   the   dependants   of   the   deceased

employee may receive financial assistance equivalent to the

pay   and   other   allowances   that   was   last   drawn   by   the

deceased employee in the normal course without raising a

13

specific claim. Sub­rule (2) provides that the family shall

be eligible to receive family pension as per the normal

Rules   only   after   the   period   during   which   they   would

receive the financial assistance in terms of sub­rule (1).

Sub­rule (3) guarantees the family of a deceased government

employee   of   a   government   residence   in   occupation   for   a

period of one year from the date of death of the employee,

upon payment of normal rent/licence fee. By virtue of sub­

rule (4), an ex gratia assistance of Rs 25,000 is provided to

the family of the deceased employee to meet the immediate

needs on the loss of the bread earner. Sub­rule (5) clarifies

that house rent allowance shall not be a part of allowance for

the purposes of calculation of assistance.

24.…..As regards the second part, it deals with income

from   other   source   which   any   way   is   receivable   by   the

dependants   of   the   deceased   government   employee.  That

cannot   be   deducted   from   the   claim   amount   for

determination of a just compensation under the 1988

Act. 

25. The claimants are legitimately entitled to claim for the

loss   of   “pay   and   wages”   of   the   deceased   government

employee against the tortfeasor or insurance company, as

the case may be, covered by the first part of Rule 5 under the

1988   Act.   The   claimants   or   dependants   of   the   deceased

government employee (employed by the State of Haryana),

however, cannot set up a claim for the same subject falling

under the first part of Rule 5—“pay and allowances”, which

are receivable by them from employer (the State) under Rule

5(1) of the 2006 Rules. In that, if the deceased employee was

to   survive   the   motor   accident   injury,   he   would   have

remained in employment and earned his regular pay and

allowances. Any other interpretation of the said Rules would

inevitably result in double payment towards the same head

of   loss   of   “pay   and   wages”   of   the   deceased   government

employee entailing in grant of bonanza, largesse or source of

profit to the dependants/claimants…..

26. Indeed, similar statutory exclusion of claim receivable

under the 2006 Rules is absent. That, however, does not

mean that the Claims Tribunal should remain oblivious to

the fact that the claim towards loss of pay and wages of the

deceased has already been or will be compensated by the

employer in the form of ex gratia financial assistance on

compassionate   grounds   under   Rule   5(1).   The   Claims   Tri­

bunal has to adjudicate the claim and determine the amount

of compensation which appears to it to be just. The amount

receivable by the dependants/claimants towards the head of

14

“pay and allowances” in the form of ex gratia financial assis­

tance, therefore, cannot be paid for the second time to the

claimants. True it is, that the 2006 Rules would come into

play if the government employee dies in harness even due to

natural death. At the same time, the 2006 Rules do not ex­

pressly enable the dependants of the deceased government

employee to claim similar amount from the tortfeasor or in­

surance company because of the accidental death of the de­

ceased government employee. The harmonious approach for

determining a just compensation payable under the 1988

Act, therefore, is to exclude the amount received or receiv­

able   by   the  dependants   of   the   deceased   government   em­

ployee under the 2006 Rules towards the head financial as­

sistance equivalent to “pay and other allowances” that was

last drawn by the deceased government employee in the nor­

mal course. This is not to say that the amount or payment

receivable by the dependants of the deceased government

employee under Rule 5(1) of the Rules, is the total entitle­

ment under the head of “loss of income”. So far as the claim

towards loss of future escalation of income and other bene­

fits is concerned, if the deceased government employee had

survived the accident can still be pursued by them in their

claim under the 1988 Act. For, it is not covered by the 2006

Rules. Similarly, other benefits extended to the dependants

of the deceased government employee in terms of sub­rule

(2) to sub­rule (5) of Rule 5 including family pension, life in­

surance, provident fund, etc., that must remain unaffected

and cannot be allowed to be deducted, which, any way would

be paid to the dependants of the deceased government em ­

ployee,   applying   the   principle   expounded   in Helen   C.   Re­

bello v. Maharashtra SRTC, (1999) 1 SCC 90 and United In­

dia   Insurance   Co.   Ltd. v. Patricia   Jean   Mahajan,   (2002)   6

SCC 281 cases.      

27. A priori, the appellants must succeed only to the ex­

tent of amount receivable by the dependants of the deceased

government   employee   in   terms   of   Rule   5(1)   of   the   2006

Rules, towards financial assistance equivalent to the loss of

pay and wages of the deceased employee for the period speci­

fied.”

(emphasis supplied)

The learned Judge of the High Court has, however, after adverting to

the decision of the same High Court in Ajmero (supra), went on to

observe   that   50%   of   the   amount   receivable   by   the   legal

15

representatives of the deceased towards financial assistance under

the 2006 Rules is required to be deducted from the compensation

amount.   In the relied upon decision, the same learned Judge had

occasion to observe as follows: ­

“…  However, perusal of the judgment would reveal that

the Court has not adverted to the issue that had the

Rules   of   2006   extending   assistance   to   family   of   a

deceased employee been not in existence, family would

have been entitled to pension to the extent of 50% of

the last drawn pay.  As per the settled position in law, the

pensionary   benefits   available   to   family   of   a   deceased

employee are not amenable for deduction for computing loss

of dependency.  There is nothing on record suggestive of the

fact that in addition to compassionate assistance under the

Rules, family of the deceased is being paid pension till the

age of superannuation.  Rather Rule 5(2) of the 2006 Rules

specifically denies family pension as per normal rules...”

(emphasis supplied)

17.The view so taken by the High Court is not the correct reading of

the decision of three­Judge Bench of this Court in Shashi Sharma

(supra) for more than one reason.  First, this Court was conscious of

the fact that under Rule 5(2) of the 2006 Rules, the family pension

receivable by the family would be payable, however, only after the

period,   during   which   the   financial   assistance   is   received,   is

completed.  In that context, in paragraph 24 of the reported decision,

the   Court  clearly   noted   that   the   amount   towards  family  pension

cannot be deducted from the claim amount for determination of a just

compensation   under   the   Act.     Further,   the   High   Court   has

16

erroneously   assumed   that   the   family   of   the   deceased   would   be

entitled for family pension amount immediately after the death of the

deceased employee.  That is in the teeth of the scheme of the 2006

Rules, in particular Rule 5(2) thereof.   The said Rules provide for

financial   assistance   on   compassionate   grounds,   as   also,   other

benefits to the family members of the deceased employee and as a

package thereof, Rule 5(2) stipulates that the family pension as per

the normal rules would be payable to the family members only after

the   period   of   delivery   of   financial   assistance   is   completed.     The

validity of this provision is not put in issue.  Suffice it to say that the

view taken by the High Court in Ajmero (supra) is a departure from

the scheme envisaged by the 2006 Rules, in particular, Rule 5(2).

That cannot be countenanced.

18.As   a   matter   of   fact,   in   the   present   case,   the   High   Court

committed manifest error in assuming that the respondent Nos. 1 and

2 would be eligible to receive financial assistance under the 2006

Rules.   The eligibility to receive such financial assistance has been

spelt out in Rule 3 of the 2006 Rules read with the provision of

Pension/Family Pension Scheme, 1964.  It appears that major sons

and married daughters are not included in the definition.  However,

we need not dilate on that aspect in the present proceedings any

17

further.  It has come in the evidence of Gobind Singh, Clerk in SDM

Office (PW­1) that the legal representatives of the deceased have not

submitted any request for getting financial assistance till he had

deposed.  Indeed, respondent No. 1, who had entered the witness box,

did depose that they had applied for getting salary of their deceased

mother.  The fact remains that there is no clear evidence on record

that respondent Nos. 1 and 2 are held to be eligible to get financial

assistance or in fact, they are getting such financial assistance under

the 2006 Rules.  The High Court, therefore, instead of providing for

deduction of the amount receivable by the legal representatives of the

deceased   on   this   count   (under   the   2006   Rules),   from   the

compensation amount, should have independently determined the

compensation amount and ordered payment thereof subject to legal

representatives of the deceased filing affidavit/declaration before the

executing Court that they have not received nor would they claim any

amount towards financial assistance under the 2006 Rules, so as to

become entitled to withdraw the entire compensation amount.

19.Reverting to the determination of compensation amount, it is

noticed that the Tribunal proceeded to determine the compensation

amount on the basis of net­salary drawn by the deceased for the

relevant period as Rs.16,918/­ per month, while taking note of the

18

fact that her gross­salary was Rs.23,123/­ per month (presumably

below taxable income).   Concededly, any deduction from the gross­

salary other than tax amount cannot be reckoned.  In that, the actual

salary less tax amount ought to have been taken into consideration

by the Tribunal for determining the compensation amount, in light of

the dictum of the Constitution Bench of this Court in paragraph 59.3

of Pranay Sethi (supra).  

20.Similarly,   the   High   Court   despite   having   taken   note   of   the

submission made by the respondent Nos. 1 and 2 that the deduction

for personal expenses of the deceased should be reckoned only as

one­third   (1/3

rd

)   amount   for   determining   loss   of   dependency,

maintained the deduction of 50% towards that head as ordered by the

Tribunal.   This Court in  Pranay Sethi  (supra), in paragraph 37,

adverted to the dictum of this Court in Sarla Verma (Smt.) & Ors.

vs. Delhi Transport Corporation & Anr.

5

 with approval, wherein it

is held that if the dependant family members are 2 to 3, as in this

case,   the   deduction  towards   personal   and  living   expenses   of   the

deceased should be taken as one­third (1/3

rd

).  In other words, the

deduction   towards   personal   expenses   to   the   extent   of   50%   is

excessive   and   not   just   and   proper   considering   the   fact   that   the

5 (2009) 6 SCC 121 (para 30)

19

respondent Nos. 1 and 2 alongwith their respective families were

staying   with   the   deceased   at   the   relevant   time   and   were   largely

dependant on her income.  

21.Be   that   as   it   may,   the   Tribunal,   for   excluding   the   amount

received by the deceased as family pension due to demise of her

husband, had noted in paragraph 26, as under: ­

“26.Learned counsel for the claimants further requested

that about to family pension being drawn by the deceased

also   be   calculated   for   the   purpose   of   assessing   the

compensation.     This   contention   and   assertion   of   learned

counsel for the claimants does not carry any conviction with

the   Tribunal   because   the   deceased   was   getting   family

pension in her own right as the widow of the deceased and

cannot   be   termed   as   her   income   for   the   purpose   of

computing the amount of compensation.”

The High Court, without reversing the said finding, proceeded to

include the amount of Rs.7,000/­ per month received by the deceased

as   pension   amount   after   demise   of   her   husband.     We   are   in

agreement with the view taken by the Tribunal and for the same

reason, have to reverse the conclusion recorded by the High Court to

include the said amount as loss of dependency.  That could not have

been   taken   into   account,   as   the   same   was   payable   only   to   the

deceased being widow and not her income as such for the purpose of

computing the amount of compensation.

20

22.Considering   the   above,   respondent   Nos.   1   and   2   would   be

entitled for compensation to be reckoned on the basis of loss of

dependency, due to loss of gross salary (less tax amount, if any) of the

deceased and future prospects and deduction of only one­third (1/3

rd

)

amount towards personal expenses of the deceased.  As regards the

multiplier ‘13’ applied by the Tribunal and the High Court, the same

needs   no   interference.     As   a   result,   on   the   facts   and   in   the

circumstances   of   this   case,   the   amount   payable   towards

compensation will have to be recalculated on the following basis: ­

Loss  of  dependency  due  to loss  of  income  calculated  at

Rs.31,26,229.60/­ [(Rs.23,123/­ x 12 x 13) + (30% future

prospects) – (1/3

rd

  deduction for personal expenses)].   In

addition,   the   claimants   would   be   entitled   for   a   sum   of

Rs.70,000/­ towards conventional heads in terms of dictum

in paragraph 59.8 of Pranay Sethi (supra).  Thus, a total

sum of Rs.31,96,230/­ (Rupees thirty­one lakhs ninety­six

thousand   two   hundred   thirty   only),   as   rounded   off,   is

payable to the claimants.

However, this amount alongwith interest at the rate of 9% per annum

from the date of filing of the claim petition till payment, will be

21

payable   subject   to   the   outcome   of   the   application   made   by   the

respondent Nos. 1 and 2 to the competent authority for grant of

financial assistance under the 2006 Rules.   If that application is

allowed   and   the   amount   becomes   payable   towards   financial

assistance under the said Rules to the specified legal representatives

of the deceased, commensurate amount will have to be deducted from

the   compensation   amount   alongwith   interest   component   thereon.

The respondent Nos. 1 and 2, therefore, can be permitted to withdraw

the   compensation   amount   only   upon   filing   of   an   affidavit­cum­

declaration before the executing Court that they have not received nor

would claim any amount towards financial assistance under the 2006

Rules and if already received or to be received in future on that

account, the amount so received will be disclosed to the executing

Court, which will have to be deducted from the compensation amount

determined   in   terms   of   this   order.     The   compensation   amount,

therefore, be paid to the respondent Nos. 1 and 2 subject to the above

and   upon   giving   an   undertaking   before   the   executing   Court   to

indemnify the insurance company (appellant) to that extent.

23.The appeals are partly allowed in the aforementioned terms with

no order as to costs.  Pending interlocutory applications, if any, shall

stand disposed of.

22

............................, J

  (A.M. Khanwilkar)    

............................, J

(Dinesh Maheshwari)                    

New Delhi;

January 13, 2020.