REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5123  OF 2019

(Arising out of SLP (Civil) No. 23153 of 2018)

Parminder Singh    …Appellant

versus

New India Assurance Co. Ltd. & Ors. …Respondents

J U D G M E N T

INDU MALHOTRA, J.

Leave granted.

1.The present Civil Appeal has been filed by the claimant to

challenge the Judgment and Order dated 20.09.2017 passed

in FAO No. 10473 of 2014 by the Punjab & Haryana High

Court at Chandigarh.

1

2.The background facts in which the present Civil Appeal has

been filed, briefly stated, are as follows:

2.1.On 29.03.2009, the Appellant – driver, was driving a

Hyundai Elantra car in which Captain Kanwaljit Singh,

a Cabinet Minister in Punjab, was being driven from

Ludhiana.

2.2.At about 5:15 p.m., when the car reached near Village

Khanpur, a truck bearing Registration No. HR­55­B­

9491 was being driven in a rash and negligent manner,

which came from the opposite direction at a very high

speed, and rammed into the car. The accident occurred

due   to   the   contributory   negligence   of   the   driver   of

another truck bearing Registration No. HR­58­A­9791,

which was wrongly parked on the road.

2.3.As a result of the accident, Captain Kanwaljit Singh and

the   Appellant   –   driver   sustained   grievous   injuries.

Captain Kanwaljit Singh succumbed to his injuries on

the   same   day   while   undergoing   treatment   in   the

hospital. The Appellant – driver survived, but became

permanently disabled. 

2

2.4.The Appellant suffered from grievous injuries, including

a   head   injury   with   traumatic   subarachnoid

hemorrhage, and had to undergo a hemi­craniotomy i.e.

removal of front bone of the skull. He further suffered

fracture of both jaw bones, and disfiguration of his face.

Due to the severe head injury, his left arm and leg were

not functioning properly. The Appellant had to undergo

5   surgeries   for   which   he   required   successive

hospitalizations. He had to visit PGI, Chandigarh on

various  dates for follow­up treatment  as an outdoor

patient. 

2.5.The Appellant was assessed by a Medical  Board on

08.09.2010, and on examination it was found to be an

operated case with hemiplegia i.e. weakness of one half

of the body on the left side. The doctor opined that the

Appellant shall not be able to work as a labourer, or do

agricultural work, or work as a driver. His disability was

assessed at 75%, which was permanent in nature.

2.6.The Appellant filed a Claim Petition before the MACT,

Panchkula against the owners and drivers of the two

3

offending   trucks,   along   with   the   insurer   of   the   two

offending   trucks  viz.  the   Respondent   –   Insurance

Company.

     The Appellant contended that he was earning an

income of Rs. 10,000/­ p.m. as a driver prior to the

accident.

2.7.The Respondent – Insurance Company pleaded that the

drivers of the two offending vehicles were driving the

trucks   without   valid   driving   licenses.   The   Insurance

Company produced a  Licensing Clerk from the RTO

Office at Mathura, U.P.  who deposed that the driving

licenses had not been issued in the name of the drivers

by their office. The licenses had been issued in the

name of some other persons.

2.8.The MACT, Panchkula  vide  Award dated 25.01.2013,

allowed the Claim Petition, and awarded compensation

of Rs. 10,43,666/­ to the Appellant.

     The MACT proceeded on the basis of a notional

income of Rs. 6,000/­ p.m., which worked out to Rs.

72,000/­ per annum, on the ground that the Appellant

4

did not produce any evidence, nor examine any witness

to prove his income.

     The loss of income due to functional disability was

assessed at 75% which came to about Rs. 54,000/­ per

annum. By applying the multiplier of 18 to the income

of the Appellant, the compensation on account of loss of

future   earnings   worked   out   to   Rs.   9,72,000/­.   The

Appellant   was   awarded   a   total   amount   of   Rs.

10,43,666/­   along   with   Interest   @7.5%   p.a.   for   the

injuries suffered by him.

   On the question of liability to pay compensation, the

drivers of both the offending trucks were found not to

be holding valid and effective driving licenses at the

time of the accident. As a result, the MACT held the

owners and drivers of the two offending trucks jointly

and   severally   liable   to   pay   compensation   to   the

Appellant. The Insurance Company was absolved of the

liability to pay compensation.

5

2.9.The Appellant filed FAO NO. 10473 of 2014 before the

Punjab & Haryana High Court for enhancement of the

compensation awarded by the MACT.

   The High Court vide Interim Order dated 11.07.2017,

directed the Appellant to be re­assessed by a Medical

Board   at   the   Government   Hospital,   Sector   6,

Panchkula. After going through the nature of injuries

suffered, and the Disability Certificate, the High Court

was   of   the   view   that   the   disability   suffered   by   the

Appellant was 100% insofar as his earning capacity was

concerned, and he had become fully dependant on his

family for survival.

     The High Court  vide  the impugned Judgment and

Order dated 20.09.2017 partially allowed the FAO, and

enhanced   the   compensation   awarded   to

Rs.21,06,000/­. The compensation was enhanced since

the Appellant had suffered from 100% disability with

respect to his earning capacity. The High Court granted

Future Prospects @50% to the income of the Appellant.

6

   The Respondent – Insurance Company was directed to

pay compensation to the Appellant in the first instance,

and recover the same from the owners and drivers of

the two offending trucks.

3.The present Civil Appeal has been filed by the Appellant for

enhancement of the compensation to Rs. 1,75,61,000/­ since

he is permanently disabled, leading a miserable life, and

requires a permanent attendant.

4.We   have   heard   the   learned   Counsel   appearing   for   the

Appellant. The Appellant was produced before the Court at

the time of hearing. We have also heard the learned Counsel

appearing for the Respondent – Insurance Company, and

perused the pleadings on record.

   The owners and drivers of the two offending trucks did not

appear throughout the proceedings. 

5.We  find   that   the   MACT   has   computed   the   compensation

payable to the Appellant on the basis of a notional income of

7

Rs.  6,000/­  p.m.  on the  ground  that  no  evidence  of  his

income was produced.

5.1.The Appellant has however, produced an Affidavit by his

employer in this Court. As per the said Affidavit, the

Appellant was earning Rs. 10,000/­ p.m. at the time of

the accident.

5.2.On the basis of the Affidavit filed by the employer of the

Appellant, we accept that the income of the Appellant

was Rs. 10,000/­ p.m. at the time of the accident, for

the purpose of computing the compensation payable to

him.

5.3.Taking the income of the Appellant as Rs. 10,000/­

p.m., with Future Prospects @50% as awarded by the

High Court, the total income of the Appellant would

come to Rs. 15,000/­ p.m.

5.4.The Appellant was 23 years old at the time when the

accident occurred. Applying the multiplier of 18, the

loss of future earnings suffered by the Appellant would

work out to Rs. 15,000 X 12 X 18 = Rs. 32,40,000/­.

8

5.5.The   High   Court   has   rightly   assessed   the   functional

disability of the Appellant as 100%. The Appellant is

suffering from hemiplegia due to which the left side of

his   body   is   barely   functioning.   On   account   of   the

permanent   disability   suffered,   the   Appellant   was

deprived of getting married and having a normal family

life. His capacity to earn a living has been completely

shattered for the rest of his life, and he has a become

fully dependant person.

   In Govind Yadav v. The New India Insurance Company

Ltd.,

1

 this Court held that:

“18.   In   our   view,   the   principles   laid   down   in

Arvind Kumar Mishra v. New India Assurance

Company Ltd. (supra) and Raj Kumar v. Ajay

Kumar   (supra)   must   be   followed   by   all   the

Tribunals  and  the High Courts  in determining

the   quantum   of   compensation   payable   to   the

victims   of   accident,   who   are   disabled   either

permanently or temporarily.  If the victim of the

accident   suffers   permanent   disability,   then

efforts   should   always   be   made   to   award

adequate compensation not only for the physical

injury  and  treatment, but  also  for the  loss  of

earning and his inability to lead a normal life

and   enjoy   amenities,   which   he   would   have

enjoyed but for the disability caused due to the

accident.”

(emphasis supplied)

1 (2011) 10 SCC 683.

9

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

2

this Court held that:

“10.   It   is   noteworthy   to   state   that  an

adjudicating   authority,   while   determining

quantum of compensation, has to keep in view

the sufferings of the injured person which would

include   his   inability   to   lead   a   full   life,   his

incapacity to enjoy the normal amenities which

he would have enjoyed but for the injuries and

his ability to earn as much as he used to earn or

could   have   earned.   Hence,   while   computing

compensation the approach of the tribunal or a

court has to be broad based. Needless to say, it

would involve some guesswork as there cannot

be   any   mathematical   exactitude   or   a   precise

formula   to   determine   the   quantum   of

compensation. In determination of compensation

the fundamental criterion of ‘just compensation’

should be inhered.”

(emphasis supplied)

   In Raj Kumar v. Ajay Kumar and Ors.,

3

 this Court held

that:

“Ascertainment   of   the   effect   of   the   permanent

disability on the actual earning capacity involves

three steps.  The Tribunal has to first ascertain

what activities the claimant could carry on in

spite of the permanent disability and what he

could not do as a result of the permanent ability

(this is also relevant for awarding compensation

under the head of loss of amenities of life). The

second   step   is   to   ascertain   his   avocation,

profession   and   nature   of   work   before   the

accident, as also his age. The third step is to

2 (2012) 12 SCC 274.

3 (2011) 1 SCC 343.

10

find   out   whether   (i)   the   claimant   is   totally

disabled from earning any kind of livelihood, or

(ii) whether in spite of the permanent disability,

the claimant could still effectively carry on the

activities and functions, which he was  earlier

carrying on, or (iii) whether he was prevented or

restricted from discharging his previous activities

and functions, but could carry on some other or

lesser scale of activities and functions so that he

continues  to earn or can continue to earn his

livelihood.

For example, if the left hand of a claimant is

amputated, the permanent physical or functional

disablement may be assessed around 60%.   If

the claimant was a driver or a carpenter, the

actual loss of earning capacity may virtually be

hundred percent, if he is neither able to drive or

do carpentry. On the other hand, if the claimant

was a clerk in government service, the loss of his

left hand may not result in loss of employment

and he may still be continued as a clerk as he

could perform his clerical functions; and in that

event the loss of earning capacity will not be

100% as in the case of a driver or carpenter, nor

60% which is the actual physical disability, but

far less. In fact, there may not be any need to

award any compensation under the head of 'loss

of future earnings', if the claimant continues in

government service, though he may be awarded

compensation   under   the   head   of   loss   of

amenities as a consequence of losing his hand.

Sometimes   the   injured   claimant   may   be

continued in service, but may not found suitable

for discharging the duties attached to the post or

job which he was earlier holding, on account of

his disability, and may therefore be shifted to

some other suitable but lesser post with lesser

emoluments, in which case there should be a

limited award under the head of loss of future

earning   capacity,   taking   note   of   the   reduced

earning   capacity.   It   may   be   noted   that   when

compensation is awarded by treating the loss of

future   earning   capacity   as   100%   (or   even

11

anything more  than 50%), the  need  to  award

compensation separately under the head of loss

of amenities or loss of expectation of life may

disappear   and   as   a   result,   only   a   token   or

nominal amount may have to be awarded under

the   head   of   loss   of   amenities   or   loss   of

expectation of life, as otherwise there may be a

duplication  in the  award  of  compensation. Be

that as it may.”

(emphasis supplied)

5.6.In the present case, it is an admitted position that it is

not possible for the Appellant to get employed as a

driver, or do any kind of manual labour, or engage in

any   agricultural   operations   whatsoever,   for   his

sustenance.

     In such circumstances, the High Court has rightly

assessed the Appellant’s functional disability at 100%

insofar as his loss of earning capacity is concerned. The

Appellant   is,   therefore,   awarded   Rs.   32,40,000/­

towards loss of earning capacity.

5.7.We further find that the compensation awarded to the

Appellant   towards   his   medical   expenses   is   highly

insufficient. The Appellant has undergone 5 surgeries,

including a surgery for a severe head injury, and 3

12

throat surgeries. The Appellant has not been awarded

any amount whatsoever either by the MACT, or the High

Court for the successive hospitalizations, surgeries and

medical treatment.

   In view of the facts and circumstances of the case, it

would be just and fair to award a lump sum amount of

Rs.   7,50,000/­   towards   hospitalization   and   medical

expenses incurred in the past by the Appellant.

5.8.The Appellant was produced before us. He was in an

extremely pitiable state. On account of the removal of

the frontal bone of the skull, half of his head has caved

in. Furthermore, a deep circular incision was made in

his throat, and his body was in an unstable condition,

undergoing tremors. The Appellant is further suffering

from hemiplegia, due to which the left side of his body is

not functioning properly.

5.9.Given the debilitated state of the Appellant, no amount

of money can compensate him. He has been in this

condition since the age of 22 years when the accident

took place, and will remain like this throughout his life.

13

The   Appellant   has   also   been   deprived   of   having   a

normal married life with a family, and would require

medical assistance from time to time. Being completely

dependant, he would require the help of an attendant

throughout his life.

    In view of these uncontroverted facts, we deem it fit

and appropriate to award a lump sum amount of Rs.

10,00,000/­ to the Appellant towards medical expenses

and attendant charges. 

6.In view of the aforesaid discussion, the Appellant is entitled

to the following amounts:

i)Rs. 32,40,000/­ to be awarded towards loss of future

earnings by taking the income of the Appellant at Rs.

10,000/­ p.m., and granting Future Prospects @50%;

ii)Rs.   7,50,000/­   to   be   awarded   towards   repeated

hospitalizations and medical expenses for undergoing 5

surgeries and medical treatment;

iii)Rs. 10,00,000/­ to be awarded towards future medical

expenses and attendant charges;

14

iv)Interest @ 9% awarded by the High Court from the date

of the Claim Petition, till the date of recovery to be

maintained.

7.On the issue of liability to pay the compensation awarded, we

affirm the view taken by the High Court that the Respondent

– Insurance Company is absolved of the liability to bear the

compensation, as evidence has been produced from the office

of the Regional Transport Office to prove that the drivers of

the two offending trucks were driving on the basis of invalid

driving licenses. It is also relevant to note that the owners

and drivers of the offending trucks have not appeared at any

stage of the proceedings, including this Court.

7.1.This   Court   in  Shamanna   &   Ors.  v.  The   Divisional

Manager, The Oriental Insurance Co. Ltd. & Ors., held

that   if   the   driver   of   the   offending   vehicle   does   not

possess a valid driving license, the principle of ‘pay and

recover’ can be ordered to direct the insurance company

to the pay the victim, and then recover the amount from

the owner of the offending vehicle.

4

4 (2018) 9 SCC 650.

15

7.2.We deem it just and fair to direct the Respondent –

Insurance Company to pay the enhanced amount of

compensation   as   indicated   in   Para.   6   above,   to   the

Appellant within a period of 12 weeks from the date of

this judgment. The Respondent – Insurance Company is

directed to make out a Demand Draft in the name of the

Appellant, which can be used for his care for the rest of

his   life.   The   Respondent   –   Insurance   Company   is

entitled to recover the amount from the owners and

drivers of the two offending trucks.

The Civil Appeal is allowed in the aforesaid terms. All pending

Applications, if any, are accordingly disposed of.

Ordered accordingly.

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

(INDU MALHOTRA)

.…...............………………J.

(M.R. SHAH)

New Delhi,

July 1, 2019.

16