REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.8598­8599 OF 2022

(Arising out of Special Leave Petition (C) Nos.11730­11731 of 2021)

T. J. PARAMESHWARAPPA @

PARAMESHWARAPPA @ 

J.T. PARAMESHWARAPPA @

TALALKENA GOWDRA PARAMESHWARAPPA        .....APPELLANT

VERSUS

THE BRANCH MANAGER, 

NEW   INDIA   ASSURANCE   CO.   LTD.   &   ORS.

…..RESPONDENT(S)

J  U  D  G  M  E  N  T

NAGARATHNA J. 

Leave granted.

2.These appeals assail the correctness of the judgment and award

passed by the High Court of Karnataka at Bengaluru in M.F.A. No.48

of   2017   connected   with   M.F.A.   No.7972   of   2016   (MV)   dated

1

16.10.2020. M.F.A. No.48 of 2017 was filed by the insurer – New India

Assurance Co. Ltd., while M.F.A. No.7972 of 2016 (MV) was filed by

the   insured   claimant,   both   being   aggrieved   by   the   judgment   and

award dated 16.09.2016 passed by the Ist Addl. Senior Civil Judge &

IVth MACT at Chitradurga in MVC No.1091 of 2015.   By the said

judgment   and   award,   the   Motor   Accidents   Claims   Tribunal

(hereinafter referred to as “the Tribunal”, for the sake of convenience)

awarded a sum of Rs.21,08,400/­ (Rupees Twenty­one lakhs eight

thousand and four hundred only) with interest at 8% p.a. from the

date of filing of the claim petition till date of deposit. This was in

respect of an accident that occurred on 15.05.2015 in  which the

appellant­ claimant was injured. Being aggrieved by the reduction in

the total compensation by the High Court from Rs.21,08,400/­ to

Rs.7,37,604/­ with interest at the rate of 6% p.a. from the date of

petition   till   its   realization,   the   injured­   claimant   has   filed   these

appeals. 

3.It is no longer in dispute that on 15.05.2015 at about 03:35 p.m.

appellant­ claimant was travelling in the Tanker Lorry bearing No.KA­

01­AG­2266 as a cleaner from Kidlike to Hassan along with driver P.

Jagadeesh. Near the RTO Office, Chitradurga, on NH­4 flyover, the

driver of the tanker lorry drove the same in a rash and negligent

manner and with high speed and dashed into the hind portion of

2

another   lorry   bearing   No.KA­16­B­6247,   as   a   result   of   which,

appellant­ claimant sustained comminuted fracture of tibia bones of

both legs and other injuries on his body. He was shifted to B.M.C.

Hospital and Research Centre, Chitradurga where he took treatment

as an inpatient from 15.05.2015 to 13.06.2015 and thereafter took

follow­up treatment as an outpatient. During treatment, he underwent

surgery of both legs and rod and screws were inserted.

4.It is contended by the appellant that as a result of the accident

he became permanently disabled and due to fracture of tibia bones of

both legs and other injuries, he is unable to discharge his duties as a

cleaner in the tanker lorry and hence, he has suffered both financially

and physically.   That he is also unable to perform his daily routine

activity   as   he   has   sustained   permanent   disability.     That   he   was

working as a cleaner in a tanker lorry and was earning Rs.18,000/­

per month and due to the disability, he is unable to earn any income.

He therefore, filed the claim petition seeking compensation of Rs.20

lakhs on account of the injuries sustained by him in the road traffic

accident.  On contest, the Tribunal by its judgment and award dated

16.09.2016, awarded a sum of Rs.21,08,400/­ together with interest

at 8% p.a. from the date of petition till date of deposit, under the

following heads:

“Sl. No. Description  Amount in Rs.

1.   Pain and suffering  5,00,000/­

3

2.   Medical and incidental Expenses  4,00,000/­

3.   Permanent disability 

(40% of Rs.6,500 x 12 x 17) 5,30,400/­

4.   Future Medical Expenses 2,00,000/­

5.   Conveyance and attendant Charges  2,00,000/­

6.   Future Prospects  78,000/­

(12 Months x 6,500)

7.   Marriage prospects  2,00,000/­

___________

Total  21,08,400/­”

In fact, the compensation awarded by the Tribunal was over and

above  what  was  sought by the appellant  – claimant  in the claim

petition i.e. Rs.20,00,000/­. 

5.Being aggrieved by the said award, both the insurer as well as

insured claimant filed the aforementioned appeals before the High

Court. The High Court noted that the claimant had suffered lacerated

wound over his forehead and fracture of mid 1/3

rd

 tibia of right and

left legs, as per Exhibit­P6. The High Court also noted that the award

of   compensation   was   on   the   higher   side   and   hence,   High   Court

reduced   the   compensation   to   Rs.7,37,604/­   under   the   following

heads: ­ 

Sl. No. Description  Amount   in

Rs.

1.  Permanent disability 

(20% of Rs.9,000 x 12 x 17) 3,67,200/­

4

2.  Pain and suffering    50,000/­

3.  Medical and incidental Expenses      1,20,404/­

4.  Future Medical Expenses    50,000/­

5.  Conveyance charges     30,000/­

6.         Income during laid up period            45,000/­

7.  Loss of amenities    75,000/­

__________

Total  7,37,604/­

No   compensation   was   awarded   towards   loss   of   marriage

prospects and loss of future prospects. Consequently, the appeals

were disposed of in the above terms by the High Court.  

6.We have heard the learned counsel for the appellant­ claimant

and respondent – insurer and perused the material on record. 

7.The sum and substance of the contention of learned counsel for

the appellant is that the assessment of permanent physical disability

should be at 54% but the High Court had erroneously reduced it at

20% which was 34% less and therefore, these appeals have been

preferred. It was further contended that the appellant was earning

Rs.18,000/­ per month as a cleaner of the tanker lorry but the High

Court has assessed his notional income as Rs.9,000/­ per month

only, which is on the lower side. It was further contended that owing

to the fracture of both legs, the appellant is unable to carry out his

5

duties as a cleaner of the tanker lorry and the percentage of disability

has been erroneously assessed at 20% while the doctor had assessed

the permanent disability of 54%. Hence, the appellant has sought

enhancement of compensation.

8.Per   contra,   learned   counsel   for   the   respondent   –   insurer

supported the judgment of the High Court and submitted that these

appeals ought to be dismissed as being devoid of merit. 

          Before proceeding to consider the appeals on merits, it would be

useful to refer to the judgment of this Court in Raj Kumar vs. Ajay

Kumar and Another (2011) 1 SCC 343,  authored by Raveendran, J.

wherein   the   general   principles   relating   to   compensation   in   injury

cases; assessment of loss of future earnings on account of permanent

disability; assessment of compensation in injury cases, have been

discussed at length. The relevant paragraphs of the said judgment are

extracted as under:   

“5. The provision of the Motor Vehicles Act, 1988 (“the

Act”, for short) makes it clear that the award must be

just, which means that compensation should, to the

extent   possible,   fully   and   adequately   restore   the

claimant   to   the   position   prior   to   the   accident.   The

object of awarding damages is to make good the loss

suffered as a result of wrong done as far as money can

do so, in a fair, reasonable and equitable manner. The

court or the Tribunal shall have to assess the damages

objectively   and   exclude   from   consideration   any

speculation   or   fancy,   though   some   conjecture   with

reference   to   the   nature   of   disability   and   its

consequences, is inevitable. A person is not only to be

compensated for the physical injury, but also for the

6

loss which he suffered as a result of such injury. This

means that he is to be compensated for his inability to

lead   a   full   life,   his   inability   to   enjoy   those   normal

amenities which he would have enjoyed but for the

injuries, and his inability to earn as much as he used

to earn or could have earned. [See C.K. Subramania

Iyer v. T. Kunhikuttan Nair [(1969) 3 SCC 64 : AIR

1970   SC   376]   , R.D.   Hattangadi v. Pest   Control

(India) (P) Ltd. [(1995) 1 SCC 551 : 1995 SCC (Cri)

250]   and Baker v. Willoughby [1970   AC   467   :

(1970) 2 WLR 50 : (1969) 3 All ER 1528 (HL)]. 

6. The heads under which compensation is awarded in

personal injury cases are the following:

Pecuniary damages (Special damages)

(i)   Expenses   relating   to   treatment,

hospitalisation, 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).

7

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. Assessment   of   pecuniary   damages   under   Item   (i)

and under Item (ii)(a) do not pose much difficulty as

they involve reimbursement of actuals and are easily

ascertainable   from   the   evidence.   Award   under   the

head of future medical expenses—Item (iii)—depends

upon   specific   medical   evidence   regarding   need   for

further treatment and cost thereof. Assessment of non­

pecuniary  damages—Items  (iv),  (v)  and  (vi)—involves

determination of lump sum amounts with reference to

circumstances   such   as   age,   nature   of

injury/deprivation/disability suffered by the claimant

and the effect thereof on the future life of the claimant.

Decisions of this Court and the High Courts contain

necessary guidelines for award under these heads, if

necessary. What usually poses some difficulty is the

assessment of the loss of future earnings on account

of permanent disability—Item (ii)(a). We are concerned

with that assessment in this case.

Assessment   of   future   loss   of   earnings   due   to

permanent disability

8. Disability refers to any restriction or lack of ability

to   perform   an   activity   in   the   manner   considered

normal for a human being. Permanent disability refers

to the residuary incapacity or loss of use of some part

of the body, found existing at the end of the period of

treatment   and   recuperation,   after   achieving   the

maximum   bodily   improvement   or   recovery   which   is

likely to remain for the remainder life of the injured.

Temporary disability refers to the incapacity or loss of

use of some part of the body on account of the injury,

which will cease to exist at the end of the period of

treatment and recuperation. Permanent disability can

be either partial or total. Partial permanent disability

refers to a person's inability to perform all the duties

8

and bodily functions that he could perform before the

accident, though he is able to perform some of them

and is still able to engage in some gainful activity.

Total permanent disability refers to a person's inability

to   perform   any   avocation   or   employment   related

activities as a result of the accident. The permanent

disabilities   that   may   arise   from   motor   accident

injuries, are of a much wider range when compared to

the physical disabilities which are enumerated in the

Persons   with   Disabilities   (Equal   Opportunities,

Protection of Rights and Full Participation) Act, 1995

(“the   Disabilities   Act”,   for   short).   But   if   any   of   the

disabilities   enumerated   in   Section   2(i)   of   the

Disabilities Act are the result of injuries sustained in a

motor accident, they can be permanent disabilities for

the purpose of claiming compensation.

9. The percentage of permanent disability is expressed

by the doctors with reference to the whole body, or

more   often   than   not,   with   reference   to  a  particular

limb.   When   a   disability   certificate   states   that   the

injured             has suffered permanent disability to an

extent of 45%   of the left lower limb, it is not the same

as   45%   permanent   disability   with   reference   to   the

whole body. The          extent of disability of a limb (or

part of the body)                expressed in terms of a

percentage of the total functions of that limb, obviously

cannot be assumed to be the    extent of disability of

the   whole   body.   If   there   is   60%               permanent

disability   of   the   right   hand   and   80%

permanent disability of left leg, it does not mean that

the extent of permanent disability with reference to the

whole body is 140% (that is 80% plus 60%). If different

parts of the body have suffered different percentages of

disabilities, the sum total thereof expressed in terms of

the permanent disability with reference to the whole

body cannot obviously exceed 100%.

10. Where the claimant suffers a permanent disability

as a result of injuries, the assessment of compensation

under   the   head   of   loss   of   future   earnings   would

9

depend upon the effect and impact of such permanent

disability on his earning capacity. The Tribunal should

not mechanically apply the percentage of permanent

disability as the percentage of economic loss or loss of

earning capacity. In most of the cases, the percentage

of   economic   loss,   that  is,   the   percentage   of   loss   of

earning capacity, arising from a permanent disability

will   be   different   from   the   percentage   of   permanent

disability. Some Tribunals wrongly assume that in all

cases, a particular extent (percentage) of permanent

disability   would   result   in   a   corresponding   loss   of

earning   capacity,   and   consequently,   if   the   evidence

produced show 45% as the permanent disability, will

hold that there is 45% loss of future earning capacity.

In most of the cases, equating the extent (percentage)

of loss of earning capacity to the extent (percentage) of

permanent disability will result in award of either too

low or too high a compensation.

11. What requires to be assessed by the Tribunal is

the effect of the permanent disability on the earning

capacity of the injured; and after assessing the loss of

earning   capacity   in   terms   of   a   percentage   of   the

income it has to be quantified in terms of money, to

arrive at       the future loss of earnings (by applying

the   standard                     multiplier   method   used   to

determine loss of                          dependency). We

may however note that in some cases on appreciation

of evidence and assessment, the               Tribunal

may   find   that   the   percentage   of   loss   of

earning   capacity   as   a   result   of   the   permanent

disability is approximately the same as the percentage

of                             permanent disability in which

case, of course, the             Tribunal will adopt the

said percentage for                           determination of

compensation. (See for example, the           decisions of

this Court in Arvind Kumar Mishra  v.    New India

Assurance Co. Ltd. [(2010) 10 SCC 254 : (2010) 3

10

SCC (Cri) 1258 : (2010) 10 Scale 298] and  Yadava

Kumar v. National Insurance Co.Ltd.     [(2010) 10

SCC 341:(2010) 3 SCC (Cri) 1285: (2010) 8 Scale

567] )

12. Therefore, the Tribunal has to first decide whether

there is any permanent disability and, if so, the extent

of   such   permanent   disability.   This   means   that   the

Tribunal should consider and decide with reference to

the evidence:

(i) whether the disablement is permanent

or temporary;

(ii) if the disablement is permanent, whether

it   is   permanent   total   disablement   or

permanent partial disablement;

(iii)   if   the   disablement   percentage   is

expressed   with   reference   to   any   specific

limb,then the effect of such disablement of

the    limb on the functioning of the entire

body, that     is, the permanent disability

suffered    by     the person.

If the Tribunal concludes that there is no permanent

disability   then   there   is   no   question   of   proceeding

further   and   determining   the   loss   of   future   earning

capacity. But if the Tribunal concludes that there is

permanent   disability then it will proceed to ascertain

its   extent.     After the Tribunal ascertains the actual

extent of permanent disability of the claimant based

on the medical evidence, it has to determine whether

such permanent disability has affected or will affect

his             earning capacity.

13. 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

11

result of the permanent disability (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 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.

xxx

19. We may now summarise the principles discussed

above:

(i)   All   injuries   (or   permanent   disabilities

arising from injuries), do not result in loss

of earning capacity.

(ii) The percentage of permanent disability

with   reference   to   the   whole   body   of   a

person,   cannot   be   assumed   to   be   the

percentage of loss of earning capacity. To

put it differently, the percentage of loss of

earning capacity is not the same as the

percentage of permanent disability (except

in a few cases, where the Tribunal on the

basis   of   evidence,   concludes   that   the

percentage of loss of earning capacity is

the same as the percentage of permanent

disability).

(iii)   The   doctor   who   treated   an   injured

claimant   or   who   examined   him

12

subsequently to assess the extent of his

permanent   disability   can   give   evidence

only in regard to the extent of permanent

disability. The loss of earning capacity is

something that will have to be assessed by

the Tribunal with reference to the evidence

in entirety.

(iv)   The   same   permanent   disability   may

result in different percentages of loss of

earning   capacity   in   different   persons,

depending upon the nature of profession,

occupation   or   job,   age,   education   and

other factors.

9.Applying the aforesaid principles to the instant case, it is noted

that the appellant herein let in his evidence as PW­1 and his doctor

(Dr. M.S. Rajesh) was examined as PW­2. He produced documents at

Exhibit­P1 to Exhibit­P126 in support of their evidence. On the other

hand, the respondents did not lead any evidence. However, a copy of

the Exhibit ­R1, i.e., Insurance Policy was exhibited by consent.  

10.It is noted that the appellant herein sustained comminuted bone

fracture of tibia on both legs. He was operated upon twice and was

hospitalized for thirty­six days cumulatively. As per PW­2 (the doctor

who treated him), there was 54% disability despite the treatment given

to the appellant herein. The appellant was treated as an inpatient

from 15.05.2015 to 13.06.2015. He underwent wound debridement

OR & IF with interlocking nail and on 26.05.2015 secondary suturing

of   right   leg   was   done.   Later   in   the   year   2016   the   claimant   was

13

hospitalized   from   02.03.2016   to   07.03.2016   and   treated   with

freshening of the ends of fractured fragments and cotico­cancellous

bone   grafting   from   the   contra   lateral   iliac   crest   with   partial

fibulectomy   done   on   03.03.2016.   He   also   took   treatment   as   an

outpatient on 30.06.2015 and 30.12.2015.

11.PW­2­ doctor, who treated the appellant­ claimant has assessed

permanent disability of 54% which we find is on the higher side. As

the claimant sustained comminuted fracture of tibia bones of both

legs, we assess the whole­body disability at 30%. We also propose to

enhance the compensation under the heads of pain and suffering due

to two surgeries undergone and future surgeries to be undergone. Also

towards loss of future  amenities and towards loss of income during

laid   up   period   for   a   period   of   twelve   months   compensation   is

enhanced. 

12.  In view of the aforesaid evidence let in by the claimant, we

propose to reassess the compensation as under:

Sl. No. Description  Amount   in

Rs.

1.  Pain and suffering  1,00,000/­

2.  Medical Expenses 1,20,405/­

3.  Incidental hospital Expenses     35,000/­

4.  Loss of future earning capacity 

(30% of Rs.10,000 x 12 x 17) 6,12,000/­

14

5.  Loss of income during laid up period

  (Rs.10,000 x 12)     1,20,000/­

6.  Loss of Future amenities  1,00,000/­

7.  Conveyance and attendant Charges     30,000/­

8.  Future medical expenses    50,000/­

___________

Total       Rs.11,67,405/­

The aforesaid compensation shall carry interest at the rate of 6%

per annum from the date of filing of the claim petition till realization.  

13.In the result, the judgment and award passed by the High Court

is modified by enhancing the award of compensation to the appellant

herein   from   Rs.7,37,604/­   to   Rs.11,67,405/­which   shall     carry

interest at the rate of 6% per annum from the date of filing of claim

petition till realization.  The amount shall be deposited within a period

of six weeks from the date of receipt of certified copy of this judgment.

On deposit of the said amount, the Tribunal shall deposit a sum of

Rs.3,00,000/­ in any nationalized bank for a period of five years. The

appellant shall be entitled to draw periodical interest on the said

deposit. The balance amount shall be paid to the appellant herein.

15

14.The appeals are allowed in part in the aforesaid terms.

Parties to bear their respective costs.

…………………………………….J

[B.R. GAVAI]

……………………………………...J

[B.V. NAGARATHNA]

NEW DELHI;

18

th

 NOVEMBER, 2022.

16