FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       1 / 21                   

              IN THE HIGH COURT OF PUNJAB AND HARYANA 

 AT CHANDIGARH

(231)                                                                            Reserved on: 11.05.2026

                                                                                   Pronounced on:21.05.2026

                                                                                   Uploaded on: 21.05.2026

1. FAO No.   

2108    of 200   3   (O&M)

Arun Kumar Mehra                                                                       … Appellant

                                                        Versus

M/S Maharaja Travels And Others                                               … Respondents

                                                            AND 

2. FAO No.     1782 of 2003     (O&M)

Uma Sehgal                                                                                    … Appellant

                                                      Versus

M/S Maharaja Travels And Others                                               … Respondents

CORAM: HON’BLE MR. JUSTICE VIRINDER AGGARWAL

Present:       Mr. Sukhandeep Singh, Advocate

                    for the Appellant in FAO-2108-2003.

                    Mr. Puneet Sharma, Advocate,

                    Mr. Mridual Mahajan, Advocate for

                    for appellant in FAO-1782-2003.

                    Mr. D.P. Gupta, Advocate and

                    Mr. Shubham Gupta, Advocate

                    for respondent No.7/Insurance Company.

                                               *****

VIRINDER AGGARWAL,J.

1.         Both the appeals arise out of a two separate awards dated 10.01.2003

passed by the Motor Accident Claims Tribunal, Amritsar, in the two claim

petitions filed by the appellants under Section 166 of the Motor Vehicles Act,

1988. By the separate impugned awards, the learned Tribunal disposed of each

claim   petition   arising   out   of   the   same   motor   vehicular   accident   dated

25.08.1997, awarding compensation to the claimants for the injuries sustained

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       2 / 21                   

by them. Feeling aggrieved by the quantum of compensation awarded, which

the   appellants   contend  is   inadequate  and  not  in   consonance  with   settled

principles, the claimants have preferred these two appeals seeking enhancement

of the compensation. Since both the appeals stem from the same accident, they

are being disposed of by this common order.

BACKGROUND FACTS

2.         The facts leading to the present appeals, in brief, are that on 25.08.1997,

the   appellants   Arun   Kumar   Mehra   and   Uma   Sehgal   were  travelling   as

passengers in Bus No. PB-01-5046 belonging to M/s Maharaja Travels. Three

buses of the same transport company i.e. Bus Nos. PB-01-5045, PB-01-5016

and PB-01-5046 were proceeding from Amritsar towards Saharanpur-Haridwar.

When Bus No. PB-01-5016 being driven by its driver stopped suddenly near

Village Saidpur on Chandigarh-Ambala Road at about 7:00 A.M., the other two

buses, being driven at high speed in a rash and negligent manner by their

respective drivers (without blowing horns), collided with it, resulting in a chain

collision. As a result of the said accident, both the appellants sustained serious

multiple injuries. 

3.        Consequent upon the accident, claim petitions came to be filed by the

injured appellants under Section 166 of the Motor Vehicles Act before the

learned Motor Accident Claims  Tribunal,  Amritsar,  seeking compensation

under various heads such as medical expenditure, pain and suffering, loss of

income. The learned Tribunal clubbed the petitions, noticing that both claims

pertained to the same accident, and proceeded to record common evidence on

issues of negligence and liability, while separate evidence was considered

regarding the nature of injuries, treatment, and quantum of compensation in

each individual petition.

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       3 / 21                   

4.         Upon appreciation of the oral as well as documentary evidence available

on record, the learned Motor Accident Claims Tribunal, Amritsar, vide common

award dated 10.01.2003, held that on 25.08.1997 at about 6:00/7:00 A.M., near

Village Saidpur on Chandigarh-Ambala Road, three buses belonging to M/s

Maharaja Travels bearing registration Nos. PB-01-S-5045, PB-01-S-5016 and

PB-01-S-5046, while proceeding from Amritsar towards Saharanpur, became

involved in a chain collision accident. The learned Tribunal further recorded

that   appellants   Arun   Kumar   Mehra   and   Uma   Sehgal   were   travelling   as

passengers in Bus No. PB-01-5046 at the relevant time. The learned Tribunal

returned  a  categorical   finding  that  the   accident  had  occurred  due  to  the

composite negligence of the drivers of the buses in question and accordingly

decided Issue No.1 in favour of the claimants.

5.           Further, So far as the injuries suffered by the appellants are concerned,

the learned Tribunal recorded that appellant Arun Kumar Mehra had sustained

severe spinal injuries involving cervical vertebrae and spinal cord damage

resulting   in   quadriplegia   and   100%   permanent   disability.   The   claimant

remained admitted at PGI, Chandigarh and thereafter at Indian Spinal Injuries

Centre, New Delhi for prolonged treatment. The learned Tribunal, while taking

into consideration the grievous spinal injuries suffered by him, prolonged

medical treatment, permanent disability and the evidence produced on record,

awarded a total compensation of Rs.9,95,853/- along with interest at rate of 9%

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

6.           Similarly, in the case of appellant Uma Sehgal, the learned Tribunal

found that she had sustained grievous injuries including fracture of pelvis and

fracture of the head of left femur/right hip resulting in permanent disability. She

initially   remained   admitted   at   Chandigarh   Medical   Centre   and   thereafter

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       4 / 21                   

underwent treatment at Amritsar and other hospitals. The claimant examined

AW1  Lekh  Raj,  Stenographer from the office  of  Chief  Medical  Officer,

Amritsar, who proved disability certificate Ex.A1 certifying 30% permanent

disability.   The learned Tribunal noticed that the claimant had also alleged

undergoing treatment at Sharjah and had produced certain documents marked as

Mark X1 to Mark X17 regarding treatment and travel abroad. However, the

learned Tribunal observed that the treatment at Sharjah and several allied

expenses had not been duly proved in accordance with law as the concerned

doctors or hospital officials were not examined and the documents had merely

been tendered in evidence. While assessing the quantum of compensation, the

learned Tribunal, in the case of  Uma Sehgal, assessed her contribution towards

household   duties   notionally   at   Rs.2,000/-   per   month  and,   taking   into

consideration 30% permanent disability, applied a multiplier of 5. The learned

Tribunal awarded a total compensation of Rs.1,36,000/- along with interest at

rate of 9% per annum from the date of filing of the claim petition till

realization.

CONTENTIONS

7.              Learned counsel for the appellant-Arun Kumar Mehra in FAO-2108-

2003 argued that the compensation awarded by the learned Tribunal is grossly

inadequate and not commensurate with the grievous spinal injuries and 100%

permanent disability suffered by the appellant. It was submitted that the learned

Tribunal failed to properly assess the income of the appellant and had taken the

same on the lower side despite income tax returns and documentary evidence

being available on record. Learned counsel further contended that the appellant

had become permanently immobile and dependent upon others for day-to-day

activities and yet inadequate compensation was awarded towards future loss of

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       5 / 21                   

earning capacity,  future medical expenses, attendant charges, special diet,

transportation, pain and suffering and loss of amenities of life. It was thus

argued that the impugned award deserves substantial enhancement so as to

ensure grant of just and reasonable compensation.

8.           Learned counsel for the appellant-claimant appellant-Uma Sehgal  in

FAO-1782-2003 has contended that the compensation awarded by the learned

Tribunal is wholly inadequate and does not constitute just compensation in view

of the nature of injuries suffered by the claimant. It is argued that the claimant

had sustained grievous pelvic and hip injuries resulting in permanent disability

and had undergone prolonged treatment and multiple surgeries at Chandigarh,

Amritsar and subsequently at Sharjah. Learned counsel submits that the learned

Tribunal failed to properly assess the functional disability and its impact upon

the life of the claimant, who was a homemaker aged about 54 years. It is further

contended that the evidence on record including disability certificate Ex.A-1,

medical evidence, passports, visa documents, discharge summaries and other

documents sufficiently established the treatment undertaken abroad and the

expenditure incurred thereupon, however adequate compensation under the said

heads was not awarded. Prayer has thus been made for enhancement of

compensation under various pecuniary and non-pecuniary heads. It was thus

urged that the compensation awarded deserves suitable enhancement so as to

award fair, just and reasonable compensation.

9.            Per Contra, the learned counsel for the respondent No7/Insurance

Company in Both the FAOs, while supporting the impugned award, submits

that the learned Tribunal has appreciated the evidence in its correct perspective

and has passed the award strictly in accordance with law. It is argued that

claims of both the injured persons have been duly considered and the amounts

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       6 / 21                   

awarded under various heads are just, proper and reasonable. It is further

contended that no infirmity, perversity or misreading of evidence can be

attributed to the conclusions arrived at by the learned Tribunal so as to warrant

interference by this Court in exercise of appellate jurisdiction.

OBSERVATIONS AND FINDINGS

10.         I have heard learned counsel for the parties and perused the complete

records. On due consideration of the findings recorded by the learned Tribunal,

particularly on the issue of negligence and fastening of liability, I find no reason

to take a different view. The findings on those aspects are accordingly affirmed.

However,   the   core   issue   arising   in   both   these   appeals   pertains   to   the

reassessment of the quantum of compensation.

11.        In Raj Kumar versus Ajay Kumar, (2011) 1 SCC 343, the Hon’ble

Supreme Court observed that compensation in personal injury cases should be

assessed keeping in view the effect of injuries on the entire life of the victim.

Similarly, in  Kajal versus Jagdish Chand, (2020) 4 SCC 413, the Hon’ble

Supreme Court emphasized that compensation in serious injury matters must be

realistic and not symbolic in nature. Likewise, in Govind Yadav versus New

India Assurance Company Limited, (2011) 10 SCC 683, it was held that

Courts are required to adopt a humane and liberal approach while assessing

compensation where permanent disability has been suffered by the injured.

Keeping in view the aforesaid settled principles, reassessment of compensation

in the present each case is being undertaken under the following heads:-

(i)  Loss of income due to permanent disability;

(ii)  Medical expenses;

(iii)  Pecuniary and non-pecuniary damages under other heads.

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       7 / 21                   

(A).    

FAO NO.2108 OF 2003     (INJURY CASE OF     ARUN KUMAR MEHRA    )

(i) Loss of income due to Permanent Disability

12.        At the outset, the principal issue which arises for consideration is with

regard to the extent of functional disability suffered by the appellant and its

consequent impact upon his earning capacity and overall quality of life. In the

present case, appellant-claimant Arun Kumar Mehra sustained grievous injuries

in a motor vehicular accident dated 25.08.1997 while travelling as a passenger.

The evidence available on record unequivocally establishes that the injuries

suffered by the appellant were catastrophic in nature and resulted in permanent

quadriplegia. The Disability Certificate (Ex.AW.8/5), duly proved by Lekh Raj

(AW-1), as well as the testimony of Dr. Harvinder Singh Chhabra (AW-8),

Deputy Director, Indian Spinal Injuries Centre, New Delhi, clearly establish

that the appellant suffered spinal cord injury at C-5 and C-6 level resulting in

90% permanent disability.

13.         Further, the record reveals that immediately after the accident, the

appellant remained admitted and under treatment at PGI, Chandigarh for about

40 days and thereafter underwent prolonged treatment at Indian Spinal Injuries

Centre, New Delhi for nearly nine months. He underwent multiple surgical

procedures, including insertion of a metallic plate in the neck region. The

appellant while appearing as AW-10 categorically deposed that, due to the

spinal injuries suffered in the accident, he lost control over bowel and bladder

movements,   had   no   sensation   of   hot/cold   or   wet/dry,  and   had   become

completely immobile. He further stated that even while lying on bed he requires

the assistance of attendants merely for changing sides. The evidence on record

also establishes that he requires a specially modified wheelchair equipped with

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       8 / 21                   

foot support, castor legs and pneumatic tyres for minimal mobility.

14.         A holistic appreciation of the oral as well as documentary evidence

leaves no manner of doubt that the appellant has suffered 100% functional

disability. The learned Tribunal failed to adequately appreciate the true nature

and its devastating effect on the appellant’s earning capacity and normal

enjoyment of life. It is now well settled that where the injuries result in

permanent quadriplegia rendering the claimant incapable of carrying on any

avocation independently, the functional disability is liable to be treated as 100%

for the purpose of determining loss of future earning capacity. Reference in this

regard may be made to the judgment of the Hon’ble Supreme Court in Raj

Kumar v. Ajay Kumar (Supra), wherein it has been authoritatively held that

compensation towards loss of future earnings must correspond to the actual

diminution in earning capacity resulting from the disability suffered.

15.           Furthermore, the appellant was admittedly a businessman as well as

an income tax assessee. The assessment orders pertaining to the assessment

years 1995-96 and 1996-97 were duly proved on record by Sushil Arora (AW-

3). A perusal of the said assessment orders reveals that the annual income of the

₹appellant for the assessment year 1995-96 was assessed at  1,50,934/-, whereas

₹for   the   assessment   year   1996-97,   the   assessed   income   was   1,98,015/-.

However, the income reflected in the income tax returns represented the

earnings of the business in which the appellant was a partner and included his

share in the profits of the firm. Merely because the appellant suffered injuries in

the accident resulting in serious impairment of his health and mobility, it cannot

be presumed that he completely lost his share and profit from the business.

Nevertheless, the injuries certainly affected his active involvement in the

business and deprived him of effectively discharging his personal functions in a

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       9 / 21                   

managerial and authoritative capacity at the senior level. Therefore, while the

entire income shown in the income tax record cannot be treated as the loss of

earning attributable to the accident, the loss suffered by the appellant on

account of his inability to continue managing and supervising the business

affairs is required to be taken into consideration. In the facts and circumstances

of   the   case,   the   income   of   the   appellant   for   the   purpose   of   assessing

₹compensation can reasonably be assessed at  4,000/- per month, representing

the value of the services rendered by him in his managerial and authoritative

role in the business at the time of the accident. The age of the claimant, as borne

out from the material available on record, was approximately 49 years at the

time of the accident. Consequently, in the light of the principles laid down by

the Hon’ble Supreme  Court in  National Insurance Company Limited v.

Pranay Sethi, (2017) 16 SCC 680 and Sarla Verma v. Delhi Transport

Corporation, (2009) 6 SCC 121, the loss of future income on account of

permanent functional disability is re-assessed as under:

Particulars ₹Awarded by Tribunal ( ) ₹Re-assessed ( )

Monthly Income

(100% Functional Disability)

3,500/- 4,000/-

(As per ITR)

Monthly Income with Future

Prospects (25%)

x 5,000/-

(4,000 + 1,000)

Annual Income  42,000

(3,500 x 12)

60,000/-

(5,000 × 12)

Multiplier  10 13

Loss of Future Income Due

to Permanent Disability

4,20,000/-

(42,000 × 10) 

7,80,000/-

(60,000 × 13) 

(ii) Medical Expenses16.          The evidence available on record establishes that immediately after

the accident on 25.08.1997, the appellant Arun Kumar Mehra suffered grievous

spinal injuries including damage to cervical vein and spinal cord in segments C-

5 and C-6, resulting in quadriplegia. He remained under treatment at P.G.I.,

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       10 / 21                   

Chandigarh for about 40 days and thereafter underwent prolonged treatment at

Indian Spinal Injuries Centre, New Delhi for a period of 8 months. He was

operated upon for his neck wherein a plate was inserted and his spinal cord was

also operated upon by the doctors at P.G.I. The disability certificate Ex.AW-

8/5) proved by Lekh Raj (AW-1), Steno to CMO, along with the testimony of

Dr. Harvinder Singh Chhabra (AW-8), Deputy Director, Indian Spinal Injuries

Centre, clearly establishes the seriousness of injuries and the permanent 100%

disability suffered by the appellant.

17.          The overall medical record, oral testimony of the appellant (AW-10)

and the statements of AW-5, AW-6, AW-7 and AW-8 unmistakably establish

that substantial expenditure was incurred by the appellant upon hospitalization,

surgeries, medicines, physiotherapy, wheelchair, standing frame and prolonged

treatment. The appellant produced voluminous documentary evidence in the

shape of payment vouchers and bills Ex.A-10 to Ex.A-316 and Mark ‘X’ on

record. However, such documents were not formally proved in accordance with

the due procedure of law. No evidence was brought on record regarding the

treatment allegedly received at PGI, Chandigarh except for discharge summary

Ex.A-317. Nevertheless, the appellant examined several witnesses including

doctors, medical store owners, a physiotherapist and one Manoj Bhardwaj,

Accountant from Indian Spinal Injuries Centre, New Delhi, who proved various

bills Ex.AW-7/1  and Ex.AW-7/2  along  with medical documents  showing

₹ ₹expenditure of  3,53,253/- and  8,500/- incurred at Indian Spinal Injuries

Centre, New Delhi. Further, Dr. Shiv Charan Singh Dhillon (AW-5) deposed

that the appellant had remained under his treatment since August, 1998 and

would   require   continued   treatment   throughout   his   lifetime   to   prevent

contractures and deformities associated with C-5 quadriplegia. He further stated

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       11 / 21                   

that discontinuation of treatment would result in deterioration of the appellant’s

condition. The witness also proved bills Ex.AW-5/1 to Ex.AW-5/14 amounting

₹to  37,600/-, apart from expenses incurred towards wheelchair, standing frame,

medicines, attendants and other related necessities.

18.        Keeping in view the seriousness of injuries suffered by the appellant,

the fact that he has suffered 100% permanent disability, undergone multiple

surgeries, prolonged hospitalization and remains dependent on others for the

rest of his life, coupled with the voluminous medical record and oral evidence

led on record, this Court is of the considered view that a liberal, pragmatic and

humane approach is required while assessing compensation under the head of

medical expenses. Consequently, this Court upheld the compensation awarded

by the learned Tribunal towards medical expenses incurred by the claimants,

₹namely   a   lump-sum   amount   of   3,99,353/-   for   past   medical   treatment,

hospitalization,   medicines,   surgeries,   and   other   related   expenses   already

incurred by the appellant.

19.        Further, the Hon’ble Supreme Court in Kavin v. P. Sreemani Devi,

2025 SCC Online SC 1786  has reiterated that in cases involving 100%

permanent disability and lifelong dependency, compensation towards future

medical treatment, attendant charges and allied expenses must be awarded

keeping in view the claimant’s entire life expectancy and continuing medical

needs.   The   Apex   Court   further   observed   that  reduction  of   compensation

towards future medical expenses in such cases would be wholly unjustified

where the injured claimant requires lifelong treatment and assistance. In the

present case, the evidence available on record clearly establishes that the

appellant would require continuous medical treatment for the remainder of his

life. The appellant has specifically deposed that he incurs expenditure of

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       12 / 21                   

₹approximately  3,000/- per month on medicines and an equal amount towards

medical consultations. Further, Dr. Shiv Charan Singh Dhillon (AW-5), while

appearing in evidence, categorically stated that the appellant is suffering from

C-5 quadriplegia and requires lifelong treatment, physiotherapy and medical

management to prevent contractures and other deformities associated with the

said   condition.   The   witness   further   deposed   that   if  such   treatment   is

discontinued, the condition of the appellant is bound to deteriorate. The said

testimony   has   remained   unrebutted   and   inspires   confidence.   Therefore,

considering   the   permanent   nature   of   disability,   recurring   expenditure   on

medicines and consultations, lifelong physiotherapy and continuing medical

requirements of the appellant, this Court deems it appropriate to award a further

₹lump-sum   amount   of   20,00,000/-   towards   future   medical   treatment,

consultations, physiotherapy, supportive care and other allied medical expenses,

in view of the law laid down by the Hon’ble Supreme Court in Kavin v. P.

Sreemani Devi (supra).

(iii) Other Pecuniary And Non-Pecuniary Heads

20.       Apart from loss of future earning capacity and medical expenses, the

appellant is also entitled to just compensation under other pecuniary and non-

pecuniary   heads.   The   principles   governing   such   assessment   have   been

authoritatively laid down by the Hon’ble Supreme Court in Raj Kumar v. Ajay

Kumar (Supra), wherein it has been held that compensation in injury cases

must adequately account for medical expenses, pain and suffering, loss of

amenities, attendant charges, special diet, conveyance and future medical needs,

depending upon the facts of each case. Accordingly, the appellant is held

entitled to the following amounts:

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       13 / 21                   

     Particulars Awarded by Tribunal

₹( )

₹Re-assessed ( )

Loss of Income during 

Hospitalisation and treatment

1,76,500/-

2,00,000/-

Pain and suffering 3,00,000/ -

Transportation 1,00,000/-

 Special Diet 50,000

Loss of amenities 2,00,000/-

Attendant 3,00,000/-

Total ₹11,50,000/-

21.          Accordingly, the total compensation payable to the claimant-appellant 

is reassessed and recalculated under the following heads:-

Particulars ₹Awarded by Tribunal ( ) ₹ Re-assessed Amount( )

Loss Of Future Income 4,20,000/- 7,80,000/-/-

Medical Expenses 3,99,353/- 23,99,353/-

Other Heads 1,76,500/- 11,50,000/-

Total 9,95,853/- 43,29,353/-

(B) FAO-1782-2003 ( INJURY CASE OF UMA SEHGAL )

(i) Loss Of Income Due To Permanent Disability

 22.      The claimant-appellant was approximately 54 years of age at the time

of accident. In the claim petition, it was pleaded that she was a homemaker and

was also assisting her husband in business activities. The learned Tribunal

while discussing the issue of income observed that no documentary evidence

had   been   produced   to   establish   any   independent   business   income   and

consequently assessed her monthly income at Rs.2,000/- per month. This Court

does   not   find   any   infirmity   in   the   aforesaid   assessment.   Though   no

documentary   evidence   regarding   independent   business  or   avocation   was

produced by the claimant, yet it cannot be ignored that she was admittedly a

housewife managing household affairs and also assisting her husband in family

responsibilities and business activities.

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       14 / 21                   

 23.        The role performed by a homemaker in an Indian family structure

cannot be treated as insignificant merely because such contribution is not

reflected in salary slips or financial records. A housewife performs multifarious

duties including cooking, cleaning, washing, management of household affairs,

care of children and family members and overall maintenance of the domestic

structure. Such contribution has immense economic as well as social value. The

Hon’ble Supreme Court in  Arun Kumar Agrawal v. National Insurance

Company Limited, 2010 (9) SCC 218  recognized the economic value of

services rendered by a housewife and observed that gratuitous services rendered

by a wife with love and affection cannot be undervalued merely because they

are not compensated by formal wages. In the present case, the accident pertains

to the year 1997. Keeping in view the prevailing wage structure during the

relevant   period  and   considering   that   the   claimant   was   performing   duties

equivalent to those of an unskilled worker besides managing household affairs,

the monthly income assessed by the learned Tribunal at Rs.2,000/- appears

reasonable and the same is accordingly maintained.

24.         The next aspect requiring consideration is the actual impact of injuries

and disability suffered by the claimant upon her future functional capacity.  It is

well settled that physical disability mentioned in a medical certificate cannot be

mechanically equated with functional disability. Functional disability depends

upon the actual effect of injuries on the vocation, avocation and routine

activities of the injured. In Raj Kumar v. Ajay Kumar (Supra), the Hon’ble

Supreme Court held that the percentage of permanent physical disability and

percentage of economic or functional disability may vary depending upon facts

of each case.

25.        In the present case, the disability certificate Ex.A-1 and testimony of

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       15 / 21                   

AW-8 Dr. Joginder Pal Singh Chhina establish that the claimant suffered

permanent disability to the extent of 30%. The medical evidence reveals that the

claimant suffered orthopedic injuries involving pelvic and hip region and

underwent treatment for the same.  The claimant no doubt would have faced

difficulty  in   bending,   prolonged   walking,   climbing  stairs   and   performing

strenuous household activities with the same comfort and efficiency as prior to

the accident. However, the evidence on record does not establish that the said

disability rendered the claimant substantially incapacitated from performing all

routine household activities throughout her remaining life. No medical evidence

was led to establish complete loss of mobility or inability to perform ordinary

domestic work. Thus, the evidence does not justify enhancement of functional

disability beyond the disability  already assessed by  the learned Tribunal.

Rather, keeping in view the age of the claimant, nature of avocation being

primarily household duties, absence of evidence regarding total incapacity and

the fact that the permanent physical disability itself was assessed only at 30%,

this Court is of the considered view that functional disability to the extent of

20% would meet the ends of justice. Accordingly, monthly loss of earning

capacity is assessed at Rs.400/- per month i.e. 20% of Rs.2,000/-. Accordingly,

the compensation under the head “loss of future income due to permanent

disability” is recalculated as under:-

Particulars Awarded by Tribunal

₹( )

₹    Re-assessed ( )

Monthly income 2,000/-  2,000/-

Loss of Monthly earning

Capacity

600/-

  (applying Functional     

       disability 30%)

400/- 

(applying Functional 

disability 20%)

Monthly Income with Future

Prospects (10%)

x 440/

Annual Loss of Income 7,200 5,280/-

(440 x 12)

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       16 / 21                   

Multiplier applicable 5 11 

Loss of Future Income Due to

Permanent Disability

36,000/-

(7,200 × 5) 

58,080/-

(5,280 × 11) 

(ii) Medical Expenses Including Foreign Treatment

26.           The claimant-Uma Sehgal, in the claim petition, pleaded that after the

accident she remained admitted at Chandigarh Medical Centre, Chandigarh

from 25.08.1997 to 04.09.1997 and continued treatment thereafter from doctors

at Chandigarh and Amritsar. However, significantly, no specific amount of

expenditure incurred upon such treatment was disclosed in the pleadings and

even the relevant column in the claim petition regarding medical expenditure

was left blank. During the course of evidence, while appearing as AW-7, the

claimant materially improved her case and deposed that she was initially taken

to Civil Hospital, Ambala and thereafter to PGI, Chandigarh and then shifted to

Deep Hospital, Chandigarh on the oral recommendation of Dr. Neeti Rajan,

where she allegedly remained admitted for about 10-12 days. She further

deposed   that   she   subsequently   underwent   treatment   at   Nayyar   Hospital,

Amritsar and claimed to have spent approximately Rs.51,546/- at Chandigarh

and Rs.79,389/- at Amritsar. However, except for her bald oral assertions, no

cogent or legally admissible evidence was produced to substantiate the alleged

expenditure. No original bills, vouchers, payment receipts, discharge summaries

or proved treatment record in accordance with law were brought on record.

Rather,   the   Tribunal   specifically   noticed   that   the  details   of   doctors   and

expenditure had been withheld by the claimant herself. 

 27.     The learned Tribunal, while declining compensation under the head of

medical expenses, merely observed that the claimants had withheld the exact

amount spent on treatment in the pleading and, on that basis, did not award any

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       17 / 21                   

amount towards medical expenditure. This Court finds no infirmity in the said

conclusion and upholds the same. Apart from the aforesaid deficiency, the

evidence led by the respondents further probabilizes that the claimant and her

husband   had   already   availed   reimbursement   under   Mediclaim   policies

pertaining   to   the   very   same   accident   treatment.   RW-1   Chander   Mohan,

Assistant Administrative Officer, United India Insurance Company Limited,

while producing the Mediclaim record, categorically deposed that a joint

Mediclaim policy existed in the names of Surinder Sehgal and Uma Sehgal and

that an amount of Rs.47,038/- was paid against the claim of Uma Sehgal and

thereafter   another   amount   of   Rs.73,226/-   was   also   reimbursed   under   the

renewed policy in relation to the accident dated 25.08.1997. The witness further

proved the relevant Mediclaim record produced as Ex.A/2. In the face of such

evidence, and in the absence of reliable proof showing what exact expenditure,

if   any,   remained   unreimbursed,   the   claimant   cannot  seek   duplication   of

compensation   under   the   head   of   medical   expenses.   The   principle   that

reimbursement   already   received   under   a   Mediclaim   policy   is   a   relevant

circumstance while assessing actual medical loss stands recognized by this

court in  ICICI Lombard General Insurance Co. Ltd. v. Harminder Singh

Rosha, 2018 (5) RCR (Civil) 384 and Vishal v. Bugga Singh, 2016 (3) PLR

51. Accordingly, no separate amount towards medical expenses is liable to be

awarded. It also cannot be ruled out that the original medical bills and treatment

documents may have been submitted by the claimants with the Mediclaim

insurer while seeking reimbursement of the medical expenses incurred.

 28.      The claimant further asserted that upon the advice of Dr. J.P. Singh

Chhina, she travelled with her husband, one female attendant to Sharjah for

further treatment and allegedly incurred expenditure running into Rs.10-12

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       18 / 21                   

lakhs. In support thereof, she merely produced photocopies/documents marked

as Mark-X1 to Mark-X17. However, those documents were never proved in

accordance with the provisions of the law. Neither any original medical record

nor any witness from the concerned hospital at Sharjah was examined. Even the

alleged foreign medical papers were not authenticated or attested through the

competent diplomatic or consular channel. Mere marking of documents does

not dispense with proof thereof. The Hon’ble Supreme Court in United India

Insurance Co. Ltd. v. Satinder Kaur, 2021 (11) SCC 780, has reiterated that

documents   merely   marked   without   formal   proof   cannot  be   treated   as

substantive evidence. The apex court has observed as under:

“Para   9.   The   High   Court   has   also   erroneously   awarded

compensation   on   the   basis   of   the   letter   dated   27.06.1997

purported to have been written by the High Speed Group to the

Counselor, New Zealand Consulate for issuance of a visa to the

deceased Satpal Singh who was engaged by their organization

since 1984, and was drawing a salary of $ 6,700 p.m.

The Insurance Company has seriously disputed the authenticity

of this letter.

We have perused the said letter, and are inclined to accept the

submission made on behalf of the Insurance Company, that the

said document was not attested by the Indian Embassy at Doha,

as per the Diplomatic & Consular Offices Oaths and Fees Act,

1948.

The said document was not proved by the Claimants, and cannot

form the basis of computing the income of the deceased.

                  *****

Consequently, we have serious doubts about the authenticity and

veracity of the letter dated 27.06.1997, and decline to make it the

basis for computing the income of the deceased at the time of his

death.

The   High   Court   by   relying   on   the   letter   dated   27.06.1997,

awarded an amount of L 1,93,56,000 to the Claimants, which

after reducing by 50% on account of contributory negligence,

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       19 / 21                   

worked  out  to L  96,78,000.  It  is pertinent   to note that   the

Claimants   had   prayed   for   an   amount   of   L   50   lacs   as

compensation in their claim petition before the MACT. The High

Court has committed an error in awarding such an exorbitant

amount on the basis of an unverified document, the authenticity

of which was seriously disputed.

In the absence of any other evidence being produced by the

Claimants, the income of the deceased would be required to be

computed by taking his base salary at 750 Qatari Riyal p.m. in

1984  as  a  skilled   labourer,  as  reflected  in  his   Employment

Contract Form.                                   

                                                                  ....(Emphasis applied)”

29.               Significantly, the nature of the documents produced itself creates

serious doubt regarding their authenticity and reliability. The claimant failed to

establish the source, execution, authorship, or custody of the said documents.

No foundational evidence was led to explain why the originals were withheld.

In the absence of certification, verification, or supporting testimony from the

issuing medical authorities, the possibility of interpolation, exaggeration, or

fabrication cannot be ruled out. The claimant admittedly withheld and chose not

to produce them before the Tribunal. Such withholding of best evidence

inevitably gives rise to an adverse inference under Section 114 of the Evidence

Act. Even though proceedings before the Motor Accident Claims Tribunal are

summary in nature, the foundational principles regarding proof of documents

and authenticity of evidence cannot be dispensed with altogether. Further, the

claimant also failed to examine either the treating doctor from Sharjah or any

independent   witness   who   could   corroborate   the   alleged   treatment   and

expenditure incurred abroad. Nor has she got proved any authentication of such

record from concerned  diplomatic or consular channel.  The bald assertion

regarding expenditure of Rs.10-12 lakhs, unsupported by legally admissible

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       20 / 21                   

evidence, cannot be accepted merely on oral averments. Consequently, the

claim regarding foreign treatment expenditure was rightly discarded by the

learned Tribunal and does not merit acceptance by this Court either. 

(iii) Other Pecuniary And Non-Pecuniary Heads

30.         Apart from loss of future earning capacity, the appellant is also entitled

to just compensation under other pecuniary and non-pecuniary heads. The

principles governing such assessment have been authoritatively laid down by

the Hon’ble Supreme Court in Raj Kumar v. Ajay Kumar (Supra), wherein it

has been held that compensation in injury cases must adequately account for

medical expenses, pain and suffering, loss of amenities, attendant charges,

special diet, conveyance and future medical needs, depending upon the facts of

each case. Accordingly, the appellant is held entitled to the following amounts:

     Particulars ₹Re-assessed ( )

Loss of Income during 

Hospitalisation and treatment

20,000/-

Pain and suffering 50,000/ -

Transportation charges 50,000/-

 Special Diet 30,000

Loss of amenities and enjoyment of life 50,000/-

Attendant charges 50,000/-

Total ₹2,50,000/-

31.          Accordingly, the total compensation payable to the claimant-appellant

is reassessed and recalculated under the following heads:

Particulars ₹Awarded by Tribunal ( )  Re-assessed

₹Amount ( )

Loss of Future Income Due to

Permanent Disability

36,000/- 58,080/-

Other Heads 1,00,000/- ₹2,50,000/-

Total 1,36,000/- 3,08,080/-

FAO No. 2108 of 2003 (O&M) and 

FAO No. 1782 of 2003 (O&M)                       21 / 21                   

32.          Accordingly, the cumulative result of both the connected FAOs is

summarised as under:

FAO No.  ₹Awarded by Tribunal ( ) ₹ Re-assessed ( )

2108 of 2003

(Arun Kumar Mehra)

9,95,853/- 43,29,353/-

1782 of 2003

(Uma Sehgal)

1,36,000/- 3,08,080/-

 33.       In the light of the above discussion and the computation undertaken

hereinabove, both the present appeals are partly  allowed  to the extent of

enhancement of compensation as reassessed in each individual case. The

enhanced amount shall carry interest at rate of 7% per annum from the date of

filing of the respective claim petitions till the realisation of the entire amount.

Except for the modification of the quantum of compensation, all other findings

recorded by the learned Tribunal, including those with regard to negligence,

liability and mode of disbursement, shall stand affirmed.

34.           Since   the   main   case   has   been   decided,   pending   miscellaneous

application(s), if any, stands also disposed of.

35.           A photocopy of this order be placed on the file of the connected case.

                                                                              (VIRINDER AGGARWAL)

21.05.2026                                                                              JUDGE

Saurav Pathania

                                        (i) Whether speaking/reasoned   :  Yes/No

(ii)  Whether reportable              : Yes/No