Beena Suresh Marothiya & Anr. vs Sanjay Avadhabihari Singh & Ors.

This appeal is filed for enhancement of compensation granted by the Tribunal in Judgment and Award dated 05.01.2023 in M.A.C.P. No. 130 of 2013 on the ground that the Tribunal has committed error in accepting the notional income @Rs.5,000/- which according to appellant should have been considered @Rs.8,000/- in view of the Notification issued by Government of India dated 31.05.2010. Learned counsel for the appellant placed reliance on the Judgment of Hon’ble Supreme Court in the case of Parshuram @ Pankaj Singh Vs. Sanjay Singh Parihar & Anr., in Civil Appeal No. 23 of 2025 (Arising out of SLP © No. 113 of 2025.)

It is argued by learned counsel for the appellants that the Tribunal ought to have deducted 1/3^rd amount towards personal expenses of the deceased in view of the fact that his mother and sister were dependent upon him. It is further argued that consortium has not been paid to the claimant No.2. Exception is also taken to the impugned Judgment and Award on the ground that interest granted on compensation is on lower side.

Learned counsel for respondent No.3/ insurer opposed the appeal with submissions that since claimants have failed to prove the income of the deceased, the notional income is rightly considered. On the point of deduction, it is contended that there are two persons said to have been dependent upon the deceased, hence deduction towards the personal expenses as considered by the Tribunal is correct.

There is no dispute between the parties with regard to occurrence of accident, involvement of offending motor vehicle and insurance thereof. Similarly, it is established before Tribunal that deceased sustained injuries in said accident and succumbed thereto.

Perusal of the evidence on record as well as the observations made by the Tribunal in the impugned Judgment and Award indicate that the claimants have failed to prove the employment and income of the deceased. The witnesses examined to support the said contentions were not able to establish existence of the establishment where employment is claimed. In such circumstances, the Tribunal has not committed error in rejecting the case of the claimants on that count. Tribunal however has considered notional income of the deceased @3,000/- which should have been @Rs.8,000/- in view of the Notification dated 31.05.2010. The compensation therefore needs to be computed on the basis of notional income of Rs.8,000/- with future prospects. In view of judgment in case of National Insurance Co. Ltd. vs. Pranay Sethi, 2017 ACJ 2700(SC). This Court finds no error committed in deducting ½ income towards the personal expenses and living expenses of the deceased, in view of the fact that the mother and sister i.e. only two persons were depending upon him. In so far as the non payment of the consortium to two claimants is concerned, the same deserves to be granted. The Appellate Court is expected to cause interference in the order passed by the Tribunal provided the same is perverse. The grant of interest @6% is not perverse in order to cause interference therein.

In view of above, claim stands partly allowed. Claim stands modified in the following terms :

In view of above following order: