Raeesh
Ahmad Vs. United India Insurance Ltd. & ANR [2008] INSC 670 (21 April 2008)
K.G. BALAKRISHNAN & R.V.RAVEENDRAN IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.
2869-2870 OF 2008 (Arising out of SLP(C)No. 15357/2006) RAEESH AHMAD ..
APPELLANT vs.
ORDER Leave granted.
Heard both sides.
2 The appellant sustained serious injuries in a motor accident involving a
tempo belonging to second respondent and insured with first respondent and
another tempo in which he was travelling. He was admitted to an hospital and
underwent surgery twice for his fractured leg which required insertion of a
rod.
He was in the hospital for more than eight months.
3 He filed a claim petition before the Motors Accident Claims Tribunal
claiming compensation of Rs.3,00,000/-. The Tribunal awarded Rs.48,000/-
towards medical expenses and Rs.25,000/- towards future medical expenses.
-2-
In regard to loss of future earnings, it found the disability to be 30%. The
Tribunal assessed the annual income of appellant as Rs.36,000/-; and as the
appellant had suffered 30% disability, it calculated the future loss of earning
with reference to a multiplier of 16, that is 30% of 36000 X 16=172800/-
(rounded off to Rs.1,72,000/-). Thus, it awarded Rs.2,45,000/- in all as
compensation.
4 On appeal by the first respondent, the High court reduced the compensation
to Rs.99,000/-. The High court was of the view that the Tribunal ought not to
have taken the permanent disability as 30% as the disability could not be said
to be permanent as there was likelihood of improvement. It therefore, deleted
the award of Rs.1,72,000/- towards loss of future earning capacity. It however
added Rs.11,000/- as loss of income for nine months (period of treatment) and
Rs.15000/- towards paid and suffering to arrive at Rs.99,000/- as compensation.
The said judgment is challenged by the claimant.
5 We find that the High Court has misread the disability certificate. The
certificate dated 23.2.2004 showed that disability as 30%. There is no
acceptable medical evidence to show that the condition of appellant will
improve or that the permanent disability will disappear.
-3- 4 Having regard to the said position, we are of the view that the High
Court should not have interfered with the quantum of compensation. We are of
the view that the total compensation of Rs.2,45,000/- awarded by the Tribunal
was just compensation. Accordingly, we allow these appeals and set aside the
judgment of the High Court and restore the Award of the Tribunal.
...................C.J.I.
(K.G. BALAKRISHNAN) .....................J.
(R.V.RAVEENDRAN) NEW DELHI;
APRIL 21, 2008.
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