- (1.) Leave granted.
(2.) Not being satisfied with the Judgment of the High Court enhancing the compensation by a sum of Rs.50,000/-, the parents of deceased Banu Pratap Singh have filed these appeals. Deceased Banu Pratap Singh was killed in an accident on 29.3.2004 involving a truck which was being driven by first respondent, Satbir Singh. The truck belonged to Municipal Corporation of Delhi. At the time of his death, Bhanu Pratap Singh was about 22 years of age. It was claimed by the first appellant, i.e., the father of the deceased that he was 41 years old at the time of death of Bhanu Pratap Singh. The Trial Court, on the basis of the evidence, came to the conclusion that the annual loss of dependency regarding Bhanu Pratap Singh could be taken at Rs.28,992/-. It was further held that Appellant No.1, the father of the deceased was 55 years of age at the time of accident and that is how the Trial Court applied the multiplier of 8 years and held that the total loss of dependency was Rs.2,31,936/-. Further compensation of Rs.2,000/- for funeral expenses and Rs.2500/- on account of loss of estate was added to the above sum and total compensation of Rs.2,36,436/- was awarded with interest at 6% from the date of filing of the petition till realization. It was held that both respondents, namely, the driver and the owner, i.e., Municipal Corporation of Delhi were jointly and severally liable to pay the compensation, however, primary obligation to pay the compensation was fixed against second respondent. An appeal was filed by the appellants herein before the High Court wherein three grounds were raised. It was firstly contended that the future prospects were ignored by the Tribunal; secondly it was contended that the Tribunal was wrong in adopting the multiplier of 8 as the father of the deceased was only 41 years of age at the time of death; and the third contention was that no compensation was awarded for the loss of love and affection of a son to the parents. The High Court disbelieved the theory that the father was only 41 years of age on the date of the accident or that he was confused when he mentioned his age to be 55 years at the time of evidence. The High Court also disbelieved the High School certificate in relation to the father and held the claim to be absurd. The High Court considered the first and the second contentions together since they were inter-related and held that increase of Rs.50,000/- would be reasonable, taking into account the possibility of increase in minimum wages, due to loss of love and affection of the child and pain and sufferings which the parents would live all their life. The High Court passed the order accordingly.
(3.) Learned counsel appearing on behalf of the appellant very fairly does not argue the question of the age of the father and accepted the findings that the father was 55 years at the time of the accident and not 41 years as claimed by him in the appeal filed before the High Court. However, as regards the application of the multiplier, the learned counsel heavily relied on the Second Schedule and contends that this was the case under Section 163A of the Motor Vehicles Act and since the age of the deceased was only 22 years, the multiplier of 16 was liable to be made applicable. Alternatively, the counsel submits that atleast the multiplier of 11 ought to have been made applicable considering the age of the Appellant No.2, the mother of the deceased, to be 52 years.;