Bom HC | In motor accident cases, is there a hard and fast rule to award interest from the date on which claim application is made? Law regarding S. 171 MV Act discussed

Bombay High Court: V.L. Achliya, J., while addressing the issue with regard to the interest on compensation awarded in a motor accident case,

Bombay High Court: V.L. Achliya, J., while addressing the issue with regard to the interest on compensation awarded in a motor accident case, observed that,

“…discretion vests with the tribunal to award the interest at ‘such rate’ and from ‘such date’ over the compensation awarded.”

Appellants being aggrieved by the decision of the Motor Accident Claims Tribunal preferred this appeal with a limited challenge of award of interest.

Claimants presented a claim petition under Section 166 of the Motor Vehicles Act seeking compensation of Rs 2 lakhs on account of the accidental death of the deceased who dies in a motor accident.

At the time of the accidental death, the deceased was earning Rs 6,000 per month.

Claimants assessed the compensation to be payable as Rs 14,51,000 but restricted the claim petition to Rs 2 lakhs.

Motor Accident Claims Tribunal, Parbhani allowed the claim petition and awarded compensation of Rs 3,64,500 [inclusive of NFL] with interest @ 6% per annum from the date of petition till realization.

Being dissatisfied with the quantum of compensation awarded by the Tribunal, the claimants have preferred Appeal.

In the first appeal, Appellate Court had remanded the case to the Tribunal for deciding the same afresh. While remanding the case, Appellate Court observed that the amount already withdrawn by the claimants under the earlier award would be retained by them and the same shall be subject to further order to be passed by the tribunal.

Further, the Tribunal awarded the compensation of Rs 10,22,208 making the respondent liable to pay the same. Tribunal directed that after deducting the compensation amount of Rs 3,64, 500 which was awarded earlier the claimants shall entitle to recover the balance amount with an interest of 6% per annum from the date of passing Award till its realization.

Aggrieved with the interest from the date of passing of the Award the appellants preferred this appeal.

Decision

Bench referred to Section 171 of the Motor Vehicles Act which provides for the award of interest over the compensation awarded which spells out that discretion vests with the tribunal to award the interest at ‘such rate’ and from ‘such date’ over the compensation awarded.

There is no statutory obligation cast upon the Tribunal to award the interest from the date of making application for compensation. The only restriction that has been cast upon Tribunal under Section 171 of Motor Vehicles Act is to ensure that interest to be awarded be a simple interest and same shall be payable not earlier than the date of making claim.

Thus, except the embargo cast upon that interest can not be awarded from the date earlier to date of making claim, no other restrictions have been imposed upon the discretion of the Court/ Tribunal to award interest.

To understand the meaning of Section 171 of the Motor Vehicles Act, Court referred to the decision of the Supreme Court in Abati Bezbaruah v. Geological Survey of India, (2003) 3 SCC 148.

Further, the bench stated that no hard and fast rule can be laid down as to the rate at which interest to be awarded and date from which such interest to be payable.

While awarding interest, the Tribunal has to take into consideration the facts and circumstances of individual case.

Section 171 of the Motor Vehicles Act does not provide the rate at which interest has to be payable nor the date from which interest to be awarded.

Adding to the above, Court stated that the only restriction that has been put under Section 171 of the Motor Vehicles Act over the exercise of powers of the Tribunal is not to award interest from the date earlier to fling of claim petition and interest to be awarded to be simple interest.

Hence tribunal’s order is clear and unambiguous and the present appeal was dismissed in light of the same. [Sangita v. Allanur, 2020 SCC OnLine Bom 931, decided on 24-07-2020]

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