Bombay High Court
Vilas Ramling Kore And Anr vs Future Generali India Insurance Co. ... on 13 October, 2025
2025:BHC-AUG:28684
{1} FA 1476 OF 2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO. 1476 OF 2022
1. Vilas Ramling Kore
Age: 50 years, Occu.: Labourer,
R/o. H.No.404, Sadbhavana Nagar,
Ausa Road, Latur, District Latur.
2. Sushma Vilas Kore
Age: 55 years, Occu.: Household,
R/o. H.No.404, Sadbhavana Nagar,
Ausa Road, Latur, District Latur. ....Appellant
(Orig. Claimants)
Versus
1. Future Generali India Insurance Co. Ltd.,
Through Its Branch Manager,
Branch Office at Plot No.3, Pagariya
Towers, Rajendra Prasad Road,
(Adalat Road), Aurangabad.
2. Babulal Maganbhai Patel
Age : 52 yrs., Occu.: Business,
R/o. Murlidhar Transport,
14 V.K. Complex near Ashish Cinema,
Odhav, District Ahmedabad (Guj)
PIN 382 410.
3. Surendrasingh Pratapsingh Rajput
Age: 42 yrs., Occu.: Driver,
R/o. Murlidhar Transport,
14 V.K. Complex Near Ashish Cinema,
Odhav, District Ahmedabad (Guj).
PIN 382 410. ...Respondents
(Orig. Respondents)
.....
Advocate for Appellants : Mr. Kedar Sunil Warad
Advocate for Respondent no.1 : Mr. Abhijit G. Choudhari
Advocate for Respondent nos.2 & 3 are formal parties.
.....
{2} FA 1476 OF 2022
CORAM : ABHAY S. WAGHWASE, J.
RESERVED ON : 03 OCTOBER, 2025
PRONOUNCED ON : 13 OCTOBER, 2025
JUDGMENT :
-
1. With consent of the parties, matter is taken up for final hearing
at the admission stage.
2. Provisions under Section 173 of the Motor Vehicles Act, 1988,
were invoked by the original claimants for non-consideration of rate
of interest awarded to other claimants in motor accident claim
petitions arising out of one and the same accident.
3. Facts in brief are that, on 02-08-2011 at about 11:45 p.m.,
deceased Vishwadeep was travelling with his other friends namely
Abhay Eknath Gawali, Dnyaneshwar Prakash Sarkate and Harshal
Shamkant Deshmukh in Alto Car bearing No.MH-20 BC-3150 on
Vaijapur - Daulatabad to Aurangabad route by Padegaon road, Abhay
Gawali was behind the wheels. When said Alto Car reached in the
vicinity of Padegaon Military Naka, one Truck bearing No.GJ-18 X-
8149 was parked in the very middle of the road without giving
indicators, without placing reflectors on, as a result of which, the said
vehicle was being parked in a rash and negligent manner on a busy
{3} FA 1476 OF 2022
High Way road and therefore, Alto Car in which deceased were
travelling could not get sight of the wrongly parked Truck and as
such gave dash to said Truck in its rear side. Injured were taken to
hospital, but they succumbed. Crime bearing No. I-203 of 2011 was
registered against Truck driver for offence under Sections 304-A, 337,
338, 279 of the Indian Penal Code and under Section 134 of the
Motor Vehicles Act and on complete investigation, chargesheet was
filed against Truck driver.
4. Three distinct motor accident claim petitions were set up by
legal heirs of each of the deceased and they were respectively
numbered as Motor Accident Claim Petition Nos. 763 of 2012, 764 of
2012 and 834 of 2013. In Motor Accident Claim Petition Nos. 763 of
2012, 764 of 2012, learned Tribunal by the judgment and order
dated 03-10-2017 and 29-09-2017 respectively awarded
compensation with interest @ 9% p.a.
However, Motor Accident Claim Petition No.834 of 2013 filed
by the present appellants and which was decided by another Court,
interest rate awarded over the compensation amount is barely 6%
p.a. The appellants herein are aggrieved by inadequate
compensation as well as less rate of interest awarded on
{4} FA 1476 OF 2022
compensation amount. Hence, present appeal.
5. Learned counsel for the appellants would point out that all
three deceased had died in one and same road traffic accident due to
negligent parking of the Truck by Truck driver against whom
aforesaid crime was registered and he was duly chargesheeted.
Learned counsel further submitted that, in other two claim petitions
i.e. Motor Accident Claim Petition Nos.763 of 2012 and 764 of 2012,
the learned Tribunal has awarded compensation with rate of interest
@ 9% p.a., however, on same facts, in the claim petition preferred by
present appellants, the learned Tribunal has awarded barely rate of
interest @ 6% p.a. i.e. 3% p.m. less than other claim petitions
without assigning reasons for different rate of interest. Therefore,
same rate of interest i.e. 9% p.a. is urged for as is granted in
aforesaid other two clam petitions.
6. Learned counsel for respondent no.1 Insurance Company
agrees that in other connected claims arising out of same accident,
compensation is awarded with interest rate @ 9% p.a.
7. In view of above submissions, present appellants also deserve
same rate of interest. On the ground of parity, present appellants are
{5} FA 1476 OF 2022
also entitled for grant of rate of interest @ 9% p.m. on the
compensation amount. Hence, following order :
ORDER
(I) First Appeal is partly allowed.
(II) The Judgment and Order dated 14-12-2021, passed
by the learned Member, Motor Accident Claims Tribunal,
Aurangabad, is modified to the extent of rate of interest
only. The appellants/claimants are entitle for interest @
9% p.a. on the compensation amount awarded by the
Tribunal.
(III) Rest of the Judgment and Order dated 14-12-2021 is
maintained.
(IV) Modified award be drawn up accordingly.
(V) The claimants shall pay court fees, if any, on the
enhanced amount of compensation.
( ABHAY S. WAGHWASE )
JUDGE
SPT
