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Sunitha vs Sreekumar.M
2024 Latest Caselaw 31917 Ker

Citation : 2024 Latest Caselaw 31917 Ker
Judgement Date : 7 November, 2024

Kerala High Court

Sunitha vs Sreekumar.M on 7 November, 2024

                                                         2024:KER:82887

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE EASWARAN S.

   THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                        MACA NO. 2956 OF 2021

        AGAINST THE ORDER/JUDGMENT DATED IN OPMV NO.2172 OF 2015 OF

MOTOR ACCIDENT CLAIMS TRIBUNAL & SPECIAL COURT FOR E.C. ACT CASES,

THRISSUR

APPELLANTS/PETITIONERS:

    1       SUNITHA
            AGED 60 YEARS
            W/O.LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            GURUVAYUR MUNICIPALITY, THRISSUR - 680 103.

    2       HARISHMA RAVEENDRAN
            AGED 30 YEARS
            D/O.LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            P.O.PUTHENPALLY, THRISSUR - 680 103.

    3       HARA RAVEENDRAN
            AGED 29 YEARS
            D/O.LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            P.O.PUTHENPALLY, THRISSUR - 680 103.

            BY ADVS.
            A.R.NIMOD
            M.A.AUGUSTINE


RESPONDENTS/RESPONDENTS:

    1       SREEKUMAR.M.
            ASSISTANT MANAGER, KAJAH TRADING PVT.LTD.,
            PACKIG CENTRE, 132 A, P.O.CHAKKAMKANDAM,
            PALUVAI, THRISSUR - 680 522.

    2       BIJU K.
            S/O.VELAYUDHAN, KOLAPURATH HOUSE,
 MACA Nos.2956 & 2697 of 2021      2

                                                   2024:KER:82887


            EAST NADA, GURUVAYUR,
            THRISSUR - 680 101.


     3      THE UNITED INDIA INSURANCE COMPANY LTD.
            11/655, POST BOX NO.13, EAST NADA,
            GURUVAYUR, THRISSUR - 680 101,
            REPRESENTED BY ITS BRANCH MANAGER.


            BY ADV
            P.K.MANOJKUMAR
            SRI.JOHN JOSEPH VETTIKAD - SC


      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON       07.11.2024, ALONG   WITH MACA.2697/2021,   THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA Nos.2956 & 2697 of 2021       3

                                                  2024:KER:82887


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE EASWARAN S.

  THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,

                                 1946

                         MACA NO. 2697 OF 2021

         AGAINST THE ORDER/JUDGMENT DATED IN OPMV NO.2171 OF

2015 OF MOTOR ACCIDENT CLAIMS TRIBUNAL & SPECIAL COURT FOR

E.C. ACT CASES, THRISSUR

APPELLANTS/PETITIONERS:


     1      SUNITHA
            AGED 60 YEARS
            W/O. LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            GURUVAYUR MUNICIPALITY, THRISSUR-680103.

     2      HARISHMA RAVEENDRAN,
            AGED 30 YEARS
            D/O. LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            P.O.PUTHENPALLY, THRISSUR-680103.

     3      HARA RAVEENDRAN,
            AGED 29 YEARS
            D/O. LATE RAVEENDRAN, THAIPARAMBIL HOUSE,
            P.O.PUTHENPALLY, THRISSUR-680103.

            BY ADVS.
            A.R.NIMOD
            M.A.AUGUSTINE


RESPONDENTS/RESPONDENTS:

     1      SREEKUMAR.M.
            ASSISTANT MANAGER, KAJAH TRADING PVT. LTD.,
            PACKIG CENTRE, 132 A, P.O.CHAKKAMKANDAM,
 MACA Nos.2956 & 2697 of 2021       4

                                                   2024:KER:82887


            PALUVAI, THRISSUR-680522.

     2      BIJU K.,
            S/O. VELAYUDHAN, KOLAPURATH HOUSE,
            EAST NADA, GURUVAYUR, THRISSUR-680101.


     3      THE UNITED INDIA INSURANCE COMPANY LTD.,
            II/655, POST BOX NO.13, EAST NADA,
            GURUVAYUR, THRISSUR-680101,
            REPRESENTED BY ITS BRANCH MANAGER.

            BY ADVS.
            JOHN JOSEPH VETTIKAD
            C.JOSEPH JOHNY


      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON       07.11.2024, ALONG   WITH MACA.2956/2021,   THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA Nos.2956 & 2697 of 2021            5

                                                         2024:KER:82887



                           EASWARAN S., J
                      --------------------------------
               M.A.C.A Nos.2956 & 2697 of 2021
           -----------------------------------------------------
          Dated this the 7th day of November, 2024

                               JUDGMENT

The order of this Court shall dispose of two

appeals arising out of a common award in O.P.(MV)

Nos.2171/2015 and 2172/2015 on the files of Motor Accidents

Claims Tribunal, Thrissur. The appellants are legal heirs of

deceased Raveendran and Harish Raveendran, who died in a

motor accident on the same date.

2. On 28.05.2015 at about 01.30 p.m, the 1 st

appellant was travelling with the deceased Raveendran and his

son Harish Raveendran in an Ambulance. When the ambulance

reached Sankaraiyyer Road Junction, a lorry bearing Reg.No.

MH-12/HD-9311 came from the opposite direction in a rash and

negligent manner dashed against the ambulance. Due to the

impact, Harish Raveendran as well as Raveendran sustained

injury which resulted in their death. In the claim petition, it

was averred that, Harish Raveendran was an Ayurvedic Doctor

and graduate in BAMS. Late Raveendran was running an

Ayurvedic Medicine shop and was drawing an income of

2024:KER:82887

Rs.25,000/- per month, whereas, Harish was drawing an income

of Rs.20,000/-. The tribunal found that the claimants could not

adduce any evidence regarding the income as claimed by them

in the application and accordingly fixed the notional income of

late Harish Raveendran at Rs.15,000/- and that of late

Raveendran as Rs.20,000/- and granted the following

compensation;

                                                        Amount      Amount
  Sl.              Head of claim                        claimed     awarded
  No.                                                 (in Rupees) (in Rupees)

    1    Transport to hospital including                5,000              5,000
         ambulance charges

    2    Damage to clothing etc.                        1,500              1,000

    3    Funeral Expenses                               30,000            16,500

    4    Compensation          for   pain       and     25,000            10,000
         suffering

    5    Compensation for loss of estate               2,00,000           16,500

    6    Compensation          for    loss       of    30,00,000         21,42,000
         dependency
    7    Medical Expenses                               10,000              --

    8    Compensation for loss of love                 2,00,000             --
         and affection

    9    Loss of filial consortium to 1st                 --              44,000
         petitioner

             Total                                     34,71,500         22,35,000
         Claim limits to                               32,00,000


                                                                    2024:KER:82887



                                                         Amount      Amount
  Sl.              Head of claim                         claimed     awarded
  No.                                                  (in Rupees) (in Rupees)

    1    Transport to hospital including                 5,000          5,000
         ambulance charges

    2    Damage to clothing etc.                         1,500          1,000

    3    Funeral Expenses                                30,000        16,500

    4    Compensation          for   pain       and      35,000        10,000
         suffering

    5    Compensation for loss of estate                2,00,000       16,500

    6    Compensation          for    loss       of     25,00,000     15,84,000
         dependency
    7    Medical Expenses                                5,000            --

    8    Compensation for loss of love                  2,00,000          --
         and affection

    9    Loss of consortium             to       1st    1,00,000       44,000
         petitioner

         Loss of consortium to P2 and                                  80,000
         P3
             Total                                      30,76,500    17,57,000
         Claim limits to                                30,00,000

Aggrieved by the afore mentioned grant, appellants have

approached this Court in the present appeals.

3. Heard Shri.A.R Nimod, learned Counsel for

the appellants and Shri. John Joseph Vettikad, learned Counsel

appearing for the Insurance Company.

4. Shri.A.R Nimod, learned counsel appearing for

the appellants submitted that the tribunal could not have taken

2024:KER:82887

income of Rs.15,000/- in respect of late Harish Raveendran and

Rs.20,000/- in respect of late Raveendran. Sufficient evidence

were available before the tribunal to show that both late Harish

Raveendran and Raveendran were qualified and Harish

Raveendran was practicing as a Ayurvedic Doctor and late

Raveendran was running an Ayurvedic Medicine shop in the

name Guruvayoor Medicines. The trade licence in respect of

Guruvayoor Medicines was also produced before the tribunal as

Ext.A20 and therefore the tribunal could not have fix the

notional income like what has been done in the impugned

award. Similarly, under the head Parental Consortium, the

benefit of the judgment of the Hon'ble Supreme Court in

National Insurance Company Limited Vs. Pranay Sethi

[2017 (4) KLT 662 (SC)] has not been granted. He further

pointed out that the tribunal ought not have deducted 1/3 rd of

the amount towards personal expenses whereas there were

three dependents, the wife and three children. Though Harish,

the son also died on the same day, admittedly the time when

late Raveendran died, Harish was alive and only subsequently

due to the injury caused in the accident, Shri.Harish, also

expired.

2024:KER:82887

5. On the other hand, the learned counsel

appearing for the Insurance Company submitted that despite

the non availability of the evidence regarding the income of late

Raveendran, the tribunal has fixed the income at Rs.20,000/-

which is just and reasonable and does not call for any

interference. He would further submit that so far as the claim

of dependent is concerned, it may be true that the late

Raveendran had three dependents wife and three children, the

late Harish Raveendran cannot be considered as dependent

since he was having independent earning capacity. He further

pointed out that both late Harish Raveendran and late

Raveendran died on the same day and therefore there cannot

be any claim of dependency in so far as late Harish is

dispensive.

6. I have considered the rival contentions raised

across the Bar.

7. At first, this Court will consider whether the

appellants are entitled to have the income of late Harish

Raveendran fixed at Rs.20,000/- as claimed in the application.

It is indisputable that the late Harish Raveendran was an

Ayurvedic Doctor. Ext.A.10 is the Degree Certificate in BAMS.

2024:KER:82887

Ext.A.11 is the Registration Certificate done by late Harish

Raveendran. The cumulative reading of Exts.A10, A11 and A15

will reveal that the late Harish Raveendran was a qualified

Ayurvedic Doctor. It is beyond once comprehension that the

notional income of an Ayurvedic Doctor could be fixed at

Rs.15,000/- per month as done by the tribunal. Considering the

qualification, certainly the claimants/appellants were entitled to

have the notional income of late Harish Raveendran fixed more

than what has been now done by the tribunal. The question,

however, would be, as to what should be the income in respect

of the late Harish Raveendran. Though this Court would have

been inclined to fix a substantial amount as an income of late

Harish Raveendran, considering the fact that the claimants

have claimed only Rs.20,000/- as income, in the peculiar facts

and circumstances, this Court is inclined to fix the income of

late Harish Raveendran as Rs.20,000/- per month.

8. In so far as the claim of income at Rs.25,000/-

per month in respect of late Raveendran is concerned, this

Court finds that apart from the assertion no evidence was

produced before the tribunal. Despite the lack of evidence, the

tribunal has fixed the income at Rs.20,000/- considering the

2024:KER:82887

evidence produced before it, which clearly shows that late

Raveendran was running an Ayurvedic Medicine shop. This

Court is thus of the view that no interference is called for in so

far as the notional income of late Raveendran is fixed at

Rs.20,000/-

9. The perusal of the award impugned in the

appeal shows that in so far as the claimants in O.P.(MV)

No.2172/2015 is concerned, parental consortium has been

granted only at Rs.80,000/-. Whereas going by principles laid

down by the Hon'ble Supreme Court in Pranay Sethi (Supra),

the claimants are entitled to have 10% increase on the amount

since the award was passed on 23.02.2021. This view is

supported by the judgment of the Supreme Court in

Jayasree N. and Others Vs. Cholamandalam M S General

Insurance Company Ltd. [2021 (6) KHC 163] Therefore,

the award of the tribunal were request to be modified

accordingly.

10. Lastly, the question regarding the number of

dependents of late Raveendran is required to be addressed. The

parties are at serious variance as regards the entitlement of the

claimants to reckon the son late Harish Raveendran also as a

2024:KER:82887

dependent of late Raveendran. The learned counsel for the

Insurance Company would point out that the death occurred on

the same day in the same accident and therefore late Harish

Raveendran cannot be reckoned as the dependent of late

Raveendran. On the other hand Shri.Nimod A. R would refer to

the contends of the Final Report in Crime No.1236/2015 dated

11.11.2015 that late Raveendran died on the spot at 1.50 a.m

on the date of accident whereas late Harish Raveendran

expired subsequently. The cause of action to prefer the claim

under Section 166 of the Motor Vehicles Act, 1988 would arise

on account of the death of a claimant. This Court in M.A.C.A

Nos.1144/21 and 1161/2021 decided on 06.11.2024 had

considered a similar question and held that the cause of action

to prefer the claim is the death of the dependent. Following

the principles laid down by this Court in the above judgment,

have to be necessarily held that the right of the claimants to

prefer the claim under Section 166 would arise at the time of

accident. Viewed in above perspective, the claimants in

O.P.(MV) No.2172/2015 are definitely entitled to reckon

Shri.Harish Raveendran also as one of the dependent of late

Raveendran. The relevancy of reckoning the dependent would

2024:KER:82887

ultimately depend upon the ratio of the personal expenses to be

deducted by calculating the compensation. The tribunal in the

impugned award has deducted 1/3rd towards the personal

expenses of late Raveendran. Once late Harish Raveendran is

also reckoned as a dependent, then instead of 1/3 rd only 1/4th

can be deducted as personal expenses. This would be certainly

a substantial variation in so far as the entitlements of

compensation is concerned.

11. As an upshort of this discussions, the

appellants are entitled to succeed. Hence these appeals are

allowed, the award of the tribunal in O.P (MV) Nos.2171/2015

and 2172/2015 is modified as follows;

(1) The income of late Harish Raveendran is fixed at

Rs.20,000/- per month. The loss of dependency in

M.A.C.A No.2697/2021 is calculated as follows;

28000x17x12x1/2 = 28,56,000-21,42,000 =7,14,000

(2) Loss of parental consortium to appellants 2 and 3

in M.A.C.A No.2956/2021 is 88000-80000 =8,000 in

(3) compensation for loss of dependency reworked

as 22000x9x12x3/4=17,82,000-15,84,000=1,98000/-

2024:KER:82887

Thus, the appellants in M.A.C.A No.2697/2021 is

awarded Rs.7,14,000/- and in M.A.C.A No.2956/21 an amount of

Rs.2,06,000/- is awarded as enhanced compensation. The

aforesaid amounts shall carry interest at 8% per annum from

26.12.2015 till realization. The appellants would also be

entitled for proportionate costs in each case. The Insurance

Company shall deposit the amount before the tribunal as per

the procedure within a period of one month from the date of

receipt of a copy of this judgment.

Sd/-

EASWARAN S.,

JUDGE

MSA

 
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