Madras High Court
The Reliance General Insurance ... vs Ponnarasi on 23 April, 2021
C.M.A.(MD)No.577 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.04.2021
CORAM:
THE HONOURABLE MRS.JUSTICE R.THARANI
C.M.A.(MD)No.577 of 2013
and
M.P.(MD)No.1 of 2013
The Reliance General Insurance Co. Ltd.,
Nungambakkam,
Chennai – 600 006. ... Appellant / 2nd Respondent
Vs.
1.Ponnarasi
2.Lakshmanan
3.Nagajothi
4.Gayathri ... Respondents / Petitioners
5.Subramanian ... 5th Respondent / 1st respondent
Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor Vehicles
Act, 1988, to set aside the order, dated 19.10.2011, made in M.C.O.P.No.1019
of 2008 on the file of the Motor Accident Claims Tribunal (Fast Track Court-I)-
Additional District Judge, Tiruchirapalli and allow this civil miscellaneous
appeal.
For appellant : Mr.S.Srinivasa Raghavan
For R1 to R4 : Mr.A.Saravanan
For R5 : No appearance
1/6
https://www.mhc.tn.gov.in/judis/
C.M.A.(MD)No.577 of 2013
JUDGMENT
This Civil Miscellaneous Appeal is filed against the award passed by
the Motor Accident Claims Tribunal (Fast Track Court-I)- Additional District
Judge, Tiruchirapalli, in M.C.O.P.No.1019 of 2008, dated 19.10.2011.
2.The appellant herein is the second respondent, the respondents 1 to
4 herein are the claimants and the fifth respondent herein is the first respondent
in M.C.O.P.No.1019 of 2008.
3.Brief substance of the claim petition, in M.C.O.P.No.1019 of 2008,
is as follows:
On 14.12.2007, at about 05.30 p.m., when the deceased, viz.,
Manivannan, was riding his Bajaj motor cycle along the left side of Trichy-
Karur main road, a lorry bearing Registration No.TN-32-B-3499 was driven by
its driver in a rash and negligent manner from the opposite direction and dashed
against the deceased. Due to the impact, the deceased/ Manivannan sustained
fatal injuries and died on the spot. The accident has occurred due to the rash
and negligent driving of the first respondent's lorry driver. The deceased was
aged about 24 years and he was working as a Contract labourer under BSNL
and he worked as a Car driver and he earned Rs.7,500/- (Rupees Seven
https://www.mhc.tn.gov.in/judis/
C.M.A.(MD)No.577 of 2013
Thousand Five Hundred only) per month and the claimants claim a sum of
Rs.8,00,000/- (Rupees Eight Lakhs only) as compensation.
4.Counter filed by the second respondent (appellant herein), in
M.C.O.P.No.1019 of 2008, is as follows:-
The driver of the first respondent vehicle is not responsible for the
accident. The driver of the lorry drove the vehicle in a careful and cautious
manner. It was the deceased, who suddenly crossed the road and caused the
accident. The claim is excessive.
5.After hearing both sides, the Tribunal has awarded a sum of
Rs.5,11,600/- (Rupees Five Lakhs Eleven Thousand and Six Hundred only) as
compensation for the claimants. Against the same, the Insurance Company has
filed this Appeal.
6.On the side of the appellant, it is stated that the Court has fixed the
monthly income as Rs.3,000/- (Rupees Three Thousand only) and the same is
excessive and that the accident did not take place due to the rash and negligent
driving of the driver of the lorry and prayed the award to be set aside.
https://www.mhc.tn.gov.in/judis/
C.M.A.(MD)No.577 of 2013
7.On the side of the claimants, it is stated that the award fixed by the
Tribunal is reasonable and prayed the appeal to be dismissed.
8.A perusal of the records reveals that the F.I.R was filed against the
driver of the lorry and the deceased was having valid driving licence, at the
time of accident. The charge sheet was filed against the lorry driver, which was
marked as Ex.P7. The rough sketch (Ex.P4) was marked on the side of the
claimant. P.W.2/ Sivaraj was examined as an eye witness. Evidence of P.W.2
and Exs.P4 and P7, revealed that the accident took place due to the rash and
negligent driving of the driver of the lorry. Ex.P2 is the post mortem certificate.
There is no dispute regarding the validity of the Insurance policy. The driving
licence of the driver of the lorry was also marked as Ex.P5. Hence, the
appellant / Insurance company is liable to pay compensation.
9.With regard to the quantum, though the deceased / Manivannan was
stated to have earned a sum of Rs.7,500/- (Rupees Seven Thousand Five
Hundred only) per month as income, the Tribunal has fixed only a sum of Rs.
3,000/- (Rupess Three Thousand only) as monthly income, which is very
reasonable.
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C.M.A.(MD)No.577 of 2013
10.In the above circumstances, there is nothing sufficient enough to
interfere in the order of the Tribunal. Hence, this Civil Miscellaneous Appeal
is dismissed and the award passed by the Motor Accident Claims Tribunal (Fast
Track Court-I)- Additional District Judge, Tiruchirapalli, in M.C.O.P.No.1019
of 2008, dated 19.10.2011, is hereby confirmed.
11.The appellant / Insurance Company, is directed to deposit the
entire award amount along with interest at the rate of 7.5% p.a. from the date of
petition till the date of deposit and costs within a period of eight weeks from
the date of receipt of a copy of this judgment, if not already deposited. On such
deposit being made, the respondents 1 to 4 / claimants are permitted to
withdraw their respective shares as apportioned by the Tribunal.
The Claimants are not entitled for interest for the default period if there is any
default. No costs. Consequently, connected Miscellaneous Petition is closed.
23.04.2021
Index : Yes / No
Internet : Yes / No
Ls
https://www.mhc.tn.gov.in/judis/
C.M.A.(MD)No.577 of 2013
R.THARANI.,J.
Ls
To
1.The Motor Accident Claims Tribunal (Fast Track Court-I)-
Additional District Judge,
Tiruchirapalli.
2. The Section Officer,
VR Section,
Madurai Bench of Madras High Court,
Madurai.
C.M.A.(MD)No.577 of 2013
23.04.2021
https://www.mhc.tn.gov.in/judis/
