Madras High Court
Bharath vs Kumar on 31 August, 2021
C.M.A.No.2085 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.08.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
C.M.A.No.2085 of 2021
Bharath ... Appellant
Vs.
1.Kumar
2.New India Ass. Co. Ltd.,
Motor III Party Claims Office,
No.232, N.S.C Bose Road,
Bombay Mutual Building 6th Floor,
Chennai -1.
... Respondents
PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor
Vehicles Act 1988 to set aside the award passed in MCOP No.3968 of 2016 dated
18.02.2020 by the Motor Accidents Claims Tribunal, Special Judge-II, Court of
Small Causes, Chennai and enhance the award amount.
For Appellant : Mrs.Maithri Mahalingam
For Respondents : Mr.J.Chandran (for R2)
R1 – Exparte
1/7
https://www.mhc.tn.gov.in/judis/
C.M.A.No.2085 of 2021
JUDGMENT
[Judgment of the Court was delivered by V.SIVAGNANAM, J.]
This Civil Miscellaneous Appeal has been filed against the Judgment and
Decree dated 18.02.2020, passed by the Motor Accidents Claims Tribunal, II
Special Judge, Court of Small Causes at Chennai in M.C.O.P.No.3968 of 2016.
2.By the impugned Judgment and Decree, the Tribunal has awarded a sum
of Rs.10,46,400/- as compensation together with interest at 7.5% per annum from
the date of filing of the claim petition till the date of deposit, to the
appellant/claimant for the injury sustained by him in a road accident.
3.The brief facts are that on 04.06.2016 at 12.45 p.m, the claimant was
painting the wall in 100 Feet Road Bridge at Thirumangalam. At that time, a car
bearing Reg.No.TN-05-AR-5151 driven by its driver in a rash and negligent
manner, dashed the claimant and others. In the accident, the claimant sustained
grievous injuries. Though he claimed Rs.40,00,000/- as compensation, the
Tribunal has awarded Rs.10,46,400/- together with interest at 7.5% per annum,
under the following heads:-
Heads Rs.
Loss of dependency 14700x12x30/100x17 8,99,640/-
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C.M.A.No.2085 of 2021
Heads Rs.
Pain and Sufferings 35,000/-
Transportation 15,000/-
Extra Nourishment 30,000/-
Damage of Cloth and Articles 1,000/-
Attendant Charges 15,000/-
Loss of Estate 35,000/-
Loss of Future Prospectus 15,000/-
Medical Expenses 750/-
Total 10,46,390/-
Rounded off 10,46,400/-
4.The learned counsel for the appellant/claimant would contend that since
the amount awarded by the Tribunal is meager in all the heads, the claimant is
entitled for higher compensation. He would further submit that immediately after
the accident the claimant was treated as inpatient at KMC Hospital, Chennai from
04.06.2016 to 13.08.2016 for 70 days and the same day, buddy strapping was
done to the 5th Proximal Phalanx Fracture. Thereafter, on 14.06.2016 to stabilize
the fractured bone, steel rods were fixed in his right thigh with external fixation.
Thereafter, on 22.07.2016, the claimant underwent surgery for right ankle fracture
and for extensive loss of skin, the skin was taken from the right thigh and skin
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C.M.A.No.2085 of 2021
grafting was done. Thereafter, skin grafting was done in the right ankle. On
03.08.2016 and 08.08.2016, operations had been done for fractures of left leg and
right thigh. Again, the claimant was admitted as in-patient from 01.09.2016 to
24.09.2016 and his right ankle puss discharge was cleaned and dressed every day
and on 12.09.2016 also, a surgery was conducted. After discharged, the claimant
was completed bed-ridden for one year. Hence, the claimant seeks enhancement
of compensation.
5.Per contra, the learned counsel appearing for the 2nd respondent Insurance
Company submitted that the impugned Judgment and Decree awarding the
aforesaid compensation is well reasoned and it requires no interference and
therefore, this Civil Miscellaneous Appeal is liable to be dismissed.
6.This Court carefully considered the submissions of the learned counsel
for the appellant/claimant and the learned counsel appearing for the second
respondent/Insurance Company and perused the materials available on record.
7.According to the learned counsel for the appellant/claimant, so many
surgeries had been conducted on the claimant. The said contention has been
proved through the evidence of P.W.2, Dr.K.J.Mathiyalagan and Exs.P.2 to 8,
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C.M.A.No.2085 of 2021
Exs.P.12 and 13. Therefore, considering the nature of injuries and the period of
treatment undergone by the claimant, this Court is of the view that the amounts
awarded under the head of pain and sufferings, extra nourishment, attendant
charges, loss of estate and loss of future prospectus have to be enhanced. The
amounts awarded under the head of loss of dependency, transportation, damage of
cloth and articles and medical expenses are reasonable and they are unaltered.
Hence, the compensation awarded by the Tribunal to the appellant/claimant is re-
quantified as follows:-
Heads Rs.
Loss of dependency 14700x12x30/100x17 8,99,640/-
Pain and Sufferings 1,00,000/-
Transportation 15,000/-
Extra Nourishment 50,000/-
Damage of Cloth and Articles 1,000/-
Attendant Charges 50,000/-
Loss of Estate 50,000/-
Loss of Future Prospectus 50,000/-
Medical Expenses 750/-
Total 12,16,390/-
Rounded off 12,16,400/-
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C.M.A.No.2085 of 2021
8.In such view of the matter, this Civil Miscellaneous Appeal is partly
allowed. The second respondent/Insurance Company is directed to deposit the
modified award amount with accrued interest and costs, less the amount already
deposited, if any, within a period of eight weeks from the date of receipt of a copy
of this order. On such deposit, the claimant is permitted to withdraw the amount
after filing a memo, along with a copy of this order, less the amount if already
withdrawn. No costs.
[M.K.K.S.,J.] [V.S.G.,J.]
31.08.2021
Intex : Yes/No
Internet : Yes/No
skn
To
1.The Motor Accidents Claims Tribunal,
Special Judge-II, Court of Small Causes, Chennai.
2.V.R.Section,
Madras High Court,
Chennai.
K.KALYANASUNDARAM, J.
https://www.mhc.tn.gov.in/judis/
C.M.A.No.2085 of 2021
and
V.SIVAGNANAM, J.
skn
JUDGMENT MADE IN
C.M.A.No.2085 of 2021
31.08.2021
https://www.mhc.tn.gov.in/judis/
