Madras High Court
The Manager vs M.Kamaraj on 9 February, 2021
C.M.A.Nos.1574 of 2020 & 47 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.02.2021
CORAM:
THE HONOURABLE MS.JUSTICE V.M.VELUMANI
C.M.A.Nos.1574 of 2020 & 47 of 2021
and
C.M.P.No.11599 of 2020
C.M.A.No.1574 of 2020:
The Manager,
Cholamandalam MS General Insurance Company Limited,
“Rashmi Towers”,
2nd Floor, No.1, Village Road,
Nungambakkam,
Chennai – 600 034. .. Appellant
Vs.
1.M.Kamaraj
2.S.K.Baskar .. Respondents
C.M.A.No.47 of 2021:
M.Kamaraj .. Appellant
Vs.
1.S.K.Baskar
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
2.The Manager,
Cholamandalam MS General Insurance Company Limited,
“Rashmi Towers”,
2nd Floor, No.1, Village Road,
Nungambakkam,
Chennai – 600 034. .. Respondents
(No relief sought against 1st respondent.
Hence, notice to R1 dispensed with)
Common Prayer: These Civil Miscellaneous Appeals are filed under Section
173 of the Motor Vehicles Act, 1988, against the Judgment and Decree dated
06.01.2020 made in M.C.O.P.No.243 of 2012 on the file of the Motor
Accident Claims Tribunal, Principal Sub Court, Kanchipuram.
In C.M.A.No.1574 of 2020:
For Appellant : Ms.R.Sree Vidhya
For R1 : Mr.M.Sivakumar
for Mr.C.Prabakaran
In C.M.A.No.47 of 2021:
For Appellant : Mr.M.Sivakumar
for Mr.C.Prabakaran
For R2 : Ms.R.Sree Vidhya
COMMON JUDGMENT
These Civil Miscellaneous Appeals have been filed against the award
dated 06.01.2020 made in M.C.O.P.No.243 of 2012 on the file of the Motor
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
Accident Claims Tribunal, Principal Sub Court, Kanchipuram.
2.Both the appeals arise out of the same accident and same award and
hence, they are disposed of by this common judgment. The parties are
referred to as per their respective ranks in the claim petition for the sake of
convenience.
3.The claimant filed the above said claim petition claiming a sum of
Rs.25,00,000/- as compensation for the injuries sustained by him in the
accident that took place on 11.04.2012 against the respondents, being the
owner and insurer of the Tractor respectively.
4.According to the claimant, on 11.04.2012 at about 07.30 P.M., while
he was riding his Honda Unicorn motorcycle bearing Registration No.TN 07
AU 8466 on the extreme left side of the Pukkadurai – Uthiramerur Highways
Road near Nadarajapuram Koot Road opposite to Samathuvapuram, the
driver of the Tractor bearing Engine No. EBSOW 3313 and Chasis No.
11C571526 belonging to 1st respondent, drove the same from the opposite
direction without following the road traffic rules in a rash and negligent
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
manner at a high speed, dashed against the motorcycle rode by the claimant
and caused the accident. In the accident, the claimant was thrown away from
the motorcycle and sustained multiple grievous injuries all over his body.
Immediately after the accident, the claimant was admitted in Government
Head Quarters Hospital, Chengalpet and thereafter he was referred to MIOT
Hospital, Ramapuram, Chennai for further medical treatment. Therefore, the
claimant filed the above said claim petition claiming a sum of Rs.25,00,000/-
as compensation for the injuries sustained by him against the respondents,
being the owner and insurer of the Tractor respectively.
5.The 1st respondent-owner of the Tractor remained exparte before the
Tribunal.
6.The 2nd respondent-Insurance Company filed counter statement and
denied all the averments made by the claimant. According to 2nd respondent,
the claimant only rode his motorcycle without wearing helmet, under the
influence of alcohol in a rash and negligent manner and hit behind the parked
vehicle and invited the accident. The 1st respondent's vehicle was not
involved in the accident. As per A.R., one Truck was involved in the accident
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
and as per Discharge Summary, one Lorry was involved in the accident.
Hence, due to the contradictions, the 2nd respondent is not liable to pay any
compensation to the claimant. Further, the driver of the Tractor belonging to
1st respondent was not possessing valid driving license and also the 1st
respondent's Tractor was not insured with the 2nd respondent at the time of
accident. The 2nd respondent denied the manner of accident as alleged by the
claimant. In any event, the quantum of compensation claimed by the claimant
is highly excessive and prayed for dismissal of the claim petition.
7.Before the Tribunal, the claimant examined himself as P.W.1 and 13
documents were marked as Exs.P1 to P13. The 2 nd respondent-Insurance
Company examined Dr.Ramanikanth as R.W.1 and examined Sagayaraj and
P.Ramesh as R.W.2 & R.W.3 and marked copy of the letter as Ex.R1.
8.The Tribunal considering the pleadings, oral and documentary
evidene, held that the accident has occurred only due to rash and negligent
driving by the driver of the Tractor belonging to 1st respondent and directed
the 2nd respondent-Insurance Company to pay a sum of Rs.12,28,650/- as
compensation to the claimant.
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
9.To set aside the said award dated 06.01.2020 made in
M.C.O.P.No.243 of 2012, the 2nd respondent has come out with an appeal in
C.M.A.No.1574 of 2020 and not being satisfied with the amounts awarded by
the Tribunal, the claimant has come out with an appeal in C.M.A.No.47 of
2021.
10.The learned counsel appearing for the 2nd respondent contended that
the accident has not occurred as alleged by the claimant. The claimant in a
drunken mood in a rash and negligent manner, dashed on the backside of the
parked vehicle and invited the accident. The Tractor Trailor belonging to 1st
respondent and insured with 2nd respondent was not involved in the accident.
The wife of the claimant, who gave the complaint is a Court Staff and using
her influence, she has falsely implicated the Tractor Trailor, which was
parked in the road. R.W.2/Investigating Officer had reached the spot
immediately after the accident and commenced the investigation. But only on
13.04.2012, i.e., after two days of the accident, F.I.R. was registered based on
the information given by the wife of the claimant. In the F.I.R., R.W.2
deliberately did not mention the occupation of the complainant with mala-
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
fide intention. No damage was caused to the Tractor Trailor and the same has
been proved in the Motor Vehicle Inspector's report. In the Accident Register,
it has been mentioned that accident has occurred in collusion with Tractor,
whereas in the Discharge Summary, the offending vehicle was mentioned as
Lorry. R.W.1/Doctor, who treated the claimant deposed that claimant was
conscious and he only furnished the details and the same was recorded in the
Accident Register. The Tribunal failed to properly consider the evidence of
R.W.1 and erroneously held that vehicle belonging to 1st respondent was
involved in the accident. There is a vital discrepancy regarding the version of
the accident also. According to claimant, he was going to Uthiramerur from
Pukkathurai and Tractor Trailor came from opposite direction and collided
with his vehicle. On the other hand, according to R.W.2, the information
provided to him by two persons immediately after the accident was that both
the vehicles were going in the same direction, i.e., from Uthiramerur to
Pukkathurai at the time of accident. This contradiction was not properly
appreciated by the Tribunal. The wife of the claimant using her influence as a
Court Staff, coerced with the driver of the Tractor to admit his guilt and paid
fine. The learned counsel appearing for the 2nd respondent further submitted
that without there being any evidence with regard to functional disability, the
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
Tribunal adopted multiplier method and granted compensation for disability.
The claimant is not entitled for any enhancement and prayed for setting aside
the award of the Tribunal and for dismissal of C.M.A.No.47 of 2021, filed by
the claimant.
11.Per contra, the learned counsel appearing for the claimant
contended that accident has occurred while the claimant was riding the
motorcycle, the driver of the Tractor Trailor belonging to 1st respondent came
in a rash and negligent manner and dashed on the motorcycle and caused the
accident. The claimant proved the same by examining himself as P.W.1 and
by marking F.I.R., which was registered against the driver of the Tractor
Trailor. The driver of the Tractor Trailor admitted his guilt and paid fine. The
2nd respondent has failed to prove that Tractor Trailor was not involved in the
accident. R.W.2/Investigating Officer deposed about registering the F.I.R.
against the driver of the Tractor Trailor. The 2nd respondent has not examined
the driver of the Tractor Trailor or any eyewitness to disprove the evidence of
claimant as P.W.1. The claimant or his wife have not influenced the Police to
register a false case against the driver of the Tractor Trailor. In the accident,
the claimant sustained injuries and his right leg was amputated. At the time of
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
accident, the claimant was working as Site Engineer in NEXG-Space
Creators Company and was earning a sum of Rs.30,000/- per month. The
claimant was aged 36 years at the time of accident, the Tribunal failed to
grant any enhancement towards future prospects. The claimant has taken
treatment as inpatient from 11.04.2012 to 02.05.2012 for 21 days at MIOT
Hospital. The amounts awarded by the Tribunal towards attendant charges,
pain and sufferings and extra nourishment are meagre and prayed for
dismissal of C.M.A.No.1574 of 2020 filed by the 2nd respondent-Insurance
Company and for enhancement of compensation.
12.Heard the learned counsel appearing for the claimant as well as the
learned counsel appearing for the 2nd respondent and perused the entire
materials on record.
13.From the materials on record, it is seen that it is the case of the
claimant that while he was riding the motorcycle, the driver of the Tractor
Trailor belonging to 1st respondent drove the Tractor Trailor in a rash and
negligent manner, dashed against the motorcycle rode by the claimant and
caused the accident. In the accident, the claimant sustained injuries and he
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
filed claim petition claiming compensation for the injuries sustained by him.
To substantiate his case, he examined himself as P.W.1 and marked F.I.R.,
which was registered against the driver of the Tractor Trailor as Ex.P1. On
the other hand, it is the case of the 2nd respondent-Insurance Company that the
Tractor Trailor was not involved in the accident and accident has occurred
only due to the rash and negligent riding by the claimant, who under the
influence of alcohol, dashed on the parked vehicle. The claimant using
influence of his wife, who is a Court Staff falsely implicated the Tractor
Trailor in the accident. In support of their case, the 2nd respondent examined,
R.W.1, their official and R.W.2 – Investigating Officer. R.W.2 deposed that
he reached the spot immediately and found that both the Tractor and Trailor
as well as the motorcycle were on the spot and enquired two persons and
registered F.I.R. From the materials on record, it is seen that the evidence of
R.W.2 does not advance the case of the 2nd respondent. The 2nd respondent
relied on the evidence of R.W.1, contended that there is a contradiction with
regard to involvement of the vehicle and claimant was under the influence of
alcohol at the time of accident. No blood test was conducted to found out the
contents of alcohol. The 2nd respondent failed to prove that claimant was
under the influence of alcohol. The 2nd respondent has not examined the
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
driver of the Tractor Trailor, who is the best witness to prove the falsity of the
case of the claimant and also failed to prove that driver of the Tractor Trailor,
only under the influence of wife of the claimant, pleaded guilty and paid fine.
In view of the above materials, the 2nd respondent failed to prove that the
claimant using the influence of his wife as Court Staff, registered a false
complaint. The Tribunal considering the entire materials, held that accident
has occurred only due to rash and negligent driving by the driver of the
Tractor Trailor belonging to 1st respondent. There is no error in the said
finding of the Tribunal warranting interference by this Court.
14.As far as quantum of compensation is concerned, it is the case of the
claimant that he sustained multiple injuries and has taken treatment as
inpatient from 11.04.2012 to 02.05.2012 for 21 days at MIOT Hospital. The
claimant produced Ex.P3/discharge summary, Ex.P4/MIOT Hospital
documents, Ex.P7/disability certificate and Exs.P12 & P13/MIOT Hospital
Bills to prove the nature of injuries, disability, amount spent towards medical
expenses and period of treatment. The claimant was working as Site Engineer
in NEXG-Space Creators Company and was earning a sum of Rs.30,000/- per
month. The Tribunal considering the age of the claimant and percentage of
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
disability suffered by him, adopted multiplier method for granting
compensation towards disability. From the materials on record, it is seen that
the claimant has produced Ex.P7/Handicapped Certificate issued by the
Government of Tamil Nadu. The said certificate is issued to the claimant only
to avail social benefit. The claimant has not examined any Doctor to prove
that he is totally disabled and he cannot do any work. In the absence of any
evidence with regard to functional disability and loss of earning capacity, the
multiplier method adopted by the Tribunal to award compensation is not
correct. In view of the excess amount granted by the Tribunal, the claimant is
not entitled for any enhancement and the compensation awarded by the
Tribunal is hereby confirmed.
15.The compensation awarded by the Tribunal at Rs.12,28,650/- is
hereby confirmed together with interest at the rate of 7.5% per annum from
the date of petition till the date of deposit. The 2nd-respondent is directed to
deposit the award amount along with interest and costs, less the amount
already deposited, if any, within a period of six weeks from the date of receipt
of a copy of this judgment, to the credit of M.C.O.P.No.243 of 2012 on the
file of the Motor Accident Claims Tribunal, Principal Sub Court,
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
Kanchipuram. On such deposit, the claimant is permitted to withdraw the
award amount, along with interest and costs, less the amount if any, already
withdrawn by making necessary applications before the Tribunal.
16.In the result, both the Civil Miscellaneous Appeals are dismissed.
Consequently, the connected Miscellaneous Petition is closed. No costs.
09.02.2021
krk
Index : Yes / No
Internet : Yes / No
To
1.The Principal Subordinate Judge,
Motor Accident Claims Tribunal,
Kanchipuram.
2.The Section Officer,
VR Section,
High Court,
Madras.
https://www.mhc.tn.gov.in/judis/
C.M.A.Nos.1574 of 2020 & 47 of 2021
V.M.VELUMANI, J.
krk
C.M.A.Nos.1574 of 2020 & 47 of 2021
09.02.2021
https://www.mhc.tn.gov.in/judis/
