Madras High Court
D.David Ravi @ Ravi vs N.Murugan on 9 July, 2021
C.M.A. Nos.3093 and 3094 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 09.07.2021
CORAM
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
C.M.A. Nos.3093 and 3094 of 2014
1. D.David Ravi @ Ravi
2. Minor Manohar @ Manova
3. Minor Samuel @ Raga .. Appellants in CMA.No.3093 of 2014
*[Minors are rep. by their father and
next friend, D.David Ravi @ Ravi]
D.David Ravi @ Ravi Appellant in CMA.No.3094 of 2014
Versus
1. N.Murugan
2. National Insurance Company Limited,
Vijay Plaza Building II Floor,
C-32 Second Avenue,
Anna Nagar, Chennai 600 040. .. Respondents in both the petitions
PRAYERs: Civil Miscellaneous Appeals filed under Section 173 of Motor
Vehicles Act, 1988 against the judgment and decree made in MCOP.Nos.3058
and 3059 of 2008, dated 13.11.2013 on the file of Motor Accident Claims
Tribunal, I Special Judge, Small Causes Court, Chennai.
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C.M.A. Nos.3093 and 3094 of 2014
For appellant : Mr.T.G.Balachandran
(in both the petitions)
For respondents
(in both the petitions)
for R1 : set ex-parte before the Tribunal
for R2 : M/s.N.B.Surekha
COMMON JUDGMENT
The appeals are heard through video conferencing.
2. Not being satisfied with the quantum of compensation awarded by the
Motor Accident Claims Tribunal/I Special Judge, Small Causes Court,
Chennai, in MCOP.Nos.3058 and 3059 of 2008, dated 13.11.2013, the present
appeals in C.M.A. Nos.3093 and 3094 of 2014, respectively, have been filed
by the claimants for enhancement of the compensation amount.
3. For the sake of convenience, the parties are referred to as per the
rankings before the Tribunal. The first claimant in CMA.No.3093 of 2014,
who is also the claimant in CMA.No.3094 of 2014, is the husband of the
deceased Beula Devamani and the claimants 2 and 3 in CMA.No.3093 of 2014
are their children.
4. It is the case of the claimants that on 05.05.2008 at about 09.00 hours,
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C.M.A. Nos.3093 and 3094 of 2014
the deceased Beula Devamani was travelling as a pillion rider in a Motor
Cycle Bearing Registration No.TN-21-M-9878 driven by first claimant/her
husband David Ravi @ Ravi, on Thiruneermalai 200 feet bye pass Road from
North to South direction to go to Kelambakkam. While he was nearing
Anakaputhur at Srinivasapuram, a Sand Lorry bearing Registration No.TMH-
1437 belonging to the first respondent and insured with the second
respondent/Insurance Company, came in a rash and negligent manner from
opposite direction on wrong side and hit the Motor Cycle, causing fatal injury
to the deceased and grievous injury to the first claimant/David Ravi @ Ravi.
Therefore, the legal heirs of the deceased Beula Devamani filed a claim
petition in MCOP.No.3058 of 2008 seeking a compensation for a sum of
Rs.8,50,000/- for the death of Beula Devamani. The injured claimant/David
Ravi @ Ravi filed a claim petition seeking a compensation of Rs.6,00,000/-
for the injuries sustained by him in the said accident.
5. The said claim petitions were resisted by the Insurance Company by
filing a detailed counter statement denying the manner of accident as projected
by the claimants. They also denied the age, salary and avocation of the
deceased Beula Devamani and the first appellant/D.David Ravi @ Ravi. Thus,
they sought for dismissal of both the claim petitions.
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6. Both the claim petitions were taken together and a joint trial was
conducted. In order to prove the claim on the side of the claimants, the first
claimant examined himself as PW1 and Exs.P1 to P12 were marked. On the
side of the Insurance Company, neither any oral evidence was adduced nor any
document was marked.
7. The Tribunal, after analysing the entire evidence, came to the
conclusion that the accident had occurred due to the rash and negligent driving
of the said Lorry. By coming to such conclusion, the Tribunal passed an award
for a sum of Rs.6,86,000/- to the claimants in MCOP.No.3058 of 2008 and
Rs.91,500/- to the claimant in MCOP.No.3059 of 2008.
8. The break-up details of the amounts awarded by the Tribunal in
MCOP.No.3058 of 2008, under various heads are as follows:
S.No. Heads under which amounts are Amount in
awarded Rs.
1. Pecuniary Loss 5,76,000
2. Loss of Consortium 50,000
3. Loss of Love and Affection 50,000
4. Funeral Expenses 10,000
Total 6,86,000
9. The break-up details of the amounts awarded by the Tribunal in
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C.M.A. Nos.3093 and 3094 of 2014
MCOP.No.3059 of 2008, under various heads are as follows:
S.No. Heads under which amounts are Amount in
awarded Rs.
1. Loss of Earning 13,500
2. Transport to Hospital 3,000
3. Extra Nourishment 5,000
4. Damages to articles, dress and medical 5,000
treatment
5. Pain and Sufferings 15,000
6. Permanent Disability 50,000
Total 91,500
10. It is the case of the appellants/claimants in MCOP.No.3058 of 2008
(CMA.No.3093 of 2014) that at the time of the accident, the deceased was
doing tiffin stall business and earning Rs.5,000/- per month. Though PW1, in
his evidence, has categorically proved the same, the Tribunal without any basis
fixed Rs.4,500/- as the monthly income of the deceased. Thereafter, by
applying multiplier method, the Tribunal awarded a sum of Rs.5,76,000/-
under the head "Pecuniary Loss". It is the submission of the learned counsel
for the claimants that the sum of Rs.5,76,000/- awarded by the Tribunal under
the head "Pecuniary Loss" is an inadequate compensation. Hence, the monthly
income of the deceased may be fixed at Rs.5,000/- and consequently, the
compensation amount may be enhanced.
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C.M.A. Nos.3093 and 3094 of 2014
11. It is the case of the claimant in MCOP.No.3058 of 2008
(CMA.No.3094 of 2014) that he is a semi skilled worker and earning a sum of
Rs.5,000/- per month. Due to the accident, the claimant suffered severe head
injury and the Tribunal fixed the disability at 25%. However, the Tribunal has
taken only a sum of Rs.2,000/- per percentage of disability and awarded a sum
of Rs.50,000/- under the head "Permanent Disability", which is a very meagre
amount. Hence, a sum of Rs.3,000/- may be fixed per percentage of disability
and the amount under such head may be enhanced. Further, the amounts
awarded by the Tribunal under all the other heads are paltry and the same
needs appropriate enhancement.
12. Per contra, the learned counsel for the Insurance Company made his
submissions supporting the award passed by the Tribunal.
13. Heard both sides and perused the materials available on record.
In CMA.No.3093 of 2014 (MCOP No.3058 of 2008)
14. Considering the fact that the accident had occurred in the year 2008
and the cost of living prevalent at that point of time and also taking note of the
business of the deceased, this Court fixes the monthly income of the deceased
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C.M.A. Nos.3093 and 3094 of 2014
at Rs.5,000/-. Further, the Supreme Court in the decision in Pranay Sethi and
others vs. National Insurance Company Limited [(2017) 16 SCC 680], has
held that a certain percentage has to be added towards future prospects with
the monthly income based on the age of the deceased. In the present case, the
deceased was aged about 35 years at the time of accident and hence, 40% has
to be added towards future prospects. The compensation payable under the
head "pecuniary loss" is recalculated as follows:
Monthly Income : Rs.5,000/-
Add: Future Prospects at 40% :
40% of 5,000 Rs.2,000/-
--------------
Rs.7,000/-
Annual Income (7,000 x 12) : Rs.84,000/-
Multiplier : x 15
---------------
Rs.12,60,000/-
Less:1/3 Deduction towards
personal expenses : Rs.4,20,000/-
----------------
Pecuniary Loss Rs.8,40,000/-
-----------------
Thus, a sum of Rs.8,40,000/- is awarded under the head "Pecuniary Loss".
15. Further, this Court finds that the Tribunal has awarded a sum of
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Rs.50,000/- under the head "Loss of Consortium" to the first claimant being
the husband of the deceased. But, as per the dictum of National Insurance
Company Limited vs. Pranay Sethi and others, reported in 2017 (16) SCC
680, the first claimant is entitled only to get a sum of Rs.40,000/- under the
head "Loss of Consortium". Hence, a sum of Rs.40,000/- is awarded under the
head "Loss of Consortium".
16. Similarly, this Court finds that the Tribunal had awarded only a sum
of Rs.50,000/- under the head "Loss of Love and Affection" to the claimants 2
and 3. However, the claimants 2 and 3, being the minor son of the deceased,
they are entitled to Rs.40,000/- each, towards parental consortium. Hence, a
sum of Rs.80,000/- is awarded under the head "Loss of Love and Affection".
17. Since no amount was awarded under the heads "Transportation" and
"Loss of Estate", a sum of Rs.15,000/- is awarded under each of the heads.
18. The sum of Rs.10,000/- awarded by the Tribunal under the head
"Funeral Expenses" appears to be just and fair and hence, the same is hereby
confirmed.
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C.M.A. Nos.3093 and 3094 of 2014
19. Thus, the total compensation payable to the claimants is re-
calculated and tabulated below:
S. Heads under which Amount awarded Amount
No. amounts are awarded by the Tribunal in awarded by this
Rs. Court in Rs.
1. Pecuniary Loss 5,76,000 8,40,000
2. Loss of Consortium 50,000 40,000
3. Loss of Love and 50,000 80,000
Affection
4. Funeral Expenses 10,000 10,000
5. Transportation - 15,000
6. Loss of Estate - 15,000
Total 6,86,000 10,00,000
20. Thus, the total compensation of Rs.6,86,000/- awarded by the
Tribunal in MCOP No.3058 of 2008 is hereby enhanced to Rs.10,00,000/-
(Rupees ten lakhs only), which shall carry interest at 7.5% from the date of
claim petition till the date of payment. The second respondent/Insurance
Company is directed to deposit the total compensation awarded by this Court
before the Tribunal, after adjusting the amount if any already deposited, within
a period of six weeks from the date of receipt of a copy of this judgment. On
such deposit, the first claimant is permitted to withdraw the entire amount.
Insofar as the minor claimants 2 and 3 are concerned, their shares shall be
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C.M.A. Nos.3093 and 3094 of 2014
deposited by the Tribunal in any Fixed Deposit Scheme in any one of the
Nationalised Bank and it shall be renewed periodically till they attain majority
and the interest accrued thereon shall be withdrawn by the first claimant/father
once in three months. The apportionment of shares fixed by the Tribunal to the
claimants is hereby confirmed. The appellant/claimant shall pay necessary
Court fee, if any, on the enhanced compensation.
In CMA.No.3094 of 2014 (MCOP.No.3059 of 2008)
21. In the said accident, the claimant had sustained left temporal and
right parietal contusion brain and the Tribunal fixed the disability of the
claimant at 25%. In view of the above injury, the claimant is suffering from
head ache, giddiness, fits and instability. Hence, the contention of the learned
counsel for the claimant that the Tribunal ought to have awarded a sum of
Rs.3,000/- per percentage of disability has some force. Thus, a sum of
Rs.75,000/- [25 x 3,000] is awarded under the head "Permanent Disability".
22. Since the claimant could not attend work for a period of four months
and also considering the nature of injuries sustained by him, this Court is of
the view that the sum of Rs.13,500/- awarded by the Tribunal under the head
"Loss of Earning Power" is on the lower side. Hence, by fixing a sum of
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C.M.A. Nos.3093 and 3094 of 2014
Rs.5,000/- as monthly income of the claimant, the loss of earning power has to
be granted to the claimant for a period of four months. If so, the "Loss of
Earning Power" comes to Rs.20,000/- [5,000 x 4]. Accordingly, the same is
awarded.
23. Considering the long duration of treatment undergone by the
claimant, the sum of Rs.3,000/- awarded by the Tribunal under the head
"Transport to Hospital" is hereby increased to "Rs.5,000/-". Similarly, the sum
of Rs.15,000/- awarded by the Tribunal under the head "Pain and Sufferings"
is hereby enhanced to Rs.20,000/-.
24. Since no amount was awarded under the head "Attender Charges", a
sum of Rs.5,000/- is awarded under such head. Similarly a sum of Rs.10,000/-
is awarded under the head "Loss of Amenities".
25. The amounts awarded by the Tribunal under all the other heads are
fair and reasonable and hence, they are confirmed. Thus, the total
compensation payable to the claimant is re-calculated and tabulated below:
S. Heads under which Amounts awarded by Amounts awarded
No. amounts are awarded the Tribunal in Rs. by this Court in Rs.
1. Loss of Earning 13,500 20,000
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S. Heads under which Amounts awarded by Amounts awarded
No. amounts are awarded the Tribunal in Rs. by this Court in Rs.
2. Transport to Hospital 3,000 5,000
3. Extra Nourishment 5,000 5,000
4. Damages to articles, 5,000 5,000
dress and medical
treatment
5. Pain and Sufferings 15,000 20,000
6. Permanent Disability 50,000 75,000
7. Attender Charges - 5,000
8. Loss of Amenities - 10,000
Total 91,500 1,45,000
26. Thus, the total compensation of Rs.91,500/- awarded by the Tribunal
in MCOP.No.3059 of 2008 is hereby enhanced to Rs.1,45,000/- (Rupees one
lakh and forty five thousand only), which shall carry interest at 7.5% from the
date of claim petition till the date of payment. The second
respondent/Insurance Company is directed to deposit the total compensation
awarded by this Court before the Tribunal, after adjusting the amount if any
already deposited, within a period of six weeks from the date of receipt of a
copy of this judgment. On such deposit, the claimant is permitted to withdraw
the entire amount. The appellant/claimant shall pay necessary Court fee, if any,
on the enhanced compensation.
27. With the above observations and directions, both the Civil
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C.M.A. Nos.3093 and 3094 of 2014
Miscellaneous Appeals are partly allowed. No costs.
09.07.2021
Speaking Order : Yes / No
Index : Yes / No
pvs
To
1. The I Special Judge, Small Causes Court, Chennai/
The Motor Accident Claims Tribunal
2. The Section Officer,
V.R.Section, High Court, Madras.
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C.M.A. Nos.3093 and 3094 of 2014
S.KANNAMMAL, J.
pvs
C.M.A. Nos.3093 and 3094 of 2014
09.07.2021
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