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R.Vanitha vs The .Divisional Manager
2021 Latest Caselaw 12207 Mad

Citation : 2021 Latest Caselaw 12207 Mad
Judgement Date : 23 June, 2021

Madras High Court
R.Vanitha vs The .Divisional Manager on 23 June, 2021
                                                                                CMA No.1344 of 2020

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 23.06.2021

                                                   CORAM


                          THE HONOURABLE TMT.JUSTICE S.KANNAMMAL

                                  Civil Miscellaneous Appeal No. 1344 of 2020
                                                      ---
                1.R.Vanitha

                2.S.Jeyalakshmi

                3.Minor R.Niranjan,
                minor represented by Mother, 1st petitioner as Guardian         .. Appellants

                                                    Versus

                D.Janarthanan (Died)

                1.The .Divisional Manager,
                  United India Insurance Company Limited,
                  Do No.13A, Nethaji Road,
                  Cuddalore-607 001.

                2.Ashok Kumar, S/o.D.Janarthanan
                (Amended as per order in I.A.No.578/2016 dated 08.09.2016) .. Respondents

                       Civil Miscellaneous Appeal filed under Section 173 of the Motor Vehicles
                Act 1988, against the Judgment and Decree dated 07.07.2020 made in M.C.O.P.
                No. 369 of 2016 on the file of the Motor Accident Claims Tribunal, I Additional
                District and Sessions Judge, Cuddalore.


                For Appellants           :     Mr.A.N.Viswanatha Rao

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                1/8
                                                                                   CMA No.1344 of 2020



                For R2                       :     unclaimed

                For R1                       :     D.Baskaran.


                                                    JUDGMENT

This civil miscellaneous appeal has been filed by the appellants/claimants

for enhancement of compensation awarded by the Motor Accident Claims

Tribunal, I Additional District and Sessions Judge, Cuddalore, in M.C.O.P. No.

369 of 2016 dated 07.07.2020.

2. As per the averments in the claim petition filed before the Tribunal,on

21.07.2015 at about 14.30 hrs when the deceased was proceeding in the

Yamaha motor cycle bearing registration number PY 01 BU 5627 from south to

north, at a moderate speed, keeping extreme left of Airport Main Road, near

Women's Polytechnic College, Lawspet, Pondicherry, a Honda Hunk Motor

Cycle bearing registration number PY 01 AN 8993 came in a rash and negligent

manner in a opposite direction in a rash and negligent manner and hit the

deceased which led to the death of the deceased. The claimants are the wife,

daughter and minor son of the deceased. The claimants claimed a sum of

Rs.30,00,000/- towards the compensation for the death of the deceased/Ravi.

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CMA No.1344 of 2020

3. Before the Tribunal, the 1st respondent insurance company filed counter

by denying the manner of accident as alleged in the claim petition. The

Insurance Company resisted the claim petition by stating that the deceased failed

to observe traffic on the road and tried to cross the junction and in that process

the deceased dashed against the said Honda Hunk Motor Cycle and the

deceased was solely responsible for the said accident. Even though the insurance

company is the insurer of the offending vehicle, contributory negligence is there

on the part of the deceaseed. The Insurance Company also disputed the age and

occupation of the deceased and also the amount of compensation claimed under

various heads.

4. In order to prove the claim, on the side of claimants, the first claimant

was examined as P.W.1, one Mr.Vijayan, an eye witness was examined as P.W.2,

one doctor Mr.Balamurugan was examined as P.W.3 and 10 documents were

marked viz., Ex.P.1 to P.10. On the side of the second respondent no oral or

documentary evidence was adduced.

5. The Tribunal after analysing the entire evidence available on record

came to the conclusion that the accident was occured due to the rash and

negligent driving of the driver of the Honda Hunk Motor Cycle belongs to the http://www.judis.nic.in

CMA No.1344 of 2020

second respondent and insured with the first respondent and passed an award

for a sum of Rs.9,86,200/- under the various heads.

6. Not being satisfied with the award passed by the Tribunal, the present

appeal has been filed by the claimants for enhancement of compensation.

7. The learned counsel for the appellant would submit that the Tribunal

has fixed only Rs.9,000/- per month for the deceased who was working as a

supervisor and the same requires interference of this court. He further submitted

that award amount towards love and affection is meagre and the same needs

enhancement.

8. The learned counsel for the 1st respondent would submit that award

amount passed by the Tribunal is perfectly in order and the same may be

confirmed.

9. Heard the counsel for both sides and perused the materials placed on

record. The Tribunal, on appreciation of the oral and documentary evidence,

awarded compensation under various heads as under.



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                                                                                   CMA No.1344 of 2020


                 Sl.No       Head under which the       Amount awarded by
                                amount is awarded       the Tribunal(in Rs.)
                 1        Loss of income                Rs.8,71,200/-
                 2        Loss of Consortium            Rs.40,000/-
                 3        Loss of Love and affection    Rs.45,000/-
                 4        Transportation                Rs.15,000/-
                 5        Funeral Expenses              Rs.15,000/-
                          Total                         Rs.9,86,200/-


10. Admittedly the accident was of the year 2015 and the deceased as a

supervisor would have definitely earned a sum of Rs.11,000/- per month. Hence,

this Court is inclined to take the monthly income as Rs.11,000/-. If Rs.11,000/- is

taken as the monthly income, the annual income would be arrived at Rs.1,32,000/-.

As the claimant was aged about 52 years at the time of accident, 10% of the amount

there of has to be added towards future prospects. In such case, the annual income

of the deceased will scale up to (Rs.12,100 x 12=1,45,200). Since the deceased was

aged 52 years at the time of accident, the correct multiplier is “11” and in which,

1/3rd is to be deducted since there are three claimants.Accordingly the loss of

income comes to Rs.15,97,199/- out of which, if 1/3rd is deducted, as such, the total

pecuniary loss comes to Rs.10,64,800/-.

11. The Tribunal towards loss of consortium has awarded Rs.40,000/- and

Rs.45,000/- towards loss of love and affection. As per the decision in the case of

National Insurance Company Limited vs. Pranay Sethi and others reported http://www.judis.nic.in

CMA No.1344 of 2020

in (2017) 16 Supreme Court Cases 680 Rs.40,000/- has to be awarded towards

loss of love and affection. Hence, an amount of Rs.80,000/- is awarded under the

head of loss of love and affection i.e., Rs.40,000/- each for the claimants 2 and

3. The Tribunal has not awarded any compensation towards loss of estate and this

Court is inclined to award Rs.15,000/- towards loss of estate. Except the above said

modifications, the award passed by the Tribunal under various heads are confirmed.

Accordingly, this Civil Miscellaneous Appeal is partly allowed. No costs. The

compensation awarded by the Tribunal is modified as follows:

                 Sl.No Head under which       Amount               Amount            Award
                          the amount is    awarded by the        awarded by       confirmed or
                             awarded         Tribunal(in             this         enhanced or
                                                 Rs.)           Court (in Rs.)      granted
                 1     Loss of income     Rs.8,71,200/-         Rs.10,64,800/-   enhanced
                 2     Loss of Consortium Rs.40,000/-           Rs.40,000/-      confirmed
                 3     Loss of Love and Rs.45,000/-             Rs.80,000/-      enhanced
                       affection
                 4     Transportation     Rs.15,000/-           Rs.15,000/-      confirmed
                 5     Funeral Expenses Rs.15,000/-             Rs.15,000/-      confirmed
                 6     Loss of estate     ---                   Rs.15,000/-      Now granted
                       Total              Rs.9,86,200/-         Rs.12,29,800/-   Enhanced to
                                                                rounted off to   Rs.2,43,800/-
                                                                Rs.12,30,000/-


12.In the result, this Civil Miscellaneous Appeal is partly allowed and the

compensation awarded by the Tribunal at Rs.9,86,200/- is hereby enhanced to a

sum of Rs.12,30,000/- with interest and costs. The second respondent/Insurance

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CMA No.1344 of 2020

Company is directed to deposit the enhanced award amount, with interest and

costs, less the amount already deposited, if any, within a period of four weeks

from the date of receipt of a copy of this order. On such deposit, the first

appellant is entitled to a sum of Rs.6,15,000/- as compensation being the wife of

the deceased; the appellants 2 and 3 are entitled to a sum of Rs.3,07,500/- each,

being the children of the deceased. The 3rd appellant/claimant is permitted to

withdraw his respective share amount, with interest and costs after attaining

majority. The share of the minor appellant is directed to deposit in any one of the

nationalized bank as fixed deposit, till he attain majority. The first

appellant/claimant, being the mother of the minor/appellant 3, is permitted to

withdraw the interest amount once in every three months for the welfare of the

minor appellant/claimant 3, till he attain majority. The appellant/claimant shall

pay the necessary Court fee, if any for the enhanced award amount. No costs.

23.06.2021

Index : Yes / No

Speaking/Non speaking order

mpa

http://www.judis.nic.in

CMA No.1344 of 2020

S. KANNAMMAL, J

mpa

To

1. The Motor Accident Claims Tribunal, I Additional District and Sessions Judge, Cuddalore.

2. The Section Officer Vernacular Records Section High Court, Madras.

CMA.No.1344 of 2020

23.06.2021

http://www.judis.nic.in

 
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