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
https://www.mhc.tn.gov.in/judis/
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.
https://www.mhc.tn.gov.in/judis/
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
https://www.mhc.tn.gov.in/judis/
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.
https://www.mhc.tn.gov.in/judis/
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 in
https://www.mhc.tn.gov.in/judis/
CMA No.1344 of 2020
(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
https://www.mhc.tn.gov.in/judis/
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. On such deposit, the 3rd appellant/claimant is
permitted to withdraw his respective share amount, with interest and costs. 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
https://www.mhc.tn.gov.in/judis/
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
https://www.mhc.tn.gov.in/judis/
