Vijaya vs Raja
2021 Latest Caselaw 6336 Mad

                                                                            C.M.A. No.326 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 10.03.2021

                                                         CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                C.M.A.No.326 of 2021

                   Vijaya                                                       .. Appellant
                                                           Vs.

                   1.Raja
                   (1st respondent set exparte before the Tribunal)

                   2.Reliance General Insurance Co. Ltd.,
                     No.6, Haddows Road, 6th Floor,
                     Nungambakkam,
                     Chennai 600 006.                                         .. Respondents

                   Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor

                   Vehicles Act, 1988, against the judgment and decree dated 04.12.2019, made

                   in M.C.O.P. No.3077 of 2016, on the file of the Special Sub Court-2, Small

                   Causes Court, (Motor Accident Claims Tribunal) Chennai.


                                         For Appellant     : Mr.K.V.Muthu Visakan

                                         For Respondents : Mr.S.Arunkumar (For R2)

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                                                                             C.M.A. No.326 of 2021



                                                  JUDGMENT

(The matter is heard through “Video Conferencing/Hybrid mode”)

This appeal has been filed for enhancement of compensation granted

by the award dated 04.12.2019, made in M.C.O.P. No.3077 of 2016, on the

file of the Special Sub Court-2, Small Causes Court, (Motor Accident Claims

Tribunal) Chennai.

2.The appellant-claimant filed M.C.O.P. No.3077 of 2016, on the file

of the Special Sub Court-2, Small Causes Court, (Motor Accident Claims

Tribunal) Chennai, claiming a sum of Rs.10,00,000/- as compensation for the

injuries sustained by her in the accident that took place on 12.03.2016.

3.The Tribunal considering the pleadings, oral and documentary

evidence, held that the accident occurred due to rash and negligent riding by

rider of the Motorcycle belonging to the 1st respondent and directed the 2nd

respondent, as insurer of the offending vehicle, to pay a sum of Rs.1,06,000/-

as compensation to the appellant.

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4.Not being satisfied with the amounts awarded by the Tribunal in the

award dated 04.12.2019, made in M.C.O.P. No.3077 of 2016, the appellant

has come out with the present appeal.

5.The learned counsel appearing for the appellant contended that in the

accident, the appellant sustained severe head injury and fracture in right

medial malleoli, fracture of distal fibula right leg and multiple injuries all

over the body. He has taken treatment as in-patient at KMC Hospital, Chennai

from 12.03.2016 to 31.03.2016 and underwent surgery on 21.03.2016. The

Medical Board examined the appellant and certified that the appellant

suffered 10% permanent disability. The Tribunal ought to have accepted the

same and adopted multiplier method in awarding compensation towards loss

of pecuniary benefits. Due to the injuries sustained in the accident, the

appellant who was doing House Keeping, suffered loss of income during

treatment period. The Tribunal awarded only meagre amount of Rs.15,000/-

towards loss of income for two months. The Tribunal failed to award any

amount towards medical expenses, attendant charges and loss of earning

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power. The amounts awarded by the Tribunal towards transportation, extra

nourishment, damage to clothes, loss of amenities, pain and suffering and

disability are meagre and prayed for enhancement of the compensation.

6.Per contra, the learned counsel appearing for the 2nd respondent-

Insurance Company submitted that the Tribunal accepted the disability

certificate issued by the Medical Board and granted compensation at the rate

of Rs.3,000/- per percentage for 10% disability. The accident is of the year

2016. The total compensation awarded by the Tribunal under different heads

are not meagre. The appellant has not made out any case for enhancement of

the compensation and prayed for dismissal of the appeal.

7.Heard the learned counsel appearing for the appellant as well as the 2nd

respondent-Insurance Company and perused the materials available on record.

8.From the materials on record, it is seen that it is the case of the appellant

that in the accident, she suffered grievous injuries, fractures and has taken

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treatment as in-patient at KMC Hospital, Chennai from 12.03.2016 to

31.03.2016 and has underwent surgery on 21.03.2016. She filed discharge

summary as Ex.P2, to substantiate the same. She was referred to the Medical

Board. The Medical Board examined the appellant and certified that the

appellant suffered 10% permanent disability and issued Ex.C1 – disability

certificate. The Tribunal has awarded a sum of Rs.30,000/- towards disability at

the rate of Rs.3,000/- per percentage for 10% disability and the same is meagre.

This Court by the judgment reported in 2020 (1) TN MAC 617 [M.

Chinnathambi Vs. S.Deepa and another], fixed a sum of Rs.4,000/- per

percentage of disability for the accident occurred in the year 2014 & 2015

and a sum of Rs.5,000/- per percentage of disability for the accident occurred

from the year 2016 onwards, due to raise in cost of living. In the present case,

the accident is of the year 2016. In view of the same, a sum of Rs.5,000/- is

awarded per percentage of disability. Hence, the amount awarded by the

Tribunal towards disability is enhanced to Rs.50,000/- [Rs.5,000/- x 10%].

The Tribunal failed to award any amount towards attendant charges.

Considering the period of treatment taken by the appellant, a sum of

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Rs.25,000/- is awarded towards attendant charges. Considering the nature of

injuries sustained, disability suffered and period of treatment taken, the amounts

awarded by the Tribunal towards pain and sufferings, extra nourishment,

damages to clothes and loss of dependency are meagre and hence, the same are

enhanced to Rs.25,000/-, Rs.25,000/-, Rs.3,000/- and Rs.25,000/- respectively.

9.It is the case of the appellant that at the time of accident, she was doing

House Keeping work and was earning a sum of Rs.7,500/- per month. She failed

to prove the same. The Tribunal considering the nature of work done and cost of

living, rightly fixed sum of Rs.7,500/- per month as notional income, as

claimed by the appellant and awarded a sum of Rs.15,000/- towards loss of

income, for two months. Due to the injuries sustained in the accident, the

appellant would not have worked atleast for a period of five months. Hence,

the amounts awarded by the Tribunal towards loss of income is modified to

Rs.37,500/- [Rs.7,500/- x 5 months]. The amounts awarded by the Tribunal

under other heads are just and reasonable and hence, the same are hereby

confirmed. Thus, the compensation awarded by the Tribunal is modified as

follows:

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S. No Description Amount awarded Amount Award by Tribunal awarded by this confirmed or (Rs) Court (Rs) enhanced or granted

1. Disability 30,000/- 50,000/- Enhanced

2. Pain and suffering 15,000/- 25,000/- Enhanced

3. Transportation 10,000/- 10,000/- Confirmed

4. Extra nourishment 15,000/- 25,000/- Enhanced

5. Damage to clothes 1,000/- 3,000/- Enhanced

6. Loss of dependency 10,000/- 25,000/- Enhanced

7. Loss of income 15,000/- 37,500/- Enhanced

8. Loss of amenities 10,000/- 10,000/- Confirmed

9. Attendant charges - 25,000/- Granted Total 1,06,000/- 2,10,500/- Enhanced by Rs.1.04,500/-

10.In the result, the appeal is partly allowed and the amount awarded

by the Tribunal at Rs.1,06,000/- is enhanced to Rs.2,10,500/- together with

interest at the rate of 7.5% per annum from the date of petition till the date of

deposit. The 2nd respondent-Insurance Company is directed to deposit the

award amount, now determined by this Court, along with interest and costs,

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.3077 of 2016. On such deposit, the

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appellant is permitted to withdraw the award amount, now determined by this

Court, along with interest and costs, after adjusting the amount, if any already

withdrawn, by filing necessary applications before the Tribunal. No costs.

10.03.2021 gsa

To

1.The Special Subordinate Judge-II, Small Causes Court, (Motor Accident Claims Tribunal), Chennai.

2.The Section Officer, V.R Section, High Court, Madras.

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V.M.VELUMANI, J.,

gsa

C.M.A.No.326 of 2021

10.03.2021

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