Citation : 2022 Latest Caselaw 6069 Mad
Judgement Date : 24 March, 2022
C.M.A.No.27 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.03.2022
CORAM:
THE HONOURABLE Ms. JUSTICE P.T.ASHA
C.M.A.No.27 of 2022
and
C.M.P.No.187 of 2022
The Branch Manager,
Shriram General Insurance Co.Ltd.,
Branch Office,
1st Floor, Front Portion,
No.5F, Sachin Plaza,
Reddiyar Block No.1,
Salem 636 016 ... Appellant
vs.
1. Eshwari
2. Minor Rajkumar
3. Minor Mahalakshmi
4. Muthamma
5. Annaiyappa
6. R.Vaiyapuri ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988 against the decree and judgement dated
01.09.2018 made in M.C.O.P.No.102 of 2016 on the file of the Motor
Accident Claims Tribunal, Additional District Court, Hosur.
1/4
https://www.mhc.tn.gov.in/judis
C.M.A.No.27 of 2022
For Appellant : Mr.S.Dhakshinamoorthy
For Respondents-1, 4 & 5 : Served – No Appearance
For Respondents-2 & 3 : Minors, Rep by R1
For Respondent-6 : Not ready in notice
JUDGMENT
The Insurance Company has challenged the award passed by the
learned Additional District Judge, Hosur, (MACT) in M.C.O.P.No.102 of
2016 dated 01.09.2018, on the ground of quantum.
2. Challenge is only on the ground that the notional income that
has been fixed by the Tribunal is excessive and that the amounts granted
under the conventional heads were also not as per the judgement of the
Hon'ble Supreme Court, reported in (2017) 16 SCC 680 [ National
Insurance Company Ltd., -vs- Pranay Sethi and Others).
3. A perusal of the award would indicate that although the
claimants would contend that the deceased was an agriculturist doing
business in mango, tamarind and other vegetables and was earning not less
than Rs.25,000/- per month, and since they have not proved the same, the
Tribunal had adopted a notional income of Rs.12,000/- for an accident that
https://www.mhc.tn.gov.in/judis C.M.A.No.27 of 2022
had taken place in the year 2015, being a skilled worker. The Tribunal
below had added future prospects at 40% and had deducted 1/4 th towards
personal expenses of the deceased and arrived at a sum of Rs.9,000/- and
adopted a multiplier of 15, which is very much in keeping with various
judgements. The claimants 1 to 3 are the wife and two minor children and
claimants 4 and 5 are the parents of the deceased Ramesh. The Tribunal
had awarded only a sum of Rs.50,000/- under the head of filial consortium
(Loss of Love and Affection). The amounts granted under the conventional
heads are very much in keeping with the judgement cited supra. Therefore,
I do not find any reason to interfere with the order of the Tribunal below.
According, the civil miscellaneous appeal is dismissed. No costs.
Consequently, connected miscellaneous appeal is also closed.
24.03.2022 Index : Yes/No Speaking / Non-speaking order srn To
1. The Additional District Judge (MACT), Hosur
2. The Section Officer, V.R.Section, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis C.M.A.No.27 of 2022
P.T.ASHA, J.,
srn
C.M.A.No.27 of 2022 and C.M.P.No.187 of 2022
24.03.2022
https://www.mhc.tn.gov.in/judis
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