Madras High Court
The Managing Director vs Lalitha on 6 September, 2022
C.M.A.No.4233 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.09.2022
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
C.M.A.No.4233 of 2019
and
C.M.P.No.23974 of 2019 and Cros.Obj.No.6 of 2021
C.M.A.No.4233 of 2019
The Managing Director,
Tamil Nadu State Transport Corporation,
Villupuram. ... Appellant
Vs
1.Lalitha
2.Mani
3.Sangeetha
4.Shankar ... Respondents
Cros.Obj.No.6 of 2021
in C.M.A.No.4233 of 2019
1.Lalitha
2.Mani
3.Sangeetha
4.Shankar ... Cross Objectors
Vs
The Managing Director,
https://www.mhc.tn.gov.in/judis
C.M.A.No.4233 of 2019
Tamil Nadu State Transport Corporation,
Villupuram. ... Respondent
Prayer in C.M.A.No.4233 of 2019: Civil Miscellaneous Appeal filed under
Section 173 of the Motor Vehicles Act, 1988 against the Judgment and
Decree passed by the Motor Accidents Claims Tribunal, Additional District
Judge, Ariyalur made in M.C.O.P.No.352 of 2012, dated 29.11.2012.
Prayer in Cros.Obj.No.6 of 2021: Cross Objection filed under Section 41
Rule 22 of the Civil Procedure Code against the Judgment and Award of the
Motor Accidents Claims Tribunal (ADJ) Ariyalur in M.C.O.P.No.352 of
2012, dated 29.11.2012.
For Appellant in C.M.A.No.4233
of 2019 & Respondent in
Cros.Obj.No.6 of 2021 : M/s.S.Shanthakumari
For Respondents in C.M.A.No.4233
of 2019 & Cross Objectors in : Mr.J.Hariharan
Cros.Obj.No.6 of 2021 for M/s.S.Kaithamalai Kumaran
COMMON JUDGEMENT
The Transport Corporation has filed this appeal challenging the award
passed by the Motor Accidents Claims Tribunal Authority oblique
Additional District Judge, Ariyalur in M.C.O.P.No.352 of 2012 on the
ground that though the appellant's bus was not involved in the accident,
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C.M.A.No.4233 of 2019
liability has been mulcted on the appellant-Transport Corporation.
2.The Cross Objection has been filed by the respondents seeking an
enhancement of the compensation.
3.The facts in brief are as follows :-
The petitioners had filed the above claim petition seeking
compensation of a sum of Rs.25,00,000/- for the death of one Satheesh @
Satheeshkumar, who is the son of the petitioners 1 and 2 and brother of
petitioners 3 and 4 in a road accident on 12.02.2011.
4. They would submit that on the said date at about 04.00 p.m., when
the said Satheesh was riding his Bajaj Discovery motorcycle at
Jayankondam to Virudhachalam main road, the bus bearing Registration
No.TN-32-N-2447 driven by its driver in a rash and negligent manner
dashed against the deceased Satheesh near Nathan Radio shop, the deceased
was thrown out of his motorcycle and the right side wheel of the bus ran
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C.M.A.No.4233 of 2019
over him and he died on the spot.
5.It is the case of the petitioners that the said Satheesh was working
as a fitter in Singapore in a construction company earning a monthly income
of Rs.40,000/-. Therefore, they sought for compensation from the
respondent-Transport Corporation.
6.The respondent-Transport Corporation had filed a counter inter-
alia denying the involvement of the respondent's bus in the accident and it
was the case of the respondent that the respondent's bus was on its trip from
Virudhachalam to Jayankondam. The driver of the bus drove at a moderate
speed and keeping to the left side. When the bus was taking a turn on a
curve on the road, the motorcycle driven by the deceased Satheesh tried to
over take the bus on the curve. As a result of which, the motorcycle collided
with the bus and on account of the impact, both the driver and the
motorcycle fallen down near right back wheel of the bus, as a result of
which, he got ran over. The respondent-Transport Corporation was no way
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C.M.A.No.4233 of 2019
responsible for the accident. Therefore, they prayed to dismiss the claim.
7.The Tribunal below by its award dated 29.11.2012 held that the
accident had occurred on account of the rash and negligent driving of both
the deceased Satheesh as well as the driver of the bus and awarded a
compensation of a sum of Rs.8,10,000/-.
8.Challenging the award holding them liable, the Transport
Corporation has filed the above appeal and seeking an enhancement, the
petitioners are before this Court by way of Cross Objection.
9.Heard the learned counsels on either side and perused the materials
available on record.
10.A perusal of the evidence of P.W.2, who is an eye witness would
indicate that the driver of the appellant-Transport Corporation's bus was
driving the same at a moderate speed and that the accident took place on a
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C.M.A.No.4233 of 2019
curve of the road. In addition to this admission, a perusal of the FIR given
by the pillion rider of the motorcycle would clearly show that the deceased
Satheesh was the one who had driven in a rash and negligent manner, who
attempted to over take the bus without noticing another vehicle coming in
the opposite direction. Had the deceased observed the basic traffic rules,
which prohibits over taking at curve, the accident would not have happened.
11.It is only on account of the deceased over taking the bus without
noticing the vehicle coming on the opposite direction which had resulted in
the collusion between the two vehicles. It is on account of the impact and
subsequent fall from the vehicle which had resulted in the accident and the
death. There is no negligence on the part of the driver of the appellant's bus.
The Tribunal has therefore clearly erred in holding the driver of the
appellant's bus also negligent.
12.In the result, the Cross Objection filed by the claimants in
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C.M.A.No.4233 of 2019
Cros.Obj.No.6 of 2021 is dismissed and the appeal filed by the Transport
Corporation is allowed. The award passed by the Motor Accidents Claims
Tribunal, Additional District Judge, Ariyalur in M.C.O.P.No.352 of 2012,
dated 29.11.2012 is set aside. No costs. Consequently, the connected civil
miscellaneous petition is closed.
06.09.2022
Index : Yes/No
Speaking order/non-speaking order
sp
To
1.The Motor Accidents Claims Tribunal, Additional District Judge, Ariyalur.
2.The Section Officer, V.R.Section, High Court, Madras.
https://www.mhc.tn.gov.in/judis
C.M.A.No.4233 of 2019
P.T.ASHA, J.,
sp
C.M.A.No.4233 of 2019
and
C.M.P.No.23974 of 2019 and Cros.Obj.No.6 of 2021
06.09.2022
https://www.mhc.tn.gov.in/judis
