Madras High Court
Nadimuthu vs Jeevendaran on 27 April, 2023
C.M.A.No.3762 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.04.2023
CORAM
THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
C.M.A.No.3762 of 2019
Nadimuthu .. Appellant
Vs.
1.Jeevendaran
2.National Insurance Company Limited
74-A, 1st Floor, Paramathy Road
Namakkal GPO, Namakkal-637 001. ..Respondents
Prayer: The Civil Miscellaneous Appeal is preferred under Section 173 of the
Motor Vehicles Act, 1988, against the Award dated 26.11.2018 made in
MCOP No.93 of 2013 on the file of the Motor Accident Claims
Tribunal/Subordinate Judge, Tiruchengode.
For Appellant : Mr.C.Parneedharan
For Respondents : Mr.J.Chandran for R2
1/9
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C.M.A.No.3762 of 2019
JUDGMENT
The Award dated 26.11.2018 passed in MCOP No.93 of 2013 on
the file of the Motor Accident Claims Tribunal/Subordinate Judge,
Tiruchengode, is under challenge in the present Civil Miscellaneous Appeal.
2. The Motor Accidents Claim Tribunal, under the impugned award,
has awarded a compensation of Rs.54,219/- together with interest and costs
to the Appellant/claimant which is detailed hereunder:
Heads Award Amount
(Rs.)
Medical Expenses as per 4,219/-
Ex.P5 after deducting
Rs.300/-
Pain and suffering 15,000/-
Extra Nourishment 5,000/-
Disability of 10% at 30,000/-
Rs.3000/- per percentage
Total 54,219/-
3. Before the Tribunal, the Appellant/claimant has filed 8 documents
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C.M.A.No.3762 of 2019
which were marked as Ex.P1 to Ex.P8 and examined himself as PW1 and
the Doctor, who examined the claimant as PW2. On the side of the 2nd
respondent/Insurance Company, two witnesses were examined as RW1 and
RW2 and Ex.R1 and R2 were marked. The 1st respondent/owner of the
vehicle was set exparte.
4. The learned counsel appearing on behalf of the appellant mainly
contended that the compensation awarded by the Motor Accident Claims
Tribunal is not in commensuration with the grievousness of the injuries
sustained by the appellant/claimant. The appellant/claimant sustained
grievous injuries and fracture (left clavicle fracture and dislocation due to the
accident and had taken treatment as inpatient on 05.07.2012 and
06.07.2012. He further contended that after the accident, he lost his entire
earning power and the compensation awarded under the heads of pain and
suffering and extra nourishment is very meagre. No amount was awarded
under the head of loss of income, transport to hospital, loss of amenities and
attender charges. Further, the quantum of compensation awarded under the
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C.M.A.No.3762 of 2019
other heads are very meagre and hence, he prays to enhance the award.
5. The learned counsel appearing on behalf of the second
respondent/Insurance Company contended that the injuries suffered by the
appellant/claimant are not so grave. The Tribunal has awarded a reasonable
compensation and there is no error as such. Hence, he prays for dismissal of
the appeal.
6. The accident occurred on 05.07.2012 at about 7.30 a.m at
Thiruchengode - Erode Road, near K.S.R College. The Thiruchengode
Rural police station registered a case in Crime No.530 of 2012 under
Sections 279 and 337 of IPC. The appellant/claimant sustained grievous
injuries viz., i) cut injury on the back of the head which was bleeding and ii)
fracture on his left shoulder. The Tribunal adjudicated the issues with
reference to the documents and evidences produced by the respective parties.
The negligence was attributed against the driver of the car, which belongs to
the 1st respondent herein. The findings of the Tribunal is that the car driver
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C.M.A.No.3762 of 2019
had driven the vehicle in a rash and negligent manner which resulted in an
accident.
7. A perusal of Ex.P4 discharge summary and Ex.P5 medical bills
would reveal that the appellant/claimant sustained cut injury on his back
head and also fracture on his left shoulder and initially, he had taken
treatment as inpatient at Government Hospital, Tiruchengode and thereafter,
he had taken treatment at Sulochana Karupannan Hospital, Erode for about
one month. The Appellant/claimant was a coolie, aged 56 years at the time
of the accident. But, the Tribunal has not awarded any amount towards
loss of income. The grievous injuries caused disability and due to which, the
appellant/claimant was incapacitated to perform his work in a routine and
normal manner. This Court is of the considered view that the
appellant/claimant would have been unable to do his work atleast for a
period of one month in a routine and normal manner. In view of the above, it
would be appropriate to fix Rs.10,000/- as monthly income and thereby, loss
of earning is calculated at Rs.10,000 x 1 month = Rs.10,000/-. The Tribunal
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C.M.A.No.3762 of 2019
has failed to award any amount towards transport charges. In the considered
view of this Court, it would be appropriate to award a compensation of
Rs.3,000/- towards transport charges. The compensation awarded under the
head of extra nourishment is very low. Hence, this Court is inclined to
enhance a sum of Rs.10,000/- instead of Rs.5,000/-.
8. Insofar as the other heads of the compensation are concerned, the
assessment of the compensation under the said heads by the Tribunal is a
just compensation and it does not call for any interference by this Court.
9. For the foregoing reasons, the award passed by the Tribunal is
modified as follows:
Heads Amount awarded Award Amount
by the Tribunal by this Court
(Rs.) (Rs.)
Loss of earning Nil 10,000/-
(10,000 x 1)
Medical Bills 4,219/- 4,219/-
Pain and suffering 15,000/- 15,000/-
Transport charges Nil 3,000/-
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C.M.A.No.3762 of 2019
Heads Amount awarded Award Amount
by the Tribunal by this Court
(Rs.) (Rs.)
Extra Nourishment 5,000/- 10,000/-
Disability 0f 10% at 30,000/- 30,000/-
Rs.3000/- per
percentage
Total 54,219/- 68,000/-
Accordingly, the claimant is entitled to a compensation of Rs.68,000/-
(Rupees sixty eight thousand only) along with interest at the rate of 7.5%
per annum from the date of claim petition till the date of realization.
10. In the result,
(i) The Civil Miscellaneous Appeal is partly allowed and the award
passed by the Tribunal is enhanced from Rs.54,219/- to Rs.68,000 /-. No
costs.
(ii) The second respondent/insurance company is directed to deposit
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C.M.A.No.3762 of 2019
the revised compensation of Rs.68,000/- with interest at the rate of 7.5.%
p.a. from the date of claim petition till the date of realization, less the
amount if already deposited, within a period of six weeks from the date of
receipt of a copy of this judgment.
(iii) On such deposit being made, the Tribunal is directed to transfer
the award amount to the bank account of the appellant along with accrued
interest through RTGS within a period of two weeks thereafter.
27.04.2023
Index : Yes/No
Speaking Order/Non-Speaking Order
uma
To
1.The Motor Accident Claims Tribunal,
Subordinate Judge
Tiruchengode.
2.The Section Officer,
V.R Section,
High Court, Madras.
A.A.NAKKIRAN, J.
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C.M.A.No.3762 of 2019
uma
C.M.A.No.3762 of 2019
27.04.2023
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