Madras High Court
S. Perumal vs M. Kumar on 1 December, 2023
C.M.A.No.2506 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.12.2023
CORAM:
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
C.M.A.No.2506 of 2021
1. S. Perumal
2. H. Sumathi
3. P. Arunkumar ... Appellants /Petitioners
Vs.
1. M. Kumar
[R1 remained ex-parte before Tribunal.
Hence notice to R1 dispensed with]
2. The Oriental Insurance Company Limited,
Motor Third Party Hub,
No.115, Broadway, Chennai – 108. ... Respondents/Respondents
Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988, against the Award and Decree dated 10.03.2021
made in M.C.O.P.No.5253 of 2016 on the file of the Motor Accidents
Claims Tribunal, II Small Causes Court, Chennai.
For Appellants : Mrs.D. Jeevitha
For Mr. R. Nalliyappan
For R1 : No appearance
For R2 : Mr. N. Sampath
https://www.mhc.tn.gov.in/judis
1/9
C.M.A.No.2506 of 2021
JUDGMENT
This Civil Miscellaneous Appeal has been filed by the claimants
seeking enhancement of compensation against the award passed by the
Tribunal in M.C.O.P.No.5253 of 2016, dated 10.03.2021, on the file of the
Motor Accident Claims Tribunal, II Small Causes Court, Chennai.
2. The parties are referred to hereunder according to their litigative
status and ranking before the Tribunal.
3. The first petitioner is the husband of the deceased Radha and the
second and third petitioners are the daughter and son of the deceased.
4. The case of the claimants is that on 14.07.2016 at about 06.45
hours, the deceased was walking on the Velacherry to Medavakkam main
road Opposite to Vijayanagaram IDBI Bank on the West to East direction, at
that time, the motorcycle bearing Registration No.TN 21 BA 7146 driven by
the first respondent in rash and negligent manner and dashed on the
deceased and caused severe injuries to him and subsequently, she has
succumbed at Government General Hospital on 16.07.2016. In this regard, a
criminal case was also registered against the first respondent in Crime
https://www.mhc.tn.gov.in/judis
No.523/S2/2016 under Sections 279, 304(A)IPC and Section 134 (a) & (b)
of the Motor Vehicles Act.
5. The first respondent has not come forward to contest the claim and
was remained ex-parte. The second respondent has contested the claim and
filed counter and denied the age, occupation and income of the deceased
and also the manner, in which the accident had taken place.
6. Based on the evidences placed on record, the Tribunal in Point
No.1 has held that the driver of the two-wheeler is a tortfeasor and in Point
No.2, the Tribunal has quantified the compensation and awarded a sum of
Rs.6,00,200/- along with interest at the rate of 7.5% per annum from the
date of claim petition till the date of realisation.
7. Aggrieved over the quantum of compensation, the claimants have
approached this Court seeking for enhancement of compensation awarded.
The Insurance Company has not come forward to file any appeal
challenging the same.
8. Mrs. D. Jeevitha, learned counsel for the claimants has submitted
https://www.mhc.tn.gov.in/judis
that the notional income fixed by the Tribunal for the deceased is on the
lower side. Even though, there is evidence placed on record to show that she
was a Housekeeper but the Tribunal has not accepted the evidence hence
prays to enhance the compensation. She has also relied on the Judgment of
the Division Bench Judgment of this Court in Andal and others vs. Avinav
Kannan and Others [2019 (1) TN MAC 54 (DB)].
9. Mr. N. Sampath, learned counsel for the Insurance Company has
submitted that the Tribunal after considering the evidences adduced and
after critical analysis has awarded compensation by the Tribunal under
various heads and the same are just and reasonable. Hence prays to confirm
the award.
10. I have considered the rival submissions made on both sides and
also perused the records available.
11. The Tribunal while fixing the notional income of the deceased has
held that the claimants have not proved the income of the deceased and
applied the notional income and fixed Rs.6,000/- as notional income and
awarded 10% future prospects, after considering the age of the deceased as
https://www.mhc.tn.gov.in/judis
56 years at the time of accident, the Tribunal has awarded compensation.
12. This Court, consistently following the Judgments of this Court in
Andal and others vs. Avinav Kannan and Others case cited above, wherein,
it has been held that while fixing the notional income of various persons
including manual labourer, the cost of price index can be taken into
consideration, based on the Judgment passed by the Hon'ble Apex Court in
Syed Sadiq vs. Union of India Limited Company [2014 (1) TN MAC 549].
13. By following the above Judgments, this Court is inclined to fix
the notional income is as follows: 6500 x 264 / 129 (2008 as base year) =
Rs.13,302/- @ Rs.13,300/- . Considering the age of the deceased as 56 years
at the time of accident, the Tribunal properly applied multiplier of '9' and
future prospects 10% has to be awarded. Considering the dependants of the
deceased the Tribunal has rightly deducted 1/3rd as the personal expenses of
the deceased and the same is hereby confirmed.
14. Each claimants are entitled to get Rs.40,000/- consortium as per
the Judgment of the Hon'ble Supreme Court in National Insurance
Company Limited Vs. Pranay Sethi and others [2017 (2) TNMAC 609
https://www.mhc.tn.gov.in/judis
(SC) : 2017 (16) SCC 680]. Accordingly, Rs.1,20,000/- [40000 x 3] is
awarded under the head loss of consortium.
15. The loss of consortium includes loss of love and affection as per
the Judgment of the Apex Court in United India Insurance Co., Limited vs.
Satinder Kaur and Ors. [MANU/SC/0500/2020 : (2021) 11 SCC 780].
Accordingly, the compensation awarded under the head loss of Income is
calculated as follows: [13300 x 12 x 9 x 10% x 1/3 = Rs.8,61,840/-]. As far
as the compensation awarded by the Tribunal under various heads are
concerned the same are just and reasonable and the same are hereby
confirmed.
16. Thus the compensation awarded by the Tribunal under various
heads are hereby modified as follows:
S. Description Amount Amount Award
No awarded by awarded by this confirmed or
Tribunal Court enhanced or
(Rs) (Rs) granted or
reduced
1. Loss of Dependency Rs.4,75,200/- Rs.8,61,840/- Enhanced
2. Loss of Consortium Rs.40,000/- Rs.1,20,000/- Enhanced
3. Loss of Love and Rs.50,000/- Rejected
Affection
4. Loss of Estate Rs.15,000/- Rs.15,000/- Confirmed
5 Transport Charges
https://www.mhc.tn.gov.in/judis
Rs.5,000/- Rs.5,000/- Confirmed
6 Funeral Expenses Rs.15,000/- Rs.15,000/- Confirmed
Total Rs.6,00,200/- Rs.10,16,840/- Enhanced by
Rs.4,16,640/-
17. In the result, this Civil Miscellaneous Appeal is partly allowed
and the compensation awarded by the Tribunal is at Rs.6,00,200/- is hereby
enhanced to Rs.10,16,840/- [Rupees Ten Lakhs Sixteen Thousand Eight
Hundred and Forty only] together with interest at the rate of 7.5% per
annum from the date of Claim Petition till the date of deposit. The second
respondent/Insurance Company is directed to deposit the award amount,
now determined by this Court, along with interest and costs, less the amount
already deposited, if any, 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.5253 of 2016,
on the file of the Motor Accidents Claims Tribunal, III Additional District
Judge, Tiruvallur at Poonamallee. On such deposit, the claimants are
permitted to withdraw their respective share of the award amount, now
determined by this Court, as per the ratio of apportionment fixed by the
Tribunal, along with proportionate interest and costs, less the amount if any,
already withdrawn. The second respondent-Insurance Company is permitted
to withdraw the award amount if any, lying in the credit of
M.C.O.P.No.5253 of 2016, if the award amount has already been deposited
https://www.mhc.tn.gov.in/judis
by them. Since this Court has enhanced the compensation, the
appellants/claimants are directed to pay necessary Court fee, if any, on the
enhanced compensation. In other aspects, the award of the Tribunal shall
stand confirmed. There shall be no order as to costs in the present appeal.
01.12.2023
ssi
Index : Yes / No
Speaking Order : Yes / No
Neutral Citation Case : Yes/No
K.RAJASEKAR,J.,
ssi
To
1.The II Judge (Full Additional In-charge), Small Causes Court,
Motor Accidents Claims Tribunal,
Chennai.
2.The Section Officer,
VR Section,
High Court,
Madras.
https://www.mhc.tn.gov.in/judis
01.12.2023
https://www.mhc.tn.gov.in/judis
