Madras High Court
Kulasan @ Kulasekaran vs Shri S.A.Agencies on 30 June, 2023
C.M.A(MD)No.63 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.06.2023
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
C.M.A(MD)No.63 of 2016
Kulasan @ Kulasekaran ... Appellant/Petitioner
Vs.
1.Shri S.A.Agencies,
Through its Manager,
No.15, Jaganathan Nagar,
First Main Road,
Arumbakkam,
Chennai.
2.Royal Sundaram Alliance Insurances
Company Limited,
Through its Branch Manager,
No.113/114, Sir Thiyagaraja Road,
Fourth Floor,
Meena Kampala Arcade,
T.Nagar, Chennai.
3.Anitha
4.Royal Sundaram Alliance Insurance
Company Limited,
Through its Branch Manager,
No.178, Second Floor,
Linghi Chetty Street,
Parry, Chennai. ... Respondents/Respondents
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C.M.A(MD)No.63 of 2016
PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of
Motor Vehicles Act, to allow this appeal and enhance the award amount
in M.C.O.P.No.1230 of 2013 on the file of the Motor Accident Claims
Tribunal, (II Additional District Court), Tirunelveli, dated 11.09.2014.
For Appellant : M/s.Jenita Bibin
for Mr.T.Selvakumaran
For R2 : Mr.Jerin Mathew
for Mr.M.E.Ilango
For R1,R3&R4 : No Appearance
JUDGMENT
The present appeal has been filed by the claimant seeking
enhancement of the award passed by the Motor Accident Claims
Tribunal, Tirunelveli in M.C.O.P.No.1230 of 2013.
2. In an accident that has taken place on 22.06.2013, the injured
claimant had suffered 31% disability. As per Exhibits P.9 medical
prescription and P.10 treatment particulars, it could be seen that the
claimant has sustained fractures in the ribs and left chest. Surgeries were
performed on the left side of the chest. Due to injury in the abdomen,
spleen was damaged and it was removed. The tribunal has awarded a sum
of Rs.2,000/- per percentage of disability and ultimately, awarded a sum
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C.M.A(MD)No.63 of 2016
of Rs.62,000/- for partial permanent disability. The tribunal has further
awarded a sum of Rs.700/- for the medical bills and a sum of Rs.20,000/-
towards pain and sufferings, a sum of Rs.5,000/- towards extra
nourishment and travel expenses. In total, a sum of Rs.88,000/- has been
awarded. Challenging the said award, the present appeal has been filed.
3. The learned counsel appearing for the appellant had contended
that the Hon’ble Division Bench of our High Court in C.M.A.No.3461 of
2017 (United India Insurance Company Ltd., Vs. Vignesh & Another)
has awarded a sum of Rs.4,000/- per percentage for an accident that has
taken place in the year 2012. Therefore, the same should have been
adopted by the tribunal. He further contended that considering the fact
that there is a fracture on the ribs and the spleen was damaged and
removed by the surgery, the amount under the head of pain and suffering
should have been enhanced and amount should have been awarded under
the head of loss of amenities. He further contended that the quantum of
award under the head of extra nourishment and travel expenses are also
on the lesser side. Hence, he prayed for enhnancement of the
compensation.
4. Per contra, the learned counsel for the 2nd respondent had
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contended that the tribunal after considering the medical records, has
C.M.A(MD)No.63 of 2016
properly calculated the quantum of compensation and arrived at a sum of
Rs.88,000/- and it does not warrant any enhancement.
5. I have carefully considered the submission made on either side.
6. In view of the judgment of the Hon’ble Division Bench of our
High Court in C.M.A.No.3461 of 2017 (United India Insurance
Company Ltd., Vs. Vignesh & Another), this Court is inclined to
enhance the award under the head of partial permanent disablement at the
rate of Rs.4,000/- per percentage. Considering the fact that there are
fractures in the rib bone and injury in the abdomen and spleen has been
removed, the compensation under the head of pain and suffering will be
enhanced to Rs.50,000/-. Considering the fact that the injured claimant
was hospitalized for more than 3 weeks, this Court is inclined to award a
sum of Rs.5,000/- towards attender charges. Another sum of Rs.10,000/-
is awarded towards extra nourishment and another sum of Rs.10,000/-
towards travel expenses is awarded.
7. In view of the above said deliberations, the award of the tribunal
is modified as follows:
Partial permanent disability 31x4000 : Rs.1,24,000/-
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Pain and suffering : Rs. 50,000/-
C.M.A(MD)No.63 of 2016
Loss of amenities : Rs. 50,000/-
Medical bills : Rs. 700/-
Extra nourishment : Rs. 10,000/-
Travel expenses : Rs. 10,000/-
Attender charges : Rs. 5,000/-
---------------
Total : Rs.2,49,700/-
8. The award of the tribunal is enhanced from Rs.88,000/- to Rs.
2,49,700/-. The award amount shall carry the interest at the rate of 7.5%
from the date of claim petition. The insurance company is directed to
deposit the enhanced amount within a period of eight (8) weeks from the
date of receipt of a copy of this order.
9. With the abvoe said observations, this Civil Miscellaneous
Appeal is partly allowed to the extent as stated above. No costs.
30.06.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
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C.M.A(MD)No.63 of 2016
To
1.The Motor Accident Claims Tribunal,
(II Additional District Court),
Tirunelveli.
2.The Section Officer,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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C.M.A(MD)No.63 of 2016
R.VIJAYAKUMAR,J.
gbg
Judgment made in
C.M.A(MD)No.63 of 2016
30.06.2023
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