Madras High Court
Nachiyappan vs Kanthimathi on 21 March, 2023
C.M.A.No.2573 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.03.2023
CORAM
THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
C.M.A.No.2573 of 2019
Nachiyappan .. Appellant
Vs.
1.Kanthimathi
2.The National Insurance Co., Ltd.,
DO X hero vertical 101-106 BMC House,
Connaught Place, New Delhi, Branch at
73, Perundurai Road, Near Collector Office,
Erode.
3.Rajaprabu ..Respondents
Prayer: The Civil Miscellaneous Appeal is preferred under Section 173 of
the Motor Vehicles Act, 1988, against the judgment and decree dated
28.03.2019 made in MCOP.No.282 of 2017 on the file of the Motor
Accident Claims Tribunal/Special Subordinate Court, Erode.
For Appellant : Mr.T.S.Arthanareeswaran
For Respondents : No Appearance for R1
Mr.J.Chandran for R2
1/8
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
JUDGMENT
This appeal is filed by the appellant/claimant seeking enhancement of
compensation against the judgment and decree dated 28.03.2019 passed in
MCOP.No.282 of 2017 on the file of the Motor Accident Claims
Tribunal/Special Subordinate Court, Erode.
2. The facts of the case, in brief, is as follows:
The accident occurred on 17.09.2016 at 8.20 hours, when the
appellant was crossing the Tiruchengode-Pallipalayam road in front of
K.S.R.College main gate, from North to South and entered into South end
and standing on the mud road. The rider of the motor cycle bearing
Regn.No.TN-69-F-0891 came from Tiruchengode to Pallipalayam by riding
the motor cycle in a rash and negligent manner dashed against the
claimant/appellant, due to which, the appellant sustained injury on his head
and right hand and left leg and lost his front side teeth and multiple injuries
all over the body. The Thiruhengode Rural police Station, Namakkal
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
District, have registered registered a case in Crime No.445 of 2016 under
Sections 279 and 337 of IPC. Thereafter, the claim petition was filed by
the appellant and the Tribunal adjudicated the issues with reference to the
documents and evidences. The second respondent/Insurance company has
defended their case. The Tribunal has awarded a total compensation of
Rs.3,21,300/-
3. The learned counsel appearing on behalf of the appellant has
mainly contended that the quantum of compensation granted by the Tribunal
is very meagre. The compensation granted towards transport to hospital and
extra nourishment are on the lower side and based on that, the
appellant/claimant has chosen to file the present appeal. He further
submitted that the Tribunal has erroneously adopted the multiplier method
instead of adopting the percentage method. The Tribunal has erroneously
assessed the disability at 15% and it has to be enhanced. This apart, the
appellant/claimant is a musical instruments performer in the functions of
marriages, reception, temple festivals, etc., and earning a sum of Rs.12000/-
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
per month. Thus, the compensation awarded by the Tribunal is very meagre.
For the aforesaid reasons, the award is liable to be enhanced.
4. The learned counsel for the second respondent has disputed the
said contention by stating that considering the nature of the injuries, the
Tribunal has awarded a reasonable compensation and there is no excessive
award and accordingly, the appeal is liable to be dismissed.
5. Insofar as the assessment of disability by the Tribunal is
concerned, the PW2/doctor assessed the grievous injury in the head, right
elbow, fracture in left knee, loss of teeth, lacerated injuries in the right thigh
and all over the body and PW3/doctor assessed the disability at 40% for
injury on his head and right hand left leg and lost his front side teeth and
multiple injuries all over the body. But, the Tribunal has reduced the
disability and totally fixed the disability at 15%, considering the nature of
injuries and the evidence of PW2 and PW3 and Ex.P3/medical bills,
Ex.P45/X-ray and Ex.P8 and Ex.P9/Accident Registers; Ex.P13 Wound
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
certificate. Hence, the disability fixed by the Tribunal is not a correct
assessment.
6. Considering the nature of the injuries as well as the disability
sustained by the claimant, this Court is of the considered opinion that it is
not a functional disability and in fact, the claimant is employed, more
specifically he was running a musical instrument performer in the functions
of marriages, reception, temple festivals, etc., Therefore, there is no future
loss of income. This being the factum, the award of compensation by
adopting the multiplier is unnecessary.
7. As per the judgment of this Court dated 10.01.2020 passed in
CMA.No.4645 of 2019, M.Chinnathambi Vs. S.Deepa and another, it is
stated as follows:
“Taking into consideration the raise in cost of living, it will be
reasonable to award a sum of Rs.4,000/- per percentage for the
accident of the year 2014 and 2015 and Rs.5,000/- per percentage for
the accident from the year 2016 onwards towards disability certified by
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
the qualified Doctor or Medical Board. In the present case, the
accident has occurred on 01.07.2016. A sum of Rs.5,000/- per
percentage of disability is granted. Accordingly, a sum of Rs.60,000/-
(Rs.5,000/- X 12%) is awarded towards disability by awarding a sum
of Rs.5,000/- per percentage of disability. “
8. In view of the above cited judgment, a sum of Rs.5,000/- for 1%
disability shall be granted considering the year of the accident is 2016.
Accordingly, the disability compensation is enhanced to Rs.4,13,300/- by
this Court instead of Rs.3,21,300/- assessed by the Tribunal.
9. 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.
10. For the foregoing reasons, the compensation awarded by the
Tribunal under the impugned award is modified in the following manner:
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
Heads Amount Award Amount
awarded by the by this Court
Tribunal (Rs.)
(Rs.)
Disability and loss of 1,08,000 2,00,000
earning power (12000x12x15% (40% x 5000)
x5 )
Loss of income & 36,000/- 36,000/-
others
Transport expenses 3,000/- 3,000/-
Extra Nourishment 9,000/- 9,000/-
Damages for clothes 500/- 500/-
Medical Expenses 1,14,800/- 1,14,800/-
and others
Pain and sufferings 50,000/- 50,000/-
Total 3,21,300/- 4,13,300/-
11. In the result,
(i) This appeal is partly allowed and the second respondent is directed
to deposit the enhanced award amount i.e, Rs.4,13,300/- along with interest
at the rate of 7.5% per annum and costs, after deducting the amount already
deposited, if any, to the credit of MCOP.No.282 of 2017 within a period of
six weeks from the date of receipt of a copy of this Judgment.
https://www.mhc.tn.gov.in/judis
C.M.A.No.2573 of 2019
A.A.NAKKIRAN, J.
gv
(ii) On such deposit being made, the Tribunal is directed to transfer the
award amount to the bank account of the appellant/claimant along with
accrued interest through RTGS within a period of two weeks thereafter. No
costs. Consequently, connected Miscellaneous Petition is closed.
21.03.2023
Index : Yes/No
Speaking Order/Non-Speaking Order
gv
To
1.The Motor Accident Claims Tribunal,
Special Subordinate Court, Erode.
2.The Section Officer,
V.R Section,
High Court, Madras.
C.M.A.No.2573 of 2019
https://www.mhc.tn.gov.in/judis
