Madras High Court
T.K.Ganesh vs Krishna Samudhram Radha on 27 November, 2023
Author: M. Dhandapani
Bench: M. Dhandapani
C.M.A.No.755 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.11.2023
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
C.M.A.No.755 of 2020
T.K.Ganesh ... Appellant/Petitioner
Vs.
1.Krishna Samudhram Radha
2.The Oriental Insurance Co. Ltd.,
Motor Third Party Claims,
No.115 & 116, Prakasam Salai,
Broadway, Chennai – 108.
3.K.Chittibabu ... Respondents/Respondents
Prayer : Civil Miscellaneous Appeal filed under Section 173 of the Motor
Vehicles Act, 1988 against the Judgment and Decree in M.C.O.P.No.789 of
2015 dated 18.11.2019 on the file of the Motor Accident Claims
Tribunal/(Special Sub Court No.1, Motor Accidents Claims Petitions), Small
Causes Court, Chennai.
For Appellant : M/s.Ramya V.Rao
For Respondents : Not Ready in Notice [R1]
Mr.R.Sivakumar [R2]
No Appearance [R3]
*****
1/8
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C.M.A.No.755 of 2020
JUDGMENT
Aggrieved by the compensation granted by the Motor Accident Claims
Tribunal (Special Sub Judge No.1, Motor Accidents Claims Petitions), Small
Cause Court, Chennai in M.C.O.P.No.789 of 2015, the claimant is before
this Court.
2. On 20.08.2014 at about 16.30 hrs., while the petitioner was riding
the motorcycle bearing Reg.No.AP 03 N 2759 on Nagari to Pattur Main
Road towards Puttur, an auto bearing Reg.No.AP 03 Y 3796 driven by its
driver in a rash and negligent manner came from the opposite direction at
Marati gate and lost control over the vehicle and dashed against the
petitioner. Thereby the petitioner sustained grievous injuries. Therefore, he
filed a petition claiming a sum of Rs.10,00,000/- as compensation for the
injuries sustained by him.
3. Before the Tribunal, the claimant examined himself as P.W.1 and
marked Ex.P.1 to Ex.P.7. No witnesses were examined nor any documents
were marked on the side of the respondents. Tribunal has marked the
Disability Certificate issued by Medical Board as Ex.C.1. The Tribunal, on
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considering the oral and documentary evidence, awarded a sum of
Rs.1,63,750/- under various heads. Not satisfied with the same, the
appellant/claimant has preferred the present appeal seeking enhancement.
4. The learned counsel appearing for the appellant submitted that,
when the Tribunal has accepted that the auto was driven in a rash and
negligent manner and was the cause for the accident and when the Medical
Board assessed the diability of the appellant at 30%, the compensation
awarded by the Tribunal is grossly inadequate. She also submitted that, for
the disability sufferred by the appellant, the amount of Rs.3,000/- per
percentage of disability awarded by the Tribunal is wholly inadequate.
Further, she submitted that the amount awarded under the heads pain and
suffering and loss of earnings is also minimal, since the appellant has taken
treatment in the hospital for more than a period of two months and the same
requires enhancement.
5. Per contra, the learned counsel appearing for the second respondent
submitted that, the amount of Rs.3,000/- awarded per percentage of disability
is reasonable and so also the compensation awarded under the other heads,
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which does not require any enhancement. Accordingly, he prays for
dismissal of the appeal.
6. Heard the learned counsel appearing for the appellant and the
learned counsel appearing for the second respondent and perused the
materials available on record.
7. The factum and manner of the accident is not in dispute. Therefore,
this Court is not entering into the said aspect. The only grievance of the
claimant is with regard to the quantum of compensation awarded. In this
regard, this Court perused Ex.C.1, which is the disability certificate issued by
the Regional Medical Board, Government Kilpauk Medical College
Hospital, Chennai and the same reveals that the appellant had suffered
disability of 30%. The Tribunal, by erroneously adopting a sum of Rs.3,000/-
per percentage of disability has awarded a sum of Rs.90,000/- by fixing the
disability at 30%. Hence, by considering the fact that the accident is of the
year 2014, this Court is inclined to fix a sum of Rs.4,000/- per percentage of
disability. Therefore, the amount under the head of disability stands
enhanced to a sum of Rs.1,20,000/- (30 x Rs.4,000/- = Rs.1,20,000/-).
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8. It is claimed by the appellant that he was a weaver and was earning
a sum of Rs.15,000/- per month at the time of accident. However, no
document has been filed before the tribunal to prove his monthly income,
except the copy of the Weaver ID card issued by Government of Andhra
Pradesh. In such circumstances, by applying the ratio laid down by the
Hon'ble Supreme Court in the case of Syed Sadiq Vs. United India
Insurance Company reported in 2014 (1) TANMAC 459, this Court fixes a
sum of Rs.10,000/- as notional income. Since the appellant has taken
treatment in the hospital for more than two months, this Court feels that three
months salary may be awarded to the appellant. Therefore, the amount under
the head of loss of earnings stands enhanced to a sum of Rs.30,000/-
(Rs.10,000/- x 3 = Rs.30,000/-).
9. Further, the Tribunal had awarded a sum of Rs.20,000/- towards
pain and sufferings; Rs.5,000/- towards transportation; Rs.10,000/- towards
extra nourishment; Rs.2,750/- towards attender charges and Rs.20,000/-
towards loss of future prospectus. This Court finds that the compensation
awarded under the heads transportation, extra nourishment, attender charges
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and loss of future prospectus are just and reasonable and does not require any
interference. However, insofar as the compensation awarded towards pain
and sufferings is concerned, this Court feels that a sum of Rs.50,000/- would
be just and reasonable compensation.
10. In view of the above, the compensation awarded by the Tribunal is
modified as under :
S.No. Description Awarded by Awarded by
the Tribunal this Court
(Amount in (Amount in
Rs.) Rs.)
1 Disability 90,000.00/- 1,20,000.00/-
(enhanced)
2 Pain and Sufferings 20,000/- 50,000/-
(enhanced)
3 Transportation 5,000/- 5,000/-
4 Extra Nourishment 10,000/- 10,000/-
5 Attender Charges 2,750/- 2,750/-
6 Loss of Earnings 16,000/- 30,000/-
(enhanced)
7 Loss of future prospectus 20,000/- 20,000/-
Total 1,63,750/- 2,37,750/-
11. Accordingly, the appeal is partly allowed and the impugned award
of the Tribunal is modified enhancing the compensation amount from
Rs.1,63,750/- to Rs.2,37,750/-. The second respondent/Insurance Company
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is directed to deposit the said amount to the credit of M.C.O.P.No.789 of
2015 along with interest at the rate of 7.5% per annum from the date of claim
petition till the date of deposit and costs as awarded by the Tribunal, less, the
amount, if any already deposited, within a period of four (4) weeks from the
date of receipt of a copy of this judgment. On such deposit being made, the
appellant/claimant is permitted to withdraw the award amount, less, the
amount, if any already withdrawn. The appellant/claimant is directed to pay
the necessary Court fee for the enhanced compensation amount, if required.
The Tribunal below shall not disburse the enhanced amount till such time the
certified copy showing proof of payment of Court fee is produced by the
claimants. In other respects, the Award of the Tribunal is hereby confirmed.
There shall be no order as to costs in the present appeal.
27.11.2023
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes / No
sp
To
1.The Motor Accident Claims Tribunal/(Special Sub Court No.1, Motor
Accidents Claims Petitions), Small Causes Court, Chennai.
2.The Section Officer, V.R.Section, High Court, Madras.
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M.DHANDAPANI, J.,
sp
27.11.2023
https://www.mhc.tn.gov.in/judis
