Madras High Court
New India Assurance Company vs Ayyadurai on 4 October, 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
AND
THE HONOURABLE MR.JUSTICE P.B.BALAJI
C.M.A(MD)No.372 of 2019
and C.M.P(MD).Nos.4551 of 2019 and 12764 of 2023
New India Assurance Company,
Kamarajar Road,
Madurai Nagar,
Madurai District.
Rep.by its Deputy Manager. ... Appellant
.vs.
1.Ayyadurai
2.Ravichandran
3.New India Assurance Company,
Mugapair Micro Office,
11, Ground Floor,
Ambatur Estate Main Road,
Mugapair,
Chennai District-37. ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988, against the award and judgment passed in
M.C.O.P.No.1 of 2016 dated 12.10.2018 on the file of the Motor
Accident Claims Tribunal cum Subordinate Court, Devakottai.
1/8
https://www.mhc.tn.gov.in/judis
For Appellant : Mr.M.S.Suresh Kumar
For Respondents : Mr.V.Sankarapandian
for R1
No-appearance for R2 and R3
JUDGMENT
************
(Judgment of the Court was made by RMT.TEEKAA RAMAN, J.)
The appellant is the New India Assurance Company, who is the
third respondent before the Tribunal.
2. Challenging the award passed in M.C.O.P.No.1 of 2016 dated
12.10.2018, the Insurance Company has preferred this appeal on the
point of quantum of compensation and liability.
3. The first respondent/claimant who had sustained injury in the
road accident on 24.08.2015, has preferred M.C.O.P.No.1 of 2016 before
the Tribunal for the injuries sustained by him.
4. Before the Tribunal, on the side of the claimant, P.W.1 to P.W.6
were examined and Ex.P1 to Ex.P23 were marked and on the side of the
respondents therein, no evidence has been adduced in both oral and
https://www.mhc.tn.gov.in/judis
documentary.
5. Based on the evidence of P.W.1/injured along with P.W.2 to P.W.
5, the Tribunal has rightly come to the conclusion that the accident had
taken place due to rash and negligent driving of the offending vehicle of
the first respondent therein which is insured with the respondents 2 and 3
therein and accordingly, the said fact is hereby confirmed.
6. On the point of quantum of compensation, both the parties were
heard. The learned counsel appearing for the respondents relied upon
Ex.P6, Ex.P10 and Ex.P.21. P.W.2, namely, Dr.Saleem Ibrahim and P.W.6,
namely, Dr.Devakumar have been examined regarding the injuries
sustained by the claimant. Ex.P10, Ex.P.11 and Ex.P12 are discharge
summaries issued by the different hospitals where the injured had taken
treatment. The claimant sustained fracture in his right hip with sciatic
nerve plasy. Ex.P.2 and Ex.P.3 clearly disclosed the dislocation of right
hip of the petitioner due to fracture. As per Ex.P2 and Ex.P10, there was
fracture dislocation of right hip with sciatic nerve palsy sprain right knee.
Ex.P8 and Ex.P9 also clearly disclosed the inability of the petitioner to
do his agricultural work. As per Ex.P.10, the petitioner took treatment
https://www.mhc.tn.gov.in/judis
from 24.08.2015 to 03.09.2015 and as per Ex.P11, the petitioner took
treatment as inpatient from 03.09.2015 to 20.09.2015 at Madurai. Again,
the petitioner took treatment as inpatient from 31.08.2016 to 12.09.2016
at Coimbatore. Therefore, Ex.P10, Ex.P11, Ex.P12, Ex.P18 and Ex.P19
disclosed the condition of the petitioner. On consideration of the injuries
sustained by the claim petitioner as stated supra, following the judgment
of the Hon'ble Supreme Court of India in the case of Rajkumar vs.
Ajaykumar reported in 2011 (1) MLJ 779, the Tribunal has rightly
adopted the mutlipler method. Since the petitioner has sustained
permanent disability of earning capacity, the monthly income is fixed at
Rs.30,000/-. After perusing the records, we are of the considered view
that a sum of Rs.20,000/- can be fixed which will meet the ends of
justice. With regard to awarding of medical expenses, pain and
sufferings, extra nourishment and travel expenses as granted by the
Tribunal, the same are hereby confirmed. Therefore, we have no
hesitation to come to the conclusion that the mulitipler method adopted
by the Tribunal following the judgment of Rajkumar's case as stated
supra, is justified. However, the quantum of monthly income fixed by the
Tribunal is reduced from Rs.30,000/- to Rs.20,000/-, whereas, the
permanent disability fixed by the Tribunal as 40% is hereby justified.
https://www.mhc.tn.gov.in/judis
Accordingly, the permanent disability would come to Rs.14,40,000/-
(Rs.20,000/- X 12 X 15 X 40%). The Tribunal has not awarded any
compensation under the head of loss of amenities and therefore, the
appellant/claimant is entitled to a sum of Rs.15,000/- for the same.
7. Accordingly, the award of the Tribunal in
M.C.O.P.No. 1 of 2016 is modified as follows:
Sl. Particulars Amount granted Amount
No. by the Tribunal granted by this
Court
1 Permanent disability Rs.21,60,000/- Rs.14,40,000/-
2. Medical Expenses Rs.4,63,431/- Rs.4,63,431/-
3. Pain and sufferings Rs.15,000 /- Rs.15,000 /-
4. Extra Nourishment Rs.10,000/- Rs.10,000/-
5. Loss of amenities NIL Rs.15,000/-
6. Travel Expenses Rs.31,050/- Rs.31,050/-
Total Rs.26,79,481/- Rs.19,74,481/-
The compensation awarded by the Tribunal is reduced from
Rs.26,79,481/- to Rs.19,74,481/- which shall carry interest at the rate of
7.5% per interest.
https://www.mhc.tn.gov.in/judis
8. In the result,
(i) The Civil Miscellaneous Appeal is allowed in part. No costs.
(ii) The quantum of compensation awarded by the Tribunal is
reduced from Rs.26,79,481/- to Rs.19,74,481/-.
(iii) The appellant and the third respondent herein are directed to
deposit the entire compensation of Rs.19,74,481/- (if not already
deposited) together with interest at the rate of 7.5% per annum from the
date of claim petition till the date of deposit to the credit of
M.C.O.P.No. 1 of 2016, dated 12.10.2018, on the file of the Motor
Accident Claims Tribunal cum Subordinate Court, Devakottai, within a
period of six weeks from the date of receipt of a copy of this order.
(iv) On such deposit being made, the first respondent/claimant is
permitted to withdraw the entire amount after following the due process
of law. Connected miscellaneous petitions are closed.
(T.K.R.,J) (P.B.B.,J)
04.10.2023
Index:Yes/No
Internet:Yes/No
ssb
https://www.mhc.tn.gov.in/judis
To
1.Motor Accident Claims Tribunal cum Subordinate Court, Devakottai.
2.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
RMT.TEEKAA RAMAN.,J.
AND
P.B.BALAJI,J
ssb
JUDGMENT MADE IN
C.M.A(MD)No.372 of 2019
04.10.2023
https://www.mhc.tn.gov.in/judis
