Madras High Court
Kamarudheen vs Chellappa on 11 October, 2023
C.M.A. (MD)No.979 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
AND
THE HONOURABLE MR.JUSTICE P.B.BALAJI
C.M.A.(MD)No.979 of 2023
1.Kamarudheen
2.Vino ...Appellants/Petitioners
Vs.
1.Chellappa
2.Royal Sundaram General Insurance Company Ltd.,
Through its Branch Manager,
Office at No.137, First Floor,
Ramani Krishna Marvel,
Diwan Bahadur Road,
R.S.Puram West,
Coimbatore-641 002. ...Respondents
PRAYER: This Civil Miscellaneous Appeal is filed under Section 173 of the
Motor Vehicles Act, 1988, to set aside the fair and decreetal order dated
29.08.2022 and made in M.C.O.P.No.103 of 2021 on the file of the Motor
Accident Claims Tribunal/Principal District Judge, Tirunelveli insofar as awarding
lesser quantum of compensation by the Tribunal.
1/6
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C.M.A. (MD)No.979 of 2023
For Appellant : Mr.K.Muthu Ganesa Pandian
JUDGMENT
[Judgment of the Court was delivered by RMT.TEEKAA RAMAN, J]
This Civil Miscellaneous Appeal has been filed seeking to set aside the
award and decree made in M.C.O.P.No.103 of 2021 dated 29.08.2022 by the
Motor Accident Claims Tribunal (Principal District Court), Tirunelveli.
2.For the sake of convenience, the parties are referred to herein, as per
their rank before the Trial Court.
3.On 01.03.2020, when the deceased was walking near Gangaikondan
along with one Prema in the left side of the road, a car bearing Registration No.TN
39 BE 1675 belonging to the first respondent came in a rash and negligent manner
and hit the deceased and the said Prema. Due to the same, the deceased and Prema
were thrown away and they sustained injuries. The deceased was taken to the
hospital and on the way to the hospital, she died. The petitioners are the parents of
the deceased. The deceased was aged about 7 years at the time of accident.
Hence, the claim petition was filed by the parents of the deceased.
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C.M.A. (MD)No.979 of 2023
4.Before the Tribunal on the side of the claimants P.W.1 and P.W.2 were
examined and Ex.P1 to Ex.P7 were marked and on the side of the respondents no
oral and documentary evidence have been adduced.
5.The stand of the respondents before the Tribunal is that the first
respondent has driven the car in a cautious manner and only the deceased was
responsible for the accident.
6. Considering the factual aspects and the evidence adduced, the
Tribunal has fixed the following compensation with interest at the rate of 7.5% per
annum:
S.No Heads Amount
1. Penury Loss Rs.4,50,000/-
2. Loss of estate Rs. 15,000/-
3. Funeral expenses Rs. 15,000/-
4. Loss of love and affection for Rs. 20,000/-
petitioners 1 and 2 each Rs.10,000/-
5. Transport Expenses Rs. 10,000/-
Total Rs.5,10,000/-
Challenging the same, the present Civil Miscellaneous Appeal has been filed by
the claimants.
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C.M.A. (MD)No.979 of 2023
7. I have heard the learned counsel appearing on either side and perused
the entire materials placed on record.
8.Admittedly, the deceased was 7 years old at the time of accident.
Hence, the Tribunal considering the age of the deceased had fixed the notional
income of the deceased at Rs.30,000/- per annum and adopted the multiplier '15'.
Further, the Tribunal had awarded a sum of Rs.15,000/- towards loss of estate and
Rs.20,000/- towards love and affection. The Tribunal also awarded a sum of v
Rs.10,000/- towards transport expenses and a sum of Rs.15,000/- towards funeral
expenses.
9.On perusal of the entire award, it is made clear that the Tribunal has
rightly assessed the oral and documentary evidence and arrived at the just and
reasonable compensation. Such view of the matter, We find no merits in this
appeal. Accordingly, this Civil Miscellaneous Appeal is dismissed.
10.The Insurance Company is directed to deposit the entire
compensation amount as awarded by the Tribunal with accrued interest and costs
to the credit of M.C.O.P.No.103 of 2021, on the file of the Motor Accident Claims
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C.M.A. (MD)No.979 of 2023
Tribunal / Principal District Court, Tirunelveli within a period of one month from
the date of receipt of copy of this judgment, less the amount, if any already
deposited. On such deposit, the claimants are permitted to withdraw the said
amount, less the amount, if any already withdrawn, by making necessary
application before the Tribunal. No costs.
[T.K.R.,J.] & [P.B.B.,J.]
11.10.2023
Index : Yes/No
Internet : Yes/No
ta
https://www.mhc.tn.gov.in/judis
C.M.A. (MD)No.979 of 2023
RMT. TEEKAA RAMAN,J.
AND
P.B. BALAJI, J.
ta
To
1.The Motor Accident Claims Tribunal,
Principal District Court, Tirunelveli.
Copy to
The Section Officer,
Vernacular Records,
Madurai Bench of Madras High Court,
Madurai.
C.M.A.(MD)No.979 of 2023
11.10.2023
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