Madras High Court
Majitha Begum vs M/S. Madurai Radha Logistics on 13 August, 2024
Author: R.Hemalatha
Bench: R. Hemalatha
CMA.Nos.1877, 1879 & 1880 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.08.2024
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
C.M.A.Nos.1877, 1879 & 1880 of 2024
C.M.A. Nos.1877 & 1879 of 2024
1. Majitha Begum
2. Babusha ... Appellants
vs.
1. M/s. Madurai Radha Logistics
No.89, West Avani Moolavee
Madurai 625 001.
2. The New India Assurance Co. Ltd.,
Motor Third Party Claims Office,
No. 232, Bombay Mutual Building,
6th Floor, N.S.C. Bose Road,
Chennai 600 001 ...Respondents
C.M.A. No.1880 of 2024
Babusha ... Appellant
vs.
1. M/s. Madurai Radha Logistics
No.89, West Avani Moolavee
Madurai 625 001.
2. The New India Assurance Co. Ltd.,
Motor Third Party Claims Office,
1/13
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CMA.Nos.1877, 1879 & 1880 of 2024
No. 232, Bombay Mutual Building,
6th Floor, N.S.C. Bose Road,
Chennai 600 001 ...Respondents
PRAYER in C.M.A. No.1877 of 2024: Civil Miscellaneous Appeal filed
under Section 173 of the Motor Vehicles Act, 1988 against the Award
dated 10.10.2022 in M.C.O.P.No.6748 of 2018 on the file of the Motor
Accident Claims Tribunal (III Small Causes Court), Chennai.
PRAYER in C.M.A. No.1879 of 2024: Civil Miscellaneous Appeal filed
under Section 173 of the Motor Vehicles Act, 1988 against the Award
dated 10.10.2022 in M.C.O.P.No.6747 of 2018 on the file of the Motor
Accident Claims Tribunal (III Small Causes Court), Chennai.
PRAYER in C.M.A. No.1880 of 2024: Civil Miscellaneous Appeal filed
under Section 173 of the Motor Vehicles Act, 1988 against the Award
dated 10.10.2022 in M.C.O.P.No.6746 of 2018 on the file of the Motor
Accident Claims Tribunal, III Small Causes Court, Chennai.
In all C.M.As
For Appellants : Mr.R. Nalliyappan
For R2 : Mr. J. Chandran
R1 : Notice dispensed with.
COMMON JUDGMENT
The appellants in C.M.A. 1877 and 1879 of 2024 are the claimants
in M.C.O.P. 6747 and 6748 of 2018 while the appellant in C.M.A.
No.1880 of 2024 is the claimant in M.C.O.P. No.6746 of 2018 on the file
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CMA.Nos.1877, 1879 & 1880 of 2024
of the Motor Accidents Claims Tribunal (III Court of Small Causes),
Chennai.
2. The claimants in M.C.O.P. 6747 and 6748 of 2018 are the
parents of the deceased Thamim Ansari and Mohammed Yasik (aged 13
years and 11 years respectively) and the claimant in M.C.O.P. No.6746 is
the father of the deceased. The claimants filed all the above claim petitions
under Section 166 of the Motor Vehicles Act, seeking compensation for
the death of their sons as well as injury sustained by the father of the
deceased Thamim Ansari and Mohammed Yasik.
3. The case of the appellants/claimants in a nutshell is as
follows:
3.1. On 02.10.2018, at about 00.05 hours, Babusha (the
claimant in M.C.O.P. No.6746 of 2018) was riding his two wheeler
bearing Registration No.TN-09-AF-0690 with his two sons Thamim
Ansari and Mohammed Yasik as pillion riders on Anakaputhur Road.
When they were nearing a police booth on the same road, a lorry bearing
Registration No.TN-64-P-8730, owned by the first respondent, rear ended
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CMA.Nos.1877, 1879 & 1880 of 2024
the two wheeler, as a result of which all of them sustained injuries. They
were immediately rushed to the Government Hospital, Chennai. In the
said accident Mohammed Yazik died on the spot. Thamin Ansari
succumbed to injuries on 04.10.2018 and Babusha was treated as an
inpatient.
3.2. According to the claimants the deceased were aged about
11 years and 13 years respectively. It is their contention that the rash
and negligent driving of the driver of the lorry bearing Registration
No.TN-64-P-8730 was the cause of the accident and that since the said
lorry was insured with the second respondent, the New India Assurance
Co. Ltd., the owner and the insurer are jointly and severally liable to pay
compensation to them.
4. In the Tribunal, the first respondent remained absent and
was set ex parte. The second respondent, the New India Assurance Co.
Ltd., Chennai, contested the claim petitions on all the grounds available to
the insurer under Section 170 of the Motor Vehicles Act.
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CMA.Nos.1877, 1879 & 1880 of 2024
5. The Tribunal after analysing the evidence on record,
awarded compensation with interest at the rate of 7.5% per annum as
shown below:
M.C.O.P. No. Award Amount
6746/2018 Rs.34,750/-
6747/2018 Rs.5,70,000/-
6748/2018 Rs.5,60,000/-
The Tribunal also held that the liability of the owner of the lorry and the
insurer are joint and several.
6. Aggrieved over the quantum of compensation awarded by the
Tribunal, the present appeals are filed.
7. Heard Mr.R. Nalliyappan, learned counsel for the appellants
and Mr. J. Chandran, learned counsel for the second respondent.
8. Mr.R. Nalliyappan, learned counsel for the appellant
contended that the deceased were aged 11 and 13 years respectively on the
date of accident. The Tribunal had fixed the notional income of the
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CMA.Nos.1877, 1879 & 1880 of 2024
deceased only as Rs.30,000/- per annum, which, according to him, is
very meagre. His further contention is that the Tribunal had awarded
only a sum of Rs.34,750/- for the injuries sustained by Babusha (claimant
in M.C.O.P. No.6746/2018). He therefore, prayed for enhancement of
compensation in all the appeals.
9. Per contra, Mr. J. Chandran, learned counsel appearing for
the second respondent/Insurance Company contended that the Award
passed by the Tribunal is based on the well laid down principles of law
which were in vogue at the time of passing of the order and therefore, the
same need not be disturbed.
10. C.M.A. 1877 and 1879 of 2024
10.1. The deceased Thamim Ansari and Mohammed Yasik,
were aged 13 years and 11 years respectively on the date of accident. The
Tribunal while computing the compensation amount, had fixed the
notional income of the deceased as Rs.30,000/- per annum following the
decision of the Hon'ble Supreme Court in R.K.Malik vs. Kiran Pal
reported in 2009 (14) SCC 1 and awarded Rs.5,60,000/- for the death of
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CMA.Nos.1877, 1879 & 1880 of 2024
Mohammed Yasik and Rs.5,70,000/- for the death of Thamin Ansari
towards compensation to the claimants.
10.2 The claimants relied on the decision of this court in C.M.A.
(MD) No. 847 of 2022 dated 17.03.2023 (R. Booma and another vs.
New India Life Insurance Company Limited and two others), wherein
the notional income of a child aged 5 years was fixed at Rs.60,000/- per
annum. In Kishan Gopal and another vs. Lala and others reported in
2013 (2) TN MAC 358, the Hon'ble Supreme Court fixed the notional
income of a minor child as Rs.30,000/- per annum and granted a sum of
Rs.50,000/- under the other conventional heads. The accident in Kishan
Gopal and another vs. Lala and others (cited supra) happened in the
year 2013. In the present case, considering the passage of time and the age
of the victim children, fixing Rs.7,000/- per month as notional income of
the deceased would meet the ends of justice. The proper multiplier to be
adopted in the instant case is 15, as per the decision in Sarla Verma and
others vs. Delhi Transport Corporation and another reported in (2009)
6 SCC 121. Calculation for loss of dependency is worked out here under.
Calculation :
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CMA.Nos.1877, 1879 & 1880 of 2024
Notional Income = Rs.7,000/- x 12 = Rs.84,000/-
Loss of dependency :
= Rs.84,000/- x 15
= Rs.12,60,000/-
In addition to that, as per the decision rendered by the Honourable
Supreme Court in National Insurance Company Limited Vs. Pranay
Sethi and others (cited supra), the claimants are entitled to Rs.40,000/-,
Rs.15,000/- and Rs.15,000/- towards "Loss of Consortium, Funeral
Expenses and Loss of Estate" respectively. Since there are two
dependants, a sum of Rs.80,000/- is granted towards loss of consortium
(40000 x 2 = 80000). Thus, the claimants are entitled to compensation
as per the following tabular column.
S.No. Head Amount granted
by this court (Rs.)
1. Loss of dependency 12,60,000/-
2. Loss of consortium 80,000/-
3. Funeral expenses 15,000/-
4. Loss of Estate 15,000/-
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CMA.Nos.1877, 1879 & 1880 of 2024
S.No. Head Amount granted
by this court (Rs.)
Total 13,70,000/-
S.No. Head Amount granted
by this court (Rs.)
1. Loss of dependency 12,60,000/-
2. Loss of consortium 80,000/-
3. Transport charges 10,000/-
3. Funeral expenses 15,000/-
4. Loss of Estate 15,000/-
Total 13,80,000/-
11.1. The claimant in the instant case sustained injuries on
account of the accident. However, he did not subject himself for
examination by the Medical Board to assess the disability. In fact he was
treated as an outpatient in Government Hospital, Chennai, as is seen from
Ex.P4. The medical bills (Ex.P5) shows that he has spent a sum of
Rs.4,750/-. According to the claimant he sustained injuries on his hip and
chest. Since no supporting documents were adduced, the Tribunal had
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CMA.Nos.1877, 1879 & 1880 of 2024
rightly concluded that he is entitled for a sum of Rs.34,750/- towards
compensation for the injuries sustained by him. Accordingly, the Civil
Miscellaneous Appeal in C.M.A.No.1880 of 2024 is dismissed.
12. In the result,
(i) The Civil Miscellaneous Appeals in C.M.A. Nos. 1877 and
1879 of 2024 are partly allowed and C.M.A.No.1880 of 2024 is
dismissed. No costs.
(ii) The compensation of Rs.5,60,000/- awarded by the
Tribunal in M.C.O.P. No.6748/2018 is enhanced to Rs.13,70,000/- in
C.M.A. No.1877/2024.
(iii) The compensation of Rs.5,70,000/- awarded by the
Tribunal in M.C.O.P. No.6747/2018 is enhanced to Rs.13,80,000/- in
C.M.A. No.1879/2024.
(iv) The liability of the owner of the lorry bearing Registration
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CMA.Nos.1877, 1879 & 1880 of 2024
No. No.TN-64-P-8730 and the insurer are joint and several.
(v) The appellants in C.M.A. Nos.1877 and 1879 of 2024 are
directed to pay court fee for the enhanced compensation amount, if any,
within a period of four weeks from the date of this order and the Registry
is directed to draft the decree only after receipt of the Court fee.
(vi) The second respondent / New India Assurance Co. Ltd.,
Chennai, is directed to deposit the enhanced compensation amounts i.e.,
Rs.13,70,000/- and Rs.13,80,000/- (less the amount already deposited)
together with interest at the rate of 7.5% per annum from the date of claim
petitions till the date of deposit within a period of four weeks from the
date of receipt of a copy of this order to the credit of M.C.O.P.
No.6748/2018 and M.C.O.P. No.6747/2018 respectively on the file of the
Motor Accident Claims Tribunal (III Small Causes Court), Chennai. The
appellants/claimants are not entitled to claim any interest for the period of
delay of 378 and 307 days respectively in filing these appeals.
(vii) On such deposit being made, the appellants in C.M.A. Nos.
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CMA.Nos.1877, 1879 & 1880 of 2024
1877 and 1879 of 2024 are at liberty to withdraw the same as per the
orders passed by the Tribunal after following due process of law. The ratio
of apportionment made by the Tribunal shall be kept intact.
13.08.2024
Index : Yes/No
Speaking/Non-speaking order
bga
To
1. Motor Accident Claims Tribunal (III Small Causes Court), Chennai.
2. M/s. New India Assurance Co. Ltd.,
Represented by its Divisional Office,
Sedu Krishna Trade Centre, 2nd Floor,
Trichy main Road, Gugai, Salem.
3. The Section Officer, V.R. Section, Madras High Court, Chennai.
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CMA.Nos.1877, 1879 & 1880 of 2024
R.HEMALATHA, J.
bga
C.M.A.Nos.1877, 1879 & 1880 of 2024
13.08.2024
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