Madras High Court
Malar vs Divisional Manager on 2 January, 2024
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
C.M.A.No.3093 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.01.2024
CORAM
THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY
C.M.A.No.3093 of 2023
1.Malar
2.Sivakumar
...Appellant
Vs
Divisional Manager,
Tamil Nadu State Transport Corporation Ltd.,
Salamedu, Vazhuthareddy Post,
Villupuram.
... Respondents
Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
Vehicles Act, 1988, to enhance the award against the judgement and decree
dated 10.08.2016 and made in M.A.C.T.O.P.No.72 of 2014 on the file of the
Motor Accident Claims Tribunal, Chief Judicial Magistrate, Thiruvannamalai.
For Appellant : Mr.F.Terry Chella Raja
For Respondent : Mr.S.S.Santhosakumar
1/9
https://www.mhc.tn.gov.in/judis
C.M.A.No.3093 of 2023
JUDGMENT
This Civil Miscellaneous Appeal has been filed challenging the quantum
of compensation awarded by the Motor Accident Claims Tribunal (Sub Court),
Perambalur vide judgment dated 07.01.2019 in M.C.O.P.No.1006 of 2015.
2. Mr.S.S.Santhosakumar, learned counsel, takes notice on behalf of the
respondent. By consent of the parties, the civil miscellaneous appeal is taken up
for disposal at the admission stage itself.
3. The case of the appellants is that on 23.07.2014, while
Vijayakumari/daughter of the appellants was riding her bicycle at Kallakurichi
Road, the bus bearing Registration No.TN-32-N-4015, which was driven by its
driver in a rash and negligent manner, had dashed against her and due to the
said accident, she was died on the spot. Further, at the time of accident the
deceased was only aged about 16 years and she was studying XI Standard.
Hence, taking into consideration of all the aspects, the Tribunal had fastened the
entire liability on the owner of the bus and awarded the compensation to the
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appellants in the following manner:
S.No. Heads Compensation awarded
1 Loss of Income 6,48,000
2 Funeral Expenses 10,000
3 Loss of Love and Affection (2 persons) 20,000
Total 6,78,000
4. The learned counsel for the appellants would submit that while
awarding compensation, the Tribunal had fixed the notional income of the
deceased as a sum of Rs.6,000/- and the same requires to be enhanced. Further,
he would refer to the judgement of this Court in CMA.No.914 of 2023, etc.,
wherein, in a similar situation, the notional income of the deceased was fixed as
a sum of Rs.9,000/-. Hence, he suggested this Court to fix the same amount as
notional income of the deceased in the present case also.
5. The learned counsel for the respondent had also accepted the aforesaid
submission of the appellants and request this Court to pass an appropriate order.
6. Heard the learned counsel for the appellants and the respondent and
also perused the materials available on record.
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7. In view of the above, this Court is inclined to fix the notional income
of the deceased as a sum of Rs.9,000/- instead of Rs.6,000/-. Further, the future
prospects of 40% has to be added to the said notional income and calculated as
follows:
Rs.9,000 (income) + Rs.3,600 (40% of income) = Rs.12,600/-
8. Out of the notional income of a sum of Rs.12,600/-, 50% has to be
deducted towards the personal expenses of the deceased. In such case, the
notional income of the deceased would come around a sum of Rs.6,300/-.
9. Further, since age of the deceased is 16 years, this Court is inclined to
apply the multiplier of '18' as per the law laid down by the Hon'ble Apex Court
and accordingly, the loss of income has to be calculated as follows:
Rs.6,300(income) * 18(multiplier) * 12(months) = Rs.13,60,800/-.
10. As far as other heads are concerned, no amount was awarded by the
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Tribunal under the heads 'Transportation' and 'loss of estate'. Hence, this Court
is inclined to award a sum of Rs.10,000/- towards Transportation and a sum of
Rs.15,000/- towards loss of estate.
11. Further, it appears that the Tribunal had awarded only a sum of
Rs.10,000/- towards the funeral expenses, which is on the lower side. Hence,
this Court is inclined to enhance the same and accordingly, a sum of
Rs.15,000/- is awarded towards the funeral expenses of the deceased.
12. Further, the Tribunal had awarded only a sum of Rs.20,000/- under
the head “loss of love and affection” to the appellants/parents of the deceased.
However, as per the law laid down by the Hon'ble Apex Court, the Tribunal is
supposed to have awarded a sum of Rs.40,000/- to each of the appellants.
Hence, the compensation awarded towards the loss of love and affection stands
increased from Rs.20,000/- to Rs.80,000/-.
13. Accordingly, the compensation awarded by the Tribunal is modified
as follows:
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S.No. Heads Compensation Compensation
awarded by Tribunal awarded by this
(Rs.) Court (Rs.)
1 Loss of Income 6,48,000 13,60,800
2 Transportation Nil 10,000
3 Loss of Estate Nil 15,000
4 Funeral Expenses 10,000 15,000
5 Loss of Love and 20,000 80,000
Affection
Total Compensation 6,78,000 14,80,800
is fixed at
14. Therefore, the amount awarded by the Tribunal stands increased from
a sum of Rs.6,78,000/- to 14,80,800/-. In all other aspects, the award of the
Tribunal stands confirmed.
15. At this juncture, the learned counsel for the respondent would submit
that there was a delay of 2321 days in filing the present appeal and hence, the
appellants are not entitled for any interest for the said period of 2321 days.
16. In reply, the learned counsel for the appellants would submit that the
said aspect was already considered by this Court vide order dated 29.11.2023,
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wherein this Court had condonned the delay of 2321 days in filing the present
appeal and held that no interest will be awarded for the delay period of 2321
days.
17. In the result, this Civil Miscellaneous Appeal is allowed and the
appellant/insurance company is directed to deposit a sum of Rs.14,80,800/-
along with interest and costs, less the amount already deposited, if any,
(excluding the interest for delay period of 2321 days) within a period of 8
weeks from the date of receipt of a copy of this judgment, to the credit of
MCOP.No.72 of 2014 on the file of the Motor Accident Claims Tribunal, Chief
Judicial Magistrate, Thiruvannamalai. Upon such deposit, Tribunal is directed
to immediately transfer the entire amount in the same proportions as ordered by
the Tribunal, to the respective bank accounts of the claimants by way of RTGS,
within a period of 3 weeks from the deposit or from the date of receipt of the
Bank details obtained for the claimant or application for withdrawal from the
claimant, whichever is earlier. No costs.
02.01.2024
Index: Yes/No
Internet:Yes/No
https://www.mhc.tn.gov.in/judis
Speaking order/Non-speaking order
nsa
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KRISHNAN RAMASAMY,J.
nsa
To:
The Motor Accident Claims Tribunal,
Chief Judicial Magistrate,
Thiruvannamalai
02.01.2024
https://www.mhc.tn.gov.in/judis
