Madras High Court
The New India Assurance Company Limited vs K.Arun on 2 January, 2024
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
C.M.A.No.33 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.01.2024
CORAM
THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY
C.M.A.No.33 of 2022
and
C.M.P.No.224 of 2022
The New India Assurance Company Limited,
New Bus Stand, Perambalur.
...Appellant
Vs
1.K.Arun
2.Ashok Kumar
... Respondents
Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
Vehicles Act, 1988, to set aside the decree and judgment dated 07.01.2019
made in M.C.O.P.No.1006 of 2015 on the file of the Motor Accident Claims
Tribunal (Sub Court), Perambalur.
For Appellant : Mr.C.Ramesh Babu
For Respondents : Mr.M.Lokesh, for R1
No appearance for R2
1/8
https://www.mhc.tn.gov.in/judis
C.M.A.No.33 of 2022
JUDGMENT
This Civil Miscellaneous Appeal has been filed by the Insurance
company challenging the quantum of compensation awarded by the Tribunal.
2. The learned counsel for the appellant would submit that on 04.03.2015
at about 12:00 noon, while the claimant was driving Maruti Omni Van bearing
Registration No.TN-43-E-8196 at Thuraiyur to Musiri Road, a Lorry bearing
Registration No.TN-29-AR-2541 came in a rash and negligent manner and
dashed against the claimant, due to which, the claimant had sustained grievous
injuries. Hence, considering all those aspects, the Tribunal had awarded the
compensation in the following manner:
S.No Heads Compensation (Rs.)
1 For expenses relating to 50,000
Transportation, Extra nourishing and
damage clothes miscellaneous
expenditure
2 Attender charges 10,000
3 Medical Expenses 2,50,000
https://www.mhc.tn.gov.in/judis
S.No Heads Compensation (Rs.)
4 Pain and Sufferings 50,000
5 Disability 1,76,000
6 Loss of Earning during the period of 60,000
treatment
7 Loss of earning capacity due to the 2,93,000
accident
8. Loss of amenities 50,000
9. Future medical Expenses 50,000
Total Compensation is fixed at 9,89,000
3. By referring the above, the learned counsel for the appellant would
submit that the compensation was wrongly awarded by the Tribunal under both
the heads namely, “disability” and “loss of earning capacity due to accident” for
a sum of Rs.1,76,000/- and Rs.2,93,000/- respectively. Further, he would
contend that the Tribunal ought to have awarded the compensation only under
one head i.e., either “disability” or “loss of earning capacity due to accident”.
Hence, he requested this Court to re-consider the said aspect.
4. In reply, the learned counsel appearing for the respondent/claimant
would submit that in the present case, there is no challenge with regard to the
determination of disability at 58.6% and there is no doubt that the claimants are
https://www.mhc.tn.gov.in/judis
certainly entitled for compensation based on the multiplier method. In such
case, if this Court delete any one head and awarded the compensation towards
disability by applying the multiplier method, the amount arrived by this Court
would be much more than the total amount awarded by the Tribunal under both
heads. Hence, he would fairly submit that the said amount awarded by the
Tribunal shall be confirmed by this Court.
5. The learned counsel for the appellant would also accept the aforesaid
submission made by the learned counsel for the appellant and hence, he would
suggest that if this Court is inclined to accept the contention of the appellant but
re-determine the compensation towards disability by applying multiplier
method, this Court may confirm the award passed by the Tribunal.
6. I have given due consideration for the submissions made by the learned
counsel for the appellant and the respondents and also perused the materials
available on record.
7. In the present case, no doubt that the compensation under the head
https://www.mhc.tn.gov.in/judis
“disability” was not awarded based on the multiplier method. Further, the
grievance of the appellant/insurance company was that the Tribunal ought not
to have awarded the compensation for both the heads, namely “disability” and
“loss of earning capacity due to accident”. However, it was submitted by the
learned counsel for the claimants/respondents that if the multiplier method is
applied for awarding compensation towards disability, the amount arrived by
this Court would be much more than the total amount awarded by the Tribunal
under the two different heads. In such case, both the learned counsel fairly
submitted that the compensation awarded by the Tribunal may be confirmed by
this Court.
8. In view of the above, this Court also feels that it would be appropriate
to confirm the award passed by the Tribunal, since if this Court re-determine the
award by applying multiplier method, definitely, it will not be advantageous for
the Insurance company/appellant. Further, since no challenge was made by the
respondent/claimant with regard to the compensation awarded by the Tribunal,
this Court is inclined to confirm the award passed by the Tribunal as it is
without any modifications.
https://www.mhc.tn.gov.in/judis
9. In the result, this Civil Miscellaneous Appeal is dismissed. The
appellant is directed to deposit the balance award amount, which is yet to be
deposited, along with the interest, within a period of 8 weeks from the date of
receipt of copy of this order to the credit of MCOP.No.1006 of 2015 on the file
of the Motor Accident Claims Tribunal, Sub Judge, Perambalur. Upon such
deposit, the Tribunal is directed to immediately transfer the entire amount to the
respective bank accounts of the claimants/respondents 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 claimants or application for withdrawal from the
claimants, whichever is earlier. No costs. Consequently, the connected
miscellaneous petition is also closed.
02.01.2024
Index: Yes/No
Internet:Yes/No
Speaking order/Non-speaking order
nsa
To:
The Motor Accident Claims Tribunal,
Sub Judge, Perambalur
https://www.mhc.tn.gov.in/judis
https://www.mhc.tn.gov.in/judis
KRISHNAN RAMASAMY,J.
nsa
02.01.2024
https://www.mhc.tn.gov.in/judis
