Madras High Court
Manoj Kumar vs The Managing Director on 1 October, 2024
Author: R.Hemalatha
Bench: R. Hemalatha
CMA.No.1937 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.10.2024
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
C.M.A.No.1937 of 2024
Manoj Kumar .... Appellant
vs.
The Managing Director,
Tamil Nadu State Transport Corporation Limited,
(Villupuram Division)
Koyembedu Bus Terminus C.M.B.T.
Koyembedu, Chennai 107. ... Respondent
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988 against the Award dated 26.04.2023 in
M.C.O.P.1505/2019 on the file of the Motor Accident Claims Tribunal, IV
Court of Small Causes, Chennai.
For Appellant : Ms. G. Anitha
Respondent : Mr. C.R. Sureshkumar
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CMA.No.1937 of 2024
JUDGMENT
The appellant is the claimant in M.C.O.P.1505/2019 on the file
of the Motor Accident Claims Tribunal, IV Court of Small Causes,
Chennai, and he filed the claim petition under Section 166 of the Motor
Vehicles Act, 1988 and Rule 3 of M.A.C.T Rules, seeking compensation
of Rs.8,00,000/- for the injuries sustained by him in a road accident that
occurred on 10.02.2019.
2. The case of the claimant is that on 10.02.2019, he was
travelling as a passenger in a TNSTC Government bus bearing
Registration Number TN 25 N 0283, on Vandavasi-Chetpet Road and
when the bus was nearing Ponnur Hill, the driver of the bus drove the bus
in a rash and negligent manner and hit a stone as result of which the
claimant fell down in the bus and sustained injuries all over his body. He
was immediately rushed to Melmaruvathur Adhiparasakthi Institute of
Medical Sciences and Research, where he was treated as an inpatient for
7 days.
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2.1. According to the claimant, the rash and negligent driving of
the driver of the bus bearing Registration Number TN 25 N 0283
belonging to the Tamil Nadu State Transport Corporation Limited was the
cause of the accident and therefore they are liable to pay compensation to
him.
3. The respondent Tamil Nadu Transport Corporation Limited
resisted the claim petition by filing its counter.
4. The Tribunal, after analysing the evidence on record,
fastened negligence on the part of the driver of the bus bearing
Registration Number TN 25 N 0283 and directed the respondent Tamil
Nadu Transport Corporation to pay compensation of 2,03,958/- to the
appellant/claimant together with interest at the rate of 7.5% per annum
from the date of the petition till the date of realisation.
5. Aggrieved over the quantum of compensation awarded by the
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Tribunal, the claimant has filed the present appeal under Section 173 of
the Motor Vehicles Act, 1988.
6. Heard Ms.G. Anitha, learned counsel appearing for the
appellant and Mr.C.R. Sureshkumar, learned counsel appearing for the
respondent Tamil Nadu State Transport Corporation.
7. Ms.G. Anitha, learned counsel for the appellant contended
that the Award passed by the Tribunal is not commensurate with the
injuries sustained by the claimant. She, therefore, prayed for
enhancement of compensation.
8. Per contra, Mr.C.R.Sureshkumar, learned counsel appearing
for the respondent/Tamil Nadu State Transport Corporation contended
that the Tribunal, after analysing the evidence on record, had awarded
just compensation and therefore the same need not be disturbed in the
present appeal.
9. A perusal of the discharge summary (Ex.P3) shows that the
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claimant sustained fracture on 'left shaft of tibia' and was admitted as an
inpatient from 10.02.2019 to 16.02.2019 in Melmaruvathur
Adhiparasakthi Institute of Medical Sciences and Research. The age of
the claimant was 23 years on the date of accident. He was a final year
B.E. student. The Medical Board attached to Government Kilpauk
Medical College Hospital, Chennai, assessed the partial permanent
disability of the claimant as 20%. Since there is no functional disability,
the Tribunal fixed a sum of Rs.5,000/- per percentage of disability and
awarded a sum of Rs.1,00,000/- towards partial permanent disability.
Considering the age of the claimant and the year of accident, a sum of
Rs.7,000/- per percentage of disability is awarded. Hence, a sum of
Rs.1,40,000/- is awarded towards partial permanent disability. The
Tribunal had awarded just compensation on the other heads and therefore,
the same need not be disturbed in the present appeal.
9.1. The following tabular column would show the amount
awarded by the Tribunal and the enhanced amount awarded by this Court
under various heads.
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S.No. Description Amount Amount
awarded by awarded by this
Tribunal (Rs.) Court (Rs.)
1. Partial permanent 1,00,000/- 1,40,000/-
disability (20x5000) (20x7000)
2. Medical Expenses 28,458/- 28,458/-
3. Pain and sufferings 30,000/- 30,000/-
4. Transportation 5,000/- 5,000/-
expenses
5. Extra nourishment 10,000/- 10,000/-
6. Damages to chothes 2,000/- 2,000/-
7. Attender charges 3,500/- 3,500/-
8. Loss of amenities 25,000/- 25,000/-
Total 2,03,958/- 2,43,958/-
9.2. Thus, the compensation awarded by the Tribunal is
enhanced to Rs.2,43,958/- that would carry interest at the rate of 7.5%
per annum.
10. In the result,
i. The Civil Miscellaneous Appeal is partly allowed. No costs.
ii. The compensation awarded by the Tribunal is enhanced to
Rs.2,43,958/-.
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iii. The appellant / claimant is directed to pay court fee for the
enhanced compensation amount, if any, and the Registry is directed
to draft the decree only after receipt of Court fee.
iv. The Respondent, the Tamil Nadu State Transport Corporation
Limited, is directed to deposit the enhanced compensation amount
of Rs.2,43,958/- (less the amount 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.1505/2019
on the file of the Motor Accident Claims Tribunal, IV Court of
Small Causes, Chennai, within a period of four weeks from the date
of receipt of a copy of this order/uploading of this order.
v. On such deposit being made, the appellant/claimant is at liberty to
withdraw the same, after following due process of law.
vi. The appellant/claimant is not entitled to claim any interest for the
period of delay of 98 days in filing this appeal.
01.10.2024
Index : Yes/No
Speaking/Non-speaking order
bga
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To
1. Motor Accident Claims Tribunal, IV Court of Small Causes, Chennai.
2. The Managing Director,
Tamil Nadu State Transport Corporation Limited,
(Villupuram Division)
Koyembedu Bus Terminus C.M.B.T.
Koyembedu, Chennai 107.
3. The Section Officer, VR Section, Madras High Court, Chennai.
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R.HEMALATHA, J.
bga
01.10.2024
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