Madras High Court
Kaveri vs P. Andigounder on 17 October, 2024
Author: R.Hemalatha
Bench: R. Hemalatha
CMA.No.977 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.10.2024
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
C.M.A.No.977 of 2024
1.Kaveri
2. Palaniappan
3. Tamilvani
4. Suthanthira Priya
5. Hemalatha .... Appellants
vs.
1. P. Andigounder
2. M/s. United India Insurance Company Limited
Salem, Divisional Office No.1. T.P. Hub,
No.104-A, Ranga Building, Peramanur Main Road,
Near Four Roads, Peramanur, Salem.
3. P. Abrose . .. Respondents
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988 against the Award dated 01.11.2022 in
M.C.O.P.558/2021 on the file of the Motor Accident Claims Tribunal,
Special District Court, Salem.
For Appellants : Mr. R. Navaneetha Krishnan
R1 & R3 : No appearance
For R2 : Mrs. R. Sreevidhya
JUDGMENT
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The appellants are the claimants in M.C.O.P.558/2021 on the
file of the Motor Accident Claims Tribunal, Special District Court, Salem.
They filed the claim petition under Section 166 of the Motor Vehicles Act,
seeking compensation of Rs.40,00,000/- for the death of one
Naveenkumar (son of claimants 1 and 2 and brother of claimants 3 to 5)
in a road accident that occurred on 21.11.2020.
2. The brief case of the appellants / claimants is as follows :
2.1. On 21.11.2020 Naveenkumar (since deceased) was riding a
two wheeler bearing Registration Number TN 30 X 7837 on Edappaddy-
Jalagandapuram Main Road and at about 22.00 hours, a speeding Maruthi
Omni Ambulance bearing Registration Number TN 30 BW 7405 hit his
two wheeler as a result of which he fell down and sustained injuries all
over his body. He was immediately rushed to Government Hospital,
Salem. However he succumbed to injuries on the next day.
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3. According to the claimants, the rash and negligent driving of
the driver of the Maruthi Omni Ambulance bearing Registration Number
TN 30 BW 7405 belonging to the first respondent was the cause of the
accident and that since the said Ambulance was insured with the second
respondent, the United India Insurance Company Limited, Salem, the
owner and the insurer are jointly and severally liable to pay compensation
to them.
4. In the Tribunal the first respondent, the owner of the
Ambulance remained absent and was set ex parte. The second
respondent Insurance Company resisted the claim petition on all the
grounds available to the insurer under Section 170 of the Motor Vehicles
Act. The claim petition against the third respondent was dismissed.
5. The Tribunal, after analysing the evidence on record fastened
negligence on the part of the driver of the Maruthi Omni Ambulance
bearing Registration Number TN 30 BW 7405. Since the driver of the
Ambulance did not possess a valid driving license on the date of
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accident, the Tribunal, vide its orders dated 01.11.2022, directed the
United India Insurance Company Limited to pay compensation of
Rs.11,45,000/- to the claimants together with interest at the rate of 7.5%
per annum from the date of the petition till the date of realisation in the
first instance and then recover the same from the owner of the Maruthi
Omni Ambulance bearing Registration Number TN 30 BW 7405, under
the same cause of action (pay and recover).
6. Aggrieved over the quantum of compensation awarded by the
Tribunal, the claimants have filed the present appeal under Section 173
of the Motor Vehicles Act, 1988.
7. Heard Mr. R. Navaneetha Krishnan, learned counsel
appearing for the appellants and Mrs. R. Sreevidhya learned counsel
appearing for the second respondent Insurance Company.
8. Mr. R. Navaneetha Krishnan, learned counsel appearing for
the appellants contended that the deceased was owning a power loom
earning a sum of Rs.30,000/- per month. However, the Tribunal fixed
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the notional monthly income of the deceased only as Rs.10,000/- including
future prospects. He therefore, prayed for enhancement of compensation.
9. Per contra, Mrs.R.Sreevidhya, 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 in the present appeal.
10. According to the claimants, Naveenkumar (deceased) was
aged 28 years and was owning a Power Loom earning a sum of
Rs.30,000/- per month. In the absence of satisfactory income proof, the
Tribunal fixed the notional monthly income of the deceased as Rs.10,000/-
including future prospects. Considering the year of accident and the age of
the deceased, this Court fixes the notional monthly income of the deceased
as Rs.16,000/-. As per the decision of the Supreme Court of India in
National Insurance Co. vs Pranay sethi and others reported in 2017 (2)
TNMAC 601, 40% is added towards future prospects of the deceased.
Since the deceased died as a bachelor, 1/2 is deducted towards his
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personal expenses. The proper multiplier to be adopted in the instant case
is 17 as per the decision rendered in Sarla Verma and others vs. Delhi
Transport Corporation and another reported in (2009) 6 SCC 121.
Calculation
Notional Income = Rs.16,000/-
40% Future Prospects = Rs.22,400/-
After 1/2 deduction = Rs.11,200/-
Loss of dependency
= Rs.11,200/- x 12 x 17
= Rs.22,84,800/-
In addition to that the claimants are entitled to get Rs.2,00,000/- (40,000
x 5 ), Rs.15,000/- and Rs.15,000/- for 'loss of Consortium', 'loss of Estate'
and 'Funeral Expenses' respectively as per the decision in National
Insurance Co. vs Pranay sethi and others (cited supra).
10.1. The enhanced amount under the different heads are
detailed hereunder:
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S.No. Head Amount granted
by this court (Rs.)
1. Loss of dependency 22,84,800/-
2. Loss of consortium 2,00,000/-
(Rs.40,000/- x 5)
3. Funeral expenses 15,000/-
4. Loss of Estate 15,000/-
Total 25,14,800/-
This amount shall carry interest at the rate of 7.5% per annum from the
date of claim petition till the date of deposit.
11. In the result,
i. The Civil Miscellaneous Appeal is partly allowed. No costs.
ii. The compensation awarded by the Tribunal is enhanced to
Rs.25,14,800/-.
iii. The appellants / claimants 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.
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iv. The second respondent, the United India Insurance Company
Limited, Salem, is directed to deposit the enhanced compensation
amount of Rs. 25,14,800/- (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, in the first instance, to the
credit M.C.O.P.558/2021 on the file of the Motor Accident Claims
Tribunal, Special District Court, Salem, within a period of four
weeks from the date of receipt of a copy of this order/uploading of
this order, and then recover the same from the owner of the
Maruthi Omni Ambulance bearing Registration Number TN 30 BW
7405, under the same cause of action (pay and recover). The ratio of
apportionment made by the Tribunal shall be kept intact.
v. On such deposit being made, the claimants are at liberty to
withdraw the same after filing proper petition for withdrawal.
vi. The appellants/claimants are not entitled to claim any interest for
the period of delay of 310 days in filing this appeal as per the orders
of this Court dated 22.03.2024 in C.M.P. No.28258 of 2023.
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17.10.2024
Index : Yes/No
Speaking/Non-speaking order
bga
To
1. Motor Accident Claims Tribunal, Special District Court, Salem.
2. M/s. United India Insurance Company Limited
Salem, Divisional Office No.1. T.P. Hub,
No.104-A, Ranga Building, Peramanur Main Road,
Near Four Roads, Peramanur, Salem.
3. The Section Officer, VR Section, Madras High Court, Chennai.
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R.HEMALATHA, J.
bga
17.10.2024
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