Madras High Court
Kokila vs N.Ramanathan on 30 September, 2024
Author: R.Hemalatha
Bench: R.Hemalatha
CMA.No.1838 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.09.2024
CORAM:
THE HONOURABLE MRS.JUSTICE R.HEMALATHA
C.M.A.No.1838 of 2024
Kokila ... Appellants
vs.
1. N.Ramanathan
2. M/s.National Insurance Company Limited,
LRN Colony, Sarada college Road,
Salem. ...
Respondents
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988, against the Award, dated 01.03.2024 in
M.C.O.P.993/2023 on the file of the Motor Accident Claims Tribunal,
Special District Court, Salem.
For Appellants : Mr.Ma.P.Thangavel
For R2 : Mrs.R.Rathna Thara
JUDGMENT
The appellant is the claimant in M.C.O.P.993/2023 on the file of
the Motor Accident Claims Tribunal, Salem. She filed the claim petition
https://www.mhc.tn.gov.in/judis
under Section 166 of the Motor Vehicles Act seeking compensation of
Rs.50,00,000/- for the death of her daughter Minor.Yuvaashini in a road
accident that occurred on 25.02.2023.
2. The brief case of the appellant / claimant is as follows :
On 25.02.2023, Minor.Yuvaashini (deceased) aged one year
was travelling as a pillion rider in a two-wheeler bearing Registration
number TN-36-W-1810 on Tharamangalam - Jalagandapuram main road.
When she was nearing Selavadai PACB Bank, a speeding Taurus lorry
bearing Registration number TN-30-BW-3499 came in the opposite
direction and hit the two wheeler, resulting in the instantaneous death of
Minor.Yuvaashini.
3. According to the claimant, the rash and negligent driving of
the driver of the Taurus lorry bearing Registration number TN-30-BW-
3499 was the cause of the accident and that since the said vehicle was
insured with the second respondent, the National Insurance Company
Limited, the owner and the insurer are jointly and severally liable to pay
compensation to her.
https://www.mhc.tn.gov.in/judis
4. In the Tribunal, the owner of the lorry remained absent and
was set exparte. The second respondent resisted the claim petition on all
the grounds available to the insurer under Section 170 of the Motor
Vehicles Act.
5. The Tribunal after analysing the evidence on record, fastened
negligence on the part of the driver of the Taurus lorry bearing
Registration number TN-30-BW-3499 and awarded a consolidated sum of
Rs.5,00,000/- together with interest at the rate of 7.5% per annum from
the date of petition till the date of realisation, vide its orders dated
10.10.2022. The Tribunal also held that the liability of the owner of the
lorry and the insurer is joint and several.
6. Aggrieved over the quantum of compensation awarded by the
Tribunal, the appellant / claimant has filed the present appeal under
Section 173 of the Motor Vehicles Act.
7. Heard Mr.Ma.P.Thangavel, learned counsel appearing for the
appellants and Mrs.R.Rathna Thara, learned counsel for the second
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respondent.
8. Mr.Ma.P.Thangavel, learned counsel appearing for the
appellant/claimant relied on the decision of a single judge of this Court in
M.Ganesamoorthy and others vs. The Managing Director, Tamil Nadu
State Transport Corporation, Villupuram in C.M.A.Nos.2777 and 2778
of 2022 dated 19.03.2023 and contended that this Court had fixed
Rs.5,000/- as notional monthly income for a minor child aged 2½ years.
He therefore prayed for enhancement of compensation.
9. Per contra, Mrs.R.Rathna Thara, learned counsel appearing
for the second respondent / the National Insurance Company Limited,
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. 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
https://www.mhc.tn.gov.in/judis
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 child, fixing Rs.5,000/- 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 :
Notional Income = Rs.5,000/- x 12 = Rs.60,000/-
Loss of dependency :
= Rs.60,000/- x 15
= Rs.9,00,000/-
In addition to that the claimant is entitled to Rs.44,000/-, Rs.16,500/- and
Rs.16,500/- towards "loss of consortium, funeral expenses and loss of
estate" respectively as per the decision in National Insurance Company
Limited Vs. Pranay Sethi and others (cited supra). Thus, the claimant is
entitled to a total compensation of Rs.9,77,000 /- (9,00,000 + 44,000
+16,500 +16,500 = 9,77,000) as shown in the following tabular column.
https://www.mhc.tn.gov.in/judis
S.No. Head Amount granted
by this court (Rs.)
1. Loss of dependency 9,00,000/-
2. Loss of consortium 44,000/-
3. Funeral expenses 16,500/-
4. Loss of Estate 16,500/-
Total Rs.9,77,000/-
11. Thus, the compensation awarded by the Tribunal is
enhanced from Rs.5,00,000/- to Rs.9,77,000/- which would carry interest
at the rate of 7.5% per annum.
12. In the result,
i. The Civil Miscellaneous Appeal is partly allowed. No costs.
ii. The compensation awarded by the Tribunal is enhanced to
Rs.9,77,000/-.
iii. The appellant / claimant is 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.
iv. The liability of the first respondent (owner) and the second
respondent (the National Insurance Company Limited) is joint and
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several and the second respondent / the National Insurance
Company Limited is directed to deposit the enhanced compensation
amount i.e., Rs.9,77,000/- (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 within a period of four weeks
from the date of receipt of a copy of this order / uploading of this
order to the credit of M.C.O.P.993/2023 on the file of the Motor
Accident Claims Tribunal, Special District Court, Salem.
v. On such deposit being made, the appellant, claimant is permitted to
withdraw the same with accrued interest and costs, after following
due process of law.
30.09.2024
Index : Yes/No
Speaking order / Non speaking order
Neutral Citation : Yes / No
vum
To
1.The Motor Accidents Claims Tribunal,
Special District Court, Salem.
2.The Section Officer, VR Section,
Madras High Court, Chennai.
https://www.mhc.tn.gov.in/judis
R.HEMALATHA, J.
vum
30.09.2024
(3/3)
https://www.mhc.tn.gov.in/judis
