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The Branch Manager vs Tr.Arumugam
2024 Latest Caselaw 17410 Mad

Citation : 2024 Latest Caselaw 17410 Mad
Judgement Date : 3 September, 2024

Madras High Court

The Branch Manager vs Tr.Arumugam on 3 September, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                                                CMA.No.2074 of 2023
                                                                          and C.M.P.No.20227 of 2023

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.09.2024

                                                     CORAM:

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               CMA.No.2074 of 2023
                                            and C.M.P.No.20227 of 2023
                  The Branch Manager,
                  Reliance General Insurance Company Limited,
                  1st Floor, Dhanam towers,
                  No.1, Binny Main Road,
                  Park Road, Tirupur.                                           ... Appellant
                                                        Vs
                  1. Tr.Arumugam
                  2. R.R.Kavin                                                  ... Respondents

                  PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                  Motor Vehicles Act, 1988 against the Award, dated 28.02.2023 in
                  M.C.O.P.1545/2019 on the file of the Motor Accidents Claims Tribunal,
                  Tirupur.
                                          For Appellant      : Mr.G.Vasudevan
                                          For Respondents    : No appearance
                                                   JUDGMENT

Questioning the quantum of compensation awarded by the

Tribunal, the present appeal is filed by the Reliance General Insurance

Company Limited.

https://www.mhc.tn.gov.in/judis

2. Though notice was served on the respondents and their names

are printed in the cause list, there is no representation on behalf of them.

3. Heard Mr.G.Vasudevan, learned counsel for the appellant.

4. Mr.G.Vasudevan, learned counsel appearing for the appellant

contended that though the Medical Board assessed the partial permanent

disability of the claimant as 26%, the Tribunal had wrongly taken it up as

30% and also fixed monthly notional income of the claimant as Rs.12,000/-

in the absence of any proof of income. He also relied on the decision of the

Hon'ble Division Bench of this Court in Mohammed Babu Vs. MGM

Travels reported in 2019 (1) TN MAC 18 (DB) and contended that when the

Tribunal adopted multiplier method to assess loss of future earning capacity,

no amount can be awarded towards loss of income. He, therefore, prayed

for scaling down the compensation awarded by the Tribunal.

https://www.mhc.tn.gov.in/judis

5. A perusal of the disability certificate (Ex.P10) shows that the

claimant has suffered the following injuries:

"Grade 3 compound comminuted metaphyseal fracture tibial

condyle on the right leg" and split skin grafting (SSG) has also

been done after fixing of plate on his right leg.

6. Since there is a functional disability, the Tribunal has adopted

multiplier method for awarding loss of future earning capacity. However,

the Tribunal after adopting multiplier method, also awarded a sum of

Rs.60,000/- towards loss of income for five months (12000 X 5) and the

same cannot be sustained in view of the fact that the Tribunal had adopted

multiplier method for awarding compensation towards the loss of future

earning capacity.

7. In the instant case, the claimant was aged 22 years at the time

of accident. According to him, he was earning a sum of Rs.15,000/- p.m.

However, he did not substantiate the same by adducing acceptable evidence.

https://www.mhc.tn.gov.in/judis

In the circumstances, considering the age of the claimant and the year of

accident, his notional monthly income is fixed as Rs.12,000/-. 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 claimant. The proper multiplier is 18 as per

the decision rendered in Sarla Verma and others vs. Delhi Transport

Corporation and another reported in (2009) 6 SCC 121.

Calculation for loss of earning capacity

Notional income - Rs.12,000/-

40% Future prospects - Rs.16,800/-

Loss of earning capacity - 16,800 x 12 x 18 x 26/100

= Rs.9,43,488/-

8. The following comparative chart would show the amount

awarded by the Tribunal and the amount awarded by this Court under

various heads:

                           S.No            Heads             Amount             Amount
                                                            awarded by       awarded by this
                                                             Tribunal            Court
                          1.       Loss of earning for a    Rs.60,000/-            Nil



https://www.mhc.tn.gov.in/judis

S.No Heads Amount Amount awarded by awarded by this Tribunal Court period of five months during the period of recovery

2. Compensation for Rs.10,88,640/- Rs.9,43,488/-

future loss of income

3. Expenses towards Rs.10,000/- Rs.10,000/-

transportation

4. Expenses towards Rs.25,000/- Rs.25,000/-

extra nourishment

5. Expenses towards Rs.25,000/- Rs.25,000/-

attender charges

6. Damages to cloths Rs.5,000/- Rs.5,000/-

and articles

7. Pain and Suffering Rs.1,00,000/- Rs.1,00,000/-

and Loss of amenities (Rs.50,000/- + Rs.50,000/-)

8. Medical expenses Rs.3,36,397/- Rs.3,36,397/-

TOTAL Rs.16,50,037/- Rs.14,44,885/-

9. Thus, the compensation awarded by the Tribunal is scaled

down to Rs.14,44,885/- from Rs.16,50,037/- which 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.

https://www.mhc.tn.gov.in/judis

Consequently, connected miscellaneous petition is closed.

ii. The compensation awarded by the Tribunal is scaled down to

Rs.14,44,885/- from Rs.16,50,037/-

iii. The appellant, Reliance General Insurance Company Limited, is

directed to deposit the modified compensation amount i.e.,

Rs.14,44,885/- (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.1545/2019 on the file of the Motor Accident Claims

Tribunal, Tirupur.

iv. On such deposit being made, the Respondent / claimant is at liberty to

withdraw the same as per the orders passed by the Tribunal after

following due process of law.

03.09.2024 Index : Yes/No Speaking / Non-speaking order vum

To

1. The Motor Accidents Claims Tribunal,

https://www.mhc.tn.gov.in/judis

Tirupur.

2. The Section Officer, VR Section, Madras High Court, Chennai.

R. HEMALATHA, J.

vum

https://www.mhc.tn.gov.in/judis

03.09.2024

https://www.mhc.tn.gov.in/judis

 
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