Madras High Court
The Managing Director vs Girija on 26 September, 2024
Author: R.Hemalatha
Bench: R. Hemalatha
CMA.No.986 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.09.2024
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
C.M.A.No.986 of 2024 and
C.M.P.Nos.9194 & 14607 of 2024
The Managing Director,
Tamilnadu State Transport Corporation
(Villupuram) Limited,
Having Regional Office at
Rangapuram, Vellore. ... Appellant
vs.
1. Girija
2. Narmadha
3. Nandhini ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988, against the Award, dated 30.11.2022 in
M.C.O.P.220/2019 on the file of the Motor Accident Claims Tribunal,
Subordinate Court, Gudiyatham,Vellore District.
For Appellant : Mr.T.Chandrasekaran
For Respondents : Mr.G.Vinoth Kumar
1/7
https://www.mhc.tn.gov.in/judis
CMA.No.986 of 2024
JUDGMENT
Questioning the negligence fastened on the part of the driver of
the Tamil Nadu State Transport Corporation bus (TNSTC), the present
appeal is filed by the appellant, the Managing Director, Tamilnadu State
Transport Corporation, Vellore.
2. The respondents filed the claim petition under Section 166 of
Motor Vehicles Act, 1988 in M.C.O.P.220/2019 before the Motor
Accident Claims Tribunal, Subordinate Court, Gudiyatham, Vellore,
seeking compensation of Rs.40,00,000/- for the death of one
Nandhakumar (son of the 1st claimant and brother of the claimants 2 and
3) in a road accident which happened on 21.06.2019.
3. The brief case of the claimants is as follows :
On 21.06.2019, Nandhakumar (deceased) was riding a two-
wheeler bearing Registration number TN-23-CL-8020 on Arcot-Thimiri
road and at about 6.00 p.m., when he was nearing Thenkazhani junction,
a speeding TNSTC bus bearing Registration number TN-23-N-0518, hit
https://www.mhc.tn.gov.in/judis
the two wheeler, as a result of which, Nandhakumar sustained injuries all
over his body. He was immediately rushed to Government Hospital,
Arcot. However, he died on the way to hospital.
4. According to the claimants, the rash and negligent driving of
the driver of bus bearing Registration Number TN-23-N-0518 belonging
to the Tamilnadu State Transport Corporation was the cause of the
accident and therefore, the Transport Corporation is liable to pay
compensation to them.
5. The Tribunal, after analysing the evidence on record,
fastened negligence on the part of the driver of the bus bearing
Registration number TN-23-N-0518 and directed the appellant to pay
compensation of Rs.18,94,400/- 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 30.11.2022.
6. Questioning the negligence fastened on the part of the driver
of the bus, the Tamilnadu State Transport Corporation Limited has filed
https://www.mhc.tn.gov.in/judis
the present appeal under Section 173 of the Motor Vehicles Act.
7. Heard Mr.T.Chandrasekaran, learned counsel for the
appellant, Tamilnadu State Transport Corporation and Mr.G.Vinoth
Kumar, learned counsel appearing for the claimants / respondents.
8. Mr.T.Chandrasekaran, learned counsel for the appellant
contended that the rider of the two wheeler was in an inebriated condition
at the time of accident as per the records, but the Tribunal has fastened
negligence on the part of the driver of the TNSTC bus. He also relied on
the copy of the postmortem report wherein the doctor has mentioned that
his stomach contained 226 mg of ethyl alcohol. He therefore, prayed for
setting aside the order of the Tribunal.
9. Per contra, Mr.G.Vinoth Kumar, learned counsel appearing
for the claimants contended that the postmortem certificate was not
marked before the Tribunal and therefore the same cannot be relied upon
at this appellate stage.
10. In the decision in Nagappa vs. Gurudayal Singh & Ors.
https://www.mhc.tn.gov.in/judis
reported in 2004-2-TNMAC 398 SC it has been held that the consumption
of alcohol is not prohibited but it shall be proved how it contributed to the
accident. The percentage of alcohol in the blood also was not quantified.
More over, the manner of accident clearly shows that the driver of the bus
bearing Registration number TN-23-N-0518 was responsible for the
accident.
11. The appellant did not question the quantum of compensation
awarded by the Tribunal. The Tribunal awarded just compensation and
therefore I do not see any reason to interfere with the same. Accordingly,
the Civil Miscellaneous Appeal is dismissed. No costs. Consequently,
connected miscellaneous petitions are closed.
26.09.2024
Index : Yes/No
Speaking/Non-speaking order
Neutral citation : Yes / No
vum
To
1.The Motor Accident Claims Tribunal,
Subordinate Court, Gudiyatham,
Vellore District.
2. The Section Officer, VR Section,
https://www.mhc.tn.gov.in/judis
Madras High Court, Chennai.
R.HEMALATHA, J.
vum
C.M.A.No.986 of 2024 and
C.M.P.Nos.9194 & 14607 of 2024
https://www.mhc.tn.gov.in/judis
26.09.2024
https://www.mhc.tn.gov.in/judis
