Madras High Court
National Insurance Company Limited vs Nanthini on 10 June, 2025
C.M.A.(MD).No.385 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.06.2025
CORAM:
THE HONOURABLE Mrs.JUSTICE R.KALAIMATHI
C.M.A.(MD).No.385 of 2022
and
C.M.P.(MD).No.3386 of 2022
and
C.M.P.(MD).No.5890 of 2024
National Insurance Company Limited,
J.K.Plaza, No.3622-27,
Santhanathapuram 5th Street, Pudukkottai.
Policy No.641000311810003347. … Appellant / 2nd Respondent
vs.
1.Nanthini
2.Minor.Shalini
3.Minor Malini
(R2 and R3 are minors represented by
their Mother / Guardian / R1)
4.Pragathambal (Died) … Respondents/Petitioners
(Memo dated 02.01.2025
filed on 03.01.2025 USR No.626,
is recorded, as R4 died & R1 to R3
who are already on record are
recorded as LRs of the deceased R4,
vide Court Order dated 06.01.2025
5.J.Jawahar
PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the
Motor Vehicles Act, 1988, against the Award dated 05.02.2021 made in
M.C.O.P.No.569 of 2019 by the Motor Accident Claims Tribunal / Sessions
1/7
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C.M.A.(MD).No.385 of 2022
Judge, Mahila Court, Pudukkottai.
For Appellant : Mr.A.S.Mathialagan
For Respondents : Ms.A.Banumathy[For R1 to R3]
R4 – Died
R5 – No Appearance
JUDGMENT
This Civil Miscellaneous Appeal has been preferred by the
Insurance Company against the Award dated 05.02.2021, passed in
M.C.O.P.No.569 of 2019 by the Motor Accident Claims Tribunal / Mahila
Court, Pudukkottai on quantum for a change.
2. Parties are indicated as per their litigative status and ranking
before the Tribunal.
3. Heard the arguments of the learned counsel for the appellant and
the learned counsel for the respondents No.1 to 3.
4. Despite the receipt of notice, 5th respondent neither appeared nor
entered appearance through his counsel.
5. It has come on record through the evidence of PW1 that her
husband was working as a loadman at the TASMAC godown and earning
a sum of Rs.25,000/- p.m. The employer of the deceased is examined as
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PW3(Tr.Ravi). He would depose that the deceased was working as a
loadman at the TASMAC godown and he was being paid Rs.800/- to
1000/- per day (as per pay certificate). As per Post-Mortem Certificate
Ex.P2, age of the deceased has been taken as 37 years at the relevant
point of time. Relying upon the aforestated details, the Tribunal has fixed
his income at Rs.16,800/- (Rs.800/- X 21 working days) which cannot be
found fault with.
6. As held in National Insurance Co. Ltd., v. Pranay Sethi
and others reported in 2017 (2) TN MAC 609 (SC), for future
prospects 40% was added while computing the income. As per the law laid
down by the Apex Court in Smt. Sarla Verma & Ors., v. Delhi
Transport Corporation & Another reported in 2009 (2) TN MAC 1
(SC), multiplier 15 was adopted and as regards deduction for personal
and living expenses, as the claimants are four in number, 1/4th is taken
and for loss of dependency, arrived at Rs.31,75,200/-(Rs.16,800/-+40%
-1/4 X 12 X 15). In consideration of age, occupation of the deceased and
relying upon the testimony of PW3, the Tribunal has computed the loss of
dependency as mentioned supra and this Court is of the opinion that the
said computation appears to be reasonable and acceptable and it needs
no interference. As regards other heads also amounts awarded by the
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Tribunal appears to be reasonable and hence needs no interference.
7. When the matter was posted for arguments, on 02.01.2025, the
learned counsel for the respondents 1 to 3 / claimants would state that the
4th respondent namely, mother of the deceased Neelakandan died and the
legal heirs of 4th respondent are already on record / claimants and hence,
no legal representatives need be further added.
8. Arguments advanced on either side were heard and reserved for
orders. For want of death certificate of deceased, 4th respondent, matter
was posted and the death certificate of the 4th respondent herein was filed
by way of memo dated 05.06.2025 and the memo is taken on record.
9. In the result,
(i) This Civil Miscellaneous Appeal stands dismissed. No costs.
(ii) The compensation awarded by the Tribunal is confirmed.
(iii) The Appellant / Insurance Company is directed to deposit the
compensation amount awarded by the Tribunal i.e., Rs.32,90,200/- (less
the amount already deposited if any) 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.No.569 of 2019 on the file of Motor Accident Claims
Tribunal / Sessions Judge, Mahila Court, Pudukkottai, within a period of
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eight weeks from the date of receipt of a copy of this Judgment.
(iv) On such deposit being made, since the 4th claimant died, the 1st
claimant/wife of the deceased is permitted to withdraw Rs.12,90,200/- and
the minor claimants 2 and 3 are permitted to withdraw Rs.10,00,000/- each
along with interest and costs, after adjusting the amount, if any already
withdrawn, by filing necessary application before the Tribunal. The share
of the minors shall be deposited in any one of the nationalized bank till
they attain majority and the 1st respondent, mother of the minor claimants,
Nanthini, shall be permitted to withdraw quarterly interest from the said
amount. The claimants are directed to pay the Court fee for the enhanced
compensation amount, if required. The Tribunal below shall disburse the
enhanced amount upon production of the certified copy showing proof of
payment of Court fee by the claimants. Consequently, connected
miscellaneous petitions are closed.
10.06.2025
Index : Yes/No
Speaking / Non-speaking order
ssn
To:
1. The Motor Accident Claims Tribunal,
Sessions Judge,
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Mahila Court,
Pudukkottai.
2. The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
R.KALAIMATHI, J.,
ssn
and
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and
10.06.2025
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