Telangana High Court
Begari Gangamani vs The Managing Director, Another on 21 February, 2023
Bench: Namavarapu Rajeshwar Rao
1 RRN,J
MACMA No.400 of 2016
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A.No.400 OF 2016
JUDGMENT:
This MACMA is filed under Section 173 of the Motor
Vehicles Act, 1988 by the claimant seeking enhancement of
compensation aggrieved by the order and decree dt.10.12.2014
passed in M.V.O.P.No.826 of 2010 by the Motor Accident Claims
Tribunal-cum-Additional District Judge, Nizamabad (for short
"the Tribunal").
2. For the sake of convenience, the parties will be
hereinafter referred to as they are arrayed before the Tribunal.
3. Brief facts of the case are that on 07.04.2009, while the
petitioner was travelling in APSRTC Bus from Janakampet
Village to Nizamabad and when it reached near Nehrunagar
Village at 0920 hours, another APSRTC Bus bearing No.AP-11-Z-
5536 came in opposite direction, being driven by its driver in a
rash and negligent manner and at high speed, dashed against
the Bus in which the petitioner was travelling. She sustained a
fracture of Nasal Bone (12 sutures), a comminuted fracture that
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MACMA No.400 of 2016
depressed both bones of nasal, grievous cut injury over the face,
injuries on mouth, teeth loosening and also sustained injuries
over various parts of her body. She was shifted to Amrutha
Laxmi Multi Specialty Hospital, Nizamabad and was treated as
an inpatient. Due to the accident, she was unable to do work
and could not walk properly as she sustained a permanent
partial disability. At the time of the accident, the petitioner was
aged 28 years and was working as Anganwadi Teacher and also
Tailoring work with a monthly income of Rs.10,000/-. Therefore,
she laid the claim against the respondents seeking compensation
of Rs.1,00,000/-
4. Respondents filed a counter denying the petition
allegations.
5. The petitioner, to prove her case, got examined PWs.1 to
5 and got marked Exs.A1 to A15. No oral or documentary
evidence was adduced on behalf of the respondents. Ex.X-
1/Case Sheet was marked by PW-4.
6. After considering the oral and documentary evidence
available on record, the Tribunal allowed the O.P. in part
awarding a sum of Rs.97,000/- towards compensation with
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MACMA No.400 of 2016
interest at 7.5% per annum. For enhancement of the same, the
petitioner filed the present appeal.
7. Heard both sides and perused the record.
8. Learned Counsel for the petitioner contended that the
Tribunal ought to have considered that the injuries sustained by
the petitioner were grievous and contended that the
compensation awarded under various heads deserves to be
enhanced. He further contended that the Tribunal erred in
fixing the salary of the petitioner @ Rs.5,000/- per month
instead of Rs.15,000/- and contended that even on the lower
side, the salary of the petitioner ought to have been taken @
Rs.10,000/- p.m. The compensation awarded under other all
the heads were on the lower side and prayed to award just
compensation.
9. Per contra, learned Counsel appearing for the
respondents would contend that the Tribunal ought to have
taken the notional income of the petitioner @ Rs.4,500/- p.m
and the Tribunal was considerate enough to fix it @ Rs.5,000/-.
He further contended that there is no irregularity in the
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MACMA No.400 of 2016
assessment of compensation under various heads and prayed to
dismiss the appeal.
10. The Tribunal has cautiously adjudicated the case of the
petitioner with respect to the injuries and dental surgery of the
petitioner as it is seen from the record that the respondents
strenuously resisted the claim of the petitioner. On considering
Exs.A2 - A9, Exs.A11 - A15 and the oral evidence of the
witnesses, the Tribunal found that the petitioner indeed suffered
various injuries including fractures which were grievous in
nature and awarded compensation under various heads, which
is as follows:
Head Amount awarded by
Tribunal
Fractures, Pain and suffering Rs.40,000/-
Medical treatment and Rs.26,500/-
medicines
Future surgery Rs.20,000/-
Loss of earnings Rs. 5,000/-
Extra Nourishment Rs. 4,000/-
Transportation Rs. 2,000/-
Total Rs.97,500/-
11. The petitioner contends that the injuries sustained by her
are grievous in nature and she underwent tremendous pain and
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MACMA No.400 of 2016
lost her income for a considerable amount of time. It is to be
observed that there is no material placed before the Courts with
regard to the proof of income of the petitioner except that of her
self-serving testimony. In the absence of the same, the Tribunal,
without ascertaining/fixing even the notional income of the
petitioner, went on to simply award Rs.5,000/- towards loss of
earnings with an observation "taking into consideration the injury
sustained by her which laid her to disclaim her earning a certain
amount can be granted under the head of loss of earning during
the period of treatment."
12. The above observation made by the Tribunal needs to be
examined. There is no clarity whether the Tribunal felt that the
income of the petitioner could be fixed at Rs.5,000/- p.m and the
loss of earnings could have been for the period of one month, or
otherwise. As such, this Court if of the opinion to consider
Rs.5,000/- as the monthly income of the petitioner. The
petitioner was under treatment in the Hospital from 07.04.2009
to 17.04.2009. As the injuries to the petitioner were grievous in
nature, it can be safely concluded that she might have taken at
least (03) months to recover in order to continue her work.
Hence, this Court is inclined to award Rs.15,000/- towards loss
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MACMA No.400 of 2016
of earnings. Further, the Tribunal clubbed the heads of
compensation for sustaining fracture injuries and pain and
suffering and granted Rs.40,000/-. This Court is of the view
that the same deserves to be separated and enhanced. As such,
the petitioner is entitled to enhance the compensation as under:
Head Amount awarded by
this Court
Fracture injuries Rs.50,000/-
Pain and suffering Rs.20,000/-
Medical treatment and Rs.26,500/-
medicines
Future surgery Rs.20,000/-
Loss of earnings Rs.15,000/-
Extra Nourishment Rs. 5,000/-
Transportation Rs. 5,000/-
Total Rs.1,41,500/-
13. Accordingly, the M.A.C.M.A. is partly allowed,
enhancing the compensation amount awarded by the Tribunal
from Rs.97,500/- (Wrongly calculated as Rs.97,000/-) to
Rs.1,41,500/- (Rupees One Lakh, Forty One Thousand and Five
Hundred only) with interest of 7.5% from the date of petition till
the date of realization. The respondents shall deposit the said
compensation amount together with interest and costs after
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MACMA No.400 of 2016
giving due credit to the amount already deposited, if any, within
a period of two months from the date of receipt of a copy of this
judgment. However, the petitioner is directed to pay the deficit
court fee within a period of one month from the date of receipt of
a copy of this judgment. There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
_____________________________________
NAMAVARAPU RAJESHWAR RAO, J
21st day of February, 2023
BDR
