Puvvadu Suryanarayana vs Joginder Singh
2025 Latest Caselaw 5365 Tel

Telangana High Court

Puvvadu Suryanarayana vs Joginder Singh on 9 September, 2025

          THE HONOURABLE SMT. JUSTICE RENUKA YARA

                       M.A.C.M.A.No.248 of 2025

JUDGMENT:

Heard Sri K. Venumadhav, learned counsel for the appellants and Sri

P. Bhanu Prakash, learned counsel for respondent No.3. Perused the entire

record.

2. The present MACMA is filed seeking enhancement of compensation

aggrieved by the award dated 18.11.2024 in M.V.O.P.No.456 of 2022 on

the file of the Chairman, Motor Accidents Claims Tribunal-cum-Principal

District Judge at Hanumakonda. The claim petition was filed by the

appellants herein seeking compensation of Rs.52,00,000/- on account of

death of their son in a road traffic accident. Upon considering the evidence

adduced by the appellants, the Tribunal awarded compensation of

Rs.24,60,467/- with interest at 7.5% per annum. Aggrieved by the said

award, the present appeal is preferred seeking enhancement of

compensation with regard to compensation awarded towards parental

consortium and loss of estate only.

3. The Tribunal awarded Rs.40,000/- towards parental consortium

without considering the time gap between the filing of the petition in the

year 2017 and its disposal in the year 2024. For the said time period RY,J MACMA_248_2025

interest at 20% is to be added towards the amount awarded towards

parental consortium i.e., Rs.48,400/- each is awarded instead of Rs.40,000/-

each which is awarded by the Tribunal. Further, no compensation was

awarded towards loss of estate which comes to Rs.18,150/- after adding

10% enhancement for every three years. Therefore, in all the compensation

is increased by Rs. 34,950/- (Rs.16,800/- i.e., enhancement in parental

consortium to both the appellants and Rs.18,150/- towards loss of estate).

4. The Tribunal awarded interest at 7.5% per annum on the

compensation amount awarded and enhancement of interest is sought in the

present appeal by the appellants. The said plea for enhancement of interest

is not considered and the same is rejected.

5. In the result, M.A.C.M.A. is partly allowed. The compensation

awarded by the Tribunal is hereby enhanced from Rs.24,60,467/- to

Rs. 24,95,417/- with interest at 9% per annum on the enhanced

compensation from the date of petition till the date of realization. The

enhanced compensation amount shall be deposited by the respondents

jointly and severally within a period of two months from the date of receipt

of a copy of this judgment. On such deposit, the appellants are entitled to

withdraw the entire amount as apportioned by the Tribunal, without

RY,J MACMA_248_2025

furnishing any security. There shall be no order as to costs. Miscellaneous

Petitions, if any, pending in this appeal, shall stand closed.

_________________ RENUKA YARA, J Date: 09.09.2025 GVR