Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

The Managing Director vs Minor.Miruthula on 10 February, 2025

                                                                                 CMA.Nos.3429 of 2024 and 315 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 10.02.2025

                                                            CORAM

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                        CMA.Nos.3429 of 2024 and 315 of 2025

                     CMA.Nos.3429 of 2024:

                     The Managing Director,
                     Tamil Nadu State Transport Corporation,
                     Vazhuthareddy, Villupuram,
                     Having Office at CMBT, Koyambedu,
                     Chennai – 600 107.
                                                                                                     ... Appellant
                                                                 Vs.
                     Minor.Miruthula
                     (Minor rep. by her Guardian and next
                     friend P.Shyamchander, S/o.S.Pavananthi)
                                                                                                   ... Respondent

                     PRAYER:         Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the judgment dated 08.08.2023 made
                     in MCOP.No.1414 of 2021 on the file of the Motor Accident Claims
                     Tribunal, (Special Sub-Judge-II), Chennai.


                                          For Appellant            : Mr.T.Chandrasekaran

                                          For Respondents : M/s.K.Premkumar



                     1/12
https://www.mhc.tn.gov.in/judis               ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                 CMA.Nos.3429 of 2024 and 315 of 2025



                     CMA.Nos.315 of 2025:

                     The Managing Director,
                     Tamil Nadu State Transport Corporation,
                     Vazhuthareddy, Villupuram,
                     Having Office at CMBT, Koyambedu,
                     Chennai – 600 107.
                                                                                                     ... Appellant
                                                                 Vs.
                     Minor.Aryalushanth
                     (Minor rep. by her Guardian and next
                     friend P.Shyamchander, S/o.S.Pavananthi)
                                                                                                   ... Respondent

                     PRAYER:      Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the judgment dated 08.08.2023 made
                     in MCOP.No.1415 of 2021 on the file of the Motor Accident Claims
                     Tribunal, (Special Sub-Judge-II), Small Causes Court, Chennai.


                                       For Appellant               : Mr.T.Chandrasekaran

                                       For Respondents : M/s.K.Premkumar


                                       COMMONJUDGMENT


                                  Questioning the quantum of compensation awarded by the

                     Motor Accident Claims Tribunal (Special Sub-Judge-II),                           Chennai in

                     MCOP.Nos.1415      and      1414       of     2021,       dated     08.08.2023,             the

                     2/12
https://www.mhc.tn.gov.in/judis               ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                               CMA.Nos.3429 of 2024 and 315 of 2025

                     appellant/Transport Corporation has come by way of these Civil

                     Miscellaneous Appeals.



                                  2. The claimants in CMA.Nos.315 of 2025 and 3429 of 2024

                     are minor children aged about 12 years and 6 years respectively.                          On

                     14.02.2021, they travelled as passengers in Maruthi Alto Car along with

                     their family members. The accident occurred due to the rash and negligence

                     driving of bus belonging to the appellant corporation. It is stated that the

                     parents of the claimants died in the accident and both the claimants received

                     grievous injuries and hence both these petitions have been filed seeking

                     compensation for the injury suffered by them. Since no arguments were

                     advanced by both the counsel for appellant as well as respondents, on the

                     question of negligence and liability, necessary facts leading to the fixation

                     of negligence and liability by the Tribunal are not discussed in this

                     judgment.



                                  3.    Heard the learned counsel for appellant/Transport

                     Corporation and the learned counsel for respondents/claimants.



                     3/12
https://www.mhc.tn.gov.in/judis             ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                               CMA.Nos.3429 of 2024 and 315 of 2025

                                  4. The learned counsel appearing for the appellant/Transport

                     Corporation would submit that in CMA.No.315 of 2025, the Tribunal fixed

                     50% disability for the injury suffered by the victim without any basis

                     especially when the victim has not undergone any examination by the

                     Medical Board. It is submitted that the disability of 50% fixed by the

                     Tribunal is very much on higher side. It is also stated by the learned

                     counsel that Rs.1,50,000/- awarded under the head pain and suffering is

                     very much on higher side. He also submitted that the claimants are not

                     entitled to any amount under the head mental agony separately when they

                     were awarded substantial amount for pain and suffering.                         As far as,

                     CMA.No.3429 of 2024, learned counsel submitted that disability of 30%

                     awarded by the Tribunal is on the higher side. He further submitted that the

                     amount of Rs.1,00,000/- towards pain and suffering and Rs.2,00,000/-

                     awarded under shock and mental agony are not sustainable in law.



                                  5. The learned counsel appearing for the respondents would

                     submit that Doctor issued the disability certificate and based on his

                     evidence and the certificate issued by him, the Tribunal fixed the disability

                     percentage and therefore the same requires no interference by this Court.

                     4/12
https://www.mhc.tn.gov.in/judis             ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                CMA.Nos.3429 of 2024 and 315 of 2025

                     The learned counsel further submitted that due to the accident, the minor

                     children lost both of their parents and therefore, the Tribunal is very much

                     justified in awarding a lumpsum under the head of shock and mental agony.

                     He also submitted that having regard to the ordeal undergone by the

                     children, the amount of Rs.1,50,000/- and Rs.1,00,000/- respectively

                     awarded towards pain and suffering for both the claimants may not be said

                     to be on the higher side.



                                   6. This Court carefully considered the submissions made on

                     either side and the materials available on record.



                                  7.   In CMA.No.315 of 2025, PW.3-Doctor issued Ex.P-19

                     disability certificate. A perusal of the same would suggest that the claimant

                     suffered a fracture in the right femur bone and dislocation of right hip. He

                     also suffered fracture in the right Zygomatic Complex and Orbital Floor

                     and irregular lacerations of right face.             It is clearly mentioned           in the

                     disability certificate that the flexion of his hip joint is reduced by 30 degree

                     and he has got difficulty in climbing stairs, standing on affected leg,

                     squatting on floor, sitting cross legged etc. It is also stated that there are

                     5/12
https://www.mhc.tn.gov.in/judis              ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                CMA.Nos.3429 of 2024 and 315 of 2025

                     laceration scar on the face, PW.3 issued disability certificate fixing the

                     disability at 55%.   However, the Tribunal reduced it to 50% and granted

                     compensation by applying the law laid down by the Apex Court in

                     Mallikarjun case. Even assuming the disability percentage fixed by the

                     Doctor is reduced as 35%, still as per the law laid down in the Mallikarjun

                     case reported in 2013(2) TNMAC 338 (SC), the victim is entitled to a sum

                     of Rs.4,00,000/- under the head of partial disability as fixed by the Tribunal.

                     Therefore, the said findings by the Tribunal need not be interfered with.



                                  8. It is seen from Ex.P2 and P11 discharge summary, the

                     victim was in hospital from 14.02.2021 to 20.02.2021 and 06.04.2022 to

                     08.04.2022, therefore, the victim was treated as inpatient for nearly 10

                     days. A sum of Rs.1,50,000/- awarded by the Tribunal under the head pain

                     and suffering is on the higher side and the same is reduced to 50,000/-.

                     When compensation is awarded under the head pain and suffering, the

                     claimants are not entitled to compensation under the head shock and mental

                     agony. Therefore, the sum of Rs.2,00,000/- awarded under the head of

                     shock and mental agony is set aside. The amount awarded by the Tribunal

                     under the head of future medical expenses is based on estimation bill under

                     6/12
https://www.mhc.tn.gov.in/judis              ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                       CMA.Nos.3429 of 2024 and 315 of 2025

                     Ex.P3, therefore, the same is confirmed. As per Ex.P18, Doctor pointed out

                     various disabilities suffered by the victim. As the victim is minor boy aged

                     about 12 years, he is entitled to a lumpsum under the head of loss of marital

                     prospects. This Court feels a sum of Rs.2,00,000/- under the head of loss

                     of marital prospects would be proper by taking into consideration, the

                     disability mentioned in the disability certificate.

                                          9. In view of the discussions made earlier, the award passed by

                     the Tribunal is modified as follows:



                      S.No                  Description                     Amount                   Amount
                                                                           awarded by             awarded by this
                                                                            Tribunal                  Court
                                                                              (Rs)                     (Rs)
                      1.          Part disability                      4,00,000/-                4,00,000/-
                      2.          Pain and Suffering                   1,50,000-                 50,000/-
                      3.          Extra Nourishment                    15,000/-                  15,000/-
                      4.          Transportation                       5,000/-                   5,000/-
                      5.          Attendant Charges                    5,000/-                   5,000/-
                      6.          Medical Expenses                     1,47,500/-                1,47,500/-
                      7.          Loss of Amenities                    25,000/-                    25,000/-
                         8.       Shock and Mental Agony               2,00,000/-                     -
                         9.       Future Medical Expenses              2,00,000/-                2,00,000/-
                        10. Loss of marital prospects                         -                  2,00,000/-
                                  Total                                11,47,500/-               10,47,500/-

                     7/12
https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                  CMA.Nos.3429 of 2024 and 315 of 2025




                                  10. In view of the discussions made earlier, the compensation

                     awarded by the Tribunal is reduced from Rs.11,47,500 to Rs.10,47,500/-.

                     Therefore, CMA.No.315 of 2025 filed by the appellant Corporation is partly

                     allowed.

                                  11. In CMA.No.3429 of 2024, PW.3-Doctor issued Ex.P18-

                     discharge summary fixing the permanent disability at 35%.



                                  12. A perusal of the disability certificate would indicate that

                     the victim suffered fracture in distal radius and ulna and therefore,

                     underwent surgery for the same.               It is also stated that victim suffered

                     laceration of face and scalp, scar on face, difficulty in mastication, pain and

                     tenderness in upper jaw during chewing, post head injury, head ache and

                     vertigo. The Tribunal reduced the disability fixed by the Doctor from 35%

                     to 30%. Even assuming the disability fixed by the Doctor is reduced to

                     11%, as per law laid down in Mallikarjun case, the victim is entitled to

                     lumpsum of of Rs.3,00,000/- and hence the said amount awarded under the

                     said head is confirmed.




                     8/12
https://www.mhc.tn.gov.in/judis                ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                               CMA.Nos.3429 of 2024 and 315 of 2025

                                  13. It is seen from Ex.P13-discharge summary, the victim was

                     in hospital from 14.02.2021 to 17.02.2021, roughly four days. Therefore, a

                     sum of Rs.1,00,000/- awarded under the head of pain and suffering is

                     reduced to Rs.50,000/-. The Tribunal committed an error in awarding a sum

                     of Rs.2,00,000/- under the head shock and mental agony separately. The

                     victim was granted compensation under the head of pain and suffering and

                     therefore the victim is not entitled to compensation under the head of shock

                     and mental agony separately. Therefore, the award of Rs.2,00,000/- under

                     the said head is set aside. The victim is a girl child aged about 6 years. In

                     the disability certificate, the Doctor mentioned about scar on her face and

                     difficulty in mastication, pain and tenderness in upper jaw during chewing,

                     post head injury, head ache and vertigo. It is also stated that there is

                     complaint of head ache and vertigo and the disability certificate also

                     mentions about the reduction of flexibility of elbow joint by 30 degree.

                     Taking into consideration the disability mentioned in the certificate issued

                     by Doctor, this Court feels that the victim is entitled to a sum of

                     Rs.1,50,000/- under the head of loss of marital prospects. Therefore, the

                     compensation awarded under the various heads are modified as follows:



                     9/12
https://www.mhc.tn.gov.in/judis             ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                       CMA.Nos.3429 of 2024 and 315 of 2025


                      S.No                Description                      Amount                    Amount
                                                                          awarded by              awarded by this
                                                                           Tribunal                   Court
                                                                             (Rs)                      (Rs)
                         1.       Disability                                3,00,000/-                3,00,000/-
                         2.       Pain and Suffering                        1,00,000/-                  50,000/-
                         3.       Extra Nourishment                          15,000/-                  15,000/-
                         4.       Transportation                              5,000/-                   5,000/-
                         5.       Attendant Charges                           4,000/-                   4,000/-
                         6.       Medical Expenses                           21,500/-                  21,500/-
                         7.       Loss of Amenities                          20,000/-                  20,000/-
                         8.       Shock and Mental Agony                    2,00,000/-                      -
                         9.       Loss of Marital prospects                        -                   1,50,000
                                                            Total           6,65,500/-                5,65,500/-



                                         In view of the discussion made earlier, the compensation

                     awarded by the Tribunal is reduced from Rs.6,65,500/- to Rs.5,65,500/-.



                                       14.     The appellant/Corporation is directed to deposit the

                     amount as ordered by this Court before the Tribunal within a period of six

                     weeks together with interest. The amount deposited by the Corporation

                     shall be deposited in any of the Nationalized bank initially for a period of

                     three years and the same shall be renewed periodically till the attainment of



                     10/12
https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                                CMA.Nos.3429 of 2024 and 315 of 2025

                     majority by minors. The guardian of the minor victims are permitted to

                     withdraw the accrued interest once in six months by making proper

                     application before the Tribunal.



                                  15. Accordingly, these Civil Miscellaneous Appeals are partly
                     allowed.


                                                                                                      10.02.2025
                     Index : Yes/No
                     Speaking order:Yes/No
                     Neutral Citation:Yes/No
                     ub
                     To
                     1.The Motor Accident Claims Tribunal
                     (Special Sub-Judge-II), Chennai.

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




                     11/12
https://www.mhc.tn.gov.in/judis              ( Uploaded on: 04/03/2025 01:22:32 pm )
                                                                     CMA.Nos.3429 of 2024 and 315 of 2025

                                                                                 S.SOUNTHAR, J.

ub CMA.Nos.3429 of 2024 and 315 of 2025 10.02.2025 12/12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2025 01:22:32 pm )