Andhra Pradesh High Court - Amravati
The A.P.S.R.T.C vs N.Ravithejan.Ravikumar on 14 July, 2022
HONOURABLE SMT JUSTICE V. SUJATHA
M.A.C.M.A.No.226 of 2015
JUDGMENT:
The APSRTC filed the present appeal against the award dated 11.07.2013 passed in M.V.O.P.No.82 of 2010 by the Chairman, Motor Accident Claims Tribunal-cum-V Additional District Judge, Tirupathi, whereby and whereunder the Tribunal granted compensation of Rs.3,89,925/- as against the claim of Rs.5,00,000/- for the injuries sustained by the claimant in a motor accident that occurred on 21.06.2009.
2. For the sake of convenience, the parties will be referred as arrayed before the Tribunal.
The claimant filed the claim petition under Section 166 (1) (A) of the Motor Vehicles Act, claiming compensation of Rs.5,00,000/- for the injuries sustained in a motor accident that occurred on 21.06.2009. On the date of the incident at about 7.15 P.M., when the claimant was going on his cycle from town club towards Alipiri in Tirupati town, the driver of the respondent bus bearing No.AP-28-Z-5045 drove in a rash and negligent manner and dashed against the claimant, who fell down and sustained severe fractures as well as multiple injuries. Immediately he was shifted to SVRRGG Hospital, Tirupati and from there to CMC Hospital, Vellore. A case in Crime No.78 of 2009 was registered against the driver of the 2 VS, J MACMA.No.226 of 2015 bus for the offence punishable under Section 337 IPC. Hence, the claim petition.
3. The respondent Corporation filed its counter denying and disputing the manner of accident, the age, income and occupation of the claimant. The respondent also disputed the nature of injuries, the treatment and the expenditure as claimed by the claimant. There was no negligence on the part of the driver of the bus. The claim made by the claimant is excessive.
4. Based on the above pleadings, the Tribunal framed the following issues for trial.
1) Whether the driver of the bus bearing No.AP-28-Z-5045 drove the same in a rash and negligent manner and caused the accident on 21.06.2009 in which the petitioner sustained injuries?
2) Whether the petitioner is entitled for compensation?
3) To what relief?
5. During the course of trial, on behalf of the claimant, PWs.1 to 4 were examined and Exs.A.1 to A.26 were marked. On the other hand, RW.1 was examined and no documents were marked on behalf of the respondent.
6. The Tribunal, based on the evidence of PW.1 coupled with documentary evidence of Exs.A.1 and A.2, held that the accident occurred due to the rash and negligent driving of the driver of the offending bus on account of which the claimant 3 VS, J MACMA.No.226 of 2015 sustained injuries. Considering the evidence of PWs.2 to 4 coupled with documentary evidence of Exs.A.2 to A.12, the Tribunal held that the claimant sustained five fractures and right thumb was amputated. Accordingly, the Tribunal granted an amount of Rs.3,89,925/- under various heads towards compensation with interest at 7.5% p.a. payable by the respondent to the claimant from the date of petition till the date of realisation with proportionate costs. Assailing the same, the present appeal is filed.
7. Heard Sri N. Srihari, learned standing counsel for the appellant-Corporation and Sri T. Janardhana Rao, learned counsel appearing for the respondent.
8. Learned standing counsel for the appellant submits that the Tribunal failed to take into account the contributory negligence on the part of the respondent-claimant and granted compensation on account of permanent disability without there being any evidence. The compensation awarded under various heads is exorbitant and excessive.
9. Having regard to the facts and circumstances of the case and the submissions of the learned standing counsel, as seen from the award under appeal, this court found that the finding of the Tribunal that the accident was due to rash and negligent driving of the driver of the offending bus on account of which the respondent-claimant sustained severe injuries 4 VS, J MACMA.No.226 of 2015 became final and needs no interference in the absence of any substantial evidence on the part of the appellant Corporation, though they pleaded about rashness and negligence on the part of the respondent-claimant.
10. Coming to the quantum of compensation, the Tribunal relied upon the oral evidence of PWs.2 and 3, the doctors who treated the claimant, as well as the documentary evidence of Exs.A.3, A.5, A.10 to A.12, particularly Ex.A.8-disability certificate, which shows that the claimant sustained five fracture injuries and amputation of his right thumb, which was assessed at 25% of the permanent disability and awarded compensation under various heads such as medical expenses, transport charges, loss of earnings, loss of earnings and permanent disability. On perusal of the award, this court found that while awarding compensation under various heads, the Tribunal has given specific reasons for grant of the amounts under each head and in the facts and circumstances of the case, the reasons assigned for award of such amounts are just and reasonable and are well founded. Hence, the contentions of the learned standing counsel for the appellant are unsustainable and have no merit. Therefore, the appeal is devoid of any merit and is liable to be dismissed.
Accordingly, the appeal is dismissed. There shall be no order as to costs.
5 VS, J MACMA.No.226 of 2015 As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
__________________ V. SUJATHA, J Date: 14.07.2022 Ksn