Madras High Court
M/S.United India Insurance Co vs Jayaprakash on 19 September, 2013
Author: C.S.Karnan
Bench: C.S.Karnan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 19.09.2013 CORAM THE HONOURABLE MR.JUSTICE C.S.KARNAN C.M.A.No.3229 of 2008 M/s.United India Insurance Co., Ltd., Post Box No.34 C.G.Complex 139, Kumaran Road Tiruppur Taluk ... Appellant Vs. 1.Jayaprakash 2.M/s.Kumaran Gin & Pressing Pvt., Ltd., Kulathupalayam Pirivu Uthukuli Main Road, Tiruppur Taluk ... Respondents PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the Motor Vehicles Act, 1988, against the judgment and decree dated 31.08.2007, made in M.C.O.P.No.1071 of 2005, on the file of the Motor Accident Claims Tribunal, Fast Track Court-IV, Coimbatore. For Appellant : Mr.N.Vijayaraghavan For Respondents : Mr.S.S.Swaminathan - - - J U D G M E N T
The appellant / second respondent has preferred the present appeal against the judgment and decree dated 31.08.2007, made in M.C.O.P.No.1071 of 2005, on the file of the Motor Accident Claims Tribunal, Fast Track Court-IV, Coimbatore.
2. The short facts of the case are as follows:-
The claimant had filed a claim petition in M.C.O.P.No.1071 of 2005, on the file of the Motor Accident Claims Tribunal, Fast Track Court-IV, Coimbatore, claiming a compensation of a sum of Rs.15,00,000/- against the respondents, who were the owner and insurer of the vehicle, for the injuries sustained by him in a motor vehicle accident.
3. That on 16.08.2005, at about 21.45 hours, when the claimant was standing with one other person, along with a two wheeler bearing registration No.TN39 K7932, at the extreme left side of Nataraj Theatre Main Road, Tiruppur, the first respondent's van bearing registration No.TN39 S0601, came in a rash and negligent manner and dashed against the claimant. As a result, the claimant had sustained grievous injuries. Hence, he had filed the claim petition.
4. The second respondent Insurance Company had filed a counter statement and resisted the claim petition. They had stated in their counter statement that the accident was caused by the rash and negligent riding of the moped bearing registration No.TN39 K7932, which had come on the wrong side of the road and also by the fact that three persons including the claimant had travelled in the moped. The averments made in the claim petition that the van was driven by one Dharmalingam at the time of the accident and that he was employed under the first respondent was also not admitted as the driver had not been arrayed as a party. Further, it was submitted that the claimant should prove that the driver of the van had a valid driving licence and that the van was covered under a valid permit and fitness certificate to ply on the road. The averments made in the claim petition regarding age, income, occupation, nature of injuries, medical treatment taken, loss of earning power and loss of income during treatment period, were also not admitted. it was submitted that the claim was excessive.
5. On considering the averments of both sides, the Tribunal had framed two issues namely:
i. Due to whose negligence the accident had occurred? and ii. Whether the claimant is entitled to get compensation? If so, what is the quantum of compensation?
6. In the same accident, another claim petition had been filed by the claimant in M.C.O.P.No.1070 of 2005, claiming compensation from the same respondents for the injuries sustained by him in the accident. On the request made by the counsels for their respective claimants through a joint memo, a joint trial was conducted and common evidence was recorded. The claimant in M.C.O.P.No.1070 of 2005 was examined as P.W.1, the claimant in M.C.O.P.No.1071 of 2005 was examined as P.W.2, one Dr.Senthilkumar was examined as P.W.3, one Appukuttan was examined as P.W.4 and one Sathyendran was examined as P.W.5 and 11 documents were marked as Exs.A1 to A11 namely FIR, wound certificates of P.W.1 P.W.2, discharge summaries of P.W.1 and P.W.2, medical bills issued to P.W.1 and P.W.2, disability certificates issued to P.W.1 and P.W.2 and X'rays taken for P.W.1 and P.W.2. On the side of the respondents, one Mr.M.C.Swaminathan was examined as R.W.1 and no document was marked.
7. P.W.1 and P.W.2 had adduced evidence that on 16.08.2005, at about 21.45 hours, when they were standing with one Sathish by keeping the moped bearing registration No.TN39 K7932 with them, on the left side of the main road, near Nataraja Theatre, Tiruppur, the first respondent's van bearing registration No.TN39 S0601, came rashly from south to north, on the same road and dashed against them, due to which they had sustained injuries. In support of their evidence, they had marked Exs.A1 to A11.
8. P.W.5 one Sathyendran, the eye-witness of the accident, had also adduced evidence, which is on similar lines to the evidence of P.W.1 and P.W.2 regarding manner of accident. On scrutiny of FIR, it is seen that the complaint regarding the accident had been given by one Rajan and based on the complaint, a case had been registered against the driver of the van as Crime No.922 of 2005, by Tiruppur North Police Station. It had been mentioned in FIR that when the said Rajan along with his friend were going on the said road, in a TVS 50 motorcycle, the petitioner in both the claim petitions and Satish were going in another TVS 50 motorcycle bearing registration No.TN39 K7932, in front of them and that the van bearing registration No.TN39 S0601, which came in the opposite direction and driven in a rash manner, had dashed against the TVS 50 motorcycle bearing registration No.TN39 K7932 and caused injuries to all the three persons. It is further seen that Sathish Kumar died on the way to the Hospital and the other two sustained injuries and were taken to Ganga Hospital, Coimbatore.
9. R.W.1 Mr.Swaminathan, Assistant Manager of the second respondent Insurance Company, had adduced evidence that the claimants in both claim petitions and the deceased Sathish were proceeding in the TVS 50 motorcycle in a wrong direction and that the accident had occurred due to the rash and negligent driving of the motorcyclist, who had lost his control over the vehicle, as two other pillion riders were seated in the vehicle.
10. The Tribunal had observed that no direct evidence had been placed on the side of the second respondent to either prove that the accident had occurred solely due to the rash and negligent act of the rider of the TVS50, who had permitted two persons to travel as pillion riders on the vehicle or to prove that the driver of the van was not rash and negligent. The Tribunal, on observing that as three persons had travelled on the TVS50 motorcycle, which can freely accommodate only two persons, held that the rider and claimant had also contributed to the occurrence of accident and fixed the contributory negligence on the part of the claimant at 25% and that of the driver of the van at 75%. The Tribunal therefore held that the respondents 1 and 2 being the owner and the insurer of the van is liable to pay 75% of the compensation assessed to the claimant.
11. On scrutiny of Ex.A5 wound certificate and Ex.A6 discharge summary, it is seen that the claimant had sustained crush injury of left leg with near total traumatic amputation, degloving injury of right side of forehead measuring 5 X 5 c.m., degloving injury of right index and middle finger extending from finger tip to base of finger involving the volar aspect and crush injury of right little finger which was hanging with thin skin edicle.
12. P.W.3 Dr.Senthil Kumar, Ortho Surgeon, who examined the claimant on 01.03.2007 and found that due to the accident the claimant's left leg had been amputated, above 20 cms of knee joint and that the little finger of his right arm had also been amputated with deformity of ring and middle finger in the right hand restricted movement and loss of grip in right hand and loss of co-ordination at 80.07%. However, the Tribunal had held that the loss of earning power sustained by the claimant was 75%.
13. P.W.2 had further adduced evidence that he was earning Rs.5,000/- per month by working as a Machine Supervisor in Dhanalakshmi Printers and that he had lost his employment due to injuries.
14. P.W.4 had corroborated the evidence of P.W.2 regarding his income and avocation. However, the Tribunal on considering that no documentary evidence had been marked to prove the income of the claimant held that the notional income of the claimant was Rs.4,000/- per month. The Tribunal, on observing that the age of the claimant was 33 years as per Exs.A5 and A6, adopted a multiplier of 17 and awarded a sum of Rs.6,12,000/- towards loss of earning power (4,000 X 12 X 17 X 75/100). Rs.86,000/- was awarded for medical expenses as per medical bills marked as Ex.A7, Rs.25,000/- was awarded for pain and suffering, Rs.5,000/- was awarded for extra nourishment, Rs.2,000/- was awarded for transport expenses and Rs.5,000/- was awarded for loss of income during medical treatment period. In total, the Tribunal had assessed the compensation payable to the claimant at Rs.7,35,000/-. The Tribunal after deducting 25% of the assessed compensation for contributory negligence of the claimant, awarded a sum of Rs.5,51,250/- as compensation to the claimant and directed the second respondent Insurance Company to pay the said sum together with interest at the rate of 7.5% per annum from the date of filing the petition till the date of payment of compensation with costs, within a period of two months from the date of it's order.
15. Aggrieved by the Award passed by the Tribunal, the second respondent Insurance Company has preferred the present civil miscellaneous appeal.
16. The learned counsel appearing for the appellant Insurance Company has argued that the Tribunal had failed to see that the accident had occurred solely due to the negligence of the claimant himself in as much as three persons were travelling on a two wheeler and as such the Tribunal had erred in holding the appellant liable to pay 75% of the compensation assessed. It is also contended that the Tribunal had erred in fixing loss of earning power by applying multiplier method, without any satisfactory evidence to show that the claimant had sustained permanent loss of income. Further, it is contended that the Tribunal had failed to note that the disability assessed by the Doctor was excessive. Further, it is contended that the Tribunal had erred in fixing the income of the claimant at Rs.4,000/- per month, without any basis. Hence, it was prayed to set aside the award passed by the Tribunal.
17. The learned counsel appearing for the claimant has submitted that FIR had been registered against the driver of the van and as such the entire negligence has to be attributed on the side of the driver of the van. Instead of that, the Tribunal had attributed 25% contributory negligence on the claimant, which is not appropriate. The claimant had sustained multiple bone fracture injuries and the Doctor had assessed the disability at 80%. The claimant's left leg had been amputated and therefore, the compensation amount is not on the higher side.
18. On considering the facts and circumstances of the case and arguments advanced by the learned counsel on either side and on perusing the impugned Award of the Tribunal, this Court does not find any discrepancy regarding contributory negligence and liability. However, the Tribunal had granted compensation under the head of disability after adopting multiplier method, which is not appropriate. Therefore, this Court reassesses the compensation as follows:
i. Rs.1,60,000/- is awarded towards disability, ii. Rs.80,000/- is awarded towards medical expenses, iii. Rs.25,000/- is awarded towards pain and suffering, iv. Rs.10,000/- is awarded for towards attender charges, v. Rs.10,000/- is awarded towards nutrition, vi. Rs.10,000/- is awarded towards transport expenses, vii. Rs.3,75,000/- is awarded towards loss of amenities and loss of comfort due to amputation, which is permanent in nature. In total, this Court awards Rs.6,70,000/- as compensation. After deducting 25% for contributory negligence of the claimant, this Court grants Rs.5,02,500/- as compensation to the claimant as it is found to be appropriate in the instant case. The rate of interest remains unchanged.
19. This Court had already directed the appellant Insurance Company to deposit the entire compensation amount. Now, it is open to the claimant to withdraw the award amount of Rs.5,02,500/- with proportionate interest thereon, as per this Court's modified order,, lying in the credit of M.C.O.P.No.1071 of 2005, on the file of the Motor Accident Claims Tribunal, Fast Track Court-IV, Coimbatore. Likewise, the appellant Insurance Company is at liberty to withdraw the excess compensation amount with proportionate interest thereon, after filing a memo.
20. In the result, this civil miscellaneous appeal is partly allowed and the Judgment and decree dated 31.08.2007, made in M.C.O.P.No.1071 of 2005, on the file of the Motor Accident Claims Tribunal, Fast Track Court-IV, Coimbatore, is modified. Consequently, connected miscellaneous petitions are closed. There is no order as to costs.
19.09.2013
Index : Yes/No
Internet : Yes/No
krk
C.S.KARNAN, J.
krk
To:
1.The IV Judge
Fast Track Court-IV
Motor Accident Claims Tribunal
Coimbatore
2.The Section Officer
V.R.Section, High Court
Madras
C.M.A.No.3229 of 2008
19.09.2013