Kerala High Court
Oriental Insurance Co. Ltd. vs Murugan on 22 July, 1994
Equivalent citations: II(1994)ACC544, 1995ACJ164
Author: Cyriac Joseph
Bench: Cyriac Joseph
JUDGMENT M.M. Pareed Pillay, J.
1. Second respondent in O.P. (MV) 526 of 1987 of the Motor Accidents Claims Tribunal, Kollam, has filed the appeal challenging the award of compensation of Rs. 12,000/- in favour of claimant (first respondent) mainly on the ground that the Tribunal overlooked Section 142 of the Motor Vehicles Act. Contention of the appellant is that the injuries sustained by the first respondent would not come under Section 140 of the Act. It is also contended by the appellant that at any rate the award of compensation calls for interference as the Claims Tribunal went wrong in awarding Rs. 12,000/- as compensation instead of the legally permissible amount of Rs. 7.500/-.
2. Appellant's first contention is that the injuries sustained by the first respondent would not attract Section 140 of the Act and hence the Tribunal went wrong in awarding compensation. It is pointed out by the counsel for the appellant that Section 140 can be invoked only in a case of death or permanent disablement of any person which has resulted from an accident arising out of the use of motor vehicle or motor vehicles and as the wound certificate does not reveal of any permanent disablement as a result of the injuries sustained by the first respondent it is a case where the Tribunal ought to have dismissed the petition.
3. Section 140 provides for liability to pay compensation in certain cases on the principle of no fault. The benefit of the section can be availed of only in a case of death or permanent disablement of any person resulting from an accident arising out of the use of a motor vehicle or motor vehicles. In such a case the owner of the vehicle or vehicles shall be liable to pay compensation. Section 140 (2) specifies Rs. 25,000/- as the amount of compensation in respect of death of any person and Rs. 12,000/- in the case of permanent disablement. Section 142 throws sufficient light with regard to permanent disablement under the Act. If a person has suffered by reason of the accident any injury or injuries involving permanent privation of the sight of either eye or the hearing of either ear, or privation of any member or joint; or destruction or permanent impairing of the powers of any member or joint; or permanent disfiguration of the head or face, he is deemed to have permanent disablement.
4. Exh. A-5, discharge card, shows that the first respondent is having 20 per cent permanent partial disability on account of the compression fracture of 6th vertebra. As the injuries sustained by the first respondent have caused a fracture of the vertebra appellant cannot contend that it would not amount to a permanent disablement as envisaged under Section 142. As the evidence in the case shows that the injuries sustained by the first respondent would amount to permanent disablement contention of the appellant that the Tribunal went wrong in awarding compensation is not tenable.
5. As the accident occurred before the commencement of the new Act (Motor Vehicles Act, 1988) the first respondent is not entitled to get Rs. 12.000/- as awarded by the Tribunal. As the accident occurred before the present Act the appellant's liability can only be limited to Rs. 7,500/-. In that view of the matter the compensation awarded by the Claims Tribunal requires modification. It is hereby held that the first respondent is entitled to get only Rs. 7,500 as compensation from the appellant. Accordingly, the award is modified. M.F.A. is partly allowed.