Madras High Court
Bajaj Allianz General Insurance ... vs Thangam on 15 March, 2021
Equivalent citations: AIRONLINE 2021 MAD 228
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
C.M.A(MD)No.248 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.03.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
C.M.A(MD)No.248 of 2018
and
C.M.P(MD)No.3662 of 2018
Bajaj Allianz General Insurance Company Limited,
Pune, Through its General Manager,
GE Plaza, Airport Road,
Yerwada,
Pune. ... Appellant/2nd Respondent
Vs.
1.Thangam
2.Karthikeyan
3.Ramesh
4.Ezhil Arasan ... Respondents 1 to 4/Claimants
5.A.Jaffer Siddiq ... 5th Respondent/
1st Respondent
Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
Vehicles Act, 1988, against the fair and decreetal order, dated
06.10.2017 made in M.C.O.P.No.1195 of 2014, on the file of the Motor
Accident Claims Tribunal (Special Subordinate Court), Tiruneveli.
For Appellant : Mr.J.S.Murali
For RR 1 to 4 : Mr.R.J.Karthick
For R – 5 : No appearance
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C.M.A(MD)No.248 of 2018
JUDGMENT
(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.) The Bajaj Allianz General Insurance Company is the appellant. Challenging the award, dated 06.10.2017 made in M.C.O.P.No.1195 of 2014, on the file of the Motor Accident Claims Tribunal (Special Subordinate Court), Tirunelveli, the present Civil Miscellaneous Appeal is filed with regard to quantum.
2.The claimants, who are the respondents 1 to 4, have filed a claim petition claiming compensation for the death of one Murugan, who died in the accident that occurred on 11.04.2014 The respondents 1 to 4 are the wife and children of the deceased Murugan.
3.The brief facts relevant for the consideration of the above case are that on 11.04.2014, when the deceased-Murugan was walking in Palayamkottai – Tiruchendur road, the Omni Van bearing Registration No.TN-22-BJ-1666 belonging to the fifth respondent/first respondent, driven by its driver in a rash and negligent manner, came from behind, http://www.judis.nic.in 2/10 C.M.A(MD)No.248 of 2018 dashed against him, as a result of which, he sustained grievous injuries and died on 23.04.2014. Hence, the respondents 1 to 4/claimants, as legal heirs of the deceased, have filed this claim petition claiming a compensation of Rs.25,00,000/-.
4.Resisting the claim petition, the appellant-Insurance Company has filed a counter affidavit contending that the accident had occurred only due to the reckless act of the deceased and the quantum of compensation as claimed by the claimants is highly excessive and without any basis.
5.Before the Tribunal, on the side of the claimants, P.W.1 to P.W.4 were examined and Exs.P1 to Ex.P14 were marked. On the side of the appellant, R.W.1 and R.W.2 were examined and Ex.R1 & Ex.R2 were also marked.
6.The Tribunal, after considering the oral and documentary evidence, held that the accident had occurred only due to the rash and negligent driving of the driver of the fifth respondent/first respondent and that the deceased had sustained injuries and due to the impact, he died. The Tribunal further held that the appellant/Insurance http://www.judis.nic.in 3/10 C.M.A(MD)No.248 of 2018 Company is liable to pay compensation to the claimants and had awarded a total compensation of Rs.33,65,402/- under various heads.
7.The learned counsel appearing for the appellant/Insurance Company would submit that the Tribunal had awarded excessive compensation under different heads. The learned counsel further submitted that admittedly, the deceased was on the verge of retirement and as such, split multiplier ought to have been applied.
8.The learned counsel appearing for the respondents 1 to 4/claimants would submit that the Tribunal had correctly awarded the compensation under various heads and the same need not be interfered with.
9.Heard the learned counsel appearing on either side and perused the materials available on record.
10.On a perusal of the entire materials available on record, it is seen that the deceased was employed as a Secretary in the Government Medical College Hospital Co-operative Thrift Society, Tirunelveli and earned a sum of Rs.26,500/-, as per Ex.P.7. Since the deceased was aged about 50 years and left with another 8 years of http://www.judis.nic.in 4/10 C.M.A(MD)No.248 of 2018 service, 30% of the income shall have to be added towards future prospects. If 30% of the income towards future prospects is added to the monthly income of Rs.26,500/-, it comes to Rs.34,450/- (Rs. 26,500 + Rs.7,950) and the annual income arrives at Rs.4,13,400/-. If 10% is deducted towards Income Tax, the same would arrive at Rs. 3,72,060/- (Rs.4,13,400 - Rs.41,340). If 1/4 th has to be deducted towards personal expenses of the deceased, it comes to Rs. 2,79,045/- (Rs.3,72,060 – Rs.93,015).
11.Since the deceased was aged about 50 years and the regular multiplier is '13', on the basis of split multiplier method, the claimants are entitled to full compensation for '8' and 50% on remaining '5' multiplier, then the compensation payable will be as under:
Rs.2,79,045/- X '8' multiplier = Rs.22,32,360/-
50% of Rs.2,79,045/- is Rs.1,39,522 (Rs.1,39,522 X '5' multiplier) = Rs. 6,97,613/-
-------------------
Rs.29,29,973/-
--------------------
Therefore, compensation payable under the head of 'loss of dependency is Rs.29,29,973/- (Rs.22,32,360/- + Rs.6,97,613/-).
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12.As far as the loss of consortium is concerned, the Tribunal had awarded a sum of Rs.1,00,000/- to the first respondent and a sum of Rs.4,00,000/- towards loss of love and affection to the respondents 1 to 4, which is on the higher side. As per the decision in Magma General Insurance Co. Ltd., v. Nanu Ram & Others., reported in 2018 (1) TN MAC 452 (SC), the respondents 1 to 4 each are entitled to Rs.40,000/- which comes to Rs.1,60,000/- (Rs.40,000 x 4=Rs.1,60,000/-).
13.The amounts awarded by the Tribunal under the other heads, viz., a sum of Rs.10,000/- towards transportation charges; a sum of Rs.25,000/- towards funeral expenses; a sum of Rs.7,500/- towards mental agony and a sum of Rs.55,365/- towards medical expenses are very reasonable and they are confirmed.
14.As regards the interest awarded by the Tribunal at the rate of 9% per annum, normally, the Court used to award interest at the rate of 7.5% per annum due to economical changes in the Country and therefore, the interest awarded by the Tribunal is required to be reduced to 7.5% per annum from 9% per annum and it is reduced accordingly.
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15.Accordingly, the Award of the Tribunal is modified as follows:-
S.No Description Amount Amount Award confirmed awarded by awarded by this or enhanced or Tribunal Court granted (Rs) (Rs)
1. Loss of dependency (left over service 22,32,360 period) Loss of (+) dependency (remaining period) 6,97,613 27,67,537/- 29,29,973/- enhanced
2. Loss of 1,00,000/- 40,000/- reduced consortium to the first respondent
3. Loss of love and 4,00,000/- 1,20,000/- reduced affection to the (40,000 X 3) respondents 2 to 4
4. Transport 10,000/- 10,000/- Confirmed expenses
5. Funeral 25,000/- 25,000/- Confirmed expenses
6. Mental Agony 7,500/- 7,500/- Confirmed
7. Medical 55,365/- 55,365/- Confirmed expenses Total Rs.33,65,402/- Rs.31,87,838/- Reduced by Rs.1,77,564/-
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19.In the result, the Civil Miscellaneous Appeal is allowed in part as follows:-
(i) The Award of the Tribunal is reduced to Rs.31,87,838/- from Rs.33,65,402/-.
(ii) The interest granted by the Tribunal at 9% per annum is reduced to 7.5% per annum.
(iii) The learned counsel appearing for the Insurance Company is directed to deposit the award amount together with accrued interest and costs to the credit of claim petition, less the amount already deposited, if any, within a period of six weeks from the date of receipt of a copy of this order.
(v) The Tribunal is directed to refund the excess award amount, if any, to the appellant-Insurance Company.
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(vi) The respondents 1 to 4 are permitted to withdraw their share in the award amount with proportionate accrued interest and costs, less the award amount withdrawn already, as per the apportionment made by the Tribunal.
No costs. Consequently, connected Miscellaneous Petition is closed.
[P.S.N.,J] [S.K.,J.] 15.03.2021 Index :Yes/No Internet :Yes/No ps Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
To
1.The Motor Accident Claims Tribunal/ Special Subordinate Court, Tiruneveli.
2.The V.R Section (Records), Madurai Bench of Madras High Court, Madurai.
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and S.KANNAMMAL,J.
ps C.M.A(MD)No.248 of 2018 15.03.2021 http://www.judis.nic.in 10/10