Madras High Court
The Divisional Manager vs Varadarajan on 16 June, 2017
Author: S.Manikumar
Bench: S. Manikumar, M. Govindaraj
In the High Court of Judicature at Madras Dated: 16/6/2017 C O R A M The Honourable Mr.JUSTICE S. MANIKUMAR and The Honourable Mr.JUSTICE M. GOVINDARAJ Civil Miscellaneous Appeal No.1928 of 2016 The Divisional Manager The New India Assurance Company Limited Cuddalore 607 001. ... Appellant Vs 1. Varadarajan 2. R. Alavanthar ... Respondents Appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Decree dated 9/9/2015, made in M.C.O.P.No.1095 of 2011, on the file of the Motor Accident Claims Tribunal (II Additional Subordinate Judge), Cuddalore. For Appellant ... Mr.R.Sreevidhya For respondents ... Mr.S.Kalyanaraman - - - - - - J U D G M E N T
(Judgment of the Court was made by S.Manikumar,J) On 9/7/2010, when the first respondent was traveling as a pillion rider in the second respondent's Hero Honda Splendor, bearing Registration No.TN31AB-5941, from north to south, on Kuthusi Gurusamy road, opposite to Uzhavar Santhai main gate, Tiruppapuliyur, Cuddalore, an accident occurred. He sustained fracture of right Mandible & Zygoma, lacerated injury on right hand and fingers and multiple grievous injuries all over the body. At that time, Varadarajan, aged about 51 years, claimed to have worked as a Plant Operator, TANFAC Company, SIPCOT, Cuddalore, and earned Rs.14,000/- p.m.,
2. Though M/s.New India Assurance Company Limited, Cuddalore, defended the claim on various grounds, on evaluation of pleadings and evidence, the Tribunal held that the rider of the motorcycle, bearing Regn.No.TN-31AB-5941, owned by 1st respondent herein, and insured with M/s.New India Assurance Company Limited, was negligent in causing the accident, which caused permanent disability to the pillion rider, to an extent of 75% and arrived at a total compensation of Rs.15,63,820/-, with interest, at the rate of 7.5% p.a., from the date of claim, till realisation, under the following heads.
Loss of earning capacity ... Rs.11,17,120.00 Transportation ... Rs. 10,000.00 Special Diet ... Rs. 10,000.00 Loss of income (2 months) ... Rs. 10,000.00 Pain and sufferings ... Rs. 30,000.00 Attendant charges ... Rs. 5,000.00 Medical expenses ... Rs. 3,06,700.00 Loss of amenities ... Rs. 75,000.00 ------------------- Rs.15,63,820.00 -------------------
3. Being aggrieved by the quantum of compensation, New India Assurance Company Limited, Cuddalore, has filed the instant appeal, on the ground that there is no proof, for the loss of earning capacity, except marking the salary certificate, Ex.P.7.
4. While admitting the appeal on 14/9/2016, this Court in C.M.P.No.14053 of 2016, in C.M.A.No.1928 of 2016, has granted interim stay on condition that the appellant/Insurance Company deposits Rs.10,00,000/- with proportionate interest and costs, to the credit of M.C.O.P.No.1095 of 2011, on the file of the Motor Accident Claims Tribunal (( Additional Sub-Judge), Cuddalore, within a period of four weeks, from the date of the aforesaid order.
5. On this day, when the matter came up for hearing, Mrs.R.Sree Vidhya, learned counsel for the appellant submitted that the conditional order has been complied with and further submitted that after deliberations and negotiations, parties to the lis have arrived at a full and final settlement of enhancement of Rs.7,00,000/- (Rupees Seven lakhs only), as full quit, without interest. Submission is placed on record.
6. In view of the consensus arrived at between the parties, this Civil Miscellaneous Appeal is allowed. Compensation is determined as Rs.7,00,000/- (Rupees Seven lakhs only). No costs. Consequently, the connected Miscellaneous Petition is closed.
(S.M.K.,J) (M.G.R.,J) 16th June 2017 mvs. Index: Yes/No website: Yes/No To
The Motor Accident Claims Tribunal (II Additional Subordinate Judge), Cuddalore.
S.MANIKUMAR,J a n d M. GOVINDARAJ,J mvs.
C.M.A. No.1928 of 201616/6/2017