Madras High Court
C.P.Nijitha Mahalakshmi vs M/S.Rsb Transmission (I) Ltd on 21 April, 2021
Author: Abdul Quddhose
Bench: Abdul Quddhose
C.M.A.No.1338 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.04.2021
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
C.M.A.No.1338 of 2016
C.P.Nijitha Mahalakshmi ...Appellant
Vs
1.M/s.RSB Transmission (I) Ltd.,
D.No.G.23, G.24, SIPCOT Industrial Park,
Katrambakkam, Irugattukottai,
Sriperumbudur,
Kancheepuram District - 602 105
(Was set exparte in the Trial Court)
2.TATA AIG GI.. Insurance Co. Ltd.,
Sampson Towers, 2nd Floor,
No.403-L, Pantheon Road,
Egmore, Chennai – 600 008. ...Respondents
Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
Vehicles Act, 1988, against the Judgment and Decree dated 01.03.2016
made in MACT O.P.No.2775 of 2013 on the file of the II Judge, Motor
Accidents Claims Tribunal, (Court of Small Causes), Chennai.
For Appellant : Ms.P.T.Salim Fathima
For Respondents : R1 – Exparte before Tribunal
Mr.E.Rajadurai for R2
for Mr.N.Vijaya Raghavan
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C.M.A.No.1338 of 2016
JUDGMENT
This Appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 01.03.2016 passed by the Motor Accident Claims Tribunal, II Court of Small Causes, Chennai in MCOP.No.2775 of 2013.
2.The Appellant/claimant unsatisfied with the quantum of compensation awarded by the Tribunal has preferred this Appeal seeking for enhancement.
3.The details of the compensation awarded by the Tribunal under the impugned Award are as follows:
Particulars Amount
Transportation, nourishing food Rs.50,000
and miscellaneous expenditure
Medical expenses Rs.1,21,000
Future medical expenses Rs.10,000
Attender charges Rs.10,000
Damages for pain, suffering and Rs.50,000
trauma
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C.M.A.No.1338 of 2016
Particulars Amount
Disability Rs.75,000
Loss occurred to the petitioner Rs.2,00,000
on account of the inability to
participate dance programme
and proper marital alliance
Loss of amenities Rs.20,000
Total Rs.5,36,000/-
4.Heard Ms.P.T.Salim Fathima, learned counsel for the Appellant and Mr.E.Rajadurai, learned counsel for the second respondent. R1 remained ex-parte before the Tribunal, hence notice to R1 is dispensed with.
5.The Appellant/claimant has sustained the following injuries:
(a)Tibia Proximal (L)
(b)Fraceturn involving inter articular tibia, fracture is malunited.
(c) ORIF plate and screws with widening of tibia with condyles, healed painful keloid in left aspect of knee and post traumatic stiffness (L) knee ROM 0-7 deg., as per the disability certificate issued by the Doctor who has examined as PW2.
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6.The Doctor who examined the Appellant/claimant has also observed that the Appellant/claimant will have difficulty in driving two and four wheeler due to her limping as a result of injuries sustained by her due to the accident.
7.The Tribunal under the impugned Award has awarded an overall compensation of Rs.5,36,000/- under various heads.
8.This Court is of the considered view that excepting for granting a lesser compensation of Rs.10,000/- towards future medical expenses, the overall compensation awarded by the Tribunal is a just compensation. Insofar as the future medical expenses is concerned and after giving due consideration to the fact that the Appellant/claimant will have difficulty in driving two and four wheeler as a result of the injuries sustained by her, the same will have to be enhanced to Rs.30,000/- from Rs.10,000/- fixed by the Tribunal. Excepting for this modification, there is no scope for any interference with regard to the compensation awarded by the Tribunal under various other heads.
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9.For the foregoing reasons, the compensation awarded by the Tribunal under the impugned Award is enhanced to Rs.5,56,000/- instead of Rs.5,36,000/- fixed by the Tribunal as detailed hereunder:
Particulars Award Enhanced/
Amount modified
amount
Transportation, nourishing food Rs.50,000 Rs.50,000
and miscellaneous expenditure
Medical expenses Rs.1,21,000 Rs.1,21,000
Future medical expenses Rs.10,000 Rs.30,000
Attender charges Rs.10,000 Rs.10,000
Damages for pain, suffering and Rs.50,000 Rs.50,000
trauma
Disability Rs.75,000 Rs.75,000
Loss occurred to the petitioner Rs.2,00,000 Rs.2,00,000
on account of the inability to
participate dance programme
and proper marital alliance
Loss of amenities Rs.20,000 Rs.20,000
Total Rs.5,36,000/- Rs.5,56,000/-
10.In the result, the appeal is partly allowed. The second respondent Insurance Company is directed to deposit the modified amount awarded by this Court together with interest at the rate of 7.5% per annum from the date 5/8 http://www.judis.nic.in C.M.A.No.1338 of 2016 of claim till the date of deposit after deducting the amount already deposited if any to the credit of MCOP.No.2775 of 2013 within a period of four weeks from the date of receipt of a copy of this Judgment. On such deposit being made, the Tribunal shall transfer the amount lying to the credit of MCOP.No.2775 of 2013 to the bank account of the Appellant through RTGS within a period of one week thereafter. No costs.
21.04.2021 Index:Yes/No Internet:Yes/No Speaking/Non-speaking order pam 6/8 http://www.judis.nic.in C.M.A.No.1338 of 2016 To
1.The II Judge, Motor Accidents Claims Tribunal, (Court of Small Causes), Chennai.
2.The Section Officer V.R.Section, High Court of Madras.
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