Madras High Court
The New India Assurance Co.Ltd vs Maathiammal on 6 June, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.06.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
C.M.A.Nos.2676 to 2678 of 2004
& CMP Nos.15667 to 15669 of 2004
The New India Assurance Co.Ltd.,
NKN Complex,
I Floor, Bed Ford Circle, Coonoor,
(Policy No.31/721 001/19171/97). ... Appellant in all Appeals
Vs
1. Maathiammal
2.K.Murthy
(R-2 set exparte before the Trial Court)
... Respondents in C.M.A.Nos.
2676 & 2677 of 2004
1. K.P.Raman
2. K.Murthy
(R-2 Set exparte before the Trial court)
... Respondents in C.M.A.No.
2678 of 2004.
C.M.A.Nos.2676 to 2678 of 2004 filed under Section 173 of the
Motor Vehicles Act, 1988, against the judgment and decree dated
22.11.2002 made in MCOP Nos.974, 978 and 980 of 1998,
respectively, on the file of the Motor Accidents Claims Tribunal (Sub
Court), Tiruppur.
For Appellant : Mr.C.Ramesh Babu
in all appeals
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http://www.judis.nic.in
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COMMON JUDGMENT
The case of the claimants herein, in brief, is as follows:
On 29.04.1998 at about 6.00 hours, the respective first respondent(s) in the above CMAs, along with others, were travelling in a van bearing Regn.No.TN-41-A-0309 from Kallakurichi towards Chennai. The van was driven by its driver in a rash and negligent manner without adhering to the traffic rules and dashed against a lorry bearing Regn.No.TDB-4993 which was stopped in the opposite direction, due to which the van got capsized. Due the said impact, the respective first respondent(s) sustained grievous injuries.
2. The injured / the respective first respondent(s) herein have filed claim petitions before the Tribunal.
3. On considering the materials available on record, the Tribunal gave a finding that only the driver of the van was responsible for the accident. In respect of MCOP No.974 of 1998, the Tribunal awarded a sum of Rs.1,29,000/- towards loss of income, Rs.5,000/- towards pain and suffering and thus awarded a total compensation of Rs.1,34,000/- rounded off to Rs.1,25,000/-. In respect of MCOP No.978 of 1998, the Tribunal awarded a sum of Rs.1,29,600/- towards loss of income, http://www.judis.nic.in 3 Rs.5,000/- towards pain and sufferings and thus, awarded a total compensation of Rs.1,34,600/-. In respect of MCOP No.980 of 1998, the Tribunal awarded a sum of Rs.1,72,800/- towards loss of income, Rs.5,000/- towards pain and suffering and thus awarded a total compensation of Rs.1,77,800/- rounded off to Rs.1,70,000/-. The compensation have been awarded with interest at the rate of 9% per annum from the date of petition.
4.Challenging the awards, the present appeals have been filed by the appellant – Insurance Company.
5.The learned counsel for the appellant Insurance Company has submitted that since there were no birth certificates to show the correct age of the injured at the time of accident, the multiplier adopted by the Tribunal went wrong; that in the absence of any evidence as regards the income of the deceased, the Tribunal ought to have invoked the provisions of II Schedule of the Motor Vehicles Act.
6.Heard the learned counsel for the appellant.
7.The appeals were admitted by this Court on 24.11.2004. Thereafter, the matter has been kept pending for a very long time. The appellant – Insurance Company has not taken any steps to serve papers to the other side. On considering the oral and documentary evidences adduced, the Tribunal has passed the awards by a common judgment, which in the considered opinion of this Court, does not http://www.judis.nic.in 4 require any interference. In fact, the Tribunal has rounded off the compensation from Rs.1,34,000/- to Rs.1,25,000/- in respect of MCOP No.974 of 1998. In respect of MCOP No.980 of 1998, the Tribunal rounded off the compensation from Rs.1,77,800/- to Rs.1,70,000/-. Even though this Court is not agreeing for such a round-off, the difference being Rs.9,000/- in MCOP No.974 of 1998 and Rs.7,800/- in MCOP No.980 of 1998, this Court, at this length of time, is not interfering with the same.
8. The appeals filed by the Insurance Company lack merit and accordingly the same are dismissed. No costs. The appellant Insurance Company is directed to deposit the award amounts as ordered by the Tribunal with interest, after deducting the amount if any already deposited, within a period of four weeks from the date of receipt of a copy of this judgment. On such deposit being made, the Tribunal is directed to transfer the sum to the Savings Bank Accounts of the claimants / first respondent(s) herein, thereafter.
Index : Yes/No 06.06.2019
Internet : Yes/No
srk
To
http://www.judis.nic.in
5
1.Motor Accidents Claims Tribunal (Sub Court), Tiruppur.
2.The Section Officer, VR Section, Madras High Court.
http://www.judis.nic.in 6 R.MAHADEVAN, J.
srk C.M.A.Nos.2676 to 2678 of 2004 06.06.2019 http://www.judis.nic.in