B. Ravindra vs Shivakumar

N.K. Patil, J.—This appeal by the claimant is directed against the judgment and award dated 31st July 2007, passed in MVC No. 1073/2005, by the Additional District Judge, Motor Accident Claims Tribunal, Mandya, (for short, ''Tribunal'') on the ground that the compensation awarded is on the lower side and liable to be enhanced.

Along with the appeal, learned counsel appearing for appellant has also filed I.A. 1/2014, seeking condonation of delay of 2289 days in filing the Appeal.

The delay of 2289 days in filing the appeal has been explained at paragraphs 3 and 4 of the affidavit filed in support of the application, I.A. 1/2014. The said paragraphs of the affidavit read thus:

"3. I submit that I suffered fracture head of left fibula with LCL tear of the left knee and due to the said injury, even after the discharge, I was under medical treatment. I submit that I have expended huge amount for the treatment. I submit that as I was under severe financial difficulty, I could not approach this Hon''ble Court in time. I submit that after arranging the money, I have approached my local advocate during the last week of January 2014, to file the appeal before this Hon''ble Court and my local counsel advised me to approach an advocate at Bangalore and thereafter, I approached the advocate at Bangalore and presented the above appeal. I submit that in the said circumstances, there is delay is caused to present the above appeal. I submit that the delay caused in presenting the above appeal is neither intentional nor deliberate. Hence the accompanying application.

I submit that if the accompanying application is allowed no hardship or injury would be caused to the other side. On the other hand serious hardship would be caused to the defendant if the application is not allowed."

I have heard the learned counsel appearing for appellant and perused the statements made in the affidavit, accompanying the application, I.A. 1/2014.

After going through the statements made in the affidavit filed in support of the application, I am of the considered view that the inordinate delay of 2289 days in filing the appeal has not been explained satisfactorily by assigning valid and cogent reasons. The explanation offered at paragraphs 3 and 4 is in a very casual manner. Except making bald statements, no credible or trustworthy reasons are assigned for explaining the delay of 2289 days in filing the appeal. Whenever there is inordinate delay, the party is bound to explain each day''s delay in filing the appeal by setting out the dates and events. No proper explanation is offered from the date of collecting the certified copy of the Judgement till the date of filing the appeal. In the absence of proper explanation for condoning the inordinate delay, no credibility can be given to the statements made in the affidavit. Hence, in view of non explanation of inordinate delay in filing the appeal, in a satisfactory manner, I am of the view that delay cannot be condoned nor the appellant has made out a good case to condone the delay. Hence, for the foregoing reasons, I.A. 1/2014 is dismissed as misconceived. Consequently, the appeal filed by appellant is also liable to be dismissed.

However, in the interest of justice and equity, I have heard the learned counsel appearing for appellant on the merits of the case and perused the grounds urged in the appeal and also the judgment and award passed by Tribunal. After perusal of the same, it is seen that, occurrence of accident and the resultant injuries sustained by the appellant are not in dispute. Further, it is not disputed that the appellant has multiple abrasions on the right side of the leg which was superficial in nature, traumatic epistais and tenderness over the left leg at the upper end and over the left leg at the upper end and over fibular head of the left knee with contusion and deformity and was in-patient for about 15 days from 05-10-2003 to 19-10-2003. The Doctor has opined that he has sustained 25% disability towards whole body. The Tribunal, having regard to the age of the appellant, has rightly adopted the multiplier of ''16'' and rightly assessed the monthly income at Rs. 5,000/-, considering the year of accident and also his avocation and awarded just and reasonable compensation of Rs. 2,40,000/- towards loss of earnings.

Thus, it can be seen that the Tribunal, after critical evaluation of the oral and documentary evidence available on file, by assigning valid and cogent reasons at paragraphs 13 to 18 of its judgment, has awarded just and reasonable compensation of Rs. 20,000/- towards injury, pain and sufferings; Rs. 25,000/- towards loss of amenities, Rs. 7,000/- towards medical expenses, Rs. 1,500/- towards expenses incurred as inpatient, Rs. 2,000/- towards expenses for follow up treatment, Rs. 15,000/- towards loss of earnings during the period of treatment and Rs. 2,40,000/- towards loss of future earnings. Hence, interference in the same is uncalled for.

For the foregoing reasons, the appeal filed by appellant is dismissed on the ground of delay and laches as also on merits.