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Judgment
This Civil Miscellaneous Appeal has been preferred by the appellant-Insurance Company against the award of Rs.2,24,120/- (Rupees Two
Lakhs Twenty Four Thousand One Hundred and Twenty only) for the injuries sustained by the first respondent, in the accident occurred on
28.03.1999, when he was travelling as a pillion rider in the motorcycle driven by one Narayana Perumal and hit down by an Ambassador car
belonging to the second respondent insured with the appellant-Insurance Company.
Heard Mr.M.Ramaratnam, learned Counsel for the appellant- Insurance Company and Mr.C.Ramesh, learned Counsel for the second
respondent/owner of the offending vehicle.
Insofar as the first respondent/claimant is concerned, the appeal has already been dismissed vide order of this Court dated 14.08.2015.
Though Mr.R.Ramaratnam, learned Counsel for the appellant-Insurance Company would argue that the accident occurred because of the rash
and negligent driving of the two wheeler, the Tribunal based on the evidence of P.W.1 - witness, namely, the pillion rider in the two wheeler/victim
and Ex.P.1 - F.I.R and Ex.P.2 - charge sheet filed against the driver of the offending vehicle and Ex.P.3 - judgment passed in C.C.No.4207 of
1999, dated 15.12.1999, pleading guilty by the driver of the Ambassador car, rightly found that the accident occurred because of the rash and
negligent driving of the driver of the Ambassador car.
Further, the learned Counsel for the appellant-Insurance Company would submit that there was no driving licence possessed by the rider of the
two wheeler and the insurance policy was also not marked. However, the burden of proof regarding the absence of driving licence is on the
appellant-Insurance Company and it is a settled law. No earnest efforts have been taken by the appellant- Insurance Company either to summon
the rider of the two wheeler or the officials from the Regional Transport Office which has got jurisdiction to prove that there was no driving licence
on the part of the rider of the two wheeler. Moreover, there is no contra evidence adduced by the appellant-Insurance Company and therefore,
the appellant-Insurance Company miserably failed to prove that the rider of the two wheeler did not possess a driving licence.
It is also contended by the learned Counsel for the appellant-Insurance Company that there was no valid insurance policy for the Ambassador
car. However, the appellant-Insurance Company is the best person to produce the documents to show that there is no insurance policy taken from
the appellant-Insurance Company by the owner of the Ambassador car. As already observed, no officer was examined on the side of the
appellant-Insurance Company to prove the said fact and therefore, it is not open to the appellant-Insurance Company to contend that there was no
insurance policy for the offending vehicle.
The first respondent/claimant sustained injuries in the accident. Ex.P.4 is the Treatment Certificate dated 02.05.2003, would reveal the injuries
sustained by the first respondent/claimant and the surgeries underwent by him in the Hospital and the same is extracted hereunder:
TREATMENT CERTIFICATE
Mr.Rajan 02-05-2003
Saral
Saral PO Male29 years
The above patient was admitted in the hospital on 28-03-1999 with the diagnosis of:
Fracture shaft of femur (left)
Compound comminuted fracture both bones left leg.
Fracture left medial maellolus
following a road traffic accident. He was treated with
Open reduction and internal fixation with K nail for left femur
Close reduction and DAF (Dynamic Axial Fixator) for fracture both bones left leg and
Close reduction and multiple K wire fixation for medial malleolus on 28-03-1999. He was discharged from the hospital on 17-04-
1999.
Again he was admitted for 13-06-1999 non union of medial malleolus and treated with tension band wiring done on 14-06-1999 and
discharged on 19-06-1999.
On 03-07-1999 the delayed union of left femur the K nail for removed and LRS fixator application was done. He was discharged on
11-07-1999.
On 23-11-1999 the DAF from left leg was removed.
Again he was admitted on 02-02-2000 for delayed union of left femur and treated with LRS application was done and discharged on
03-02-2000.
On 04-04-2000 the metal exit was done (LRS removal was done).
From the above, it is clear that the first respondent/ claimant was operated for more than four times and he sustained injuries to an extent of
50% as deposed by P.W.2 - Doctor, who issued Ex.P.7 - Disability Certificate. However, the Tribunal determined the disability after seeing the
first respondent/ claimant/P.W.1 at 34%. Though the disability was fixed by P.W.2 - Doctor at 50%, the Tribunal unilaterally on its own, reduced
the disability at 34% in the absence of any contra medical evidence and therefore, the determination of disability at 34% is set aside and the
disability at 50% as per the evidence of PW.2 - Doctor is confirmed.
Though the disability at 50% has been sustained, the loss of earning power is not 50% and he was a coolie and the disability sustained by the
first respondent/claimant would have reduced his earning power to an extent of 34% and therefore, this Court determines the loss of earning power
of the first respondent/claimant at 34%.
Despite a sum of Rs.3,000/- (Rupees Three Thousand only) was claimed to have been earned by the first respondent/claimant, the Tribunal in
the absence of any evidence regarding the monthly income, determined the same at Rs.2,000/- (Rupees Two Thousand only) and applied the
multiplier ''17'' as the age of the first respondent/claimant was 32 years and arrived at the loss of income at Rs.1,38,720/- (Rupees One Lakh
Thirty Eight Thousand Seven Hundred and Twenty ony) [Rs.2,000/- X 12 X 17 X 34/100] and the same is confirmed.
A sum of Rs.3,600/- (Rupees Three Thousand and Six Hundred only) was awarded towards pain and sufferings and the same is too meagre
and therefore, this Court awards a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) towards pain and sufferings.
A sum of Rs.3,600/- (Rupees Three Thousand and Six Hundred only) was awarded towards extra nourishment and the same is too meagre
and therefore, this Court awards a sum of Rs.20,000/- (Rupees Twenty Thousand only) towards extra nourishment.
A sum of Rs.78,200/- (Rupees Seventy Eight Thousand and Two Hundred only) was awarded by the Tribunal towards medical expenses
based on Exs.P.5 and P.6 - Medical Bills and the same is confirmed.
No amount was awarded by the Tribunal transportation charges and loss of amenities and therefore, this Court awards a sum of Rs.10,000/-
(Rupees Ten Thousand only) each, under the said heads and totally, a sum of Rs.20,000/- (Rupees Twenty Thousand only) is awarded towards
transportation charges and loss of amenities.
The rate of interest awarded by the Tribunal at 9% per annum remains unaltered.
Accordingly, the first respondent/claimant is entitled to a sum of Rs.2,81,920/- (Rupees Two Lakhs Eighty One Thousand Nine Hundred and
Twenty only) and rounded off to Rs.Rs.2,82,000/- (Rupees Two Lakhs and Eighty Two Thousand only) along with interest at the rate of 9% per
annum from the date of petition till date of realisation and proportionate costs.
Even though this appeal has been preferred by the appellant-Insurance Company against the award of Rs.2,24,120/- (Rupees Two Lakhs
Twenty Four Thousand One Hundred and Twenty only) awarded by the Tribunal, this Court, on reappreciating the evidence and applying the
current proposition of law, suo motu enhances the compensation to Rs.2,81,920/- (Rupees Two Lakhs Eighty One Thousand Nine Hundred and
Twenty only) even in the absence of appeal/cross appeal invoking Order 41 Rule 33 of the Code of Civil Procedure and Article 227 of the
Constitution of India, for which, this Court has got power and jurisdiction as declared by the Honourable Supreme Court in Nagappa v. Gurudayal
Singh and others reported in 2004 (2) TNMAC 398 (SC) : 2003 (2) SCC 274.
In the result,
(i) This Civil Miscellaneous Appeal is dismissed;
(ii) The first respondent/claimant is entitled to a sum of Rs. 2,81,920/- (Rupees Two Lakhs Eighty One Thousand Nine Hundred and Twenty only)
and rounded off to Rs.Rs.2,82,000/- (Rupees Two Lakhs and Eighty Two Thousand only) along with interest at the rate of 9% per annum from
the date of petition till date of realisation and proportionate costs;
(iii) The first respondent/claimant is directed to submit his Personal Savings Bank Account Number along with the copy of his passbook to the
Tribunal forthwith;
(iv) The appellant-Insurance Company is directed to deposit the entire award amount along with accrued interest and costs, less the amount
deposited, if any, to the credit of M.C.O.P.No.1144 of 2003, by the Motor Accident Claims Tribunal - cum - II Additional Sub Court,
Tirunelveli, within a period of four weeks from the date of receipt of a copy of this judgment;
(v) On such deposit, the Tribunal is directed to transfer the entire award amount along with accrued interest and costs directly to the Personal
Savings Bank Account Number of the first respondent/claimant, through RTGS/NEFT system, after getting his Account Details, within a period of
two weeks thereafter;
(vi) The first respondent/claimant is directed to pay the additional Court Fees, if any, within a period of two weeks from the date of receipt of a
copy of this judgment;
(vii) Since the award of the Tribunal is suo motu enhanced by this Court, the Registry is directed to send a copy of this judgment to the first
respondent/claimant free of costs; and
(viii) In the facts and circumstances of the case, there shall be no order as to costs.