LexKAVIN versus P. SREEMANI DEVI & ORS.
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[2025] 8 S.C.R. 1184 : 2025 INSC 1028 Kavin v. P. Sreemani Devi & Ors. (Civil Appeal No(s). 3132-3133 of 2023) 22 August 2025 [N.V. Anjaria and Atul S. Chandurkar,* JJ.] Issue for Consideration Whether in the facts and circumstances of the case the High Court was correct in reducing the amount of compensation awarded by the MACT to the Appellant-claimant. Headnotes† Motor Vehicles Act, 1988 – s.166 – Reduction in Compensation by the High Court – Appellant-claimant met with an accident while travelling in an Omni bus – Suffered serious injuries resulting in 100% permanent disability – Motor Accident Claims Tribunal awarded an amount of Rs. 67,83,866 /- towards the compensation under various heads – However, the High Court reduced it to Rs.48,83,866/- – Correctness: Held: The High Court was not justified in reducing the quantum of compensation that was awarded by the Claims Tribunal – Claimant was 21 years when the accident took place and has suffered 100% disability – Reduction in the amount granted towards future medical expenses is totally unjustified – The amount granted towards future medical expenses deserves to be enhanced to Rs. 15 lacs – An amount granted towards loss of enjoyment of life and amenities was set aside by the High Court without assigning any reason whatsoever – The award of an amount of Rs. 3 lacs towards loss of enjoyment of life and amenities as granted by the Claims Tribunal stands restored – Coming to the grant of compensation towards attendant charges, an amount of Rs. 10 lacs is granted towards attendant charges – The compensation of Rs. 3 lacs granted towards pain and suffering of family members by the Claims is restored – Taking into consideration the 100% disability suffered by the claimant, he would be entitled to amount of Rs. 5 lacs under this head – The findings recorded by the High * Author [2025] 8 S.C.R. 1185 Kavin v. P. Sreemani Devi & Ors. Court for reducing the amount of compensation to the extent of Rs. 19 lacs from what was awarded by the Claims Tribunal are unsustainable and thus set aside – Instead, it is held that the claimant would be entitled to an amount of Rs. 82,83,866/- as compensation u/s.166 of the Act of 1988 – The unpaid amount of compensation to be paid to the appellant with interest at the rate of 7.5% per annum as directed by the Claims Tribunal. [Paras 9, 10, 11, 12, 13, 14] Case Law Cited K.S. Muralidhar v. R. Subbulakshmi and Another, 2024 INSC 886 : [2024] 11 SCR 835; Kajal v. Jagdish Chand and Others, 2020 INSC 135 : [2020] 3 SCR 622; Sri. Benson George v. Reliance General Insurance Co. Ltd. and Another, 2022 INSC 235 : [2022] 1 SCR 653; Dhamodaran (deceased) and Others v. Bhaskar Sekar and Another (C.M.A. Nos. 1646 of 2015 and 1301 of 2017 dated 19.12.2018) – referred to. List of Acts Motor Vehicles Act, 1988. List of Keywords Compensation; Reduction in Compensation; Permanent disability; Pain and suffering; Attendant charges; Compensation; Motor Accident; Loss of enjoyment of life and amenities; Future medical expenses; Not justified in reducing the quantum of compensation. Case Arising From CIVIL APPELLATE JURISDICTION: Civil Appeal No(s). 3132-3133 of 2023 From the Judgment and Order dated 16.08.2022 of the High Court of Judicature at Madras in CMA No(s). 902 of 2020 and 677 of 2021 Appearances for Parties Advs. for the Appellant: Ms. Harsha Tripathi, Balaji Srinivasan. Advs. for the Respondents: Nikhil Swami, Ms. Divya Swami, Ms. Prerna Mehta. 1186 [2025] 8 S.C.R. Supreme Court Reports Judgment / Order of the Supreme Court Judgment Atul S. Chandurkar, J. 1. The appellant-claimant is aggrieved by the judgment of the Division Bench of the Madras High Court in C.M.A. Nos.902 of 2020 and 677 of 2021 as a result of which the amount of compensation that was awarded to the claimant by the Motor Accidents Claims Tribunal came to be reduced. 2. It is the case of the claimant that on 03.07.2011, he was travelling in an Omni bus bearing registration No.KA 20A 6604 as a passenger from Coimbatore to Chennai. There were 22 co-passengers travelling with him. At about 10:15 PM, the said bus that was being driven by one Mr. Balaji gave a dash to a tamarind tree that was at the left side of the road. As a result of the said accident, various passengers suffered grievous injuries. Insofar as the claimant is concerned, he too suffered serious injuries resulting in 100% permanent disability. He was required
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