THE MANAGING DIRECTOR Vs. CHINNADURAI

JUDGEMENT

(1.) 'Life' does not mean a mere animal existence and this term occuring in Article 21 of the Constitution of India has been expounded and expanded by the Hon'ble Supreme Court of India and this Court in a long line of decisions and we have travelled a long way from Gopalan to Gandhi (A.K.Gopalan, 1950 AIR(SC) 27) to (Menaka Gandhi, 1978 AIR(SC) 597).

(2.) Motor Vehicle Accidents are on the rise everyday due to numerous reasons and loss of life and bodily injury in accident case is ever increasing and the victim can never be restored back to his original shape and live his life normally after he suffers an accident. For this kind of a suffering, the only solace the law can offer to him is payment of compensation.

(3.) The Courts are also cautious in matters of grant of compensation in Motor Accident cases and generally do not adopt a narrow, pedentic or hyper-technical approach. It is an unwritten norm that in cases of grant of compensation, the Courts have to be liberal and understand the difficulties of the vicim and compensate him appropriately so that he or his family could limp their way back to a normal life, though not entirely possible.