Sudden opening of vehicle doors without warning constitutes negligence, overriding following distance contributory negligence claims.

On August 20, 2024, the claimant (Respondent No. 1) was riding a motorcycle when the driver of a Swift car (the offending vehicle) suddenly opened the driver-side door without checking for traffic or providing a warning

The claimant collided with the door, sustaining a head injury and fractures to both lower limbs, resulting in traumatic paraplegia and 90% permanent physical impairment

The Motor Accidents Claims Tribunal (MACT) concluded the accident occurred due to the driver's negligence and awarded compensation

The appellant-insurer challenged the award, alleging contributory negligence by the claimant for driving too close and disputing the quantum of compensation regarding attendant charges and the 90% functional disability assessment

The court considered Regulation 23 of the Rules of the Road Regulations, 1989, which requires drivers to maintain sufficient distance to avoid collisions if a lead vehicle slows or stops

For the assessment of compensation, the court relied on the principles established in Raj Kumar v. Ajay Kumar (2011) 1 SCC 343, which mandate that the Tribunal must assess the "functional disability" (impact on earning capacity) rather than just the medical percentage of physical impairment

This involves a three-step process: ascertaining activities the claimant can no longer perform, identifying their pre-accident profession, and determining the extent of loss of livelihood

The court dismissed the plea of contributory negligence, holding that opening a car door into the path of oncoming traffic without warning is an act of "sheer negligence"

It noted that Regulation 23 does not absolve a driver from liability when their sudden, negligent action (opening a door) causes a collision

The court validated the MACT's reliance on PW-1’s testimony, FIR No. 600/2024, and mechanical inspection reports showing damage to the car's front right door

Regarding quantum, the court found the 90% functional disability assessment appropriate because the claimant suffered from traumatic paraplegia (paralysis of both lower limbs), which rendered him dependent on others and effectively ended his prospects as a tutor

Following Raj Kumar, the court determined that for a 21-year-old with total lower-limb loss, the physical disability coincided with the loss of earning capacity

It held that the driver of the offending vehicle was solely negligent

The court affirmed the lump sum award of Rs. 3,50,000 for lifetime attendant charges and the 90% functional disability assessment

It directed the release of the compensation amount with interest to the claimant and the refund of the statutory deposit to the appellant