Sikkim High Court
The Branch Manager, Oriental Insurance ... vs Madansha Sherpa And Ors on 3 March, 2014
THE HIGH COURT OF SIKKIM AT GANGTOK
JUDGMENT
S.B. MAC APP. No. 12 of 2013
1. The Branch Manager, Oriental Insurance Company Ltd., Having its Branch Office at M.G. Marg, Gangtok, East Sikkim.
..... Appellant.
- versus -
1. Smt. Madansha Sherpa,
Wife of Late Dawa Gyalpo Sherpa,
Aged 43 years,
2. Miss Manisha Sherpa,
D/o. Late Dawa Gyalpo Sherpa,
Aged about 20 years,
3. Mr. Nim Dorjee Sherpa,
S/o. Late Dawa Gyalpo Sherpa,
Aged about 18 years,
All residents of Singtam Bazaar,
P.O. & P.S. Singtam, East Sikkim.
..... Respondents/Claimants.
CORAM
HON'BLE THE CHIEF JUSTICE
MR. JUSTICE N. K. JAIN
Date of Judgment : 03.03.2014
For Appellant : Mr. Shrawan Kr. Prasad,
Advocate .
For Respondents : M/s. N. Rai, Sr. Advocate
with J.K. Kharka, Bindu
Gurung and Tamanna
Chettri, Advocates.
Jain, CJ (Oral).
Heard learned counsel for the parties.
2. The Branch Manager, Oriental Insurance Co. Ltd., Gangtok, East Sikkim, has preferred this appeal against judgment dated 30.03.2013 passed by the Motor Accident Claims Tribunal, East and North Sikkim at Gangtok (for short, 'the Tribunal') in MACT case No. 19 of 2012, whereby learned Tribunal awarded a compensation of Rs.4,55,500/- in favour of claimants/ respondents in respect of death of late Dawa Gyalpo Sherpa, who died in Motor Accident on 28.01.2012.
3. Briefly stated the facts of the case are that the claimants/respondents filed an application under Section 163A of the Motor Vehicles Act, 1988 before the Tribunal against non-applicant/ appellant for compensation in respect of death of late Dawa Gyalpo Sherpa, who died in motor accident, took place on 28.01.2012. The respondent No. 1 is a widow and respondents No. 2 and 3 are children of deceased. The claimants claimed a compensation of Rs.4,76,000/- in different heads as mentioned in claim application.
4. The non-applicant/appellant filed its written objection/reply, wherein claim was disputed.
5. Learned Tribunal, on the basis of pleadings of the parties, framed the following issues: -
"1) Whether the deceased died in a motor accident involving the vehicle bearing registration No. SK-03/4625 (Bolero Pickup) at Dipu dara, Singtaskm Dikchu Road, East Sikkim on 28.1.2012?
2) Whether there has been violation of condition no. 1 of the Insurance policy?
3) Whether the deceased had a valid Driving License and whether the documents of the vehicle were valid and effective at the time of the accident?
4) Whether the claimants are entitled to the compensation as claimed?"
6. In support of claim petition, the claimant No. 1 adduced evidence on affidavit for herself and on behalf of claimants No. 2 and 3. She was cross- examined by the opposite party. No evidence was led on behalf of opposite party.
7. Learned Tribunal, after considering submissions of the learned counsel for the parties, decided all the issues in favour of the claimants and consequently awarded a sum of Rs.4,55,500/- towards compensation in favour of claimants with interest @ 10% per annum from the date of filing of the claim petition.
8. Being aggrieved by the aforesaid judgment the Insurance Company has preferred this appeal before this Court.
9. There is a delay of 131 days in filing the appeal. Therefore, appellant has filed CM Appl. No. 182 of 2013, for condonation of delay in filing the appeal. The appellant in its application has averred that judgment was passed on 30.03.2013, a copy of which was made available by the Tribunal on 22.04.2013, the same was handed over to the Divisional Office at Siliguri, West Bengal on 22.05.2013 only, as the learned counsel for the appellant was out of station due to his ill-health. On 28.05.2013, the entire file was sent to Kolkata Regional Office, thereafter, it was sent for opinion of learned counsel and on receipt of opinion, a decision was taken to file an appeal. A letter was sent on 15.07.2013 to learned Advocate to file the appeal. On 11.08.2013, the said Advocate refused to file appeal due to his personal reasons. Thereafter, a letter was written to another Advocate, who also refused to file the appeal. Then vide letter dated 29.10.2013 the present counsel was appointed, who drafted the appeal and filed it on 29.11.2013. It is, therefore, prayed in the application that there was sufficient cause for not filing the appeal in time, therefore, delay in filing the appeal may be condoned.
10. Respondents have filed their detailed written objections to the application and have submitted that the delay in filing the application has not been explained properly, therefore, the application is liable to be dismissed.
11. I have considered the submissions of learned counsel for the parties on the application for condonation of delay in filing the appeal. Admittedly, the copy of judgment of the Tribunal was delivered to the appellant on 22.04.2013, the appeal should have been filed on or before 21st July, 2013 but the appeal was filed before this Court on 29.11.2013. After receipt of the copy of judgment of the Tribunal on 22.04.2013, the same was not delivered to appellant Company till 22.05.2013, for a month and no satisfactory reason has been given for it, where the learned counsel had gone out of station due to his ill- health and what was the reason for his ill-health has not been mentioned nor the affidavit of the concerned Advocate has been filed in support of the application. Even after receipt of copy of the judgment in the office of the appellant, decision was not taken promptly to file an appeal and even after taking a decision, the counsel was not appointed and thereafter when second counsel was refused to file the appeal, the judgment and other papers were not handed over immediately to another counsel for filing the appeal. It is the settled law that the delay of each day's has to be explained. So far the present case is concerned, it is clear from the averments made in the application that the delay of 131 days in filing the appeal has not been explained properly. The appellant has failed to establish sufficient cause. Therefore, the application for condonation of delay in filing the appeal is liable to be dismissed.
12. That apart, the matter has also been examined on merit and I find no force in the submission of learned counsel for the appellant on merit also. Therefore, I am of the view that no useful purpose will be served in condoning the delay in filing the appeal.
13. So far as the merit of the appeal is concerned, the only submission made on behalf of the appellant Company is that the deceased in the present case was owner cum driver, therefore, the liability of the Insurance Company is limited to Rs. 2.00 lakhs as mentioned in the insurance policy. No other submission has been advanced on behalf of appellant. The findings of the learned Tribunal in respect of other issues have not been challenged.
14. Learned counsel for the appellant has referred the insurance policy, which is available on record and tried to convince that an additional amount of Rs.100/- was deposited towards premium to cover the liability of the owner-cum-driver to the extent of Rs.2.00 lakhs. Therefore, the Insurance Company is liable to pay compensation only upto Rs.2.00 lakhs. Therefore, the award of the Tribunal over and above Rs.2.00 lakhs is liable to be set aside by this Court. However, learned counsel for Insurance Company/ appellant does not dispute that vehicle involved in present accident was insured with appellant-Company by "package policy". He is also unable to say that "package policy" is not "comprehensive policy".
15. Mr. N. Rai, learned Senior Advocate assisted by Mr. J.K. Kharka, learned Advocate submitted that from the insurance policy it is clear that it was a "package policy" which is known as "comprehensive policy" and all persons including deceased were covered in it. He submitted that so far as the additional amount of premium of Rs.100/- is concerned, the same was to receive the additional amount of Rs.2.00 lakhs, over and above the compensation to be paid under Section 163A of the Motor Vehicle Act. He submitted that the Hon'ble Apex Court in National Insurance Company Ltd. vs. Balakrishnan & Anr. reported in (2013) 1 SCC 731, has held that package policy is a comprehensive policy. He submitted that there was no need to pay even additional amount of Rs.100/- when insured took comprehensive policy of the vehicle, after payment of higher or special premium. The payment of additional amount cannot restrict the liability of insurer under "comprehensive policy".
16. Mr. Rai further submitted that this Hon'ble Court in The Branch Manager, New India Assurance Co. Ltd. vs. Smt. Jasu Subba & Ors. reported in AIR 2011 SIKKIM 37 has considered the scope and meaning of "package policy" and has held that law does not restrict or prohibit insured and insurer from entering into special contract for purpose of providing larger coverage of risk on payment of special or higher premium. This Court also took a view that insurance policy being "package policy", deceased owner of the vehicle would be fully covered under policy. He, therefore, submitted that the present case is fully covered by a decision of this Court in the case of The Branch Manager, New India Assurance Co. Ltd.(supra) and appeal be, accordingly, dismissed being devoid of any merit.
17. I have considered the submissions of the learned counsel for the parties on merits of the case. The deceased Dawa Gyalpo Sherpa, who was having valid driving license, was driving the vehicle on 28.01.2012 from Singtam to Sang-Martam, the vehicle met with an accident at Dipu dara, Singtam-Dikchu Road, East Sikkim and the deceased succumbed to his injuries. All the issues framed in the present case have been decided in favour of the claimants by the Tribunal. Learned counsel for the appellant does not challenge the findings of the learned Tribunal on other issues and confines his argument only to a point that liability of Insurance Company is only Rs.2.00 lakhs. Therefore, award of the learned Tribunal be modified. The submission of the learned counsel is on the basis of insurance policy, which shows that an additional amount of Rs.100/- is alleged to have been paid to cover the liability of owner-cum-driver. However, during the course of argument, learned counsel for the appellant fairly admitted that the insurance policy in the present case was a package policy. Even otherwise I find from the insurance policy, available on record, that it is a package policy. As per the Circular issued by the Insurance Regulatory and Development Authority to all general insurance companies, it was clarified that package policy is a comprehensive policy. The Circular dated 16.11.2009 was quoted by the Delhi High Court in Yaspal Luthra's case reported in 2011 ACJ 1415 (Del.). The said Circular was also considered by the Hon'ble Apex Court and it was quoted in paragraph 22 of its judgment delivered in Balakrishnan's case (supra). The Apex Court has taken a view that as per Circular of the Insurance Regulatory and Development Authority, it is clear that package policy is comprehensive insurance policy. Learned counsel for the appellant is not in a position to make any other submission to the effect that package policy is not a comprehensive policy. He is also not in a position to refer any other judgment contrary to judgment of Hon'ble Apex Court in National Insurance Company Ltd. vs. Balakrishnan (supra). Paragraphs 24, 25 and 26 of the Judgment of the Hon'ble Apex Court are reproduced as under:
"24. It is extremely important to note here that till 31-12-2006 the Tariff Advisory Committee and, thereafter, from 1-1-2007 IRDA functioned as the statutory regulatory authorities and they are entitled to fix the tariff as well as the terms and conditions of the policies issued by all insurance companies. The High Court had issued notice to the Tariff Advisory Committee and IRDA to explain the factual position as regards the liability of the insurance companies in respect of an occupant in a private car under the "comprehensive/ package policy". Before the High Court, the competent authority of IRDA had stated that on 2-6-1986, the Tariff Advisory Committee had issued instructions to all the insurance companies to cover the pillion rider of a scooter/motorcycle under the "comprehensive policy" and the said position continues to be in vogue till date. It had also admitted that the "comprehensive policy" is presently called a "package policy". It is the admitted position, as the decision would show, the earlier Circulars dated 18-3-1978 and 2-6-1986 continue to be valid and effective and all insurance companies are bound to pay the compensation in respect of the liability towards an occupant in a car under the "comprehensive/ package policy" irrespective of the terms and conditions contained in the policy. The competent authority of IRDA was also examined before the High Court who stated that the Circulars dated 18-3-1978 and 2-6-1986 of the Tariff Advisory Committee were incorporated in the Indian Motor Tariff effective from 1-7-2002 and they continue to be operative and binding on the insurance companies. Because of the aforesaid factual position, the Circulars dated 16-11-2009 and 3-12-2009, that have been reproduced hereinabove, were issued.
25. it is also worthy to note that the High Court, after referring to individual circulars issued by various insurance companies, eventually stated thus: (Yashpal Luthra case, ACJ p. 1424, para 27) "27. In view of the aforesaid, it is clear that the comprehensive/package policy of a two-wheeler covers a pillion rider and comprehensive/package policy of a private car covers the occupants and where the vehicle is covered under a comprehensive/package policy, there is no need for the Motor Accidents Claims Tribunal to go into the question whether the insurance company is liable to compensate for the death or injury of a pillion rider on a two-wheeler or the occupants in a private car. In fact, in view of the TAC's directives and those of the IRDA, such a plea was not permissible and ought not to have been raised as, for instance, it was done in the present case."
26. In view of the aforesaid factual position, there is no scintilla of doubt that a "comprehensive/package policy" would cover the liability of the insurer for payment of compensation for the occupant in a car. There is no cavil that an "Act policy" stands on a different footing from a "comprehensive/ package policy". As the circulars have made the position very clear and IRDA, which is presently the statutory authority, has commanded the insurance companies stating that a "comprehensive/package policy" covers the liability, there cannot be any dispute in that regard. We may hasten to clarify that the earlier pronouncements were rendered in respect of the "Act policy" which admittedly cannot cover a third-party risk of an occupant in a car. But, if the policy is a "comprehensive/ package policy", the liability would be covered. These aspects were not noticed in Bhagyalakshmi and, therefore, the matter was referred to a larger Bench. We are disposed to think that there is no necessity to refer the present matter to a larger Bench as IRDA, which is presently the statutory authority, has clarified the position by issuing circulars which have been reproduced in the judgment by the Delhi High Court and we have also reproduced the same."
(emphasis supplied) From the above, it is clear that the Hon'ble Apex Court has held that the package policy is a comprehensive policy and it would cover the liability of the insurer for payment of compensation for the occupant in a car.
18. So far as the present case is concerned, there is no dispute that insurance policy issued in the present case is a "package policy" which is also called as "comprehensive policy". The insured in the present case paid a premium of Rs.13,458/- which also shows that it is a comprehensive policy.
19. This Court in The Branch Manager, New India Assurance Co. Ltd.(supra) has considered the same point in detail and held that the deceased who was owner and driver of the vehicle was covered under the package policy i.e. comprehensive policy. Paragraphs 8 and 10 of the judgment of this Court are reproduced as under: -
"8. On consideration of the rival contentions of the parties, the pleadings and the records available before this Court, I find that the Claims Tribunal after considering the policy of insurance, has held that the Insurance Policy being a package policy, clearly covers the deceased who is the owner of the vehicle. Before this Court the finding that the policy is a package policy is not contested. The only point that has been urged, is that the deceased being the owner, is not covered under it. On being asked of him, Shri Joshi was unable to explain as to the reason why the owner was not covered. On examination of the Insurance Policy, we find on its very first page the entry "This Policy is subject to Terms and Conditions and IMT Endorsement Numbers 21, 23, 38, 48 and 40". This clearly indicates, contrary to what Shri Joshi had submitted, that apart from the IMT Endorsement Numbers indicated by him, it is also subject to "terms and conditions"
contained in the policy. As submitted by Shri Ajay Rathi, the learned Counsel for the respondents/claimants, the deceased was the owner as well as the driver of the vehicle, and, therefore, it is difficult for this Court to accept the contention that he is not covered under the policy.
xxx xxx xxx xxx
10. It becomes quite clear from the above entry that in respect of stage carriage/contract carriage/private service vehicle, "driver" means any person including the "insured" with the only condition being that such person should hold to effective driving license at the time of the accident and is not disqualified from holding or obtaining such a license. This, therefore, is consistent with the case of the respondents/claimants that the driver owner is fully covered. Any other view would be inconsistent with the object of the Motor Vehicles Act, 1988 and, therefore, unacceptable. It is also not the case of the appellant that the insured who was the owner driver, did not hold a valid driving license at the time of the accident. It is well settled that law does not restrict or prohibit the insured and the insurer from entering into a special contract, providing larger coverage of risk on payment of special or higher premium. We may usefully refer to the case of National Insurance Assurance Company Ltd. v. C. M. Jaya and others decided by a Constitution Bench of the Apex Court, reported in 2002 (2) SCC 278 : (AIR 2002 SC 651) in this regard."
(emphasis supplied)
20. This Court, in the case of The Branch Manager, New India Assurance Co. Ltd.(supra) has also relied upon its earlier judgment on the same point, delivered in the case of Senior Branch Manager, National Insurance Co. Ltd., Gangtok vs. Namita Dixit reported in AIR 2010 SIKKIM 50, the relevant portion of which has also been quoted in paragraph 11 of the judgment. This Court, after considering all the facts and circumstances of the case, various judgments of the Hon'ble Apex Court and the terms and conditions of the insurance policy, particularly, the "package policy" took a view that deceased owner-cum-driver is fully covered under the policy. After considering the facts and circumstances of the present case, I find that the present case is fully covered by earlier judgment of this Court in the case of The Branch Manager, New India Assurance Co. Ltd.(supra) and also the judgment of the Hon'ble the Apex Court delivered in the case of National Insurance Company Ltd. (supra).
21. That apart, it is also relevant to mention that a meager amount of Rs.4,55,500/- has been awarded as compensation in the present case for death of the deceased, who died in an accident arising out of a motor vehicle, which was insured with the appellant Company. It is relevant to mention that computation of compensation by Tribunal has not been challenged by learned counsel for appellant.
22. In view of the above discussions, I am of the view that the appellant has failed to establish sufficient cause of condonation of delay in filing the appeal. On examination, I do not find any merit in the appeal also. Consequently, the application for condonation of delay in filing the appeal is dismissed. The appeal is also dismissed being barred by limitation as well as on merit.
23. There was already a judgment of this Court as well as the Hon'ble Apex Court on the point involved in the present appeal as referred above. The appellant filed the present appeal only to delay the matter and not to pay the compensation to the legal representative of the deceased in time. Therefore, it is directed that the appellant Company will pay a cost of Rs.11,000/- to respondents of this appeal also.
24. Learned counsel for the claimants submitted that despite award of compensation passed way back in the month of March, 2013, the appellant Company has not paid the amount of compensation, therefore, the appellant be directed to make the payment of compensation to the claimants. Under the facts and circumstances of the case, I find that the deceased died in January 2012 and the award was also passed in March 2013, therefore, the ends of justice will meet in case the appellant be directed to deposit/make the payment of compensation as per the award of the Tribunal within a period of one month. Ordered accordingly.
Sd/-
(N.K. Jain) Chief Justice 03.03.2014