National Consumer Disputes Redressal
Devendra Narayan Dubey vs National Insurance Co. Ltd. on 31 January, 2020
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2062 OF 2008 (Against the Order dated 12/02/2008 in Appeal No. 248/2006 of the State Commission Uttaranchal) 1. DEVENDRA NARAYAN DUBEY S/O LATE SHRI SURENDRA NARAYAN DUBEY, R/O 305/18, PATEL NAGAR DEHRADUN UTTRANCHAL ...........Petitioner(s) Versus 1. NATIONAL INSURANCE CO. LTD. THROUGH REGIONAL MANGER,65-a, RAJPUR ROAD, DEHRADUN UTTRANCHAL ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.K. JAIN,PRESIDING MEMBER
For the Petitioner : Mr. Prabhakar Tiwari, Advocate
Amicus Curiae. For the Respondent : Ms. Hetu Arora Sethi, Advocate.
Dated : 31 Jan 2020 ORDER
JUSTICE V.K.JAIN (ORAL)
The petitioner/complainant owned a jeep which he had got insured with the respondent company for the period from 24.08.2003 to 23.08.2004. The said vehicle having met with an accident near Mallee village of District Pauri Garhwal in Uttrakhand, the said vehicle got badly damaged. A claim for reimbursement in terms of the insurance policy was lodged by the complainant/petitioner with the respondent company. The claim was repudiated on the ground that the driver of the vehicle did not have a valid driving licence authorizing him to drive on a hilly road. Being aggrieved from the repudiation of the claim, the complainant approached the concerned District Forum by way of a consumer complaint.
2. The consumer complaint was resisted by the insurance company on the ground on which the claim was repudiated.
3. The District Forum having allowed the consumer complaint the insurer approached the concerned State Commission by way of an appeal. Vide impugned order dated 12.02.2008 the State Commission allowed the appeal and consequently dismissed the consumer complaint.
4. Being aggrieved the petitioner is before Commission by way of this Revision Petition.
5. It is not in dispute that the accident took place on a road in a hilly area. It is also not in dispute that the vehicle was a light motor vehicle and at the time of accident it was carrying 9 passengers besides newspapers. The driving licence of the driver authorised him to drive light motor vehicle(commercial) throughout the territory of India. However, in the State of Uttrakhand there was a requirement of obtaining a special endorsement for driving in a hilly area, the said requirement having been incorporated in rule 193 of Uttar Pradesh Motor Vehicle Rules, 1993 which were applicable in the state of Uttrakhand as well.
5. Rule 193 of the Uttar Pradesh Motor Vehicle Rules, 1998 which are applicable in the State of Uttarakhand read as under:
"193. Endorsement of certain licenses for hill roads - No person shall drive a public service vehicle or a goods vehicle on a hill road unless his license to drive such public service vehicle or goods vehicle has been endorsed by a Registering Authority with a permission to drive upon hill roads situated within the jurisdiction of such Registering Authority or in the case of a public service vehicle hired by tourists, by the Registering Authority of the State with which reciprocal arrangement on the point have been agreed upon."
6. This issue came up for consideration of this Commission in RP No. 3057 of 2017 in St. Xaviers School Vs. National Insurance Co. Ltd. decided on 12.12.2018 and the following view was taken:-
6. In view of the above-referred Rule, the vehicle in question could not have been driven on a hill road without requisite endorsement from the Registering Authority of Uttarakhand or by the Registering Authority of the State with which reciprocal arrangement on this point had been agreed upon. It is not in disputed that on the date of the accident, the driver did not have a requisite endorsement to drive the vehicle on a hill road on his driving licence. Therefore, it cannot be said that he was holding a valid driving licence at the time the vehicle met with an accident.
7. The learned counsel for the petitioner places reliance upon three decisions of Uttarakhand High Court in support of his contention. The decisions relied upon by the learned counsel for the petitioner are the orders 22.8.2017 passed in Appeal from Order No.436 of 2010 - National Insurance Co. Ltd. Vs. Nidhi Gosain & Ors., Order dated 5.6.2018 in National Insurance Co. Ltd. Vs. Rikeshwar Prasad & Ors. and Order dated 22.9.2017 in Oriental Insurance Co. Ltd. Vs. Devki Devi & Ors. in Appeal from Order No.29 of 2012. However, it is not in dispute that all these matters pertained to third party claims and none of them pertained to a case where the insured himself is seeking compensation on account of damage to the vehicle.
8. The learned counsel for the petitioner also places relies upon the decision of the Hon'ble Supreme Court in National Insurance Co. Ltd. Vs. Swaran Singh (2004 AIR SCW 663). However, a perusal of the said judgment would show that it was also a case of third party claimants.
9. This issue came for consideration in Revision Petition No.520 of 2018 in Suresh Kumar Vs. Iffco Tokio General Insurance Co. Ltd. and the following view was taken after considering the several decisions of the Hon'ble Supreme Court including Swaran Singh (supra) on which reliance is placed by the learned counsel for the petitioner:-
"6. In National Insurance Co. Ltd. Vs. Laxmi Narain Dhut (2007) 3 SCC 700, the Hon'ble Supreme Court noted as under:
"24. In the background of the statutory provisions, one thing is crystal clear i.e. the statute is beneficial one qua the third party. But that benefit cannot be extended to the owner of the offending vehicle. The logic of fake licence has to be considered differently in respect of the third party and in respect of own damage claims.
36. The inevitable conclusion therefore is that the decision in Swaran Singh case has no application to own damage cases. The effect of fake licence has to be considered in the light of what has been stated by this Court in New India Assurance Co. V. Kamla. Once the licence is a fake one the renewal cannot take away the effect of fake licence. It was observed in Kamla case as follows: (SCC p. 347, para 12)
38. In view of the above analysis the following situations emerge:
1. The decision in Swaran Singh case has no application to cases other than third-party risks.
2. XXXXXXX
3. In case of third-party risks the insurer has to indemnify the amount, and if so advised, to recover the same from the insured.
4. The concept of purposive interpretation has no application to cases relatable to Section 149 of the Act.
In National Insurance Co. Ltd. Vs. Om Prakash Jain Civil Appeal No. 6248 of 2009 decided on 14.09.2009, the Hon'ble Supreme Court referring to its earlier decision in Laxmi Narain Dhut (supra) and Swaran Singh (supra) specifically held as under:
"In National Insurance Company Limited Vs. Laxmi Narain Dhut [2007 (3) S.C.C. 700], it has been clearly laid down that the decision in the case of National Insurance Company Ltd. Vs. Swaran Singh & Anr. [2004 (3) S.C.C. 297] has no application to the cases other than third-party risks and where originally licence was a fake, renewal thereof cannot validate the same. In the present case, the complaint was filed for damage of the vehicle of the insured and not the third party risk. The District Forum and State Commission have concurrently held that the original licence of the driver was fake. This being the position, the District Forum was justified in dismissing the complaint and the State Commission committed an error by awarding compensation to the respondent".
In the aforesaid case, the complaint was filed by the insured himself seeking compensation for the damage caused to his vehicle, which had met with an accident. It was found that the driving licence possessed by the driver of the vehicle was a fake licence. The National Commission having decided in favour of the complainant, the matter was taken by the insurance company to the Apex Court.
In United India Insurance Co. Ltd. Vs. Davinder Singh (2007) 8 SCC 698, the respondent owned a vehicle which he had got insured from the appellant United India Insurance Co. Ltd. The said vehicle met an accident with a truck. It was being driven by a person, who did not possess a valid licence. The owner of the vehicle filed a complaint before the District Forum, seeking compensation for the damages caused to his vehicle. This Commission have ruled in his favour. The matter was taken to the Hon'ble Supreme Court by way of an appeal. Allowing the appeal filed by the insurance company, the Apex Court inter-alia held that the fora below had committed an error in holding the insurance company liable to indemnify the owner of the vehicle with regard to the losses sustained by him. During the course of the judgment, the Hon'ble Supreme Court, inter-alia observed as under:
"10. It is, thus, axiomatic that whereas an insurance company may be held to be liable to indemnify the owner for the purpose of meeting the object and purport f the provisions of the Motor Vehicles Act, the same may not be necessary in a case where an insurance company may refuse to compensate the owner of the vehicle towards his own loss. A distinction must be borne in mind as regards the statutory liability of the insurer vis-à-vis the purport and object sought to be achieved by a beneficent legislation before a forum constituted under the Motor Vehicles Act and enforcement of a contract qua contract before a Consumer Forum".
In Oriental Insurance Co. Ltd. V. Meena Variyal (2007) 5 SCC 428, the Hon'ble Supreme Court referring to its earlier decision in Swaran Singh, 2004(3) SCC 297 held as under:
"It is difficult to apply the ratio of this decision to a case not involving a third party. The whole protection provided by Chapter XI of the Act is against third-party risk. Therefore, in a case where a person is not a third party within the meaning of the Act, the insurance company cannot be made automatically liable merely by resorting to Swaran Singh ratio. This appears to be the position. This position was expounded recently by this Court in Naitonal Insurance Co. Ltd. Vs. Laxmi Narain Dhut. This Court after referring to Swaran Singh and discussing the law summed up the position thus : (Laxmi Narain Dhut case, SCC p. 719 para 38) The legal proposition emerges from the above referred decisions of the Hon'ble Supreme Court is that though the insurance company is liable to a third-party even if the vehicle, at the time it meets with an accident is being driven by a person who does not possess a valid driving licence, the position would be different in a case where compensation is sought by the insured himself, for the damage caused to his vehicle. Wherever, the insured himself is the claimant, the insurance company is not liable to reimburse him for the damage caused to the vehicle, if it is found that the driver of the vehicle did not possess a valid licence at the time the vehicle met with an accident."
7. In "National Insurance Co. Ltd. vs. Jarnail Singh & Ors." [JT 2001 (Supp. 2) SC 218], the driving licence of the driver, who drove the vehicle had expired on 16.05.94. The vehicle met with an accident on 20.10.94 and the driving licence was renewed only with effect from 28.10.96. It was held that the proviso of subsection (1) of section 15 became applicable to the case and since the driver had no effective licence to drive the vehicle on the date of the accident, the policy condition was violated and the insurance company was not liable to pay any amount to the insured. The aforesaid decision was quoted and applied by the Hon'ble Supreme Court in "New India Assurance Co. Ltd. vs. Suresh Chandra Aggarwal" [AIR 2009 SC 2987]. In Suresh Chandra Aggarwal (supra), the driver of the vehicle was not holding an effective licence at the time it met with an accident since the said licence had already expired on 25.10.91, whereas the accident took place on 29.02.92. The policy condition applicable in that case required that the person entitled to drive the vehicle should hold or should have held a driving licence and should not be disqualified from holding an effective driving licence. It was noted that though the driving licence had expired on 25.10.91, 4 months prior to the accident it was got renewed only with effect from 23.03.1992 and the driver had not applied for the renewal of the licence within 30 days of its expiry. Referring to the proviso of section 15 sub-section (1) of the Motor Vehicles Act, it was held that in such a case, the licence could be renewed only from the date of its renewal and in the interregnum period between expiry of the licence and the date of its renewal, there was no effective licence in existence. The decision of this Commission holding the Insurance Company liable was, therefore, set aside by the Hon'ble Supreme Court."
10. For the reasons stated hereinabove, I hold that as far as the claim filed by the insured himself is concerned, the same would not be payable where the driver of the vehicle was not holding a valid driving licence at the time the vehicle meets within an accident. Since admittedly the driver did not have a valid driving licence authorising him to drive on a hill road at the time the accident took place, the complainant/insured is not entitled to any reimbursement from the insurer. The view taken by the State Commission therefore does not call for any interference by this Commission in exercise of its revisional jurisdiction. The revision petition being is, therefore, dismissed."
7. For the reasons stated hereinabove the view taken by the State Commission does not call for any interference by this Commission in exercise of its revisional jurisdiction. The revision petition is, therefore, dismissed. The fees of the amicus curiae be paid.
......................J V.K. JAIN PRESIDING MEMBER