Karnataka High Court
United India Fire & General Insurance ... vs U.E. Prasad And Ors. on 18 September, 1984
Equivalent citations: I(1985)ACC250, [1986]60COMPCAS700A(KAR)
JUDGMENT Sabhahit, J.
1. This appeal by the Insurer of the Auto is directed against the judgment and award dated First day of June 1978 made by the Claims Tribunal Bangalore City in M.C. No. 67/75 on its file awarding compensation of Rs. 8684/- from respondents 1 and 3 to 6 in the petition along with interest and costs.
2. The learned Counsel appearing for the appellant submitted that since the Tribunal held that both the drivers of the Auto and car were responsible for causing the accident, the Tribunal ought to have apportioned the liability between the two vehicles. He contended that the Insurance Company of the Auto could not be made liable to pay the entire compensation jointly and severally along with the other respondents. This submission was repealed by the learned Counsel appearing for the claimant. He submitted that the accident was the result of composite negligence and not contributory negligence. The person who was injured was a passenger in the Auto. The evidence of the petitioner shows that both the vehicles were being driven at a very fast speed and that is the cause of the accident. That being so, it is true that the accident was the result of composite negligence of both the drivers of the Auto and of the Car. In the case of composite negligence the claimant can proceed against any joint tort - feasor or against all of them as they are jointly and severally liable. The Tribunal has given joint and several liability, which in our opinion, is just and proper.
3. The Auto could be described as Motor cab. A Motor cab is defined under S. 2(15) of the Motor Vehicles Act. It states:
"Motor cab means any Motor vehicle constructed at any time or used to carry not more than 6 passengers excluding the driver for hire or reward."
As such the Autorickshaw falls within the category of Motor cab Vide Summitra Autorickshaw Sahakari Sangh Ltd. v. Director of Transport at Bombay, and therefore the liability of the Insurance Company in the case of a passenger in the Motor cab would extend to Rs. 10,000. That being so, the liability awarded in this case is within the liability of the Insurance Company.
4. In the result, there is no merit in this appeal and the appeal is dismissed. The Insurer however, is at liberty to take action for recovering the contribution from the other respondents who are made liable to pay the compensation jointly and severally.
5. Appeal dismissed.