Andhra Pradesh High Court - Amravati
Oriental Insurance Company Limited vs Godikya Kalyan on 27 September, 2023
THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR
M.A.C.M.A. No.576 of 2022
JUDGMENT:
This Miscellaneous Appeal filed under Section 173 of the Motor Vehicles Act, 1988 calls in question the liability that was fastened to the insurance company by the Claims Tribunal. The insurance company impugns the order dated 16.08.2022 of learned Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Vizianagaram (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.209 of 2017.
2. Respondent No.1 is the claimant before the Claims Tribunal. Respondent No.2 is the driver of the offending vehicle. Respondent No.3 is the owner of the offending vehicle.
3. It was a case of an injured who sought for compensation for the injuries he sustained in an automobile accident and the claim was preferred before the Claims Tribunal under Section 166 of the Motor Vehicles Act, 1988. The claimant was aged 60 years. On 12.12.2016 at 9:45 A.M. in Salur of Vizianagaram District he was riding a bicycle. An ambulance bearing registration No.MP-11-TRU-3309 came from behind and dashed the cyclist and as a result the cyclist fell and sustained injuries 2 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 to his right ankle joint and right side of the back and also sustained other injuries on his body. He was shifted to Community Health Centre, Salur where first aid was given and thereafter, he was shifted to Sai Super Specialty Hospital, Vizianagaram where he was treated and surgeries were conducted. About this accident, Crime No.218 of 2016 was registered by Salur Police Station under Section 338 I.P.C. In his claim petition the claimant alleged that the accident occurred because of rash or negligent driving of the driver of the ambulance. He claimed that because of the injuries he suffered disability and he lost his earnings of Rs.500/- per day which he otherwise used to earn in his cloth business. He made a claim of Rs.1,50,000/-. Before the Claims Tribunal, the driver and owner were shown as respondent Nos.1 and 2. Driver filed a counter and that was adopted by the owner. In their counter, they stated that driver had valid driving license and the vehicle was covered by insurance policy and therefore, they pleaded to absolve them from liability. The Divisional Manager of Oriental Insurance Company was respondent No.3 and its Branch Manager was respondent No.4 before the Claims Tribunal. They filed a counter denying the factual aspects alleged in the 3 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 petition and it was stated that the driver did not have driving license and the fake cover note was produced and was sought to be used and that should not be permitted. They finally denied any liability on their part and sought dismissal of the claim.
4. During enquiry, on behalf of the claimant, PWs.1 and 2 testified and Exs.A.1 to A.4 were marked. The driver and owner did not adduce any evidence. Insurance Company adduced the evidence of RWs.1 to 3 and got marked Exs.B.1 to B.9. During evidence of PW.2-Doctor, who treated the injured, Ex.X.1 was also marked.
5. The learned Claims Tribunal settled the following issues for trial/enquiry:
1. Whether the 1st respondent drove the offending vehicle Ambulance bearing No.MP 11 TU 3309 in a rash and negligent manner and caused the accident?
2. Whether the petitioner is entitled to compensation, if so, for what amount and which respondents are liable to pay compensation amount?
3. To what relief?
6. On considering the facts and the evidence on record and the arguments made before it, learned Claims Tribunal found 4 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 on facts that there was automobile accident and the claimant suffered injuries and the cause of accident was the rash or negligent driving of driver of the ambulance. It adverted to the evidence concerning injuries and the pain and suffering and finally under three heads it granted a compensation of Rs.1,20,000/-. Learned Claims Tribunal recorded that the driver of the offending vehicle was holding a learner's license/LLR and there was no breach of policy. It also recorded a finding that the cover note in Ex.B.1 that was issued by the insurance company was in force and therefore, the liability was fastened to the insurance company.
7. Aggrieved by the above award, the insurance company preferred the present appeal.
8. In the memorandum of grounds, it is stated that there was no subsisting insurance policy by the date of accident and the claimant stated to have obtained another insurance policy from M/s. Chola Mandalam Insurance Company since that offered a policy at lesser premium. It is further stated that the cover note was issued by the dealer of the automobiles and the insurance company did not receive any payment towards 5 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 premium. That the driver of the offending vehicle had only LLR and he was permitted to drive the vehicle provided he was under
the supervision of a regular driving license holder. It is stated that there was non-compliance with that condition. That the Claims Tribunal failed to consider the facts and law in proper perspective and without there being any valid insurance coverage liability was fastened against insurance company and that is erroneous and that shall be upset.
9. Smt. A.Jayanthi, the learned counsel appearing for the appellant-insurance company submits that a contract without consideration is invalid and in the case at hand, evidence on record established absence of any payment towards premium and therefore, holding the insurance company liable is against law. Learned counsel further argued that the evidence on record would also disclose that there was cancellation of the policy/cover note and all these aspects should have convinced the Claims Tribunal to hold that insurance company shall not be liable but the learned Claims Tribunal reached to erroneous conclusions in fastening liability.
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Dr. VRKS, J M.A.C.M.A. No.576 of 2022
10. Sri P.Gopala Krishna, the learned counsel appearing on behalf of respondent No.1/claimant, submits that learned Claims Tribunal appropriately scrutinized the evidence on record and gave factual finding that there was valid cover note and by the time of accident the same was in force and was not cancelled and therefore, there was no error on part of the Claims Tribunal. Learned counsel further submits that the Claims Tribunal was right in holding that absence of consideration for the alleged cover note is a matter between the owner of the vehicle and the insurance company and that is no matter of concern for the claim of a third party. It is for these reasons, learned counsel submits that there are no merits in this appeal.
11. The following points fall for consideration:
1. Whether there was subsisting contract of insurance covering the risks of third parties?
2. Whether there was fundamental breach of insurance conditions with reference to driver possessing valid driving license?
3. Whether the learned Claims Tribunal committed any errors of fact or law?7
Dr. VRKS, J M.A.C.M.A. No.576 of 2022 Point Nos.1 to 3:
12. The following facts are borne by evidence on record and are seen in the impugned award of the Claims Tribunal and on these facts no controversy has arisen in this appeal:
(a) Dealer of Force Motors sold ambulance vehicle bearing registration No.MP-11-TRU-3309 to Sri Manoj Chandrasekhar on 11.12.2016. The dealer of Force Motors as an agent on behalf of the Oriental Insurance Company handed over a cover note/Ex.B.1 to the purchaser of the automobile at the time of sale of the automobile. This ambulance was driven by Sri Balaram Singh Thakur on 12.12.2016 and on that day the accident occurred. Ex.B.1-cover note was to be in force for a period of 15 days from the date of issuance. Thus, by the time of accident the cover note was within its validity period.
(b) Additional facts that emerged from the record are required to be now considered. After selling the automobile and after handing over Ex.B.1-cover note on 11.12.2016, the dealer of Force Motors on the very same day addressed a letter to the insurance company under Ex.B.6 seeking for cancellation of the cover note. In response to it, it was on 13.12.2016 the 8 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 insurance company addressed Ex.B.7-letter requesting the dealer of Force Motors to surrender the original cover note for cancellation. It is undisputed that the dealer of Force Motors did not surrender the original cover note to the insurance company.
(c) It is in the context of the above finding of facts, the contentions raised by the insurance company have to be considered.
(d) It is undisputed and in fact it is argued by the learned counsel for appellant-insurance company that the dealer of the Force Motors acted as an agent on behalf of the insurance company and that while selling the motor vehicle he handed over Ex.B.1-cover note to the owner of the automobile. A cover note is a temporary document issued by the insurance company that provides proof of insurance coverage until a final insurance policy can be issued. Thus, a cover note is different from a certificate of insurance or an insurance policy document. Since the insurance company would take time to complete the insurance paper work, they issued cover note which serves as a proof of coverage of insurance. It is undisputed before this 9 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 Court that for all practical purposes a valid cover note is equal to a regularly issued insurance policy.
13. In the case at hand, the vehicle was purchased, and the cover note was obtained on 11.12.2016 and it was valid for 15 days but the accident occurred on the next day of the issuance of cover note which means on 12.12.2016. In this appeal the insurance company argues that even as per the evidence of RW.3, who was the dealer of the Force Motors, he handed over the cover note but he did not receive any payment towards the cover note. It is based on this the learned counsel submits that the cover note was not supported by consideration and therefore, it could not have given rise to any liability. This argument cannot be sustained for the following reasons:
Section 64VB of the Insurance Act, 1938 is relevant in this regard and therefore, the same is extracted here:
"64VB. No risk to be assumed unless premium is received in advance:-
(1) No insurer shall assume any risk in India in respect of any insurance business on which premium is not ordinarily payable outside India unless and until the premium payable is received by him or is guaranteed to be paid by 10 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 such person in such manner and within such time as may be prescribed or unless and until deposit of such amount as may be prescribed, is made in advance in the prescribed manner.
(2) For the purposes of this section, in the case of risks for which premium can be ascertained in advance, the risk may be assumed not earlier than the date on which the premium has been paid in cash or by cheque to the insurer.
Explanation:--Where the premium is tendered by postal money order or cheque sent by post, the risk may be assumed on the date on which the money order is booked or the cheque is posted, as the case may be.
(3) Any refund of premium which may become due to an insured on account of the cancellation of a policy or alteration in its terms and conditions or otherwise shall be paid by the insurer directly to the insured by a crossed or order cheque or by postal money order and a proper receipt shall be obtained by the insurer from the insured, and such refund shall in no case be credited to the account of the agent.
(4) Where an insurance agent collects a premium on a policy of insurance on behalf of an insurer, he shall deposit with, or despatch by post to, the insurer, the premium so collected in full without deduction of his commission within twenty-four hours of the collection excluding bank and postal holidays.
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Dr. VRKS, J M.A.C.M.A. No.576 of 2022 (5) The Central Government may, by rules, relax the requirements of sub-section (1) in respect of particular categories in insurance policies. The Authority may, from time to time, specify, by the regulations made by it, the manner of receipt of premium by the insurer." The purport of the above provision indicates that the insurer had to receive premium, only then shall issue the documents covering the risk. The dealer of Force Motors was at a legal obligation not to permit the vehicle to roll out of his showroom unless there was insurance cover to the vehicle as mandated in Section 146 of the Motor Vehicles Act, 1988. The fact that he had issued Ex.B.1 is indicative that there was a validly obtained insurance cover by the owner of the vehicle. The vehicle rolled out of the showroom, and it travelled on the road and it was only on the next day it caused the accident. To appreciate the evidence of RW.3/dealer of Force Motors that he did not receive any payment from the owner towards Ex.B.1- cover note is concerned, he was expected to produce the copies of the sale documents and the total amount of money he collected from the purchaser of the automobile. The record does not indicate production of any such record before the learned Claims Tribunal. There was absolutely no explanation offered 12 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 and no reason suggested as to how RW.3 could have issued Ex.B.1 without receiving necessary payments for issuance of cover note. Thus, there was absolutely no credible evidence to think that Ex.B.1 was not supported by consideration. It was in these circumstances that the Claims Tribunal rightly refused to act upon the evidence of RW.3. The normal course of events would enable anyone that it was only on receipt of money one would issue cover note. Since in the case at hand such cover note was prepared and issued to Ex.B.1 rises the presumption that it was issued only after receiving necessary consideration. Now it was up to RW.3/dealer of Force Motors to remit that amount to the insurance company whose cover note he had delivered to the purchaser of the automobile. It seems that he did not do that. On the other hand, the dealer as well as insurance company state that there was oral intimation from the purchaser of the automobile that he would take insurance policy for a lesser premium from M/s. Chola Mandalam Insurance Company. No letter to that effect was obtained from the owner of the vehicle. No such insurance policy from Chola Mandalam Insurance Company was presented in evidence by the insurance company. No letter from the purchaser of the 13 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 automobile seeking cancellation of cover note was produced in evidence by the insurance company. In these circumstances, this Court has to hold that Ex.B.1-cover note was validly issued and was in force by the time of accident.
14. If a cover note had been issued, it remains valid till it was cancelled. Even if a cover note was issued without receiving any premium, liability arising towards a third party still has to be honoured by the insurance company is the law. In National Insurance Company Limited v. Abhaysing Pratapsing Waghela1, the Hon'ble Supreme Court of India laid down the law in the following terms:
"18. It is in the aforementioned situation, we are of the opinion, that the judgment of the High Court cannot be faulted. No doubt, a contract of insurance is to be governed by the terms thereof, but a distinction must be borne in mind between a contract of insurance which has been entered into for the purpose of giving effect to the object and purport of the statute and one which provides for reimbursement of the liability of the owner of the vehicle strictly in terms thereof. In that limited sense, a contract of insurance entered into for the purpose of covering a third- 1 (2008) 9 SCC 133 14 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 party risk would not be purely contractual. We may place on record that an ordinary contract of insurance does not have a statutory flavour. The Act merely imposes an obligation on the part of the insurance company to reimburse the claimant both in terms of the Act as also the contract. So far as the liability of the insurance company which comes within the purview of Sections 146 and 147 is concerned, the same subserves a constitutional goal, namely, social justice. A contract of insurance covering the third-party risk must, therefore, be viewed differently vis-à-
vis a contract of insurance qua contract."
15. In that case cover note was issued on 23.01.1995. A cheque towards premium was also tendered along with it on 23.01.1995. The automobile suffered accident on 27.01.1995. The cheque was dishonoured on 23.01.1995 itself. The insurance policy was cancelled subsequent to the occurrence of accident. Thus, by the time of accident the cover note issued was devoid of consideration. It was in the above referred circumstances, their Lordships held that as long as the cover note was not cancelled, the liability cannot be avoided. This ratio squarely answers the claim of the learned counsel for insurance company. In the case at hand, by the time of accident, there was subsisting cover note on the date of accident and it was not cancelled by then. Therefore, whether it was 15 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 supported by consideration or not is immaterial so far as the injured claimant is concerned. Learned Claims Tribunal appropriately dealt with the matter and reached to correct conclusions. The contentions raised adverse to it in this appeal are without merit.
16. The other contention raised on behalf of the insurance company/appellant is about non-existence of valid driving license by the driver of the offending ambulance. The finding of the Claims Tribunal that there was valid subsisting LLR for the driver of the ambulance is not disputed before this Court. The only issue that could raise is about presence or absence of holder of a driving license under whose presence the driver was expected to drive in terms of Rule 3(b) of the Central Motor Vehicles Rules, 1989. The evidence in this regard and the observations concerning this in the impugned award do not enable one to reach a definite finding on this aspect. The owner and driver did not contest the case. Therefore, there was no direct evidence to see whether the driver holding LLR was driving the ambulance under the immediate presence and supervision of holder of a driving license. Injured being third party could not know who else was there in the ambulance 16 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 along with the driver. None of the officers of the insurance company was a witness to the accident. In such circumstances, the contention and evidence of insurance company that there was no supervision of a driving license holder over the driver of the offending vehicle has to be accepted. Thus, it is a case of driver having valid driving license but the driver using the vehicle in violation of the rule concerning presence of a supervisory driving license holder. It is the obligation of the owner of the vehicle to provide such driving license holder under whose supervision his regular driver holding LLR could be permitted to drive the vehicle. In their counter the owner and driver did not say about presence of such driving license holder along with the driver. Thus, there was breach of policy condition on part of ambulance owner. In view of this, the learned Claims Tribunal ought to have considered the doctrine of pay and recovery. The learned Claims Tribunal simply recorded that driver was issued LLR on 03.12.2016 and that was in force by the date of accident on 12.12.2016. After recording such finding, the learned Claims Tribunal cited the precedent and held that even if the driver did not have valid driving license the insurer could be made liable as long as there 17 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 is a valid insurance policy. Saying so, it fastened liability on the insurance company. This finding cannot be supported since there was no finding on part of the learned Claims Tribunal as to whether the LLR holder was driving the vehicle under the supervision of driving license holder or not. It is in these circumstances, this Court finds that there are policy violations on part of the owner in permitting the driver with LLR to drive the vehicle without supervision of holder of a driving license. Therefore, the insurance company should be permitted to pay to the injured first and claim recovery of it from the owner of the offending vehicle as laid down by the Hon'ble Supreme Court of India in Shamanna v. Divisional Manager, Oriental Insurance Company Limited2. To this extent, the impugned award shall be modified.
17. From the discussion made above, it is clear that Ex.B.1- cover note is not a fake document and it is a valid document and it was validly issued by the agent of the appellant- insurance company and therefore, the insurance company is liable to compensate the injured. That the driver of the 2 (2018) 9 SCC 650 18 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 offending vehicle was permitted to drive the offending ambulance by the owner of the offending vehicle without there being a person with valid driving license arranged to supervise the driving of the driver. In view of that policy violation, the insurance company is entitled to recover the amount from the owner of the offending ambulance.
18. In the result, this Appeal is partly allowed for a modification, while confirming the impugned award dated 16.08.2022 of learned Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Vizianagaram in M.V.O.P.No.209 of 2017, in all respects, the appellant- Insurance Company is directed to deposit the overdue amount within 30 days and is permitted to seek for recovery from the owner of the ambulance Sri Manoj Chandrasekhar/respondent No.3 herein in this appeal. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
_____________________________ Dr. V.R.K.KRUPA SAGAR, J Date: 27.09.2023 Ivd 19 Dr. VRKS, J M.A.C.M.A. No.576 of 2022 THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR M.A.C.M.A. No.576 of 2022 Date: 27.09.2023 Ivd