Gauhati High Court
The National Insurance Company Ltd vs Krishnamoni Bora Gayan And Ors on 15 March, 2021
Equivalent citations: AIRONLINE 2021 GAU 261
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/8
GAHC010182042012
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA/13/2012
THE NATIONAL INSURANCE COMPANY LTD.
SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA,
REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-
700071, REPRESENTED BY THE ADMINISTRATIVE OFFICER, GAUHATI
REGIONAL OFFICE, BHANGAGARH, GUWAHATI-781005
VERSUS
KRISHNAMONI BORA GAYAN AND ORS
W/O LATE RATUL GAYAN, VILL. NONOI BADALGAON, P.S. NAGAON, DIST.
NAGAON, ASSAM.
2:SMTI TARAMAI GAYAN
W/O LATE TILOK GAYAN
VILL. NONOI BADALGAON
P.S. NAGAON
DIST. NAGAON
ASSAM.
3:MINTU HAZARIKA
VILL. KARHALIGAON KALONGPAR
P.S. RUPAHI HAT
DIST. NAGAON
ASSAM
Advocate for the Petitioner : MS.R D MOZUMDAR
Advocate for the Respondent : MR.D P CHALIHA
Page No.# 2/8
Linked Case : MC/466/2012
THE NATIONAL INSURANCE COMPANY LTD.
SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
REGISTERED HEAD OFFICE AT 3
MIDDLETON STREET
CALCUTTA-700071
REPRESENTED BY THE ADMINISTRATIVE OFFICER
GAUHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI-781005
VERSUS
KRISHNAMONI BORA GAYAN AND ORS
W/O LATE RATUL GAYAN
VILL. NONOI BADALGAON
P.S. NAGAON
DIST. NAGAON
ASSAM.
2:SMTI TARAMAI GAYAN
W/O LATE TILOK GAYAN
VILL. NONOI BADALGAON
P.S. NAGAON
DIST. NAGAON
ASSAM.
3:MINTU HAZARIKA
VILL. KARHALIGAON KALONGPAR
P.S. RUPAHI HAT
DIST. NAGAON
ASSAM.
------------
Advocate for : MS.R D MOZUMDAR Advocate for : appearing for KRISHNAMONI BORA GAYAN AND ORS Page No.# 3/8
-Before-
Hon'ble Mr. Justice Parthivjyoti Saikia
For the petitioner : Ms. R. D. Mozumdar
For respondents : Mr. D. P. Chaliha
Mr. I. A. Talukdar
Ms. M. Roy
Date of hearing : 02.03.2021.
Date of Judgment & Order : 15.03.2021.
JUDGMENT & ORDER(CAV)
Heard the learned counsel, Ms. R. D. Mozumdar appearing for the appellant. Also heard Mr. I. A. Talukdar and the learned Sr. counsel, Mr. D. P. Chaliha assisted by Ms. M. Roy, learned counsel appearing for the respondents.
2. This is an appeal filed under Section 30 of the Employee's Compensation Act, 1923 against the judgment dated 28.11.2011, passed by the Commissioner, Employees Compensation, Nagaon, Assam, in Case No. NWC 102/2009, awarding compensation and holding that the respondent No. 1 is liable to paid compensation of Rs. 4,10,200/- (Rupees four lakhs ten thousand two hundred) only, along with 7% interest from the date of filing of the petition, payable by the appellant.
3. The respondent No. 1, namely, Krishnamoni Bora Gayan is the wife of late Ratul Gayan. The 2nd respondent, namely, Smti Taramai Gayan is the mother of late Ratul Gayan.
4. Late Ratul Gayan was an employee of the respondent No. 3, namely, Sri Mintu Hazarika. In fact, Late Ratul Gayan was employed by the respondent No. 3 to drive the vehicle owned by him bearing No. AS 01 L 8826. On 21.08.2009, late Ratul Gayan was instructed by the respondent No. 3 to drive the vehicle to a place called Nonoi. While Page No.# 4/8 the deceased was driving the vehicle to Nonoi, he was kidnapped with the vehicle and ultimately, the deceased was murdered by some miscreants at Bakultal. Police registered the matter as Nagaon P.S. Case No. 1186/2009. The Driving license number of the deceased was numbered as 3011/TV/2/97. He was aged 32 years. At the time of his death, the deceased left behind his pregnant wife and late mother as his dependents.
5. The employer, Mintu Hazarika (the respondent No. 3 herein), filed a written statement before the Commissioner, whereby he denied his liability to pay compensation. He however, admitted that the deceased, Ratul Gayan was driving his vehicle bearing No. AS 01 L 8826 and had a valid driving license, which was valid up to 27.11.2011. The respondent No. 3 further stated in his written statement that on 21.08.2009, late Ratul Gayan was going to his residence by driving the aforesaid car and occurrence of kidnapping took place before he could reach his house.
6. The Commissioner framed the following issues:
(i). Whether claim petition is maintainable on the grounds of limitation of period and want of notice for claim u/s 10 of the Employee's Compensation Act 1923?
And whether the deceased driver was an employee U/S 2(1)(dd) of the E.C. Act 1923?
(ii). If so, whether the death of the driver was due to an accident during the course of and arising out of employment under OP No. 1?
(iii). What was the salary and age of the employee at the time of death?
(iv). Whether the claimants are lawful dependents and the OP No. 2 is liable to pay the compensation to them?
7. During the hearing of the case, the respondents examined 2(two) witnesses, i.e. the respondent No. 1, namely, Krishnamoni Bora Gayan and the respondent No. 3, namely, Mintu Hazarika. On the basis of the evidence on record, the Commissioner held that the Insurance Company i.e. the National Insurance Co. Ltd. is liable to pay an amount of Rs. 4, 07, 700/- (Rupees Four Lakhs Seven Thousand Seven Hundred) only, along with expenditure of Rs. 2500/- (Rupees Two Thousand Seven Hundred) only as Page No.# 5/8 funeral expenditure.
8. For the purpose of this appeal, the following substantial question of law was framed by this Court:
"Whether the finding as returned by the Commissioner that the accident occurred arising out of or in the course of the employment is the outcome of misreading of the evidence?"
9. The Commissioner framed the issue No. 2 of this point; therefore, I shall take up the issued No. 2 first before taking up the rest of the issue.
10. Section 3 of the Act of 1923 reads as under:
"3. Employer' s liability for compensation.- (1) If personal injury is caused to [an employee] by accident arising out of and in the course of his employment, his employer shall be liable to pay compensation in accordance with the provisions of this Chapter: "
11. So let me take up the evidence. Smti Krishnamoni Bora Gayan, the respondent No. 1 has stated in her evidence that on 21.08.2009, her husband was coming towards Kampur from Nagaon to take her to the hospital at Nagaon and before he could reach his house, he was kidnapped.
12. Sri Mintu Hazarika, The respondent No. 3 has stated in his evidence that on 21.08.2009, the deceased Ratul Gayan took his permission to bring his wife to Nagaon in his car. The witness further disclosed that on that day, late Ratul Gayan dropped him at his Office on 10.00 am and after that, he went towards Kampur to bring his wife to Nagaon.
13. Ms. Mazumdar, the learned counsel for the appellant has relied upon the decision of the Supreme Court that was rendered in the case of Mackinnon Mackenzie and Co. Private Ltd. v Ibrahim Mahommad issak, reported in AIR 1970 SC 1906. Paragraph 5 of the aforesaid judgment is quoted as under:
"5. To come within the Act the injury by accident must arise both out of and in the course of employment. The words "in the course of the employment" mean Page No.# 6/8 "in the course of the work which the workman is employed to do and which is incidental to it." The words "arising out of employment" are understood to mean that "during the course of the employment, injury has resulted from some risk incidental to the duties of the service, which unless engaged in the duty owing to the master, it is reasonable to believe the workman would not otherwise have suffered." In other words there must be a causal relationship between the accident and the employment. The expression "arising out of employment" is again not confined to the mere nature of the employment. The expression applies to employment as such to its nature, its conditions, its obligations and its incidents. If by reason of any of those factors the workman is brought within the zone of special danger the injury would be one which arises 'out of employment'. To put it differently if the accident had occurred on account of a risk which is an incident of the employment, the claim for compensation must succeed, unless of course the workman has exposed himself to an added peril by his own imprudent act. In Lancashire and Yorkshire Railway Co. v. Highley, 1917 AUTHORITIES CONCERNED 352, Lord Summer laid down the following test for determining whether an accident "arose out of the employment":
"There is, however, in my opinion, one test which is always at any rate applicable, because it arises upon the very words of the statute, and it is generally of some real assistance. It is this: Was it part of the injured person's employment to hazard, to suffer, or to do that which caused his injury? If yea, the accident arose out of his employment. If nay, it did not, because, what it was not part of the employment to hazard, to suffer, or to do, cannot well be the cause of an accident arising out of the employment. To ask if the cause of the accident was within the sphere of the employment, or was one of the ordinary risks of the employment, or reasonably incidental to the employment, or conversely, was an added peril and outside the sphere of the employment, are all different ways of asking whether it was a part of his employment, that Page No.# 7/8 the workman should have acted as he was acting or should have been in the position in which he was, whereby in the course of that employment he sustained injury."
14. Ms. Mazumdar has further relied upon another decision of the Supreme Court that was rendered in the case of Malikarjuna G. Hiremath v Branch Manager, the Oriental Insurance Co. Ltd. and Anr., reported in AIR 2009 SC 2019.
15. In Malikarjuna G. Hiremath (supra), the deceased was driving a vehicle and stopped at a temple. After that, he was sitting on the steps of a pond of the temple and suddenly, he slipped and fell into the water and died due to drowning. By referring to paragraph-5 of the judgment rendered in Mackinnon Mackenzie (supra), the Supreme Court held that for the death of the deceased driver no liability can be fastened upon the Insurance Company or the owner of the vehicle.
16. In the case in hand, the story is very clear. There is clear evidence that the deceased took permission from his employer to use his car for bringing his wife to Nagaon for medical treatment. So, it is visibly clear that the occurrence of kidnapping of the deceased did not take place in the course of the employment. The phrases "In the course of the employment" and "arising out of the use of motor vehicle" are two different concepts. "Arising out of the use of motor vehicle" is relevant in the motor accidents claims cases but here we are concerned with the Employee's Compensation Act, 1923. For that matter, the ratios laid down by the Supreme Court in the case of Rita Devi(SMT) and Ors. v New India Assurance Co. Ltd and Anr., reported in (2000) 5 SCC 113 and in Shivaji Dayanu Patil & Anr. v Vatschala Uttam More(SMT), reported in (1991) 3 SCC 530 ( relied upon by the respondents ) are not applicable in the present context. Therefore, the substantial question of law formulated by this Court is answered in negative.
17. In the result, the appeal is allowed and disposed of.
18. The impugned judgment dated 28.11.2011, passed by the Commissioner, Employees Compensation, Nagaon, Assam, in Case No. NWC 102/2009 is hereby set aside.
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17. Send back the L.C.R. JUDGE Comparing Assistant