Kerala High Court
Joseph P.T. @ Thomas Jacob Aged 67 Years vs Union Of India on 12 September, 2013
Equivalent citations: AIR 2014 KERALA 12, 2014 (1) ACC 559, (2014) 2 ACC 375, (2014) 1 ACJ 559, 2013 (4) KLT CN 78 (KER)
Author: A.Hariprasad
Bench: K.M.Joseph, A.Hariprasad
"C.R."
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.M.JOSEPH
&
THE HONOURABLE MR.JUSTICE A.HARIPRASAD
THURSDAY, THE 12TH DAY OF SEPTEMBER 2013/21ST BHADRA, 1935
MFA.No. 21 of 2012 ()
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O A.(II u)/ERS/2011/0004 of RAILWAY CLAIMS TRIBUNAL, ERNAKULAM
APPELLANT(S)/APPLICANT:
-----------------------------------------
JOSEPH P.T. @ THOMAS JACOB AGED 67 YEARS,
S/O. THOMAS, PALATHARAHOUSE, KUNNUMPURAM
THRIKODITHANAM.P.O., CHANGANACHERRY,KOTTAYAM DIST.
BY ADVS.SRI.MARTIN G.THOTTAN
SRI.T.ABY JACOB
RESPONDENT(S)/RESPONDENTS:
----------------------------
UNION OF INDIA
REPRESENTED BY THE GENRAL MANAGER, SOUTHERN RAILWAY
CHENNAI-600003.
BY ADV. SMT.REZIYA.P.A.,STANDING COUNSEL, RAILWAYS
THIS MISC. FIRST APPEAL HAVING BEEN FINALLYHEARD ON 16.08.2013 , THE
COURT ON 12-09-2013 DELIVERED THE FOLLOWING:
"C.R."
K.M.JOSEPH & A.HARIPRASAD, JJ.
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M.F.A. No.21 of 2012
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Dated this the 12th day of September, 2013.
JUDGMENT
A.Hariprasad, J.
The prominent question that arises for consideration in this appeal under Section 23 of the Railway Claims Tribunal Act, 1987 is this:
When a person sustains injury while attempting to board a moving train from the off side (ie., from the side where there is no platform), can it be said that he suffers a self-inflicted injury under Section 124A Proviso (b) of the Railways Act, 1989?
2. Shorn of unnecessary details, relevant facts are the following:
Appellant/applicant along with his daughter and brother's son went to Irinjalakuda from Changanacherry by train on 18.07.2010. He wanted to return to Changanacherry on the same day by another train. He reached Irinjalakuda station at about 3.15 p.m. and bought second class tickets for three adults. They went to the platform of the railway station. At that time, the train coming from Shornur and bound to Thiruvananthapuram was on the platform. His daughter entered the train. While the appellant was getting into the train, suddenly it started moving. His legs slipped and he fell from the train sustaining injuries all MFA No.21/2012 2 over body, including traumatic amputation of right leg below knee. He was taken to Taluk Head Quarters Hospital, Irinjalakuda immediately after the accident. Thereafter, he was taken to Specialist Hospital, Ernakulam and amputation of right leg was done. He was treated there for three days and thereafter admitted in Medical College Hospital, Kottayam. From there, a secondary amputation was also done. Appellant claimed that he is entitled to compensation under Section 124A of the Railways Act, 1989 (in short, "the Act").
3. Respondent filed a reply statement contending that the appellant did not suffer any injury in an untoward incident as defined in Section 123(c) of the Act. Report received from the Railway Administration shows that while the train was moving, the appellant tried to board it from the off side of platform No.2 at Irinjalakuda railway station and he fell down. Investigation report of the Divisional Railway Manager also reveals that the appellant attempted to entrain the moving train from the off side. Respondent contended that a person of ordinary prudence will understand the danger of entraining a moving train. Railway has many a times warned all passengers about the dangers of trying to entrain a moving train. The appellant, who was adventurous, reckless and unmindful of his age, attempted to board the moving train and that too from the off side. This deliberate act of the appellant tantamount to self-infliction of injury. Therefore, Railway Administration cannot be held liable to pay compensation for the self inflicted injury.
4. Before the Tribunal, Exts.A1 to A7 and Exts.R1 to R4 were marked. PWs 1 and 2 were examined on the side of the appellant and RWs 1 and 2 on the side of the respondent.
MFA No.21/2012 3
5. Heard the learned counsel appearing for the appellant and the respondent.
6. The Tribunal raised the following issues for trial:
"(1) Whether the applicant proves that he was a bonafide passenger for his journey with a valid ticket in Shoranur-Trivandrum Venad Express from Irinjalakuda to Changanacherry on 18.7.2010?
(2) Whether the applicants proves that he met with an accident U/s.123(c) of the Railways Act?
(3) Whether the respondent proves that they are exempted from payment of compensation vide S.124A of the Railways Act?
(4) Order?"
7. The Tribunal found that the appellant was a bonafide passenger. There is no challenge against this finding. Regarding the liability of the Railway Administration to pay compensation, the Tribunal found that the appellant sustained injuries while attempting to board a moving train from the off side. His act, according to the Tribunal, was deliberate and he was clearly aware of the danger of his action. Therefore, Tribunal ruled that the appellant sustained self- inflicted injuries for which the Railway Administration is not liable to pay compensation.
8. Learned counsel for the appellant vehementally challenged these findings. Before venturing to resolve the legal issues involved in the case, it will be apposite to marshal the facts to see if the appellant attempted to board a moving train from the off side.
9. PW1 is the appellant himself. He was aged 67 years at the time of MFA No.21/2012 4 deposition. PW1 stated that the incident was on 18.07.2010. He along with his daughter and brother's son came to Irinjalakuda for a personal purpose and decided to go back to his native place by express train No.6301 (Venad Express). It is his evidence that his nephew purchased tickets for the journey from Irinjalakuda to Changanacherry. In chief-examination, he had not stated whether he tried to board the train from the platform side or through the off side. In cross-examination, PW1 stated that after getting ticket at about 3.30 p.m. all the three came to platform No.I. At that time the train was on platform No.II. PW1 stated that they crossed foot over bridge (FOB) and tried to board that train. When he was about to board the train, it started moving. He fell down and sustained injuries. In cross-examination, the respondent has put a specific question to PW1 as to whether the latter was trying to entrain from the off side, which he denied.
10. PW2 is the daughter of PW1. PW2 deposed almost in the same lines as that of PW1. She also asserted that they came to platform No.II through FOB after taking ticket and at that time, the train was stationary on the platform. She also denied the contention of the respondent that appellant attempted to board the train through the off side.
11. RW1 was the guard in the train at the relevant time. He testified that the train reached at Irinjalakuda station at 15.25 hours. He proved Ext.R1, DRM's report. RW1 deposed that the train arrived at platform No.II and the ticket counter was on the other side of platform No.I. It is his evidence in chief- examination that before giving signal to start the train, he surveyed both sides of the train to ensure that nobody was boarding the train from either side at that MFA No.21/2012 5 time. This evidence has not been challenged by the appellant. He testified about the investigation report in Ext.R1. Investigation report shows that the appellant was trying to entrain a moving train after purchasing ticket from the booking office (off side of platform No.II) and fell down and received injuries. RW1 was subjected to searching cross-examination. He clarified in cross-examination that he did not see the appellant falling from the train. According to him, what he saw was the appellant lying on the off side of platform No.II. It is his case that after the train started moving a length of two bogies, it was stopped due to fall in air pressure, consequent to pulling of chain. Evidence tendered by RW1 remains credible in spite of tough cross-examination.
12. RW2 was the Station Master at the material time. At the time of deposition, he had already retired from service. He admitted that he was not an eye witness to the incident. But he asserted that he saw a man lying on the off side of the platform immediately after the train started moving. RW2 was also cross-examined at length. He stated that he had direct vision to the place of occurrence from where he was standing to give signal to start the train. In answer to the suggestion put to this witness by the counsel for the appellant, RW2 deposed that he was not aware as to whether relatives of the appellant had taken him after the accident from the on side and placed him on the off side. It is interesting to note that such a case is conspicuously absent in the application and at the time of adducing oral evidence. Records as well as evidence of RW2 would show that the train was running late on the date of incident. However, the train stopped for the usual time of two minutes at Irinjalakuda station. RW2 deposed that normally a person will take two minutes MFA No.21/2012 6 to reach platform No.II from platform No.I through a FOB. This evidence tendered by RW2 has not been challenged in cross-examination. According to the learned counsel for the respondent, the unchallenged testimony of RW2 in this regard will clearly indicate that the appellant boarded the train from the off side by crossing the rails. All these aspects in the testimony of RW2 will tend to fortify the case of the respondent that the appellant tried to entrain from the off side.
13. Exts.A1 and A2 are the journey tickets. From Ext.A2 (return ticket), it is seen that the ticket was issued at 15.25 hours on 18.07.2010. From Ext.R1, DRM's report, which contains the Express/passenger train C.T.R. , it is seen that the scheduled arrival of train No.6301 at Irinjalakuda was 15.23 hours. It actually arrived on that day at 15.25 hours. Its scheduled departure was 15.25 hours. It actually departed at 15.27 hours. A combined reading of Ext.A2 and this report will show that the appellant had hardly two minutes left from the time at which the ticket was issued and the starting of train. Investigation report in Ext.R1 also shows that the appellant attempted to board a moving train. Copy of message book pertaining to 18.07.21010 is also seen produced in Ext.R1. It is prepared by RW1. It is mentioned specifically that the appellant attempted to board the moving train from the off side and fell down in the railway track. Ext.R2 records show that immediately after the accident, a report was submitted to the authorities with the signature of PW2 on it, stating that the appellant tried to entrain from the off side of a moving train. Ext.R3 is the report of untoward incident prepared in Form No.I by RW2 immediately after the accident. All these documents are prepared shortly after the accident. There MFA No.21/2012 7 is no reason to think that these documents were created by the Railway Administration for the purpose of defending a probable future claim. Oral evidence adduced on the side of the respondent coupled with reliable documents would show that the appellant attempted to board a moving train from the off side of platform No.II and in that process he sustained injuries. This finding of the Tribunal is sustainable on evidence and hence we uphold the same.
14. Now we move on to the question whether in the above factual settings the appellant is legally entitled to get compensation.
15. Relevant provisions in the Act are Sections 123 and 124A. Section 123 (c) of the Act defines "untoward incident" which reads as follows:
"(c) "untoward incident" means -
(1) (i) the commission of a terrorist act within the meaning of sub-section (1) of section 3 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (28 of 1987); or
(ii) the making of a violent attack or the commission of robbery or dacoity; or
(iii) the indulging in rioting, shoot-out or arson, by any person in or on any train carrying passengers, or in a waiting hall, cloak room or reservation or booking office or on any platform or in any other place within the precincts of a railway station; or (2) the accidental falling of any passenger from a train carrying passengers."
Section 124A of the Act deals with the liability of the Railway Administration to pay compensation on account of an untoward incident. It reads as follows: MFA No.21/2012 8
"124A. Compensation on account of untoward incident.- When in the course of working a railway an untoward incident occurs, then whether or not there has been any wrongful act, neglect or default on the part of the railway administration such as would entitle a passenger who has been injured or the dependant of a passenger who has been killed to maintain an action and recover damages in respect thereof, the railway administration shall, notwithstanding anything contained in any other law, be liable to pay compensation to such extent as may be prescribed and to that extent only for loss occasioned by the death of, or injury to, a passenger as a result of such untoward incident.
Provided that no compensation shall be payable under this section by the railway administration if the passenger dies or suffers injury due to -
(a) suicide or attempted suicide by him;
(b) self-inflicted injury;
(c) his own criminal act;
(d) any act committed by him in a state of
intoxication or insanity;
(e) any natural cause or disease or
medical or surgical treatment unless such treatment becomes necessary due to injury caused by the said untoward incident.
Explanation.- For the purpose of this section, "passenger" includes -
(i) a railway servant on duty; and
(ii) a person who has purchased a valid ticket for travelling by a train carrying passengers, on any date or a valid platform ticket and becomes a victim of an MFA No.21/2012 9 untoward incident."
A careful reading of Section 124A of the Act would show that the liability to pay compensation for an untoward incident arises if a passenger sustains injury or he dies in the course of working of railway. It is also clear that the liability is attached de hors the factum whether there was any wrongful act, neglect or default on the part of the Railway Administration in causing the accident. The proviso to this Section specifically states the various exceptions where the Railway Administration can extricate themselves from the liability. Section 124A Proviso (b) of the Act says that the Railway Administration has no liability to pay compensation, if a passenger suffers a self-inflicted injury. The scope and legal effect of the phraseology employed in the statute as "self-inflicted injury"
shall be discussed in detail hereunder. Before that we shall consider the arguments advanced at the Bar.
16. Learned counsel for the appellant based on Union of India v. Prabhakaran Vijayakumar (2008 (2) KLT 700) contended that the Supreme Court had held that Section 124A of the Act lays down strict liability or no fault liability in case of railway accidents. It was also held therein that if a case comes within the purview of Section 124A of the Act, then it is wholly irrelevant as to who was at fault. That was a case wherein a lady sustained fatal injuries when she tried to board a running train, of course from the railway platform. In that decision the scope of the term "self-inflicted injury" was not considered. Not only that, the Supreme Court held that the case was clearly covered by the main body of Section 124 of the Act, and not its proviso. Hence that decision is clearly distinguishable on facts and law.
MFA No.21/2012 10
17. Learned counsel relied on Jameela v. Union of India (2010 (3) KLT 882) wherein the Supreme Court considered whether standing at open doors of a running train can be said to be a criminal act. After considering the legal provisions, it was held that the criminal act envisaged under Section 124A, Proviso Clause (c) must have an element of malicious intent or mens rea. Standing at the open doors of the compartments of a running train may be a negligent act, even a rash act but, without anything else, it is certainly not a criminal act. However, facts in this case are totally different from that in Jameela's case (supra). Furthermore, the scope of Clause (b) of Proviso to Section 124A of the Act was not required to be interpreted in that decision.
18. Question that we are called up to decide, as mentioned earlier, is the interpretation of the phraseology 'self-inflicted injury' occurring in Section 124A Proviso Clause (b) of the Act. Learned counsel for the appellant placed reliance on the Ramesh Kuraria v. Union of India (2008 ACJ 163) to contend that sustaining injuries while boarding a train from the off side cannot be said to be a self-inflicted injury. High Court of Madhya Pradesh had occasion to consider such a plea raised by the Railway Administration. Facts of the case show that a person sustained injuries due to fall from a moving train while he was attempting to board it from the off side and later he died. It is seen from the narration of facts that the deceased faced too much difficulties in boarding the train as the doors on both sides of each compartment were jammed with fire wood illegally loaded by wood cutters and that was a daily routine and practise which the Railway did not prohibit. The deceased slipped down while boarding the train and succumbed to the injuries. After considering the evidence MFA No.21/2012 11 and legal provisions, High Court of Madhya Pradesh found that the Railway was liable to pay compensation as it failed to provide clear passage to the passengers for boarding the train. It was also found that the Railway failed to adduce any evidence to show that it was a self-inflicted injury. Therefore, in the factual scenario of that case, the contention of Railway was repelled by the court. Facts in this case are totally different. There is no evidence, not even a suggestion, to show that there was any difficulty for the appellant to entrain from the platform. Therefore, the said decision is clearly distinguishable on facts.
19. The term 'self-inflicted injury' is not defined in the Act or in the Railway Claims Tribunal Act, 1987 or in any other cognate statute. There is no definition for this term provided in the General Clauses Act, 1897. In spite of our best efforts, we could not find a definition for the term 'self-inflicted injury' in the legal dictionaries like Black's Law Dictionary and Stroud's Judicial Dictionary. However, Advanced Law Lexicon by P.Ramanatha Aiyar (4th Edition, page 4406) defines 'self-inflicted injuries' and 'self inflicted wound' in the following terms:
"Self-inflicted injuries. "Self-inflicted injuries," as used in an accident policy providing that the insurer shall not be liable to the insured for self-inflicted injuries means injuries which are self-inflicted by the insured when he is capable of rational voluntary action, and not when he is insane.
Self-inflicted wound. Wound inflicted by one's self."
The terms "self-inflicted" and "self-infliction" have been defined in New English Dictionary on Historical Principles edited by Sir James Murray, LL.D. (Vol.VIII:
Part II at page 421) as follows:
"Inflicted by oneself or one's own hand"
MFA No.21/2012 12
Webster's Third New International Dictionary of the English Language (Unabridged, 1969 Edition at page 2060) defines the term "self-inflicted" as "(1) self imposed" and "(2) inflicted by one's own hand (a self-inflicted wound)". We also referred to the Wikipedia, the free encyclopedia. Therein a self-inflicted wound is described as the act of harming oneself where there are no underlying psychological problems related to the self-injury, but where the injurer wanted to take advantage of being injured. Wikipedia further shows that most self-inflicted wounds occur during wartime, for various possible reasons like to avoid a serious combat injury or combat death. Those concepts are not germane for our purpose.
20. Oxford Reference Dictionary defines the word 'self-inflicted injury' as one inflicted on oneself by one's own action. Collins Cobuild Advanced Learner's English Dictionary defines the term 'self-inflicted injury' in the following manner - "a self inflicted wound or injury is one that you do to yourself deliberately".
21. We shall now consider the manner in which the exceptions in Clauses (a) and (b) to the proviso have been collocated. As Clauses (c) to (e) are not relevant for our purpose, we need not dwell on them. Liability of the Railway Administration to pay compensation is not attracted if a passenger commits suicide. That is provided in Clause (a) to the Proviso to Section 124A of the Act. In the same Clause, "attempted suicide" is also mentioned. It goes without saying that for both suicide and attempt to commit suicide, intentional act/acts are essential. So, it is evident that dependant(s) of a person committing suicide or a person sustaining injuries in an act done with an MFA No.21/2012 13 intention of committing suicide are not entitled to claim compensation.
22. Next category in Clause (b) of the Proviso to Section 124A of the Act deals with exoneration of the Railway Administration from the liability to pay of compensation when a person suffers self-inflicted injury. From the arrangement of these provisions, it can be seen that "self-inflicted" injury described therein should be distinct and separate from attempted suicide and should be lesser in gravity than attempted suicide. In the case of a self- inflicted injury there may be an intention to harm oneself, but certainly there will not be an intention to take out one's own life. Stated differently, in an attempt to commit suicide, the intention will be to kill oneself, but he fails to bring about the desired result. Certainly it is an offence punishable under Section 309 of the Indian Penal Code. Hence these two phraseologies must be understood to have different meanings. One of the important rules of interpretation of statute is that the statutory provisions should be harmoniously construed. Justice G.P.Singh on 'Principles of Statutory Interpretation' makes the following observations based on authoritative pronouncements by the Supreme Court:
"It has already been seen that a statute must be read as a whole and one provision of the Act should be construed with reference to other provisions in the same Act so as to make a consistent enactment of the whole statute. Such a construction has the merit of avoiding any inconsistency or repugnancy either within a section or between a section and other parts of the statute. It is the duty of the courts to avoid "a head on clash"
between two sections of the same Act and, "whenever it is possible to do so, to construe provisions which appear MFA No.21/2012 14 to conflict so that they harmonise. It should not be lightly assumed that "Parliament had given with one hand what it took away with the other". The provisions of one section of a statute cannot be used to defeat those of another "unless it is impossible to effect reconciliation between them". The same rule applies in regard to sub-
sections of a section. In the words of Gajendragadkar, J.: "The sub-sections must be read as parts of an integral whole and as being interdependent; an attempt should be made in construing them to reconcile them if it is reasonably possible to do so, and to avoid repugnancy". (see - Madanlal Fakirchand Dudhediya v.
Shree Changdeo Sugar Mills Ltd.(AIR 1962 SC 1543)) As stated by VENKATARAMA AIYAR, J.: "The rule of construction is well settled that when there are in an enactment two provisions which cannot be reconciled with each other, they should be so interpreted that, if possible, effect should be given to both. This is what is known as the rule of harmonious construction". (see -
Venkataramana Devaru v. State of Mysore (AIR 1958 SC
255)) That, effect should be given to both, is the very essence of the rule. Thus a construction that reduces one of the provisions to a "useless lumber" or "dead letter" is not harmonious construction. To harmonise is not to destroy. ............."
Therefore, the two limbs of the Proviso should be construed to have two different objectives to be achieved. We can understand the meaning of the term "self-inflicted injury" not only from the sources provided by the dictionaries, but also from the context in which it is used in the statute. The term "self-inflicted MFA No.21/2012 15 injury" used in the statute can be deduced as one which a person suffers on account of one's own action, which is something more than a rash or negligent act. But it shall not be an intentional act of attempted suicide. While there may be cases where there is intention to inflict oneself with injury amounting to self- inflicted injury, which falls short of an attempt to commit suicide, there can also be cases where, irrespective of intention, a person may act with total recklessness, in that, he may throw all norms of caution to the wind and regardless to his age, circumstances, etc. act to his detriment. Facts of this case show that the appellant attempted to board a moving train from the off side unmindful of his age and fully aware of the positional disadvantageous and dangers of boarding a train from a level lower than the footboard of the train. It is common knowledge that the footboard and handrails at the doors of the compartment are designed to suit the convenience of the passengers for boarding from and alighting to the platform. And at the same time, when a person is trying to board the train from the non-platform side, he will be standing on the heap of rubbles kept beneath the track and that too in a lower level. Further more, he will have to stretch himself to catch the handrails and struggle to climb up through the footboard hanging beneath the bogie. The probability of danger is increased in arithmetic progression when the train is moving. Visualising all these things in mind, it can only be held that the act of the appellant was the height of carelessness, imprudence and foolhardiness. It is indisputable that the purpose of Section 124A of the Act is to provide a speedy remedy to an injured passenger or to the dependants of a deceased passenger involved in an untoward incident. Section 124A of the Act provides for MFA No.21/2012 16 compensation to a passenger or his dependants who suffers injury or death, as the case may be, in an untoward incident even where the untoward incident is not the consequence of any wrongful act, neglect or default on the part of the Railway Administration. To this extent, it can be said to be a no-fault liability. Even though the provisions relating to payment of compensation in the Act can be said to be a piece of beneficial legislation, it cannot be stretched too much to reward a person who acts callously, unwisely or imprudently. There is no provision of law brought to our notice permitting the passengers to entrain from the non-platform side of the railway track. However, the counsel for the respondent did not show any provision of law prohibiting the same. The question whether an act by which a passenger sustains injury while boarding a train through the off side, is a self-inflicted injury or not depends on the facts of each case. Merely because a person suffered injury in the process of getting into the train through the off side, it may not be sufficient to term it as a self-inflicted injury, unless the facts and circumstances show that his act was totally imprudent, irrational, callous and unmindful of the consequences. All the facts and circumstances established in this case would show that the act of the appellant was with full knowledge of the imminent possibility of dangering his life or limb and therefore, it squarely comes within the term "self-inflicted injury"
defined in Section 124A Proviso (b) of the Act. Hence we find that the Tribunal rightly disallowed the claim of the appellant for compensation. We do not find any reason to interfere in this matter.
In the result,
(i) Appeal is dismissed.
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(ii) There is no order as to costs.
K.M.JOSEPH, JUDGE.
A. HARIPRASAD, JUDGE.
cks
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