Andhra HC (Pre-Telangana)
Unknown vs Voggani Chinna Venkataiah And 2 Others on 10 September, 2014
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
THE HONBLE SRI JUSTICE C. PRAVEEN KUMAR
M.A.C.M.A. No. 797 of 2007
10-09-2014
The New India Assurance Company Limited Through its Divisional Manager Division
Office, Kurnool .....APPELLANT
Voggani Chinna Venkataiah and 2 others ..RESPONDENTS
Counsel for Appellant: Smt I.Maamu Vani
Counsel for Respondents:Sri N.Ashok Kumar
<GIST :
>HEAD NOTE :
? Cases referred :
2014 ACJ 1254
2012 ACJ 2355
2014 (1) An.W.R. 285 (Ori.)
2009(ii) OLR 982
2008 ACJ 1388
HONBLE SRI JUSTICE C. PRAVEEN KUMAR
M.A.C.M.A.No.797 of 2007
JUDGMENT:
Aggrieved by the award dated 29.06.2006 passed in O.P.No.362 of 2001 on the file of the Motor Accidents Claims Tribunal-cum-IV Additional District Judge (FTC), Mahaboobnagar, the New India Assurance Company Limited filed the present appeal under Section 173 of the Motor Vehicles Act, 1988 (for short the Act), wherein and whereunder the Tribunal awarded a sum of Rs.1,50,000/- as compensation by directing the insurance company to pay the said amount with interest from the date of filing of petition till the date of realization at first instance and later recover the same from the first respondent.
For the sake of convenience, the parties will hereinafter be referred to as arrayed in O.P. The facts in issue are as under:
The claimants, who are the parents of one V.Chennaiah, filed a petition under Section 166 of the Act, claiming compensation of Rs.1,50,000/- for the death of one V.Chennaiah in a motor accident that took place on 28.04.2001. It is stated that on the fateful day the deceased was engaged as a labourer in a Tractor-Trailer bearing No. AP.22.E.2209 and 2210 for transporting earth from Bhaktimalla village water tank to the fields of Ranga Reddy of the same village. The averments in the petition would disclose that the deceased was traveling in the tractor-trailer to load the earth. On the way the deceased got down from the tractor to drink water and while boarding the tractor/trailer, the driver of the tractor drove it in a rash and negligent manner, due to which the deceased fell down and the tractor ran over him resulting in instantaneous death. In respect of the above incident, a case in Crime No.26 of 2001 of Kosgi Police Station came to be registered against the driver of the Tractor-Trailer for an offence punishable under Section 304-A IPC. The deceased was aged about 20 years at the time of accident and earning Rs.5,000/- per month by doing agriculture and labour work and contributing the same to his family. It is stated that due to sudden death, the petitioners lost love and affection and future support of their son. Hence, claim-petition came to be filed.
The first respondent, who is the owner of the vehicle, remained ex parte, while the second respondent filed their counter denying the allegations made in the petition with regard to the date and time of the incident and also with regard to the age and income of the deceased. It is specifically stated that the said vehicle was meant for agriculture purpose, but the first respondent converted it into commercial purpose, thereby violating the terms and conditions of the policy, as such the insurance company is not liable to pay compensation to the claimants. Since the deceased was under the control of first respondent and was traveling as un-authorised passenger, it is stated that the first respondent alone is liable to pay the compensation.
On the basis of the above pleadings, the Tribunal framed the following issues:
1. Whether the accident occurred on 28.04.2001 at about 1.00 p.m. within the limits of Bhaktimala village, due to rash and negligent driving of Tractor and Trally bearing No. AP-22-E-2209/2210 by its driver, and whether it resulted to the death of Chennaiah?
2. Whether the petitioners are entitled for compensation? If so, to what amount, and from whom?
3. To what relief?
In support of the claim, the claimants examined PWs.1 and 2 and got marked Exs.A1 to A6. The second respondent examined RW.1 and marked Exs.B1 to B4.
After analyzing the evidence available on record, the tribunal held that the accident took place due to rash and negligent driving of the driver of the Tractor-Trailer and as such the claimants were held entitled to a sum of Rs.1,50,000/- as compensation to be paid initially by the insurance company and later recover it from the first respondent. Challenging the same, the present appeal has been filed by the insurer of the vehicle.
Smt. I Mammu Vani, the learned counsel for the appellant mainly submits that the policy does not cover the risk of the deceased, who was traveling in the Tractor-trailer, which was insured for agriculture purpose. She argued that the policy was taken only for the agriculture purpose and since the vehicle was used for a purpose otherthan for which it was insured, the insurance company cannot be made liable.
On the other hand, the learned counsel for the claimants submits that the M.V.Act being a beneficial legislation, technicalities should not come in the way of the Court in granting compensation. In any event, he admits that the Tribunal after analyzing the material on record awarded compensation which warrants no interference.
The insurance company examined RW1, who in his evidence deposed that Ex.B3 policy was issued for agriculture usage and the same was in force at the time of the accident. According to him, no separate premium was paid to cover the risk of the labourer and at the time of the accident the tractor was used for commercial purpose ie. for transportation of earth. According to him, the driver of the vehicle was not having a valid driving licence to drive the vehicle at the time of the accident. RW1 further deposed that the deceased was traveling in the vehicle as an un-authorised passenger and there is no contractual liability for the insurance company to pay compensation since no premium was paid by the first respondent covering the risk of passengers or even labourers.
A perusal of the insurance policy, which placed on record as Ex.B3, would show that it was a Farmers Package Insurance policy covering the risk of six labourers to an extent of Rs.25,000/- to each of the labourer. It is true that the appellant did not take specific plea in his counter to the effect that it is Janatha policy covering the risk of six labourers to an extent of Rs.25,000/- to each labourer but the averments in the counter would show that the policy does not cover the risk of labourers traveling in the vehicle. The said argument of the learned counsel for the appellant is supported to certain extent by the evidence of RW1, who was examined on behalf of the insurance company. Therefore, the arguments of the learned counsel for the claimants that the appeal has to be dismissed on the ground that the appellant has not raised any pleadings of this nature in the counter or adduced any evidence on the aspect cannot be accepted.
The other point urged by the learned counsel for the appellant is that the insurance company is not liable to pay compensation as the policy does not cover the risk of person traveling either as a passenger or as a labourer.
The evidence available on record would establish that the tractor-trailer was insured for agriculture purpose. The material on record further discloses that as on the date of the accident the tractor was going to collect earth from the water tank bed to be unloaded in the fields of one Ranga Reddy.
The issue is whether the earth/sand was used for agriculture purpose or for a commercial purpose?
Admittedly, on the date of accident the deceased was engaged to load mud from the tank bed and unload the same at the field of one Ranga Reddy. The said mud which unloaded at the field is for agriculture purpose only. It is nobodys case that the mud was sold to third party. That being the case, it can safely be held that the vehicle was used for agriculture purpose only.
In Fahim Ahmad and others v. United India Insurance Co. Ltd. and others the Apex Court held as under:
At the time of accident a trolley was attached with the tractor, which was carrying sand for the purpose of construction of underground tank near the farmland for irrigation purpose. However, merely because it was carrying sand would not mean that the tractor was being used for commercial purpose and consequently, there was a breach of the condition of policy on the part of the insured.
Some what similar issue came up for consideration before this Court in Oriental Insurance Co. Ltd. Vs. S.Ramanjaneyulu and others . It was also a case where the owner of a tractor- trailer engaged the deceased to harvest and transport groundnut seeds to their village. Dealing with the liability of the insurer, a learned single Judge of this Court held as under:
Admittedly the tractor and trailer was used for carrying coolies to harvest the groundnut crop. Therefore, it cannot be said that those coolies were passengers being carried for hire and reward. Therefore, it is clear the insurance company cannot avoid its liability. Therefore, I do not see any reason to interfere with the award passed by the Tribunal and hence, this appeal is liable to be dismissed.
Even otherwise, in the instant case, the tractor and trailer was used for carrying a load of earth from the tank bed to the field of one Ranga Reddy. The deceased who was engaged to load the earth from Baktimalla village water tank bed and unload at the fields of one Raja Reddy, got down from the tractor to drink water. While boarding the same, the tractor driver drove the vehicle in a rash and negligent manner, due to which the deceased fell down and died due to the injuries received by him.
The question would be whether the deceased can be treated as a third party when the death of the deceased did not occur while he was traveling in the tractor and as the accident took place while he was trying to board the trolley.
The issue as to whether the deceased has to be treated as a third party or not came up for consideration before the Orissa High Court in Branch Manager, Bajaj Allianz General Insurance Company Limited v. Kumari Podha . The facts in the said case are almost identical to the case on hand. It was also a case where the deceased who was working as a labourer in a tractor trolley fell down while he was traveling from Landreju to Boudh, due to rash and negligent driving of the driver of the vehicle and thereafter the trolley ran over him leading to his death. Relying upon the earlier judgment of the said Court in Divisional Manager, Oriental Insurance Co. Ltd. V. Minka Munda and two others , a learned single Judge of Orissa High Court observed as under: As regards the plea of the insurer that no extra premium having been paid to cover the risk of a labourer traveling in a tractor-trolley, the same is erroneous and misconceived. A tractor fitted with trolley is a goods carriage and as per Section 147 (1) of the M.V.Act, no extra premium is required to be paid to cover the liability of such a labourer carried in a goods vehicle.
The Apex Court in New India Insurance Company v Darshana Devi and others while dealing with a situation where the deceased who was travelling on mudguard of the tractor fell down and came underneath the said tractor, directed the insurance company to pay compensation to the claimants and recover the same from the owner of the vehicle.
In M.A.C.M.A.No.87 of 2007, a learned single Judge of this Court held as under:
It is important to keep it in mind that the moment he fell down he lost the character of unauthorized passenger of the goods lorry and became third party and later only he was run over. Once he is a third party to the vehicle, there is a statutory liability to the third party under Section 147 read with Section 149 from the policy in force read with Section 168 of the Act for the insurer to indemnify.
In view of the judgments referred to above, the deceased has to be treated as a third party and since the insurance policy was in force at the time of the accident, I am of the view that the order of the Tribunal in directing the insurance company to pay the amount and recover the same from the owner of the vehicle warrants no interference, and the appeal is liable to be dismissed.
Accordingly, the appeal is dismissed confirming the award dated 29.06.2006 passed in O.P.No.362 of 2001 on the file of the Motor Accidents Claims Tribunal-cum-IV Additional District Judge (FTC), Mahaboobnagar. There shall be no order as to costs.
The miscellaneous petitions, if any pending, shall stand closed.
_____________________ C. PRAVEEN KUMAR, J 10.09.2014