Smt Gulnaz Jaleel W/O Syed Jaleel vs Syed Jaleel S/O Syed Habeeb on 17 June, 2009

[Cites 0, Cited by 6]

Karnataka High Court

Smt Gulnaz Jaleel W/O Syed Jaleel vs Syed Jaleel S/O Syed Habeeb on 17 June, 2009

Equivalent citations: 2009 (6) AIR KANT HCR 193, 2010 A I H C 41, (2010) 1 TAC 148, (2009) 3 KCCR 2263, (2010) 2 ACC 919, (2010) 3 ACJ 1980, (2010) 3 KANT LJ 668, (2009) 83 ALLINDCAS 649 (KAR)

Bench: A.N.Venugopala Gowda

  Vg By st; _;jR.'$<>pai V!i'a;é.x.{V_.{,;) 

 

IN THE HIGH COURT OF KARNATAKA AT 3AaeGA;a§§§j %

DATED mzs THE 173"" DAY OF JUNE, 2_QQ§'--.   %%

BEFGRE

THE HOWBLE MR. JUSTICE A.§2,vEw£jmpA1_A é;€:w%:nA V'   

Misceiianeous First Avneai Nd;%4%é§Ss OF 2ee6J§Azv2a£}L: H
BETWEEN:    A   "

Smt. Guinaz Jaieei

W/0.83296 Jaieei, _  .   . 
Aged about 42 yeaf€#};~.%.w-'  =:  
C/o.Asiam Kharg-v¢'  '~ '    ,
Berna! Pest; 3' _   » é 

Tarikera "f'al_:.s.i;,_  '*«:;,__  .. "

c2:§;<;<ama'<_;Vai:.:_r--§;'¥;§t§.;c1;:,§a 
ﬁn: 5?'? 223. ._ '  '

..I3uPPELLAN"§"

 1. %%"3y+:é_s;:  iIa'ié 7e§. _ 

S,fo_."Sya_d; 'ﬁiaiieeb,
_ Aged a£:3_'out "52 years,
 0river~ ef:.Lorry No. RJ--05/G~--1181,

  Rﬂts, Tippu Nagara,
 "«."Chi¥<i~;amaga£ur District.
_  'i?;iri?: 5?? 101.

'T  _2';-'v--€irienta§ Insurance Cempagzy Ltd.,

 Chikkamagaiur Branch,
Chikkamagaiar --~ 5?'? mi

. ..RE$PONDE¥\ETS



(By Sri. A.N.Kri$hnaswamy for R2 and Sri.
H.R.Sreed§1ara for R1)

THEE MFA ES FILED UNDER SECTYGN  _{.%F+_  
ACT AGAINST THE JUDGMENT AND AWARQ {3}-'xTEf}'-:.___ 
4.10.2005 PASSED IN MVC NC}. 70/2004 ON VH5 »F1'i.E:Q F,  '
THE CIVIL JUDGE {SR.DN.) &ff'~'!.EMBEf%_,,}'5XE)D.L;"A.Vf~'!.I%f€.'TiV§

TARIKERE, PARTLY ALLOWING TH&fc;A1M v:9;E'r",m_<>:~é, FOR
COMPENSATIQN AND sssxmzs *«._Ei'«iHANCE§éENT 3 or
CGMPENSATION AND "ma :"A.PPELL.£Xi'dT"HEREIN ?¥?;A'e"i3 Ti)
EXHONERATE THE If'£SURA§~&_C'E c"or~»;:>Am=.,F;e'er3:=«; PAYMENT
OF CO¥V¥?ENSATI0¥§.   

This appeai .--:¥:ja'-*~:i:1g;;-| i;§}é_§<4;§r2 -4 ﬂ12°$-:»2rf\?eé§; the Court
deiivered the fo¥!9é.§¢ing'L:V' _   ' 
      

Ap;3ei§xan;1': VVVfi'i'§é§i..»'a'--~.:§¥a.§:"n petition undar Section

166 of ;n%c:;an"L:~.«;§ter'V'%véhaéiés Act, 1988, against the

:.'g"¥éS'pond':é'§its,"Land.aEsc:"hé'rsé¥f, staténg that, an 9835,2004,

firis't.'__ A-ﬁjeing the: driver of Sorry baaring

' V'---~'»regist%a.t<§'£5n §~£'<:$.:f:<':§;i»'-b5~8~1181, which beienged ta her, was

..ff:v.:r§nsportiri'gVﬁhe siéver wood siabs frczsm Chikmagaiar ta

Poé}{§A§~§whEch her son Saheei Ahmed was 3 ﬁﬁiﬁdiiﬁtéﬁ'

. a.id d'.'vv§t?:en the iarry was near Garste Kanéve, at ahsut 3:38

  had a skid on the road whim aiéawing another vehéﬂe

 caming from opmsite dérectierz to gags threuﬁ am as a

/' .



resuit, an accident took piace on accaurzt ef rash :=:?i:fi'§.T

negﬁgent acts cf the driver and tha vehide ti:rt§ed....d'§%§%§'§%';f; 

yesultiné in Saieei Ahmed receiving fate! 

succumbing to the same at the apot;  

the deceased was earning income {sf Ré;»¢L E00/~ ':m:;nVt¥'§ "

by way sf saﬁary and aise daily §5'a1';é»§cr the. vv?e:<;E< Hﬁﬁ
account of death of SaEeei'::Ahmed,;"_i'V'   oc<:ééE'<:a§*£ec:! to

her.

2.  'TE€'e- rfe":';:;$cndt§é§it""": was the driver.
Incidentaiiié-,A ﬁé is Jof. the appeiiant, He ﬂied

statement of é'E:~.jeCt§Qr3.s ﬁe '2:~~3'iVe céaim petitéan, wheraia, it

:_f%.5:'av$ stv:§_féd;»_.t:hat, t%s é'a:--.*--e:°rz:e:*;ts made éra comma $9.22 6?

ﬁﬁé' :.:V§a} :m are éncerreet ané fa%se am that the

'   _beiate=c§'&§a%m.';}éti'E§9n is far ur:§aw€"'u% gain. Hawevef, K was

 stated;: %:hvat, the xsehicie was insured by the thirﬁ

 .A.r$fé;_1§r:{:¥:e;nt am if am; award i$ passed, it can be {my

V'  ...%5§aE§§;st the thﬁrﬁ respondent. \g

/1~\

3. The second respondent Shawn ﬁn petition, is none other than Smt.GuEna2 _.3_a §'e{}¢§,vf_ t§§'e'T' ' ciaimarat/appeiiant.

4. The third respsmde:1'c f*~E;§su§;évn':.§§ fiied the statement of__ . objeg:ti.%:$'}::'v$, '=..;.f§en.§,ié:3:§ ._H 3%? the avermersts made in the c§va"§;*;:V;{pe A**.'*.';_*;:VéV%;f;3':f*j:'. é§'§V*j:"éit'£c'§.:§VF3Q that, the firs: resgmnﬁent £§ *':?__2e f:s:"!:7%'2i'-z.e~:*:Z';:'25F_" aﬁd tﬁe deceased wa$4~v§r§v%{%_i'ﬁg a gratuéteass passe::ge:fv.a_r:ci"'t§3iéi: 2 beirag reiaieﬁ $0 each othézj, §°:a'v;é2 {foiji:aV1:§1ei,:%3"';:»§"'c.:.Ea'in?: campansatéms fram the insurance co'ra_p"ar3y;"tﬁ'aV§ suppressing the maieriaé i.nforma}§§<$n;~ It w"a3...f§;rth§2r stated that, the deceasad éaaﬁ 'sz;Vo :a:~ufh;3_§%i<é;;%--.§§~._::*ave§ in the gaeds vehécie 332$ Eras tra've:§'§.ec.% é1"s"V'%§_v».fa'sf§~:'"§a§d er gratuitsgss §3&$S6?3§&E' at his mam :iEs3< agié .a§~ 3§t;?:, the claimant is met eratitied ta céaém any Qerngaﬁsaiian fmm the Erisasrante camasany, Em vigw ef the pieadénga 9? the partéegf iéwe 'V ' ""':,r.::b'i:nai frameé we foéiswing issaseﬁ: X? /'

3. V "t1h7e---.,if'f'* r'és"po'rs~€ifaf=:r2t iiattf rm vaﬁd and Whether the petiticner groves that the aiieged accident wok piace on 08.05.2904 at about 3:08 am near Gante Kan§ve," *.f ' Tarikere, due to the rash and negfigg"rii:'~,'~...._: " .;. « driving of the iorry bearing Ragn.Nc*;S;3- .T_' resp.<?-:'*sde'r'e=1i, ' beienging to the 2"" F9Si5i}?3i§eﬁ'i_, a;s"a" resuit of which, Eaéeel Ahme-dTAS1:2s:a'§;}"e%d succ";:mb_e'é to" ._t§'si~e A. " "

05--~G-1181 by the 1"

seréous é¥:§u§'§es and said injuries?

. Whether the 3"; resp:c'§é*eV:§?M'e:"sft; pr2e?&,*e; sT'£ha{g the deceased was tray-e:E§i.rj:g its-athe %e':';'"g. as graiuitous passésngear {aft '*...§'hve"«.€%me sf accident? " = whe%::sé:«L".;%:,22eL 3**" ':¥as;$p%:dént proves that aff&£:§i&;'¥s+,--«V..§'r§vE'nQ'-..._§§ce.%:ce to dréve the Wyei'2.Ee:ie. i:*?¢' «,ti;"a,e_TS$:E{3,.r: at the time 0? ac:%c§%ent?-- ' . Tc w%%'a.t_ ¢9m::ensat%6n and from Wham, ;_-.t§1e.§atit§'022~az--:?*Es entéiied to? Q Eff}? er?

;_'£*r::,g_;§ég:%..--:a:;:":'£: got herseéf examineé as PW": am "- --I'i,'j' ?_§€;»?§1 ta" EV:_~»_~?.'1;P-'? were markeai Resaenﬁents déﬁ net éeaﬁ ":22§'i;{V*:*;s:E'.€f.£z§':e:a. §-éawexsef, §x.D»i ta Eiazﬁ-3 wem markeé. 'V:.V'::--'§:$_§§$§ﬁeréng the retcaré 3:35 Em ﬁvaf €§f¥f&¥'§i§ﬁ¥'£$g, ike '*---.fi:§9ibm':aE €335 heié that, an accaunt af rash and negiigeai driving cf éarry by the first §"as§e:':§erzt, acaédeset E335 {akea X .9/"

,1 place, in which Saiee¥ Ahmeé sustained fataé éaﬁyééé died. However, ncrticing the fact tha£Wt%:e df3C£e€45~§€i€§ '¥*;.:¥'3;'$V u the son 9?' the ciaémant, who herseff ';«'§f&S;_'§Z?'.§ $é;*§;_*.%e:%":"€.~f"*{§%§+.=.=;A vehicie, which was ciﬁven by §1er»'%;-a.:_§baj:é_1:f.,_é"s3€£VfE%a§§r*:.g,g %:%%:;t.; there is rm exzédance an :*ecor§ 't'§2;é §ﬁecéaseﬁ was working in the offen§'if::_§':'--io 'r§§§ sf accmeiet and that, he was sézrjcpiy t:fa.*sz.,e §i§n§'V..V§V;{ :%3§«,.'§§§;~§:g,e'_'éisrzg wétés his father, it ha$%__':'_Vth$*:é, §:%§i%€i:'V.'%gs':iiersdent is not Eiabie to pay V§r%"§v§ng at the Said ﬁnding, éiéréisécn ef the 2~%azz"§§e Supreme 'En ..V{)ﬁ§?--}iTe~§é§&~i:.:':_A"Eéésurarsce Cc. §.%:§., ':15. Devaredéy%;<gn:2%é"'?%..é¢d3?"aﬁzzé <*;§<.-zvaegrs, 2393 {2} mag; 14%. Hﬂ;{$§$c3Vﬁ$'Ey'§f%' *s.z§'=e.w§; e f "'§7tH:: fmééng §*e§a?§§re§ aciiengﬁée r:e§;Ei.gé:;¢é[' 6%' éréver, ii Sag heéé :%23%, we .vVL""~-ﬁsartzonﬁAr»g_$pQ.s2c§§§:*t befn§ the ﬁwner, W§"'i6 iacédentafiy was 'c.!aA§rz°zarzé,,_.A€é%ias mt iiabie to pay ccmperzsatien, ﬁat the ',4"--..§§r5f%esp_o:§§dent =- driver, is éiabie ts pay the compensating, . :%?s%=f3i§'§:_:r}as assessed at Rs.2,25,8Q€3/~. k/ (5 1?. Feeiing aggrieved, this appeaé ﬁas §eT§:':, preferred, mainly contending that, the committed materiai error and Eiiegaiity Ea net.E3_§;§d.§.ng.A_1§:%;§'g% T' respendent - insurance <:ompany,:;"i§a$ §e'i::; compensation.

3,' §$ar%é'e<$'A_V'C<>Viz;3§.~§'a3i far

3. I have new Sr? R.Gi§V£:~«;§_V the appeiiant and Sr? A.N;§:{f%shn.éV S3}§ivé%z};r; §9,arneﬁ'AAcwéunsei for the insurance :€;'€}fT'E{33F§Yv._ '.,V1.' ﬁE3a'8' "~é.E3é. -§';'?'€Fi.§Se§ the retards.

Q. '=.,§é*§.'_R;G£5§3é"i':,.f":§aV_§i€:§*;Eo.few aabmisséeas. E: WES firstiy <:or}i'."endfécE% by Aie;as§*?:'é«ﬁ ceaﬁsei that; we ﬁnaiérsg sf trE'b':i§n;_aL!V: absoiﬁing -------- --%.f?*se énsuraszce asmgariy as: me ﬁg"r<c1'uV;€é§_ 't!33t,:_:7e?5£i~ﬁ§::§€:**;frnent of the desceasazi $3; the awzzer sf _the Qeﬁétie ﬁat pmved, is ﬁighéy ermrseszss, in that, evédenfﬁé. 0%: %'&C$¥'(i has mt been pre§es"%y aapreaéataé. ._A€.f:c;fd7§"n~;; ta the Seamed cmz:rzse§, evéﬁeﬁce an raceré ..__é§ta£2iishe$ the 'fact 5% the daeased beérsg emgéayeé as a _ Cféearser is": the Eoryy w the ﬁate of accéesﬁerzt, éa véew ﬁf 'V which, the iﬂbamai might ts ﬁave izeéé §?':é1)i§"§Si£E'&:"%<Z€ t/x» camparay iiabée and aiso awarded jag: cempensat%§.:~:., Inaécientaliy, it is ta be mated that, thaugh %t was the cfaim petition am? ass in the evidance Q?

the deceased was empieyed as a 'C€Ji'éC¥7E1i€..*£<'3§f"§&n :.%:fe'-v§.a:é'y--,i'.V an appiication for amarzdment was A"f%_§e €§_ E:*s §:3r';_§.$'~<t<;«.z.a:'*£;.;_"A.., seeking permissierz to amené p.eti%§¢§;_:

substitute the ward 'csndusﬁer' :r1s§%%s. $.t%§é1.1:s}.e:".é""§'%zA§s-hatitsrt by an antler éated 12,03,2§0Y3',' éi-E.c?%#~;:%ed_:@ﬁ:_»ﬁe:M2888 far amenémeni, ¥<ee§v§;r:..§':V¢;per: £?%§'_§a€:§;§.g?€§'t§.qVr*:Vs M iirged by the partiézrg at ofdd-§.,s_;:osai 6f the matter. "ﬁe amendment"VVw'as 'a'ccV<;*%'z.".ﬁ§%.1ug7'€~?§{ 'harried out. "fhe secend submisgépra sf thie "§e§m1ed <:o:.1nsei is that, there is aaymeﬁt "'r;:Vf 'ext Ea whéch covers the risk 6? perscas trai%zeV_ii§-T;r_;_g% ir£v':§c§Vec§'$..¢§iehicEe and as sum, we liability shoasiﬁ h_axra b5'&en.._§**a's§é'n2d on the insurance cemgany ta satisfy as.é:§rd:,"v--;5ar%:%cuiar%y én the Eight 0? €312 stand $35282': 53; i:é: é'~%V:€s2;-ﬁance campany thai the daceawé was iravgéééag in '::§f:ev.--éehicie at the time Q? 3€C§d€%"§'§ as a %?are aaié er z,.,, ""g5é';atit:.:sus saasenger. ﬁatcazﬁing {:9 we Eearaeﬂéwnseig §§3 /' _,\ View cf the extra garemium paid by the owner, passenger is covered.

10. En View of the rivai <;on*:e:§~i;;isrg_5sTa*r§§'é:%':é j:'fe:<:€f::5i., tha materiai point for cos'%s§derat§f0;_i*:---.V%.;s : "

Whether we __ M9295 }é::§:iai._¢;3t .' ' ﬂfaiémsv 5 Tribunal has agree?" En' abseivfng fsfzé mccnd respancfeat, -2 Li:";$gsré'nL¢.e campany from payment of co:n;)er2sa£*!{:::v.?:'V~. __

11. Ca$g?._':e4fA';;ii'-Lﬁe .;a1:i;:.5pei\.:_lEéx:':*1:.:_"é:'=:V €5at,--VV:her sen Saiaeé Ahmad was 3 Ec§ ea%.%éV£4§:" th_:é'?:'§:grfg¥"an§§ ﬁad traveiied En the Earry accévrdéswgiy ¢é§j'-».§%*:a4"'d§§te'af accident aﬁé he was earning Rs,¢§€}_G"f§ #'*.:T':_2*. 's'Es:e':'s:'t:'fE_.'a~,éagaﬁ: fmm daﬁy ﬁatta, The _,c;i;'§x:er' i'j?:1e %sr:°'§r* "\e:*as?}:V{:::___§§3s name csther $335: her ézzssbméf '%_:j:: »?:§:;3'--$tVatear'§*:e*z€§i":;2f_ eb3'e<:t§0z'2s %e the céaim getétianf éenéad thé ~af§$éerr:€V1e7:§§::é;.~._:?é§;_é'éf.:e in the petétien as a§ss%uta%*g §:;m:*:*&:t am fa'.§'s*.e.."'--V:'V.E:':' v§es;a1 a? the ﬁa:§%a% ef 323:3: f8E3i§$§"ES§%§§§ 3% énd the amgiayee, the a§§eé§as':'z hag is: mcasse .'.§é?2éA"-rgﬁwﬁéaymeni ef ﬁe?" Sim $a§e$E ﬁgézmeé, as 3 aéeagzer T "«.§§2'é'E0r§y. 2?: bag' avédance, whiie éemsing as ?%;*'§»i, $§":£ Eag reiterates; Em:-er staiémertt maﬁe £2 the siaim aeiéiéan \:

/)% lﬁ abmsi: the empésymenﬁ. Is': the crass-examénatéaa, She §:é:~:_ admitted? that, séée wag the swner Q? We veiﬁécie, responéent is her husband azéci ma: herseif, %:§_;f""?::;§s¥:&§.;% a"'% T am} her éeceased sen, were aii iivimgf i:€'f:%se:: $_ar:::'e--.}%es_§své'.' She has further admitted that, there av%'eA%*s5&_ :'ec9i.;f::i:%:~;,'A' 'see%1%'§::é3 "' V' estabiish payment at' saiary by Saiéei "No other witness was examihacgi b:3I Wheé?j4.i"§L'-grevéHﬁzét her deceased sen was empdoyed 3-$3'L'v£i§éne:f:'§%2';2§}e xsemcie an the date of ac;cid§2rit'.g_ _F3><.F532 gés-:.V7€he.%?; Zi;'§%fﬁgéétered an iha basis of aivvcom§§A§VE[éé.s:t«.._§§yM c:':i§V:é"-.S_i:.af"sq A%"sme§, which sﬁewa that her s§siier' s.sér;~. ﬁawéﬁg sastaérseﬁ fatai v§nj:§ries §n"'i§2.e a§c%ai%.e_5ﬁf§%é:§, at 'E?';& ggat. §'§E§s.:§%7:s.c;s:¥';ei3ta:"y gmef ta estabsésés {ﬁe waives:

sf _§Aé§'t%b}e&:§ the aggeiiant and deceaseﬁ $aiee% V,fahmed ""waV:$. ";é%§éa:€eé. N0 Eaéepeﬁdent wétzzega wag : :' é};%;§;r;*:§.;s_gd. "'Br§z§er ef ﬁe 39%;, who is {serge ﬁthaz' that": the 'fa_t%é'e§%"'<o*? the éacaaaed azsé husbaﬁd 9? the aageééani, T §é'r2'§'éd ﬁne warmest sf emséayment Yhcugh éi may be Vnﬁessibie that a get; is ampéayeé under 3 mether, \ ,/k' .

£3.

cmsiderérsg the denéaé of empécsymeni: by mane ether %bfa*:§ the driver, as weﬁ as; the father 9? the deceased the norswmenticn cf empieyment ef the deceasgci Ex;.;>--::" T which came into existence at ear%§estv'J;:}éé'réi~«3f~.tirt':e._, _"ér:_ opinisn, the ckaim sf empioyment i;.éV._n:<::.tn bon.:a.f%d{'e appears to have been put ferth fisL«:;V:V"E'a3ri:1g: e:._§;§'3%:§3 é'5g 4ﬁV§iés% the insurer, which is dear. fswgm i;.%;é"?'ai%:?L ';iV'§"':La._*.f,. tfsévéwvéééagzi has waged a céaim against 'hie%$é%i,'u:%;éh::.:_ér£é'$ﬁe awner cf the vahicie, saE§eg;'§116._';.i«.;jfa$§'1llanﬁ'.:'..§§e§§§§'é»3nt_'§§"%'%*§:':§ by marge ether thaizvv hast first respsnéegzt, wéza iszcédeﬁtaiiy 'fcié.cE; nof 'dé;::v%:As§':"i:§fé'%e ﬁne Cﬁﬁft arm thereby, make ?}§?¥%3£§§f av"z:..éi aib ¥e for crass exam2na'c§er:.~ in tha V";%r{:::sm$7"tan%:é§$}_i"there is m ermr in the matter sf a;zA§rac%'a;§ETA<3"s'§4:"s:;:.f éégfiéénce cf PW»: am aha ﬁnding ef the V V:zfibz2r2a'¥'~.w%t.%i 're§;f;'a:rﬁ to the %a<:E< cf ;§S"§G'? cs? emmeymerst éf ~ ..".g:§:i<%j ﬁ.a;:gas7:.=.:=:3". améer the ciaémarst, $3 jasstiﬁeé. '. i;"s';' Piacérzg reiiarsce ms tﬁe ﬁeciséca regafteé R: ﬁgiﬁ; T %:;msc gm', 5:; a. sage: cenzenaed that, age aétamata awe £5 germissibia keeping 8: View the stand 6:? 2% /W «-

3.3 " ..... .. Bart when the aftemaéive case, whéch éfse piaintiﬁ' coufd have made, was no? oniy admitted by the dgfendant £5: £355 wrétfen statement ﬁat was expressfy pus fezrmvard $5, 4 " ' an answer to the ciaim which tize ;:.=iai;*zz*.i§"f " L. made in fire suit, there wauid be nséhiﬂg 'M impraper in giving the pfafnsiff aM;¥ecrees '{:;;e'e:f§'_~ the case which the a'efenda:2t §%ims'e:'f&_n:ak.es, " . V A demana' of the piaintiff baseg:2' .;3n'=.,£"i2e"' _ defenﬁantk awn piea same: 'Vpassibie _{:;e"- '~ regarded with surprise 5;: the {safer ana' _nk.;%j .

questfan 9;' adducing evica'ef;*z:e"'*%on these *fa_c& wouid aﬁse when they §vere.._ expmssiy E admitted by the a'ef":':;}a'a:}i""'ir?A ..§is"'p!aadin'gs. In such circumstanceag' §vﬁ&r:2.j_:sc"f5vjQs€§¢e can possibfe resuit to the cfefendzmig. ft..m5'Y.&¢t be proper to drive the-V-££a§n£E*:'--f' vigc "g Segzarafe $L:i£:" .

The"":"e§'=:;:;e§'1c%éra§§"L«.5¥'.._:éﬁ~s;i;anca company has {sot admittedin §§s*..$t2:ie;";iseAr:.i;" C:~f':G§§eCt§G¥"%S, the case 9f the :_v"'a~a'§ei§a':§§~, ;>_5?fh9A_ra §$V"'a'v+:.s*--er:'éa¥ ea' {ﬁe aiaim. "'§"%*;e statemérst §%:Va't,: "§r2e. "£_iﬁcér;aa23:e'::f was a gyatuéiaas sassersger én $26 _f¢e?2%é%e_, '§'s 9_i*g¥V§}*- i_3%§ aitemate péea. Hence the ratéﬁ ef am . _f_--«__ sé.i_;d de<:§s%§ﬁ«;.%:as as aggiicatéen. Sr: Gaaai, miéeé awn deciaisn 3% this maxi is ﬁiase ef 'zieenadevi iaian Vs. Boregewda sad amther, 2fé'3G? {6} AIR Kai' R. 2'7', wherein, it has beers hehti that, the terms of the goiécy cmswng the risk of §*:en~«fare sayirsg /1 14 passarzgers en coils-action cf additionai premium said owner cf the xzehicie wouéd Eaciude gratuitcus p_;f:'§§--sef§§~é§:--:A who $5 there, to the knewledge of charterer 3%:'é1'""¢;:;%iV'vé? vehicie, in which event insurer wit! be Zﬁjabiie campansation. Learned counse§ Vpla'<f"e-ciV:_feli_§£§:§éé"«:§:r*;«~Vthé decision Hi the case cf Brgnch i'f!Va'h§~'g er*,._VLAM/§;{;«;a§ﬁed_Vfindéa Insurance Co. i.td., Vs. ~I;R 263? Kar 3885, wherein, it §§;a$_ hem" who had been permitterj whe was incharge '<'i;'é%.'e #sec% was cennacted with the j9 ie--§:{e'v éccédent 39$': and hence the insugfaince "<:er?':;zaé:y ~.§s "'§'Eab§e is pay CO??'§§§ﬁS3'£iG?'§. j_'j'C6--:.:Ante%§.E:g2/_-tihe.;2.aidV"Vsu'i3'ﬁé§ssEoas, Sﬁ A.F~L?<:"'Es§3r§a Swarm:

Cio%'::§.:e'r§}ti;e§z:§:ai'f.;ser3ger has been deﬁned under Riﬂe '»... ,2(%} .'ef_.'4"VP<a§n.a:"[f::;9;V§:}a§ Motor Vahicfe Ruies; the insurance .. _Tj'_:«:,_:i,g$mp3ny i1_$S.no ﬁaizaiéity ta indamnify tha awnser of gaeds sie"?2 ic§e,""';é¢§1&rein, perserss ether than these empisyeé is"; V. §¢3?¥icEe and these wins travei an hiring the vehicie, V'V"'A..,s§é:§"aer; the gems are carréed. Learned ceunsei piaced reliance on the decisisn in the case cf M.A$<kawa Vs. New R 15 India Assurance ($0., reported :5": AIR 1988 contended that the tribunaé was just.i_Vﬁed_' in n'dt''féiS§;é'iii:j'gV '4 the iiabiiity an the insurance compainy in;:$}'ay'TT»£;.'héz 'e§*$éI:?€iA amount. V ' V

15. The materiai facts Er2V__V_L4_L*:c"t'.*:e~:-*:: a§»se":1-§«.V:£~%}v;A§;§§éavva (supra) were that, her husﬁéind waning a gecsds carriage serv'i.:e_ andAt::éy:'v'hé'd_.§:;j§§}'v§vf:}év,vs§é;n Bepazma aiias Harish. C_>;1§*:he§iii'i:V_fatéd16?],.E~f;spér§:f'eé"trai:eEied in $333 father's [ofr$?,"--..%}%£hEc'§§f§V"'z~:é3:"inséifétivyv by the énsurance company. V Th'e_ §orrfy 'jaa_E:*%_$€§., 'a~ mad sf cement, wh§c%1 besengﬁ jto téie ¢'wn_ejr Aejfthé vehkﬁe, Mandanna. It was tgﬂat ..%3opAé§ina------*.v'as carrying his father's goods in io:r' r'y,. ﬁeépnged to his father, under instructicms frem.'tI§'é'fat_}3év§9'i.;a§§d was faitaﬁy injuréd enroute, because of drfver"§"fo£Iy. The ciaim was filed for compensation.

ciiainfx having been contested, the tzébunai tamed down V ﬁiaim for want sf gsreef apart from belateéness, In the _ $§;pea£ by the claimant, the question censédied by this 24 16 ccurt was, whether the tribunal was smut right in uphag'a:fi:}§_T'~».Vv the case of the claimant for compensation?

15. Afterdetaiéed consideratiosyit.waif.}"§'éiidA --b§.! i%z§»_ Division Bench as foliowsz "9. The foregoing makes' it "1:l£:ar fut: ix§ibt.m2:f_t_ ""

was no': prepared £0 accept '§;3.¢:'V'c1aimEiI:t'§' Tcasézi that the deceased was t1*ave}1é.a%gv.i:1"«.:he 10i'ij,?..QI1_.':

an errand of the td w_h<:>';::3. gaods ii:

the vehicicz belonged to *'i's/ian:1ai:1na,"' 'cwner cf the lorry who was aiiim the proceedings before £i1é""T15ihu';1§LIs remé1'i1:ed ex yarte '.:~1f'ter; sﬁzjvﬁlce "§)fg1'}€.5tiC€. -._"-Hgmfwas not examined _V 'I'_1.,1-:-:1:-case' that at his biddimg tha giecéaﬁﬁd ""b:*axIe1iin'g in the lorry to ensure t3:1e"':s$a_fe cotgztiuczt 'cf__his goocls set up by the in fgér cro 3s--e:-zaijijirxatéexz does not advance.' the' =t,;as§i'V0f__<,}aimant any further. The San woﬂld 1;1i1€4n'b¢:. ii-:}"'I]V:t.:} better grosition than the 0'W1°_1€£'u fa;i}3€:i' '11iﬁ::$e'JiI It was not the . - ¢ «cage Bopanaa was a 'werkmaxi' 'L:«t_V1v(:i<.?:.1v""a§_vs?11<3r and was traveiiing in the ' §..*shi-::_}'fr.:;»--.;',:1 thev course 0f empioyment. " 'ix X X X . Unde;r'1S.95(1)(b) an msumr issmxxg a poiicy is * arcmpiilsorily requirad to insure the owner < '_ V.agégi11st 3113* Ziabﬂity arising {mt of the {mat}: of or Iéodily injury to a "third~»};::arty". Liability and the candiﬁons 313$ Emits thzereef in reggae: of " personal injury to or daath of employees 9f the insumd person, in the cmzrssr ef thzrir employment is covered by proviso (ii) to S.95(1)(b). Sgction 95(1) does not render it 1}.€:<::c2ssai'§:' 113:' 3:11 iﬁsumr uader an "Asa Pezdicjy" to E /L. h --..'i i*'z'?sta::t case. g 1?

undeﬁake fhf: liability to pay <:0mpensa€i0n.--i§i' '> respect of the death of tlitm instzmd p(1:I''fi.{§)}i1 '--~.. "

himself in an :ao(::i(ie11'{, i11vo1vin»g the .'ae'€1';;2l<:§fi€p msurcci. " ' V. Basioaiiy, CZ ccmiract 0f mater z'Iz.s:;;«z"af;.<_3e seek; 3:}. «. VV ' imiernnycg the owner (2f.7Zh,_£_3 véizipié agw:::i§':gV«s§__ lz'a.b:'Eiiy ari3z'ng 91;: cf cf third-;.3ar{ieL; arissing against the insured-owns? out ?,'f£é'?..£$€ § of the motar--veh:"c!e. A ax:-zzzrsﬁct £35 z'nS1if&;*2(:r2V which stipulates to' (-'§0mg3e'ft3;z.t_£é:; for the death cf the insured pie2'rs0'r<:_ E~1;'2?13e§,._ :Q:1;7?::ot be said £9 be at czozjtiract of _inii€fran1'zy. }ijF~$he~.f<;?x;'ner ef the vehicfe, u,=_£1t'r__hx1$ ihé'E¢geneﬁi'--e::ef inc§e:?nn£ty :13 hirnse{f mi? E-aczveréd =i £23; pzrficy, his represen§:i£?ve_ iézielésss }_u3_ be 6.2.2': atvnployee covered by the first p'mvis'i: ~Io'S; 9E:i{1}{l))",is' in no better p0siii0nTVi2i"rgé'ia'£1f§}t1 £0_'f}_7,e fre.su;jeI"s obligaiion or the <{Jzbser:che.fQf it. ' 9-A' in the §)VI'€.: S3f:'5B_1Z {?a§:3'<, «the circumstancm of the cieizagaseci §€V1"S(§1'.1,' = unfartnmately do not aitract ti:1'<%:V :izi$:1:i3r's"v_1iaE3i1ity tmtier S.95{i). We seié: homing 6133 on record 011 this basis ()3? which _ ;b_r<§:1i»s:f Can""'puSsir3iy be aﬂoréed :9 the:

, <.a_,ppe}}a3;1i., "'«--.§-iowevcr, ujifortuﬁazﬁ <31" ragrettabia _ :i::::.f::s3i1it;A' tjaxmot be hctlpad. Therefore, it is " ._ V§?_i§h.""sém€V.:e'gr€t W6 pmceed 3:0 dismiss this ap§3e:al, b{1tA£Vithout any order as to (:<)st$." iemphasig S"i1§}}3}i€é by me} ratio of the decésian squamiy appiieg ta the Z c' 19 question of there being a reiatéenship of empj_¥=é§'§?é:' ~'.'a*~é§_ $ emptcyee between them dﬁd not arisgand §n"i:E2~a{'_~vvi <e:w'*Qf the matter, the éeceased was net é, 'wr:Ar§q9nas1"wE'Ei1%t§§%3e"*::vT_* meaning of Secticsn 2{n} of the' %A_f_ork:fzaﬁLs VCc:£f§é'§té.e§:2.$V;a;§%§;s:"a v% Act. No proof with regard to e:':§§r§.V§,3:3_.';af;_»ent: 'é:~;au:s }pEa5§.i%eé on recerd. After examining .vL"§£~--..v§efv§:s~%}eE$ that, ii is absurd that the husba:2c¥v_.i#:s5u§::§ .'§:§e;A:_§ under his wife, in the iahfjd the ciaém was ac: bonaﬁde. 2' 5 18_ '~. }g'; ;the :é'$e;6f'v_:'¥\£s§§ef._.'Iézdia Assurance Cs. %_td., Vs' Sadanar2iéL4~.I§*§uv5<hxi,-__2i'3Q9«.:."-{2} SCC 43.13, the facts were _.~t?3_at, t_h€:e. fgfst ;;fes;§é':%de_€§t'was a ewner of the meter cyde. Re' 'chve'~ sa::f.._veh¥cEe insured with '$12 &§§9§§a§'2t V canuwpéﬁy'; VV.vtI*\s'«:.i:1Lj-:';V;%Ti:§§'icy being xaaﬁd fer the peréed' fmm o9v,09.3§44*§9z'3"VA.j:c§'#E¥8.Q§.25O8. Gr: @s.a9.2ee3, sen cs? the =.:vV4A§%""2'. 55'Lf¥'A'€fd"«'5:§'a§§'2§f':E drivéng the meter came met witﬁ as a€€§§&§'2€ A daim fﬁétitiéfé was fééeé agaéﬁsi ma ' ":é§§t$ﬁéents and one amsagsé than': was the gamer sf tbs Eﬁszzred vehicie whs was éncédentaﬁy me k /1 3% a;}p}§C3¥E§fC§a§E'ﬁ&E'§t. We céaérrz was insurance campaay with a specéféa caratentéen~%.*E*2é§~..é:§"~aé%e:»: Q' 2 ef the reiationship between the decé§secf£..é;:%<$ €<h§'ox%ﬁe§».?[§§'~'».;V_ the meter cycie E.e., father ani§.._$on,"%ae"'»~:aa ::§5ii_ga__Vi%:E_:'?r1 v% party. The tribunai heist} the a;2p§E $é'wté'§3:e:.V§s :":;3'a§r"a_Vit::a:§'::1a$fé;e and the appiicant £3 entitied'*;§":«.*ec-§§'*;r§.A v£;{:~.zf;:L:vL3 'A'e~;1s.;at§0s'§:§. "A9993:

ﬂied by the insurange c0rr}Apav§§y,Vas§}}§1sV<:::5iséfE:.§S§9;é=;a'%'V"by the High Court. Insurancsgé §a§"{;p¢:;*--:y before the Hmfbie ":'V'n&v§§cV'§s;:g the prmtiséens centaEned: §§im$éc§i€.?.ﬁIiigwﬁ Act, it was heéé that the §f'l$i.i§'; &«g';#9 V net §§a§§e araé the jadgmegutgawafé pvasaaefsé 5-ggaéfzst it was setwsséde. »A : '.?;§. %£.e<n,%§'§.%_Su§reme Caasrt §'sas item in catarza sf dec:.§s%;é:*>;.§; tV§%af; .3 '§é9at:zEtazss passenger is': 3 gaods camage wjeuéd dot '§.¢ hicxcvared by a ccmiract of insurance entered 'izetsaféaééz the érssurer aim the awner cf téze vaésécie, $5: %.f.eijrr%t.--3 _3o?f 1$ect%er: 14? of the Act (See, ﬂew Erzdéa A$3zsra:':ce A '?;f1é;"'i;€d,, Vs. Asﬁarani W 2083 (2; gcc 223}. L 21

28. The deceaseaé has traveiied in the veh%c%e""%;:

the date cf the accident. The empicyment of the as cieaner has net been estabiéshed. Hence, ﬁg 7%-,*;.':V§sea'_i.f:'*~sL"ta'.'~ " ' have traveiied én the vehécie in the c;3Jp"éc Efy ..a':*e.:_ a-:'sa.£fé '»:':':fV'.fi;:§*':?e'{__ appeéiant or as a membér of the far:ﬁVE.lf;§'*.g.%' :%:a .';;§;:;a§%év:*tf§"«V'V He has traveiiecﬁ in the Ecrry f3r"'aL:.V:V7p~arpo;se* .;oitha:.:%= tt%'%'a}§ t%':a me far which he was ent%'2:%e r:3 tc't'%a"§§rI:e;§ uééé-.3 pa§§V§V<':' Cékriage gaods veh§c§e. The .1988 §%.>;' vs;£"c'1t e.éj§'cni'{2." a_ny stataztory iiabiﬁty on the o3§sr:'é.§" fcaf ai;Ayei3§é.E"a %_é_§;$:fVé%2§c£e énsureé fer any passevr%,g?fej:'t§%%;ée--i§ié3.«g e 'ge3'e:§:s %.:ehéc§a, the ﬁssure:

wowd no2;V!;;e"§§'ai:;Es'£'§iefefz;4§*;['T.ff§i§»§ éiaim, as akeady rmtéced, :3 by 332 mof§1a{ azggéé;<?_é§'.h"er. ~%:usbaM» the driver, herseéf - _..g;§*;!i'i€?'v_~'9;.if1d1 'fZ??& §ns"z}*§'an_c;av csmpany. The ciaém haﬁ beer: A"a.iiw§:led..§n»paﬁ'§§§iv?:he tribunal eniy agaézsst the ériver. 'Fhe V indemin'§~f§caiiu.t1j--3¢f=Ehe ciaim by the insurance cempany caa oggiy b€. '€'i'§'1é!i} £53 swner has been hem iéabie. Ia the facts 'AcT§L:*::urﬁ$tan:es af tha saw, me awne? being 'ma €§.?ai?r'ga§étA %%ersa"§§, there came: 39 my énéemmféaaiéssy. ";~§%e:%'ée; the triburiaé is jsgsﬁfied in nest fasterskzg §§a%§é§%'g mg the §nsa;:*3nce csmpany. L /L 23é§'%§c§ 22

21. ﬁmce the deceased has traveiéeﬁ 3;: the ggws carriage in a capacity, rather than an empiayee ewner sf the goeés, the insurer wcufd {mt be * daceaseé has not tra%;ei£ed in t%ae vemcieé as§~'é%}$:%=;9é'r_v»§$§"'%:§}§ geeds er H": the aaaacity as an emp§§§;ea;'_'£::.:thé»x:e%§:§'c:ié,:"§;--g"'?[ is net severed by tiﬁe paﬁcy ef '§.r}.sur$'s2.s:fe. V 'Aé§v'§?A'~'pve:$;>ri, envisaged tinder Section 14? of_§_§§'e..:A€.§, s§iaé§.é§§t igésiisﬁe any gratuitous srassenge§*;'«--_.}é_ééfévegvV§?"'--.€[?2é'§»o$és aawéaga ceuid n9t: havé"a§1§2,;>wie§:?Vae*:.g%m§:,+*_ eéga, misaéz éess ms san ta wave? in Em; '§V;cead3;; :ia'r='%_é§_é,;"Er: as mash as, ma §i§"':E?' ;3arson,,*:.f¥§e§%:é:;,..,A3353 éﬁaséezzger §§" as a $i4if!'E&?" 9? we #5 V'is:,,"sz_:§'g3§9e§ tiémtraasef Er; thé aseiﬁicie. Efisiaééw 3?

~:é;*séE¥:_é&::§;*2T* S?-v§'i'iafV":::c;.?2t§*a:% af §?2SE.3é'$?'ECé enabies the iagasfer < 'Vie axzéiﬁ *:§}e §'_§L';§':::5§V§§t*:.£. Heme, i§§E cieim ﬁas bééﬁ :*§§%2:§y .. ffiyj'iiismésseé a;§'aE:'*:st the énauyarzte csmgaaya Réiiance séamé by the Eeameé zeémsaé 5%? tea T ' ;=$§1é§Eas":§ an we deciséeng :*a%:'ra§ ta msara w§§§ as: make amt 5 gage 3§a§?§S1t $39 iasuramce csmaany, éceegsérgg én yéaw ﬂee fact ma': éeaaaseé ma wither éravaéif 2:": me iwry as «,/,1 23 a cieaner nor as a carrier sf gosds, mi beéng an%fe1;'_"é'fé:.7:':f:~-§:Ej;'! member, whase risk is net zéabie ts M ce§z*~a~ré.§j~.$3%:::the u insurer.

in the afaresaid View of t%f§?é~._:::atfet. 't§':;;;e_"v_;aV§$----;=VV3'é'a"£ Es devoid of merit and mace V,-is--. ;§%§r:2%sseﬁ;"-A VEE2 "aha circumstaﬁces cf the case,4"t%%';_eréL.$%aaV'§§ _:f'§ﬁ"%3 e3' my eréer ea :0 casts.

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