Delhi High Court
Jeet Singh vs National Insurance Co. Ltd. And Ors. on 28 March, 2008
Author: Kailash Gambhir
Bench: Kailash Gambhir
JUDGMENT Kailash Gambhir, J.
1. By way of this appeal, the appellant seeks to challenge the impugned award dated 16.11.2005 whereby the recovery rights have been given to the insurer of the offending vehicle to recover the award amount from the appellant who is the owner and insured of the offending vehicle. Before adverting to deal with the contentions of the parties, it would be necessary to set out the brief facts of the case which are as under:
On 28.9.2000, the deceased late Smt. Triveni along with her son was coming to her tea stall after taking water from Ashok Vihar Dairy, I-Block Market, Ashok Vihar, Delhi at about 6.15 a.m. and when she reached near M/s. Goel Store, I-Block Market, Ashok Vihar, Delhi, a car bearing registration No. DL 8CD 2335 driven by its driver at a very high speed and in a most rash and negligent manner, came from the main road of I-Block, Ashok Vihar, Delhi and hit the deceased and her son. As a result of the accident, the deceased fell down on the road and was crushed under the offending vehicle and from there she was rushed to Hindu Rao Hospital, where she was declared as 'brought dead'. A claim petition was filed before the Motor Accident Claims Tribunal on 24.11.2000 and award was made on 16.11.2005. Aggrieved with the said award, the present appeal is filed by the appellant respondent.
2. I have heard learned Counsel for the parties and have perused the record.
3. The main thrust of argument of counsel for the appellant laid on the contention that the appellant was holding a learner's driving license and he was being trained to drive the vehicle by a trained driver holding a valid driving license and, therefore, the insurer of the vehicle was clearly liable to pay the compensation amount without giving any rights for recovery of the same from the appellant.
4. Counsel for the appellant did not press the challenge made in the present appeal on the ground of negligence and is confining the challenge only to the limited extent of disputing liability of the appellant to pay the amount to the insurance company. Counsel for the appellant has placed reliance on the judgment of the Hon'ble Supreme Court reported in 2004 SLT 245 (SC), National Insurance Company Ltd. v. Swaran Singh and Ors. to contend that the insurer cannot avoid its liability towards the third party claims simply on account of the fact that the offending vehicle was being driven by the person holding learner license. Counsel further contends that the learner's license is also a license within the meaning of Section 2(19) of the Motor Vehicles Act and once a person is holding a learner's license then he is legally entitled to drive the vehicle and under no circumstance the insurer can claim exoneration to pay the compensation amount. Counsel for the appellant has also invited my attention to the statement of PW-1 Mr. Rohit, who clearly admitted the presence of the other person sitting with Mr. Jeet Singh, learner driver on the front seat of the car besides admitting pasting of mark 'L' on the wind screen of the car. The contention of counsel for the appellant is that the person sitting with Mr. Jeet Singh was none else but Mr. Daljeet Singh who was a licensed driver and who being an expert driver was giving training to Mr. Jeet Singh, learner's license holder and therefore, the case of the appellant was covered under Clause (b) of Section 3 of the Central Motor Vehicle Rules, 1989. Counsel for the appellant also made reference to the deposition of Mr. Jeet Singh, RW-1, learner driver of the offending vehicle and of Mr. Daljeet Singh, license holder sitting on the front seat along with Mr. Jeet Singh in the offending vehicle. Mr. Jeet Singh in his statement has referred to the presence of Mr. Daljeet Singh and also the fact that he was learning driving the vehicle from the said Mr. Daljeet Singh. Similarly, Mr. Daljeet Singh in his deposition has also categorically stated that he was holding a valid driving license and was imparting training to Mr. Jeet Singh to drive the vehicle. Counsel for the appellant thus, contended that the finding of the Tribunal that Mr. Daljeet Singh was not present in the car at the time of the accident is absolutely incorrect.
5. The learned Counsel for the appellant has relied upon the following judgments in support of his contentions:
1. National Insurance Co. Ltd. v. Swaran Singh and Ors. ;
2. Om Prakash v. Fida Hussain and Ors. ;
3. Bajaj Allianz General Insurance Co. Ltd. v. Sadhu Sharan and Ors.
4. Narcinva V. Kamat and Anr. v. Alfredo Antonio Doe Martius and Ors. 1985 ACJ 397 (SC)
5. Rohit Walia v. National Insurance Co. Ltd. and Anr.
6. Mahamooda and Ors. v. United India Insurance Co. Ltd. and Ors. 2006 ACJ 2825 (SC)
7. United India Insurance Co. Ltd. v. Savita and Anr. 2006 ACJ 157 (MP) (DB), and
8. Oriental Insurance Co. Ltd. v. Hakka Ram and Ors.
6. Per contra, counsel appearing for the respondent, Mr. Manoj Ranjan Sinha, vehemently refuted the arguments of counsel for the appellant. Counsel for the respondent contended that validity and effectiveness of learner's driving license is to be judged from the point of view of the rules framed by the Central and State Governments as well as the contract between the insured and the insurer by virtue of the insurance policy. The contention of counsel for the insurance company is that the insurance agreement between the insured and the insurer is subject to Rule 3 of the Central Motor Vehicles Rule, 1989 so far as a person holding a learner's driving license is concerned. Relying upon the same judgment of the Apex Court in the case of Swaran Singh (Supra) as has been relied by counsel for the appellant, counsel for the respondent submitted that mere holding of learning license would not be enough but along with the said license it has to be seen whether the holder of the learner's license has followed the conditions of the license itself and that of Rule 3 of the Central Motor Vehicles Rule, 1989. Counsel for the respondent also submitted that although the appellant failed to prove the presence of Mr. Daljeet Singh along with the driver of the offending vehicle but even if the presence of Mr. Daljeet Singh is taken to have been proved, even then also no advantage of his presence can be claimed by the appellant as Mr. Daljeet Singh was not an instructor as envisaged under Rule 3(b) of the Central Motor Vehicles Rules, 1989 and nor his alleged driving license was produced on record. Counsel for the respondent, thus, contended that even the presence of Mr. Daljeet Singh would be of no help to the appellant as there was a clear cut violation and breach of the terms of the policy and that of Section 149(2) of the Motor Vehicles Act on the part of the owner and therefore, no illegality can be found with the findings given by the Tribunal.
7. Motor Vehicles Act, 1988 does provide for grant of 'learner's license' as would be evident from Sections 7, 8 and 10 of the Motor Vehicles Act. Learner's license has also been defined in Section 2(19) of the Motor Vehicles Act as under:
'learner's license' means the license issued by a competent authority under Chapter II authorising the person specified therein to drive as a learner, a motor vehicle or a motor vehicle of any specified class or description;
8. The 'driving license' is defined in Section 2(10) of the Motor Vehicles Act. The said definition is also referred as under:
'driving license' means the license issued by a competent authority under Chapter II authorising the person specified therein to drive, otherwise than as a learner, a motor vehicle or a motor vehicle of any specified class or description;
9. Section 3 of the Motor Vehicles Act deals with the mandatory requirement of holding an effective license for driving a motor vehicle in any public place and the same is also reproduced as under:
3. Necessity for driving license.- (1) No person shall drive a motor vehicle in any public place unless he holds an effective driving license issued to him authorising him to drive the vehicle; and no person shall so drive a transport vehicle [other than [a motor cab or motor cycle] hired for his own use or rented under any scheme made under Sub-section (2) of Section 75] unless his driving license specifically entitles him so to do.
(2) The conditions subject to which Sub-section (1) shall not apply to a person receiving instructions in driving a motor vehicle shall be such as may be prescribed by the Central Government.
10. Perusal of the aforesaid provisions would clearly show that learner's license is also a license within the provisions of the Motor Vehicles Act and, therefore, it cannot be said that the learner license holder has no authority to drive the vehicle. However, it can also be seen that a learner's license cannot be equated with the regular license as would be evident from the definition clause of the driving license i.e. Section 2(10) and that of Section 3 of the Motor Vehicles Act mandating the requirement of possessing a driving license. Learner's license is granted under the rules framed by the Central Government or the State Government in exercise of their rule making powers. Conditions are attached to the learner's license granted in terms of the statute. In the facts of the present case, there is no dispute that Mr. Jeet Singh was holding a learner's license and not a regular driving license and as per the law laid down by the Apex Court in Swaran Singh's case, the person holding a learner's license cannot be said to have any kind of disentitlement to drive the vehicle. The only question to be examined in the present case is whether the said person holding learner's license has followed the terms and conditions laid down in the license itself as provided in the statute in terms of Rule 3 of the Central Motor Vehicles Rule, 1989. Rule 3 of the Central Motor Vehicles Rule, 1989 is reproduced as under:
3. General The provisions of Sub-section (1) of Section 3 shall not apply to a person while receiving instructions or gaining experience in driving with the object of presenting himself for a test of competence of drive, so long as - (a) such person is the holder of an effective learner's license issued to him in Form 3 to drive the vehicle;
(b) such person is accompanied by an instructor holding an effective driving license to drive the vehicle and such instructor is sitting in such a position as to control or strop the vehicle; and
(c) there is painted, in the front and the rear of the vehicle or on a plate or card affixed to the frond and the rear, the letter "L" in red on a white background as under:
Counsel for the appellant has contended that one Mr. Daljeet Singh was imparting training of a driver to Mr. Jeet Singh and therefore, the appellant had fully complied with Rule 3(b) of the Central Motor Vehicles Rule, 1989, which mandates the holder of the learner's license to be accompanied with an instructor holding an effective driving license to drive the vehicle. It is no doubt correct that the appellant has proved on record the presence of some person sitting on the front seat of the car, but identity of that person remains in dispute as no question or suggestion was put to the disinterested witnesses, PW-1 and RW-3 who were eye-witnesses to the occurrence of the accident. Even the case set up by the appellant is that Mr. Daljeet Singh was a driver holding a valid driving license but nowhere the appellant made out a case that the said Mr. Jeet Singh was accompanied by an instructor.
11. I find myself in agreement with the observations of the Tribunal that the driver although may be perfect in driving a vehicle but still he cannot be considered to be an expert in imparting instructions for making the other persons learn how to drive the vehicle. The appellant has also failed to prove the presence of Mr. Daljeet Singh in the car at the time of the accident as his presence has not been shown by the police in the criminal case nor any other reliable evidence was placed by the appellant to prove the presence of Mr. Daljeet Singh. Nevertheless, even if it is assumed that Mr. Daljeet Singh was present in the said offending vehicle on the front seat of the car then his mere presence also cannot help the appellant, as admittedly Mr. Daljeet Singh was not an instructor as envisaged under Rule 3(b) of the said Central Motor Vehicles Rule and, therefore, the appellant cannot claim exoneration from his liability to satisfy the award. Last but not the least, even if it is assumed that the driver was an expert in imparting the driving training to Mr. Jeet Singh and in that sense he has to be considered in the capacity of an instructor then such an argument also fails as no driving license of Mr. Daljeet Singh was placed on record. There is thus apparent violation of Rule 3(b) of the Central Motor Vehicles Rule and the judgments cited by the appellant cannot come to his rescue and are not applicable in the facts and circumstances of the present case.
12. A similar situation appeared before this Court in Rama Nand Pandey and Ors. v. Nisha Tiwari and Ors. 2003 VIII AD(Delhi) 29, and this Court gave the following observations:
4. I also do not agree with learned Counsel for the appellant that since the driver had a ''learners driving license'' in his favor as on the date of the accident, he would be deemed to have a valid driving license and consequently the appellant would not be held liable to pay compensation. A learners driving license is defined in Section 3(9) of the Act to mean the license issued by a competent Authority under Chapter II authorising the person specified therein to drive as a ''learner'' a motor vehicle of any specified class. The Central Government has framed rules for grant of driving license including the ''learners driving license''. Under Rule 10 of the Central Motor Vehicles Rules, 1989, an application for the grant of ''learners license'' is required to be made in Form II in a manner prescribed in the Rules. After a preliminary test is held by the Authority the license under Rule 13 is issued in Form No. 3. In terms of Form No. 3 a warning has been issued to the holder of the ''learners driving license'' drawing their attention to Rule 3 of the Central Motor Vehicle Rules, 1989 which prohibit such a driver from driving any motor vehicle unless he had besides him a person duly licensed to drive vehicle and in every case, the vehicle must carry ''L'' plat both in the front and in the rear of the vehicle. It is thus clear that a person holding a ''learners driving license'' cannot drive a vehicle without having besides him a person duly licensed to drive that type of vehicle. In the present case admittedly no such person holding a valid driving license to drive the vehicle in question was sitting besides the driver of the offending vehicle holding a''learners driving license'' In that view of the matter there was a clear breach of the conditions of the ''learners license'' issued by the Government under the Rules and the appellant, therefore, cannot take protection of the driver having the said license to avoid his liability to pay under the award.
13. In the light of the aforesaid discussion, I do not find any illegality in the impugned award passed by the Tribunal. There is no merit in the present appeal and the same is hereby dismissed.