Bombay High Court
Pandurang Narayandas Sarda vs Subhash Gopal Changale And Ors. on 1 April, 1989
Equivalent citations: II(1989)ACC557
Author: Sujata V. Manohar
Bench: Sujata V. Manohar
JUDGMENT C.S. Dharmadhikari, J.
1. As all these four appeals arise out of the common judgment and order passed by the Motor Accidents claims Tribunal, Satara dated 23rd of August 1988, they were heard together and are being disposed of by this common judgment.
2. In an accident, which took place on 28th of May 1984 at about 9 a.m., four boys, i.e., Sandip, Sharad, Sudhakar and Prabhakar died and one Somnath was seriously injured. The Standard car MHY 4121 initially belonging to one Dr. Harshe of Satara, was purchased by Pandurang Narayandas Sarada, the appellant, who was the Manager of the Janata Sahakari Bank Ltd., Satara. On 13tb of March 1984 the insurance policy of this car was transferred in the name of Pandurang Narayandas Sarada. All the liabilities thereafter were accepted by the New India Assurance Co. Ltd. pertaining to third party risk. Within 2-1/2 months after its transfer the accident took place. Kishor Pandurang Sarada is the soft of Pandurang Narayandas Sarada. On the date of accident Pandurang and other members of the family had gone out. Kishor who was then a minor took out the car for joy ride. While he was returning to the city he lost control over the car which left the road, crossed the nala and entered the verandah of the hotel and dashed against the wall of the hotel. Two out of the five boys who were playing died on the spot and two others died later in the hospital after admission. The only surviving boy was Somnath, the applicant No. 1 in MACP No. 248 of 1984. It is also an admitted fact that at the time of accident Sandip was 8 months old, Sharad was about 11 years old, Sudhakar and Prabhakar were aged about 14 and 11 years respectively and Somnath the boy injured was aged about 12 years Dependants of the children filed separate claim petitions before the Accidents claims Tribunal at Satara. The learned Member of the Tribunal came to the conclusion that the accident took place because of the rash and negligent driving of Kishor. He also came to the conclusion that Kishor was not holding any valid driving licence at the time of accident and was also incapable of having a valid driving licence. After appreciating all the evidence on record, the learned Member of the Tribunal granted compensation to the dependants of the deceased but however, held that the insurance company was not liable to indemnify the owner in that behalf. As already observed against this finding of the learned Member of the Tribunal, present appeals are filed by the original applicant No. 2, owner of the car.
3. Since in these appeals it is not disputed that the accident took place because of the rash and negligent driving of Kishor, it is not necessary to deal with the evidence in that behalf. To say the least from the evidence it appears that Kishor was not able to control the vehicle, as a result the car left the road, crossed the nala and entered the verandah of the hotel. Hence a conclusion is inevitable that the accident took place because of the rash and negligent driving of the driver Kishor, son of the owner of the car Pandurang Narayandas Sarada.
4. However, it is contended by Mr. A.R. Kudrolli, the learned Counsel appearing for the appellant, that the finding recorded by the learned Member of the Tribunal that on the date of the accident Kishor was a minor and was incapable of holding a valid driving licence is wholly perverse. He also contended that in fact he was holding a learner's licence on the date of accident and the finding recorded by the learned Member of the Tribunal is therefore obviously wrong. It is not possible for us to accept this contention of Mr. Kudrolli. According to the owner of the car Pandurang, Kishor was born on 29th of January 1966 and if that date is taken as correct date of birth he attained the age of majority on 29th of January 1984, and therefore, was major on the date of accident. On the other band it is the case of the insurance company that Kishor was born on 29th of July 1966, which means he had not attained the age of majority on the date of accident. In support of its case the insurance company examined one Hindurao Shinde, who was entrusted with the investigation about the age of Kishor. Prabhakar Kende, an employee of Narmada Education Academy, was also examined. From the record produced by Prabhakar Kende it is clear that Kishor was admitted to the academy on 7th of June 1971 and in the admission form Exh. 78 his date of birth is shown as 29th of July 1966, though the name of the boy is shown as Kamal Kishor. There is no dispute that Kishor is the same person. Exh. 78 also show that formerly he was studying in Bal-Manohar Mandir Kanyashala at Satara and admission was taken at the age of 5 years Exhs. 77 and 77-A are the school leaving certificates. In all these documents the date of birth is shown as 29th of July 1966. From the evidence of Vijay Patil, who was working in the Sangamner Municipality, coupled with the extract of entry in the birth register as well as in the nursing home, it is quite obvious that Chandrakala w/o Pandurang N. Sarada of Sangamner delivered a boy on 29th of July 1966. Though a dispute was raised that it could be another Sarada there is no doubt that the entry relates to Kishor and none else. The evidence of Mukund Gadgil who is running 'Vatsalya Nursing Home' corroborates the evidence given by other witnesses and, therefore, we also agree with the finding recorded by the learned Member of the Tribunal that the date of birth of Kishor is 29th of July 1966. The other documentary evidence on which reliance was placed by the appellant is neither primary evidence nor there is any material to indicate on what basis the birth date was shown as 29th of January 1966. The learned Member of the Tribunal has rightly commented upon the said documents and had come to the conclusion that the date of birth of Kishor is 29th of July 1966 and, therefore, he was below 18 years of age on the date of accident.
5. However, it is contended by Mr. A.R. Kudrolli that assuming that Kishor was a minor still it has come on record that he was holding a learner's licence on the date of accident. Exh. 83 shows that Kishor had applied on 6th of March 1984 for a learner's licence and had deposited Rs. 6/- under receipt No. 836326/6137/78 and it bears signature of Kishor. The serial number given is 14754. The said licence was valid upto 5th of June 1984. Exhibit 82 is the permanent driving licence of Kishor dated 6th June 1984 obviously after the date of accident. However, we agree with the learned Member of the Tribunal that there are suspicious circum stances indicating that the evidence in that behalf is not trustworthy. Sanjay Kukade, a clerk from the RTO Office, Pune who is incharge of licence department has stated that the alleged receipt is not available. Arun Sankpal also from the same office and working in the same department has stated that to obtain a permanent licence first the person has to obtain a learner's licence. From the evidence it appears that as per the cashbook the learner's licence was issued in the name of one Bhapkar. Thus there is obvious discrepancy in the entry in the cashbook which showed that the receipt was issued in the name of one Bhapkar though the learner's licence is issued in the name of Kishor. He also stated that there is no entry in the name of Kishor on 6th of March 1984. It is no doubt true that certain documents are not available on record since they are destroyed. Obviously therefore the so-called learner's licence is shrouded with suspicion. The learned Member has also rightly observed that Kishor is a resident of Satara and he had no business to go to Pune for obtaining a learner's licence. Therefore we agree with the finding recorded by the learned Member of the Tribunal that Kishor was not having even a learner's licence on the date of accident.
6. In this context a reference could usefully be made to Section 4 of the Motor Vehicles Act, 1939 which in clearest terms lays down that no person under the age of eighteen years shall drive a motor vehicle in any public place. A contention was raised before us by Mr. Kudrolli that Rule 16 of the Bombay Motor Vehicles Rules, 1959 or the form prescribed for applying for learner's licence, nowhere laid down any restriction as to the age though it is necessary to mention in the application the age of the applicant and also produce proof of age. It is not possible for us to accept this contention of Mr. Kudrolli. Section 3 and Section 4 as well as Rule 16 will have to be read together and if so read it is quite obvious that a person under the age of 18 years will not be entitled to get a learner's licence qua a motor vehicle even under Rule 16 of the Rules. Hence we have no hesitation in agreeing with the finding recorded by the learned Member of the Tribunal that Kishor was not having a valid driving licence on the date of accident.
7. It was then contended by Mr. Kudrolli that if the insurance company wants to avoid its liability under Section 96(2) of the Motor Vehicles Act, burden is upon the insurance company to prove that the owner had committed the breach of a condition incorporated in the policy of the insurance. In support of this contention he has placed strong reliance upon the decision of the Supreme Court in Skandia Insurance Co. Ltd. v. Kokilaben Chandravadan 1987 ACJ 411 (SC) : 1987 (1) ACC 413 and particularly on the following observations in Para 14 of the said judgment:
...It is only when the insured himself places the vehicle in charge of a person who does not bold a driving licence, that it can be said that he is 'guilty' of the breach of the promise that the vehicle will be driven by a licensed driver. It must be established by the insurance company that the breach was on the part of the insured and that it was the insured who was guilty of violating the promise or infringement of the contract. Unless the insured is at fault and is guilty of a breach the insurer cannot escape from the obligation to indemnify the insured and successfully contend that he is exonerated having regard to the fact that the promisor (the insured) committed a breach of his promise.
8. He has also placed reliance on yet another decision of the Supreme Court in Narcinva V. Kamat v. Alfredo Antonio Doe Martins 1985 ACJ 397 (SC) : 1985 (2) ACC 34. On the other hand it is contended by Mr. Chaphekar. Learned Counsel appearing for the insurance company that there is a basic presumption that the driver is driving the vehicle with the knowledge and consent of and for benefit of the owner. In support of this contention he has placed strong reliance upon the decision of the Supreme Court in Sitaram Motilal Kalal v. Santanuprasad Jaishankar Bhatt 1966 ACJ 89 (SC). In our view apart from the presumption that the driver was driving the vehicle with the knowledge and consent of the owner, which presumption is rebut table in this case, the insurance company has discharged the burden of proving the said fact. Kishor, the driver of the car, has stated in his deposition that on the date of accident, only his cousin brother Govardhandas was present in the house and he took the keys of the car from the house and went towards Bogda with Govardhandas. From this it was sought to be argued by Mr. Kudrolli that Kishor took the vehicle in the absence of the owner Pandurang and without his knowledge and consent. He has also placed reliance upon Exh. 64, statement of Pandurang recorded by the police in that behalf. It is not possible for us to accept this contention of Mr. Kudrolli. But for making a vague statement, it is nowhere stated by Kishor that he was not allowed to drive the vehicle by his father. His very conduct in taking the keys of the car from the house and going with his cousin brother clearly indicates that it was with the permission of his father. If Exh. 64, statement of Pandurang recorded by the police, could be relied upon, then the statement made by Kishor before the police could also be used to appreciate his evidence. In his statement before the police Kishor has stated that he was always taking the car for driving with the permission of his father and accordingly he had gone on that day also. Kishor's previous statement was put to him when be was in the witness box. On the other hand Pandurang has not entered the witness box. Therefore on the basis of the evidence on record it is established by the insurance company that Kishor was driving the car with the permission of his father Pandurang. Hence the question of liability of the insurance company will have to be determined on the basis of this finding, i.e., Kishor was a minor on the date of accident, that he was not holding any valid licence to drive the car and that he was driving the car with the permission of his father, owner of the vehicle.' In view of the aforesaid findings we agree with the view taken by the learned Member of the Tribunal that the insurance company is not liable to indemnify the owner of the car for the compensation.
9. However, we find some substance in the contention of Mr. Kudrolli that so far as the compensation payable under Section 92-A of the Act is concerned, the insurance company will be liable. To say the least this position is conceded by Mr. Chaphekar. This concession of Mr. Chaphekar is based on the decisions of the Supreme Court in Gujarat Slate Road Transport Corporation v. Ramanbhai Prabhatbhai 1987 ACJ 561 (SC) : ACC 475 and Guru Govekar v. Fitomena F. Lobo 1988 ACJ 585 (SC) : (2) ACC 625. In Guru Govekar's case the Supreme Court has observed, "While it may be true, as we have observed earlier, that under the law of Torts, the owner may not be liable on the principle of vicarious liability, the insurer would be liable to pay the compensation by virtue of the provisions of Section 94 and Section 95 of the Act, referred to above." Therefore, we hold that the insurance company will be liable to indemnify the owner so far as the compensation payable under Section 92-A of the Motor Vehicles Act is concerned. Similar view seems to have been taken by the Rajasthan High Court in Narendra Singh v. Oriental Fire and General Insurance Co. Ltd. 1987 ACJ 790 (Rajasthan) : 1987 (2) ACC 165 and Mohanlal v. National Insurance Co. Ltd. 1987 ACJ 346 (Rajasthan): 1987 (2) ACC 203.
10. So far as the quantum of compensation is concerned, it is contended by Mr. Kudrolli that the boy involved in MACP No. 158 of 1984, i.e., Sandip was only 8 months old at the time of accident. The learned Member of the Tribunal has allowed compensation of Rs. 20,000/- for the death of Sandip. under Section 92-A of the Act, Rs. 15,000/- is payable under no fault liability. The learned Member awarded this compensation after taking into consideration the fact that the claimants would have been required to spend for education of the child and by the time he would have started earning the claimants would have been more than 40 and 50 years of age. Mr. Sawant, learned Counsel appearing for the claimants, has placed strong reliance upon the decision of the Madhya Pradesh High Court in United India Insurance Co. v. Ismail (Sic.) and particularly Para 8 thereof, which reads as under:
Learned Counsel for the claimant-respondents has cited two cases involving death of young boys aged 7 years and 9 years respectively, namely, Saraswati Bai v. Damodor Prasad 1987 ACJ 501 (MP) and Hassa Mat v. Joti Ram 1986 ACJ 1121, (Rajasthan) : 1987 (1) ACC 44. In the first of these two cases, the amount of compensation assessed by the High Court in appeal was Rs. 50,000/-and in the second it was assessed as Rs. 48,000/-. It is inevitable that in assessing compensation, element of estimate and to some extent conjecture enters into the computation of compensation, but comparable cases do provide satisfactory guidance in judging whether the Tribunal's award as to quantum of compensation is arbitrary or unreasonable. The amount of compensation of Rs. 50,000/- as assessed by the learned Tribunal cannot be regarded as excessive or unreasonable in the circumstances.
11. In our view, if the compensation awarded by the learned Member of the Tribunal is tested on this touchstone, it cannot be said that the compensation awarded is so exorbitant or is not based on any material so as to call for any interference in these appeals.
12. In MACP No. 170 of 1984, the deceased Sharad was aged about 11 years and was taking education. He was the only male child of the claimants. There is no other male member in the family. The applicants are the mother and the sister of the child. The history shows that even the father of Sharad was murdered after the strike of mill workers in 1983. Parvatibai alone was Maintaining the family and was getting Rs. 300/- per month as pension from the Mill. Deceased Sharad had taken admission in the Vth Standard in King George High School, Dadar for Marathi medium. In all Tribunal has granted Rs. 40,000/- as compensation to the claimants for the death of Sharad. Having regard to the fact that Sharad was the only male member of the family and was the hope of the future, coupled with the attending circumstances, it cannot be said that the compensation allowed at Rs. 40,000/- calls for any interference. It is pertinent to note in this behalf that the claimants had claimed Rs. 2 lakhs as compensation and the learned Member has only awarded compensation to the tune of Rs. 40,000/- out of which Rs. 15,000/- is payable by the insurance company.
13. It was then contended by Mr. Kudrolli that so far as MACP No. 193 of 1984 is concerned, the boys Sudhakar and Prabhakar were aged about 14 and 11 years respectively. He has not disputed the grant of compensation to the tune of Rs. 35,000/- for each child. However, according to him additional compensation of Rs. 16,000/-' granted to the claimants towards the amount spent for the treatment of applicants (i.e. claimants) is wholly illegal as it is not based on any principles. It is also contended by him that for the pain and/or sufferings of the applicants nothing could be paid under the provisions of the Motor Vehicles Act. In support of this contention he has placed strong reliance upon a decision reported in Nasruddin v. Kadir Ahmed 1986 ACJ 94 (MP) : 1985 (1) ACC 35 and a decision of the Supreme Court in N. Sivammal v. Managing Director, Pandian Roadways Corpn 1985 ACJ 75 (SC) : 1985 (1) ACC 47, wherein the Supreme Court observed that "award of compensation under the head mental agony suffered by the claimants as a result of the death of the deceased cannot legally be sustained." Similar view seems to have been taken by, the Full Bench of the Andhra Pradesh High Court in Andhra Pradesh State Road Trans. Corpn. v. Ch. Narasava 1987 ACJ 419 (AP) : 1987 (2) ACC 115. No other view has been brought to our notice by Mr. Sawant, learned Counsel for the claimants, nor he was able to justify the award of Rs. 16,000/- under this had on any principles. Therefore, it will have to be held that the amount of compensation on the said head is wholly unsustainable. Hence that part of the finding and order passed by the Tribunal will have to be set aside and it will have to be held that the claimants in this case will be entitled to get compensation of Rs. 70,000/- and not Rs. 86,000/- as awarded by the Tribunal. It is needless to say that out of this Rs. 70,000/- insurance company will be liable to pay Rs. 30,000/- under Section 92-A of the Act since the said claim involves death of two children.
14. It was then contended by Mr. Kudrolli that so far as MACP No. 248 of 1984 is concerned, it is quite obvious from the evidence on record that Somnath the boy injured has suffered permanent disability because of the accident. From the evidence of the doctor it is clear that there were disfigurations on account of the scars of the burns. The evidence further indicates that the burn injuries have resulted in permanent disablement. This position is not disputed by Mr. Chaphekar. Therefore, out of the total compensation of Rs. 28,000/- granted for the personal injuries of Somnath, Rs. 7,500/ will be payable by the insurance company under Section 92-A of the Act. The Tribunal has granted interest at the rate of 12 per cent per annum from the date of application itself, which is obviously in tune with the decision of the Supreme Court in Jagbir Singh v. General Manager, Punjab Roadways 1987 ACJ 15 (SC), the same is hereby confirmed.
15. In the result therefore appeals are partly allowed. It is declared that the insurance company will be liable to pay compensation under Section 92-A of the Act for the deaths and permanent disability, to the tune of Rs. 67,500/- in all the four cases and to that extent the order passed by the Tribunal shall stand modified. The compensation of Rs. 86,000/- granted by the Tribunal in MACP No. 193 of 1984 is set aside and it is held that the total compensation payable in the said claim will be Rs. 70,000/-. In the circumstances of the case there will be no order as to costs in these appeals.
16. The insurance company as well as the appellant are directed to deposit the compensation awarded and payable in the trial court. The insurance company to deposit the amount within a period of one month and the appellant Pundurang to deposit the amount within a period of 3 months. Unfortunately in these cases in spite of the decision of this Court reported in Nav Bharat Builders v. Pyarabai 1985 ACJ 79 (Bombay), the Tribunal has not passed any consequential orders about the disbursement and investment of the amount. The Tribunal shall pass necessary consequential orders in tune with the guidelines Laid down by this Court in the aforesaid decision obviously after hearing the parties concerned.
17. Before parting with this judgment we would like to observe that in these cases the Tribunal had not passed any orders under Section 92-A of the Act within a reasonable time after the claimants instituted their claims. It appears that the attention of the Tribunal was not drawn towards Rules 306-A to 306-D of the Bombay Motor Vehicles Rules, 1959 which provide for a procedure dealing with claims under Section 92-A of the Act. If these claims are not determined and awarded within the time prescribed by the Rules, then the very purpose of the enactment will be frustrated. We hope that the Tribunals will decide the claims under Section 92-A of the Act as per the procedure prescribed by Rules 306-A to 306 D of the Rules.
18. At this stage Mr. Kudrolli prays for leave to appeal to Supreme Court. Leave refused.