The New India Assurance Co. Ltd. vs Smt. Rekha Devi And Others on 30 May, 2012

[Cites 10, Cited by 15]

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Rekha Devi And Others on 30 May, 2012

The present Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 (in short "the Act") against the judgment and order / award dated 25.5.2011 passed by the Motor Accidents Claims Tribunal, Hathras in Motor Accident Claim Case No. 14 of 2010 filed by the claimant-respondent nos. 1 to 4 on account of the death of Ram Veer Singh in an accident which took place on 12.10.2009 at about 6.30 P.M..

It was, interalia, averred in the Claim Petition that on 12.10.2009, the said Ram Veer Singh was coming from village Bairikataur to Hathras on his Motor-Cycle Hero Honda Splendor Plus bearing Registration No. UP 86 D- 2805 with his wife Rekha Devi as pillion rider , and Veer Pal Singh and his wife Bina Singh were also accompanying on another Motor-Cycle; and that when at about 6.30 P.M. they reached near Habibpur, a vehicle TATA 407 bearing Registration No. UP 82 A-9128 (hereinafter also referred to as "the vehicle in question"), being driven by its driver rashly and negligently, came from the opposite direction and hit the Motor-Cycle of the said Ram Veer Singh, as a result of which, the said Rekha Devi was thrown and she fell at a distance while the said Ram Veer Singh sustained serious injuries; and that the said Ram Veer Singh, while being taken for treatment, died on the way in Sikandara Rau.

The Claim Petition was contested by the owner of the vehicle in question (respondent no.5 herein), the Driver of the vehicle in question (respondent no.6 herein) and the Appellant-Insurance Company by filing separate Written Statements.

The Tribunal framed four Issues in the case.

Issue No.1 was regarding factum of the accident having taken place on 12.10.2009 on account of rash and negligent driving by the Driver of the vehicle in question resulting in serious injuries to the said Ram Veer Singh and his consequent death.

Issue No.2 was as to whether the Driver of the vehicle in question was having valid and effective driving licence on the date of the accident, and if so, its effect.

Issue No.3 was as to whether the vehicle in question was duly insured with the Appellant-Insurance Company on the date of the accident, and if yes, its effect.

Issue No.4 was as to whether the claimant-respondent nos. 1 to 4 were entitled to get any compensation, and if yes, the quantum of such compensation, and against which opposite party in the Claim Petition.

The claimant-respondent nos. 1 to 4 examined three witnesses and also filed documentary evidence.

The opposite parties in the Claim Case filed documentary evidence and also examined two witnesses,namely, Ved Prakash (respondent no.5 herein - owner of the vehicle in question) as DW-1 and Anoop Singh (respondent no.6 herein - Driver of the vehicle in question) as DW-2.

On consideration of the material on record, the Tribunal recorded its findings on various Issues.

As regards Issue No.1, the Tribunal held that the accident in question took place on account of negligence on the part of the Driver of the vehicle in question as well as negligence on the part of the deceased Ram Veer Singh. As there was head-on collision between the vehicle in question (Tata 407) and the Motor-Cycle of the deceased Ram Veer Singh, the Tribunal held that the Driver of the vehicle in question was responsible for the negligence to the extent of 80% while the deceased Ram Veer Singh was responsible for the negligence to the extent of 20%. Issue No.1 was decided accordingly.

As regards Issue No.2, the Tribunal held that the Driver of the vehicle in question was having valid and effective Driving Licence on the date of the accident in question. Issue No. 2 was decided accordingly.

As regards Issue No.3, the Tribunal held that the vehicle in question was insured with the Appellant-Insurance Company on the date of the accident in question. Issue No.3 was decided accordingly.

As regards Issue No.4, the Tribunal held that the claimant-respondent nos. 1 to 4 were entitled to get compensation amounting to Rs. 2,47,600/- with interest @ 6% per-annum with effect from the date of presentation of the Claim Petition till the date of actual payment.

On the basis of the above findings, the Tribunal gave the impugned Award awarding Rs. 2,47,600/- as compensation to the claimant-respondent nos. 1 to 4 with interest @ 6% per-annum with effect from the date of presentation of the Claim Petition till the date of actual payment.

The Appellant-Insurance Company has filed the present Appeal against the said Award.

We have heard Shri Vinay Khare, learned counsel for the Appellant-Insurance Company and Shri S.K. Tiwari, learned counsel for the claimant-respondent nos. 1 to 4, and perused the record filed with the Appeal.

From a perusal of the record, it is evident that an Application under Section 170 of the Act was filed on behalf of the Appellant-Insurance Company. However, by the order dated 18.10.2010, the Tribunal rejected the said application on the ground that the owner of the vehicle in question as well as the Driver of the vehicle in question (respondent nos. 5 and 6, respectively) had appeared in the Claim Case and filed their Written Statements and also had cross-examined the witnesses examined on behalf of the claimant-respondent nos. 1 to 4, and they were properly contesting the Claim Case, and further, there was no collusion between the claimant-respondent nos. 1 to 4 and the owner and the Driver of the vehicle in question, and the application filed on behalf of the Appellant-Insurance Company under Section 170 of the Act was liable to be rejected.

Section 170 of the Act lays down as under :

"170. Impleading insurer in certain cases.- Where in the course of any inquiry, the Claims Tribunal is satisfied that-

(a) there is collusion between the person making the claim and the person against whom the claim is made, or

(b) the person against whom the claim is made has failed to contest the claim, it may, for reasons to be recorded in writing, direct that the insurer who may be liable in respect of such claim, shall be impleaded as a party to the proceeding and the insurer so impleaded shall thereupon have, without prejudice to the provisions contained in sub-section (2) of Section 149, the right to contest the claim on all or any of the grounds that are available to the person against whom the claim has been made."

Section 149 of the Act referred to in Section 170 of the said Act is reproduced below:

"149. Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks.- (1) If, after a certificate of insurance has been issued under sub-section (3) of Section 147 in favour of the person by whom a policy has been effected, judgment or award in respect of any such liability as is required to be covered by a policy under clause (b) of sub-section (1) of Section 147 (being a liability covered by the terms of the policy) [or under the provisions of Section 163A] is obtained against any person insured by the policy, then, notwithstanding that the insurer may be entitled to avoid or cancel or may have avoided or cancelled the policy, the insurer shall, subject to the provisions of this Section, pay to the person entitled to the benefit of the decree any sum not exceeding the sum assured payable thereunder, as if he were the judgment debtor, in respect of the liability, together with any amount payable in respect of costs and any sum payable in respect of interest on that sum by virtue of any enactment relating to interest on judgments.

(2) No sum shall be payable by an insurer under sub-section (1) in respect of any judgment or award unless, before the commencement of the proceedings in which the judgment or award is given the insurer had notice through the Court or, as the case may be, the Claims Tribunal of the bringing of the proceedings, or in respect of such judgment or award so long as execution is stayed thereon pending an appeal; and an insurer to whom notice of the bringing of any such proceedings is so given shall be entitled to be made a party thereto and to defend the action on any of the following grounds, namely:-

(a) that there has been a breach of a specified condition of the policy, being one of the following conditions, namely:-

(i) a condition excluding the use of the vehicle-

(a) for hire or reward, where the vehicle is on the date of the contract of insurance a vehicle not covered by a permit to ply for hire or reward, or

(b) for organised racing and speed testing, or

(c) for a purpose not allowed by the permit under which the vehicle is used, where the vehicle is a transport vehicle, or

(d) without side-car being attached where the vehicle is a motor cycle; or

(ii) a condition excluding driving by a named person or persons or by any person who is not duly licensed, or by any person who has been disqualified for holding or obtaining a driving licence during the period of disqualification; or

(iii) a condition excluding liability for injury caused or contributed to by conditions of war, civil war, riot or civil commotion; or

(b) that the policy is void on the ground that it was obtained by the nondisclosure of a material fact or by a representation of fact which was false in some material particular.

(3) Where any such judgment as is referred to in sub-section (1) is obtained from a Court in a reciprocating country and in the case of a foreign judgment is, by virtue of the provisions of Section 13 of the Code of Civil Procedure, 1908 (5 of 1908) conclusive as to any matter adjudicated upon by it, the insurer (being an insurer registered under the Insurance Act, 1938 (4 of 1938) and whether or not he is registered under the corresponding law of the reciprocating country) shall be liable to the person entitled to the benefit of the decree in the manner and to the extent specified in sub-section (1), as if the judgment were given by a Court in India:

Provided that no sum shall be payable by the insurer in respect of any such judgment unless, before the commencement of the proceedings in which the judgment is given, the insurer had notice through the Court concerned of the bringing of the proceedings and the insurer to whom notice is so given is entitled under the corresponding law of the reciprocating country, to be made a party to the proceedings and to defend the action on grounds similar to those specified in sub-section (2).

(4) Where a certificate of insurance has been issued under sub-section (3) of Section 147 to the person by whom a policy has been effected, so much of the policy as purports to restrict the insurance of the persons insured thereby by reference to any condition other than those in clause (b) of sub-section (2) shall, as respects such liabilities as are required to be covered by a policy under clause (b) of sub-section (1) of Section 147, be of no effect:

Provided that any sum paid by the insurer in or towards the discharge of any liability of any person which is covered by the policy by virtue only of this sub-section shall be recoverable by the insurer from that person.

(5) If the amount which an insurer becomes liable under this Section to pay in respect of a liability incurred by a person insured by a policy exceeds the amount for which the insurer would apart from the provisions of this Section be liable under the policy in respect of that liability, the insurer shall be entitled to recover the excess from that person.

(6) In this Section the expression "material fact" and "material particular" means, respectively a fact or particular of such a nature as to influence the judgment of a prudent insurer in determining whether he will take the risk and, if so, at what premium and on what conditions, and the expression "liability covered by the terms of the policy" means a liability which is covered by the policy or which would be so covered but for the fact that the insurer is entitled to avoid or cancel or has avoided or cancelled the policy.

(7) No insurer to whom the notice referred to in sub-section (2) or sub-section (3) has been given shall be entitled to avoid his liability to any person entitled to the benefit of any such judgment or award as is referred to in sub-section (1) or in such judgment as is referred to in sub-section (3) otherwise than in the manner provided for in sub-section (2) or in the corresponding law of the reciprocating country, as the case may be.

Explanation.-For the purposes of this section, "Claims Tribunal" means a Claims Tribunal constituted under Section 165 and "award" means an award made by that Tribunal under Section 168."

Reading Sections 170 and 149(2) of the Act together, it is evident that in case the Tribunal grants permission to the insurer under Section 170, the insurer will get right to contest the Claim Petition on all or any of the grounds that are available to the person against whom the claim has been made. However, if such permission is not granted by the Tribunal, then the insurer will be entitled to contest the Claim Petition on the limited grounds mentioned in sub-section (2) of Section 149 of the Act. It follows, therefore, that in case an appeal is filed by the insurer against an award in a case where its application under Section 170 of the Act was rejected by the Tribunal, it (insurer) will be able to challenge the award only on the limited grounds mentioned in sub-section (2) of Section 149 of the said Act.

Reference in this regard may be made to the decision of the Supreme Court in National Insurance Company Limited, Chandigarh Vs. Nicolletta Rohtagi, AIR 2002 SC 3350 (paragraphs 17,26 and 27) = 2002 (7) SCC 456.

The first question to be considered is as to whether the Tribunal was right in passing the order dated 18.10.2010 rejecting the said application under Section 170 of the Act filed on behalf of the Appellant-Insurance Company.

Section 170 of the Act contemplates the following two situations where the insurer may be given, without prejudice to the provisions contained in sub-section (2) of Section 149, the right to contest the claim on all or any of the grounds that are available to the person against whom the claim has been made:

(a) where there is collusion between the person making the claim and the person against whom the claim is made, or

(b) where the person against whom the claim is made has failed to contest the claim.

In the present case, no collusion has been shown between the claimant-respondent nos. 1 to 4, and the owner of the vehicle in question (respondent no.5 herein), and the Tribunal has also concluded to the same effect. Therefore, situation (a), mentioned above, has not been shown to exist in the present case.

As noted by the Tribunal in its order dated 18.10.2010, the owner of the vehicle in question (respondent no.5 herein) and the Driver of the vehicle in question (respondent no.6 herein) had filed their Written Statements in the Claim Case and had cross-examined the witnesses examined on behalf of the claimant-respondent nos. 1 to 4. As noted earlier, the respondent no.5 (owner of the vehicle in question) was examined as DW-1 and the respondent no.6 (Driver of the vehicle in question) was examined as DW-2 in the Claim Case before the Tribunal.

It is thus evident that the owner of the vehicle in question (respondent no.5 herein) against whom the claim was made, was contesting the Claim Petition, and the Tribunal in its order dated 18.10.2010 has also concluded to the same effect. Therefore, situation (b), mentioned above, also does not exist in the present case.

In view of the above, we are of the opinion that the application under Section 170 of the Act, filed on behalf of the Appellant-Insurance Company, was rightly rejected by the order dated 18.10.2010.

The next question to be considered is as to on what grounds, the Appellant-Insurance Company can challenge the impugned Award, and as to whether such challenge is valid.

As noted above, in the present case, the Tribunal rejected the application of the Appellant-Insurance Company for permission under Section 170 of the Act.

In view of the rejection of the said application under Section 170 of the Act, it is evident that the Appellant-Insurance Company can challenge the impugned Award only on the grounds mentioned in sub-section (2) of Section 149 of the Act. Such grounds are evidently in respect of Issue Nos. 2 and 3.

As noted above, in regard to Issue No.2, the Tribunal has recorded finding of fact that on the date of the accident, the vehicle in question was having valid and effective Driving Licence. In this regard, the Tribunal has relied upon the photostat copy of the Driving Licence brought on record before the Tribunal, which showed that the Driving Licence in the name of Anoop Singh (respondent no.6 - Driver of the vehicle in question) had been issued on 28.4.2000, and the same was renewed for the period 29.5.2009 to 28.5.2012, and thus, on the date of the accident, namely, 12.10.2009, the said Licence was valid and effective. It has further been pointed-out by the Tribunal that no statement contrary to the said document (photostat copy of the Driving Licence) was made on behalf of the Appellant-Insurance Company.

As regards Issue No.3, the Tribunal has recorded finding of fact that on the date of the accident, the vehicle in question was insured with the Appellant-Insurance Company. In this regard, the Tribunal has relied upon the photostat copy of the Insurance Policy brought on record before the Tribunal which showed that the vehicle in question was insured with the Appellant-Insurance Company for the period with effect from 23.12.2008 to 22.12.2009 and thus, the vehicle in question was insured with the Appellant-Insurance Company on the date of the accident, namely, 12.10.2009. It has further been pointed-out by the Tribunal that no statement contrary to the said document (photostat copy of the Insurance Policy) was made on behalf of the Appellant-Insurance Company.

Shri Vinay Khare, learned counsel for the Appellant-Insurance Company has not been able to show any error or infirmity or illegality in the aforesaid findings recorded by the Tribunal on Issue nos. 2 and 3.

Having perused the record filed with the Appeal, we are of the opinion that the findings recorded by the Tribunal on the aforesaid Issues were correct, and the same do not suffer from any error or infirmity or illegality.

Therefore, we are of the view that the Appellant-Insurance Company has failed to establish any error, infirmity or illegality in the impugned Award on the grounds open to the Appellant-Insurance Company to raise in view of the provisions of sub-section (2) of Section 149 of the Act.

Shri Vinay Khare, learned counsel for the Appellant-Insurance Company, submits that the involvement of the vehicle in question in the alleged accident was not established, and the Tribunal erred in deciding Issue No.1.

Shri Vinay Khare, learned counsel for the Appellant-Insurance Company further submits that the quantum of compensation as determined by the Tribunal in deciding Issue No.4 is not correct.

In our opinion, as the application of the Appellant-Insurance Company under Section 170 of the Act was rejected by the Tribunal, it is not open to the Appellant-Insurance Company to raise the question of involvement of the vehicle in question in the accident or the question of quantum of compensation awarded by the Tribunal in the impugned Award. The pleas raised in this regard by Shri Vinay Khare, learned counsel for the Appellant-Insurance Company, cannot, therefore, be considered.

In view of the above, we are of the opinion that the Appeal filed by the Appellant-Insurance Company lacks merits, and the same is liable to be dismissed.

The Appeal is accordingly dismissed.

However, on the facts and in the circumstances of the case, there will be no order as to costs.

The amount of Rs. 25,000/- deposited by the Appellant-Insurance Company while filing the present Appeal will be remitted to the Tribunal for being adjusted towards the amount payable under the impugned Award.

Dated :30.5.2012 safi

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Allahabad High Court