Andhra HC (Pre-Telangana)
Katru John Kennedy vs Subbavarapu Lakshmi And Another on 14 March, 2014
Author: B.Chandra Kumar
Bench: B.Chandra Kumar
THE HONOURABLE SRI JUSTICE B.CHANDRA KUMAR M.A.C.M.A. No.145 of 2005 14-03-2014 Katru John KennedyAppellant Subbavarapu Lakshmi and another Respondent Counsel for the Petitioners:Satya Prasad Counsel for the Respondents:Nanda Kishore <Gist : >Head Note: ?Cases Referred: 1.2001 (3) Supreme 84 2.2011 (5) ALD 184 THE HONBLE SRI JUSTICE B.CHANDRA KUMAR M.A.C.M.A.No.145 of 2005 JUDGMENT:
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This appeal is directed against the order and decree dated 29.07.2003 passed in MVOP No.134 of 2002 by the IV Additional District Judge, Visakhapatnam cum Chairman, Motor Vehicles Accidents Claims Tribunal, Visakhapatnam.
The appellant herein is the first respondent, the first respondent herein is the petitioner and the second respondent herein is the second respondent before the Tribunal and for the sake of convenience, the parties will be hereinafter referred to as per their array before the Tribunal.
The brief facts of the case are as follows:-
On 08.11.1997, at about 09:00 a.m., the claimant was going to steel plant and when she reached the main gate of the plant and crossing the divider, a motor cycle bearing registration No.AP 31 D 1037, being driven by its driver in a rash and negligent manner, came from the front gate without blowing the horn and dashed against the claimant, as a result of which, the claimant sustained fracture to her right leg and other injuries. She was shifted to Steel Plant General Hospital and from there to Simhadri Hospital, Gajuwaka. Operation was conducted. It is argued that she became permanently disabled. She was aged about 27 years and earning Rs.1,600/- per month by working as a labourer under a contractor. The owner of the vehicle first respondent filed counter denying the material averments made by the claimant. The Insurance Company (the second respondent) also filed counter and denied the averments made by the claimant. The second respondent contended that the driver of the motorcycle had no valid driving licence and, therefore, the first respondent had violated the terms and conditions of the policy.
Basing on the rival contentions, the Tribunal framed the following issues for trial:-
1. Whether the accident occurred due to rash and negligent driving of the vehicle bearing No.AP 31 D 1037 (Hero Honda) by its driver?
2. Whether the petitioner is entitled for compensation, if so, to what amount and from whom?
3. To what relief?
On behalf of the claimant, the claimant herself was examined as P.W.1 and P.Ws.2 and 3 were examined and Exs.A.1 to A.5 were marked. On behalf of the respondents, R.W.1 was examined and Ex.B.1 C.C. of the decree and award in MVOP No.59 of 1999 was marked.
On issue No.1, the Tribunal came to the conclusion that the accident occurred due to rash and negligent driving of the driver of the motorcycle (the first respondent).
On issue No.2, the Tribunal came to the conclusion that the claimant is entitled to Rs.1,08,000/- towards compensation, but however, deducted Rs.25,000/- paid under no fault liability. The Tribunal further observed that though the second respondent (Insurance Company) is not liable to pay compensation, the claimant is entitled to recover the amount either from the first respondent or the second respondent or jointly from both the respondents. It is further observed that in case of payment of the above amount by the second respondent, the second respondent can recover the same from the first respondent.
It has to be seen the first respondent, in his counter, had categorically stated that he was having valid and subsisting driving licence at the time of accident and since the vehicle is insured, the Insurance Company has to pay the compensation. On the other hand, the Insurance Company specifically stated that the first respondent was not having valid driving licence at the time of accident. It is also averred that the claimants have filed O.P.No.15 of 1999 on the file of the IV Additional District Judge cum Metropolitan Sessions Judge, Vijayawada and in the said case, the said Court observed that the first respondent is liable to pay the compensation.
Thus, the crux of the issue is whether the first respondent was having valid driving licence at the time of accident and whether the Insurance Company is liable to pay compensation to the claimants.
It was suggested to P.W.1 that the first respondent was not having valid driving licence. On behalf of the second respondent/Insurance Company, R.W.1 was examined. R.W.1 was working as Field Assistant in United India Insurance Company Limited. According to this witness, the first respondent was not having valid driving licence at the time of accident. Ex.B.1 is the certified copy of the award passed in M.V.O.P.No.59 of 1999 under Section 140 of The Motor Vehicles Act, 1988 (the Act, for brevity). According to R.W.1, in the said case, it was held that the Insurance Company is not liable to pay the compensation. During cross examination, he had admitted that he has not produced any document to show that the first respondent was not having driving licence at the time of accident. The Tribunal came to the conclusion that the driver had no valid driving licence on the date of accident, basing on the findings in Ex.B.1 (C.C. of the judgment in MVOP No.59 of 1999).
Learned counsel for the appellant, referring to Sections 8(8), 10(2), 13(2) and Section 7 of the Motor Vehicles Act, 1988, submitted that a person who is having learners licence is authorised to drive the vehicle. Learned counsel for the appellant had relied upon the judgment of the Apex Court in the case between New India Assurance Company Limited Vs. Kamla and others in support of his contention that the Insurance Company has to prove that the driver of the crime vehicle was not having driving licence at the time of accident.
The points that arise for consideration are (1) Whether the learners licence can be treated as valid driving licence? (2) Whether the evidence adduced in one case can be treated as evidence in another case? and (3) Whether the observations or findings in some other case, between other parties, can be relied upon for giving a finding in this case.
Point No.1:-
Section 3 of the Act is as follows:-
3. Necessity for driving licence. - (1) No person shall drive a motor vehicle in any public place unless he holds an effective driving licence issued to him authorising him to drive the vehicle ; and no person shall so drive a transport vehicle [other than 7[ a motorcab or motor cycle] hired for his own use or rented under any scheme made under sub - section (2) of section 75] unless his driving licence 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.
Section 4 of the Act is as follows:-
4. Age limit in connection with driving of motor vehicles. (1) No person under the age of eighteen years shall drive a motor vehicle in any public place:
Provided that a motor cycle with engine capacity not exceeding 50 cc may by driven in a public place by a person after attaining the age of sixteen year.
(2) Subject to the provisions of section 18, no person under the age of twenty years shall drive a transport vehicle in any public place.
(3) No learners licence or driving licence shall be issued to any person to drive a vehicle of the class to which he has made an application unless he is eligible to drive that class of vehicle under this section.
Section 8(1) and 8(8) of the Act are as follows:-
8. Grant of learners licence. - (1) Any person who is not disqualified under section 4 for driving a motor vehicle and who is not for the time being disqualified for holding or obtaining a driving licence may, subject to the provisions of section 7, apply to the licensing authority having jurisdiction in the area
(i) in which he ordinarily resides or carries on business, or
(ii) in which the school or establishment referred to in section 12 from where he intends to receive instruction in driving a motor vehicle is situate, for the issue to him of a learners licence.
(8) Any learners licence for driving a motor cycle in force immediately before the commencement of this Act shall, after such commencement, be deemed to be effective for driving a motor cycle with or without gear.
Section 13 of the Act is as follows:-
13. Extent of effectiveness of licences to drive motor vehicles. A learners licence or a driving licence issued under his Act shall be effective throughout India.
Thus it is clear that a learners licence or a driving licence issued under the provisions referred above shall be effective through out India and the learners licence has to be treated as effective driving licence for driving the motor cycle with or without gear.
In the case between Jayaprakash Agarwal and others Vs. Mohd. Kaleemulla and another , I had an occasion to deal with a similar situation. In that case, having regard to the sections 147 and 149(2)(a)(2), it was categorically held that the burden lies on the Insurance Company to prove that the Insured violated the terms and conditions of the policy.
Point Nos.2 & 3:-
As far as the present case is concerned, admittedly, except Ex.B.1, no other documents have been filed by the Insurance Company. R.W.1 admitted that he has not adduced any document to show that the first respondent was not holding a driving licence by the date of accident. The settled legal position is that the burden lies on the Insurance Company to prove that the insured had violated the terms and conditions of the policy. It is contended that the driver of the crime vehicle had no valid driving licence at the time of accident. Nothing prevented the Insurance Company from obtaining any letter from the RTA authorities in support of their claim. Similarly, no records were summoned from the concerned RTA office. It is settled law that evidence which was let in, in one case, though may be between the same parties, cannot be admitted as evidence in another case, of course, the observations made in any judgment between the same parties may be admissible. Admittedly, if Ex.B.1 is excluded from consideration, there is nothing on record to say that the driver had valid driving licence or learners licence on the date of accident.
Section 41 of the Indian Evidence Act, 1872, (Evidence Act, for brevity) is as follows:-
41. Relevancy of certain judgments in probate, etc., jurisdiction. A final judgment, order or decree of a competent Court, in the exercise of probate, matrimonial, admiralty or insolvency jurisdiction, which confers upon or takes away from any person any legal character, or which declares any person to be entitled to any such character, or to be entitled to any specific thing, not as against any specified person but absolutely, is relevant when the existence of any such legal character, or the title of any such person to any such thing, is relevant.
Such judgment, order or decree is conclusive proof that any legal character which it confers accrued at the time when such judgment, order or decree came into operation;
that any legal character, to which it declares any such person to be entitled, accrued to that person at the time when such judgment order or decree declares it to have accrued to that person;
that any legal character which it takes away from any such person ceased at the time from which such judgment, declared that it had ceased or should cease; and that anything to which it declares any person to be so entitled was the property of that person at the time from which such judgment, 1*[order or decree] declares that it had been or should be his property.
Section 42 of the Evidence Act is as follows:-
42. Relevancy and effect of judgments, orders or decrees, other than those mentioned in section 41:- judgments, orders or decrees other than those mentioned in section 41 are relevant if they relate to matters of a public nature relevant to the enquiry;
but such judgments, orders or decrees are not conclusive proof of that which they state.
Section 43 of the Evidence Act is as follows:-
43 Judgments, etc., other than those mentioned in sections 40 to 42, when relevant:- Judgments, etc., other than those mentioned in sections 40 to 42, when relevant.-Judgments, orders or decrees, other than those mentioned in sections 40, 41 and 42, are irrelevant, unless the existence of such judgment, order or decree is a fact in issue, or is relevant under some other provision of this Act.
Section 41 of the Evidence Act deals with the relevancy of certain judgments in probate, matrimonial admiralty or insolvency jurisdiction and is inapplicable to this case. Section 42 of the Evidence Act refers to the relevancy and the effect of judgments, orders or decrees other than those mentioned in Section 41 and insofar as they relate to the matters of a public nature, they are not applicable to this case. Section 43 makes it clear that the judgments, orders and decrees other than those mentioned in Section 40,41, 42 are irrelevant, unless the existence of such judgment, order or decree is a fact in issue. Therefore, unless it is shown that the judgment is relevant and conclusive proof of what it stated under the above sections of the Evidence Act, the contents of the same cannot be looked into. The evidence or findings ni MVOP No.59 of 1999 cannot be considered in this case under the above referred sections of the Evidence Act. Thus, the Court below committed an error in deciding the disputed issue on the basis of Ex.B.1.
Mere contending that the driver of the vehicle was not having valid driving licence is not sufficient. The Insurance Company should have obtained necessary documents from the concerned RTA authorities and ought to have filed in this case or ought to have filed applications into the Court to summon the records from the concerned RTA office. The letter filed in earlier case cannot be treated as evidence in this case. Thus, it has to be held that the Insurance Company failed to prove that the first respondent was having valid driving licence as on the date of the accident.
In the above circumstances, I hold that the Insurance Company is liable to reimburse the appellant herein.
The appeal is allowed accordingly. There shall be no order as to costs.
Miscellaneous petitions, if any, filed in this appeal, shall stand closed.
_________________________ Justice B.Chandra Kumar 14th March, 2014