Supreme Court - Daily Orders
Krantibai And Ors vs Dinesh Yadav on 22 December, 2017
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.24070 OF 2017
[Arising out of S.L.P.(C)No.34231 of 2015]
KRANTIBAI AND ORS. ....APPELLANTS
VERSUS
DINESH YADAV & ORS. ....RESPONDENTS
WITH
CIVIL APPEAL No.24075 OF 2017
[Arising out of S.L.P.(C) No.37388 (CC No.20403 of 2015)]
O R D E R
C.A.No.24070/2017 @ SLP(C)No.34231/2015 Leave granted.
Heard Mr. Amit Kumar, learned counsel for the appellants and Mr. Abhishek Gola, learned counsel for the Insurer.
The present appeal by special leave calls in question the legal propriety of the judgment and order passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in Misc.Appeal No.235/2010 whereby the learned Single Judge has dislodged the findings recorded by the Motor Accident Claims Tribunal, Sagar, Madhya Pradesh whereby the Tribunal had fastened the liability on Signature Not Verified the Insurer after taking note of the facts into consideration. Digitally signed by SATISH KUMAR YADAV Date: 2017.12.23 17:53:42 TLT
It is submitted by Mr.Amit Kumar, learned counsel for the Reason:
appellants that the accident took place because of the rash and 2 negligent driving of the tractor. He has criticised the opinion expressed by the High Court in paragraph 14 of the impugned judgment which reads thus:
“14. In my opinion, the accident had occurred and the motor bike was dashed with the stationary police vehicle. In such circumstances, the appellant/Insurance Company is not liable to indemnify the insurer. There is no liability of the Insurance Company. Consequently, the appeal is allowed. The appellant/Insurance Company is absolved from his liability to pay compensation to the claimants. Impugned order is modified up to this extent.” The submission of Mr.Abhishek Gola, learned counsel for the Insurer, per contra, is that it is the jeep which is responsible for the accident. We are not inclined to accept the said submission.
In our considered opinion, the accident occurred because of negligent and rash driving of the driver of tractor and the tribunal was correct in its approach in fastening the liability on the Insurer.
In view of the aforesaid, we allow the appeal, set aside the judgment and order passed by the High Court and restore that of the tribunal with the modification that the amount awarded by the tribunal shall be deposited before the tribunal within twelve weeks hence, which shall be disbursed in favour of the appellants in accordance with the law laid down in the case of General Manger, Kerala State Road Transport Corporation, Trivandrum v. Susamma Thomas (Mrs.) & Ors., (1994) 2 SCC 176, on proper identification, failing which the same shall carry interest at 3 the rate of 9% per annum from the date of presentation of the application before the Tribunal.
C.A.No.24075/2017 @ SLP(C)No.37388/2017 (CC No.20403/2015) Delay condoned.
Leave granted.
Heard Mr. Amit Kumar, learned counsel for the appellants and Mr. Abhishek Gola, learned counsel for the Insurer.
The present appeal by special leave calls in question the legal propriety of the judgment and order passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in Misc.Appeal No.235/2010 whereby the learned Single Judge has dislodged the findings recorded by the Motor Accident Claims Tribunal, Sagar, Madhya Pradesh whereby the tribunal had fastened the liability on the Insurer after taking note of the facts into consideration.
It is submitted by Mr.Amit Kumar, learned counsel for the appellants that the accident took place because of the rash and negligent driving of the tractor. He has criticised the opinion taken by the High Court in paragraph 14 of the impugned judgment which reads thus:
“14. In my opinion, the accident had occurred and the motor bike was dashed with the stationary police vehicle. In such circumstances, the appellant/Insurance Company is not liable to indemnify the insurer. There is no liability of the Insurance Company. Consequently, the appeal is allowed. The appellant/Insurance Company is absolved from his liability to pay compensation to the claimants. Impugned order is modified up to this extent.” The submission of Mr.Abhishek Gola, learned counsel for the Insurer, per contra, is that it is the owner of jeep which is 4 responsible for the accident. We are not inclined to accept the said submission.
In our considered opinion, the accident occurred because of negligent and rash driving of the tractor and the tribunal was correct in its approach in fastening the liability on the Insurer.
In view of the aforesaid, we allow the appeal, set aside the judgment and order passed by the High Court and restore that of the tribunal with the modification that the amount awarded by the tribunal shall be deposited before the tribunal within twelve weeks hence, which shall be disbursed in favour of the appellants in accordance with the law laid down in the case of General Manger, Kerala State Road Transport Corporation, Trivandrum v. Susamma Thomas (Mrs.) & Ors., (1994) 2 SCC 176, on proper identification, failing which the same shall carry interest at the rate of 9% per annum from the date of presentation of the application before the Tribunal.
.......................CJI.
[DIPAK MISRA] .........................J. [SANJAY KISHAN KAUL] New Delhi.
December 22, 2017.5
ITEM NO.9 COURT NO.1 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).34231/2015 (Arising out of impugned final judgment and order dated 04-03-2015 in MA No.235/2010 passed by the High Court of M.P. Principal Seat at Jabalpur) KRANTIBAI AND ORS Petitioner(s) VERSUS DINESH YADAV Respondent(s) WITH S.L.P.(C)...CC No. 20403/2015 (IV-A) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2015) Date : 22-12-2017 These petitions were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL (VACATION BENCH) For Petitioner(s) Mr.Amit Kumar, Adv.
Mr.Brajesh Pandey, Adv.
Mr.Sasmita Tripathi, Adv.
Mr. Sanjay Kumar Visen, AOR For Respondent(s) Mr.Abhishek Gol, Adv.
Mr.Viresh B.Saharya, Adv.
Mr.Akshat Agarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A.No.24070/2017 @ SLP(C)No.34231/2015 Leave granted.
The appeal is allowed in terms of the signed order. C.A.No.24075/2017 @ SLP(C)No.37388 (CC No.20403/2015) Delay condoned.
Leave granted.
The appeal is allowed in terms of the signed order.
(Chetan Kumar ) (Jagdish Chander)
Court Master Court Master
(Signed order is placed on the file)