Gujarat High Court
Madhuben Wd/O Decd. Natubhai ... vs Vasudev Parshottamdas Desai & 6 on 18 February, 2014
Author: Harsha Devani
Bench: Harsha Devani
C/FA/2381/2002 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2381 of 2002
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS.JUSTICE HARSHA DEVANI
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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MADHUBEN WD/O DECD. NATUBHAI CHATURBHAI PATEL &
4....Appellant(s)
Versus
VASUDEV PARSHOTTAMDAS DESAI & 6....Defendant(s)
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Appearance:
DELETED for the Appellant(s) No. 6
MR NALIN K THAKKER, ADVOCATE for the Appellant(s) No. 1 - 5
MR RAJNI H MEHTA, ADVOCATE for the Defendant(s) No. 6
MR VIBHUTI NANAVATI, ADVOCATE for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 1 - 2 , 4 - 5 , 7
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Page 1 of 13
C/FA/2381/2002 JUDGMENT
Date : 18/02/2014
ORAL JUDGMENT
1. This appeal at the instance of the original claimant is directed against the judgement and award dated 31 st December, 1997 passed by the Motor Accident Claims Tribunal (Auxiliary-I), Nadiad in M.A.C. Petition No.2880 of 1990 (hereinafter referred to as "the Tribunal"), to the extent the same exonerates the respondent No.3 - Insurance Company from any liability to pay the compensation awarded by it.
2. It may be noted that in the memorandum of appeal, the appellant has made several prayers including a prayer to add Shri Purushottamdas Gudumal Chaturani as respondent No.7 (owner of truck No. GTY 5519) in the appeal as well as to correct the name of respondent No.2 as "Vinubhai Somabhai Bhojani" in the cause title of the appeal, and to delete appellant No.6 as he had died. The aforesaid prayers had been allowed by this court by passing orders from time to time. The appellants have further prayed to remand the matter to the Motor Accident Claims Tribunal (Auxiliary-I), Kheda District, at Nadiad to modify the award in view of the facts stated in paragraph 6 of the appeal and on any other grounds available to appellants.
3. The facts of the case stated briefly are that deceased Natubhai Chaturbhai Patel met with a vehicular accident on 28th June, 1990 while going on a scooter bearing registration No.GBR 430 which was driven by the original opponent No.4 - Ashokbhai Natubhai Patel from Nadiad to Anand. All of a Page 2 of 13 C/FA/2381/2002 JUDGMENT sudden, the truck bearing registration No. GTY 5519 driven by the original opponent No.1 - Vinubhai Somabhai Bhojani (Bhanubhai Somabhai Bhojaniya) came from the opposite side with excessive speed and took the scooter in its sweep. The deceased sustained injuries on the head and waist on account of the accident and died during the course of treatment. In connection with the said accident, the appellants - claimants filed a claim petition before the Tribunal, which, after appreciating the evidence on record, held that the claimants were entitled to get Rs.1,98,000/- by way of compensation. The Tribunal, however, observed that no policy or cover note or advice note had been produced on record by the claimants to show that the vehicles involved in the accident were insured with the original opponents No.3 and 6 respectively and therefore, no award can be passed against the said opponents. The Tribunal, accordingly, held the original opponents No.1 and 2 to be jointly and severally liable to pay 80% of the amount and the opponents No.4 and 5 to be jointly and severally liable for payment of 20% of the amount to the appellants herein. The Tribunal held that the original opponents No.1, 2, 4 and 5 were jointly and severally liable to pay a sum of Rs.1,98,000/- to the appellants with interest at the rate of 12% per annum from the date of application till realization.
4. It appears that the appellants were not aggrieved by the quantum of compensation awarded by the Tribunal and hence, they did not challenge the judgement and award at the relevant time. Subsequently during the course of execution proceedings, notice came to be issued to the original opponents. The respondents No.1, 3 and 6 appeared before the Tribunal, whereas nobody appeared on behalf of the Page 3 of 13 C/FA/2381/2002 JUDGMENT respondents No.2, 4 and 5. The learned advocate for the claimants obtained copies of the police papers connected with the accident in question from Ahmedabad Town Police Station which revealed the name of the truck driver, R.C. Insurance Policy and Cover Note for truck No.GTY 5519 etc. At that point of time it was found that Shri Purshottamdas Gudumal Chaturani was the owner of the truck on the date of accident, that is, on 28.06.1990, and his name appeared as the registered owner in the records of the Regional Transport Office, Nadiad office on 28.06.1990. Thereafter, the claimants filed the present appeal challenging the award to the extent the same exonerates the Insurance Company from the liability for payment of compensation.
5. Along with the appeal, an application was filed for joining Shri Purshottamdas Gudumal Chaturani, owner of the truck No.GTY 5519 in the first appeal as well as to correct the name of respondent No.2 as Vinubhai Somabhai Bhojani in the cause title of the first appeal. It appears that the appeal came to be admitted by an order dated 09.07.2004. On the same date, Civil Application No.5225 of 2004 came to be granted by a Division Bench of this court without issuance of notice to parties and by virtue of such order, the owner of the truck has been joined as respondent No.7 in the present appeal and the name of the respondent No.2 has been corrected, as prayed for.
6. Mr. Nalin Thakkar, learned advocate for the appellant, at the outset, submitted that the appellants have not challenged the impugned judgement and award on the question of quantum and that challenge is limited to the question of Page 4 of 13 C/FA/2381/2002 JUDGMENT liability of the Insurance Company to pay the compensation as awarded by the Tribunal. It was submitted that at the relevant time, during the pendency of the proceedings before the Tribunal, the appellant did not have a copy of the insurance policy and in the absence thereof, the Tribunal, as recorded in paragraph 9 of the impugned judgement and award, has held that no award can be passed against the original opponents No.3 and 6, namely, the Insurance Company of the offending truck and the scooter. It was submitted that the learned advocate appearing on behalf of the appellant did not inform the appellants about the passing of the impugned judgement and award and it was only belatedly that the applicants came to know about the same. Pursuant thereto, they had instituted execution proceedings and in those proceedings, the concerned advocate called for the police papers which also included a copy of the insurance policy in respect of the offending truck. It was submitted that, therefore, the insurance policy which was a very relevant document for the purpose of claim petition, was not available with the appellant and as such, could not be produced before the Tribunal. It is in these circumstances that the application for additional evidence has been filed before this court for producing the said policy on record. Referring to the insurance policy which has been placed on record, it was submitted that the offending vehicle was duly insured and as such, the Tribunal ought to have fastened the liability of payment of compensation on the Insurance Company of the offending truck. It was, accordingly, urged that the appeal deserves to be allowed by holding the Insurance Company to be jointly and severally liable to pay the amount of compensation as awarded by the Tribunal.
Page 5 of 13C/FA/2381/2002 JUDGMENT 7. Reliance was placed upon the decision of the
Chhattisgarh High Court in the case of Vijay Chaudhary and another v. Devendra Kumar Nayak and others, AIR 2012 Chhattisgarh 188, wherein the petitioners were impleaded by an order passed by the trial court allowing the prayer of the plaintiffs to lead secondary evidence under section 65 of the Evidence Act. The court held thus :
"8. In the impugned order, it has been observed that the witness Ashok Yadav was served with a subpoena to appear in Court along with Rin Pustika however he appeared in the Court but did not produce the original Rin Pustika and later on remained absent. It is in this condition the plaintiff moved an application under section 65 of the Evidence Act for permission to lead secondary evidence. When the test summarized by Wigmore is considered for its application, it can be conceptualized that the said 3rd person namely Ashok Yadav may be colluding with the defendant and that he after service of subpoena is recalcitrant and has refused to obey the command of the Court for production of the original Rin Pustika and he may also be treated as an agent for the limited purpose inasmuch as he is hostile and fraudulently detaining the document.
9. It is to be seen that defendant No.1 and thereafter defendant Nos.2 & 3 are claiming title after purchasing the property from Laxmi Bai. Plaintiff also claims to have purchased the property from Laxmi Bai. The title in the hands of defendant No.1 and thereafter in the hands of defendant Nos.2 & 3 vis-a-vis the title acquired by the Page 6 of 13 C/FA/2381/2002 JUDGMENT plaintiff is the bone of contention between the parties, therefore even if Ashok Yadav is not a party to the suit, he being possessed of document i.e. original Rin Pustika wherein the correct Khasra number is mentioned and with respect to which the entire controversy in the suit is revolving, the provision contained in section 65 is attracted and the learned trial court has not committed any error of law in allowing the plaintiff's prayer for leading secondary evidence. It is also important to notice that original owner Laxmi Bai is the predecessor in interest of defendants, therefore, Ashok Yadav can be treated as person legally bound to produce it and the trial court has not acted without jurisdiction nor has passed the impugned order with illegality or material irregularity."
It was, accordingly, submitted that since the production of the insurance policy is by way of secondary evidence and the requirements of section 65 of the Indian Evidence Act, 1872 have been duly satisfied, reliance can be placed upon the insurance policy produced by the appellant.
8. Reference was made to section 107 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") which provides for the powers of the appellate court and, inter alia, lays down that the appellate court shall have the power to take additional evidence or to require such evidence to be taken. The attention of the court was invited to rule 27 of Order XLI of the Code which provides for production of additional evidence in the appellate court, to submit that in the facts of the present case, the provisions of rule 27 of the Code are clearly attracted Page 7 of 13 C/FA/2381/2002 JUDGMENT and as such, the insurance policy as produced on record is required to be taken into consideration and the offending vehicle being duly insured, the Insurance Company should be held liable to pay the compensation in respect of the offending truck.
9. Reliance was also placed upon the decision of the Punjab & Haryana High Court in the case of Ram Niwas v. Kalu Ram and another, 2013 (1) CCC 174 (P&H), for the proposition that if the court finds that the documents sought to be produced in additional evidence are relevant to decide the real issue in controversy and further the court feels that the interest of justice requires that documents may be received and the kinds of documents are such the authenticity of which cannot be disputed, the same may be allowed to be produced in additional evidence. It was submitted that in the present case, the document which is sought to be produced by the appellant by way of additional evidence is in the nature of an insurance policy and, there is no chance of fabrication at this stage and hence, the same is required to be taken into consideration while deciding the present appeal.
10. Opposing the appeal, Mr. Vibhuti Nanavati, learned advocate for the third respondent - Insurance Company submitted that before the Tribunal, the insurance policy had not been produced on record and as such, the contents thereof are not proved. Thus, though the certificate of insurance policy has been produced on record by way of additional evidence in the present appeal, the contents thereof have not been proved and as such, no reliance can be placed thereon. Referring to the insurance policy, it was pointed out that the insured is the Page 8 of 13 C/FA/2381/2002 JUDGMENT owner - Shri Purshottamdas Gudumal Chaturani, respondent No.7 herein. It was submitted that the owner of the truck, viz., the insured was not a party before the Tribunal and in the absence of the owner being impleaded as a party; the Insurance Company cannot be held liable, inasmuch as, the Insurance Company only indemnifies the owner in respect of the award that may be passed against him to the extent indicated in such policy. In support of his submissions, the learned counsel placed reliance upon an unreported decision of this court in the case of New India Assurance Company Limited v. Hitendrasinh Ratansinh Solanki rendered on 07.05.2013 in First Appeal No.4811 of 2008, wherein the court placing reliance upon an earlier decision of this court in the case of the Oriental Fire & General Insurance Insurance Company v. Aminbhai Pirmohomad Master and others, 1986 GLH 463, held that the issue with regard to non-joinder of the insured in the claim petition goes to the root of the matter and according to the above decision of the Division Bench of this court, the Tribunal cannot pass any award against the insurer in the absence of insured before it. It was submitted that in the facts of the present case, the insured was not impleaded as a party before the Tribunal and as such, in the absence of the insured being impleaded as a party, no award can be passed against the insurer. It was, accordingly, urged that the appeal being devoid of merits, deserves to be dismissed.
11. In the backdrop of the facts and contentions noted hereinabove, it is apparent that the controversy involved in the present appeal lies in a very narrow compass, viz., as to whether the Tribunal was justified in exonerating the Insurance Page 9 of 13 C/FA/2381/2002 JUDGMENT Company of the liability of payment of compensation in respect of the offending truck.
12. In this regard, a perusal of the impugned judgement and award reveals that the Tribunal has taken note of the fact that no policy or cover note or advice note had been produced on record by the claimants to show that the vehicles involved in the accident were insured with the opponents No.3 and 6 therein respectively, and, therefore, no award could be passed against the opponents No.3 and 6 Insurance Companies. The Tribunal, accordingly, held the opponents No.1 and 2 to be jointly and severally liable to pay 80% of the amount of compensation and the opponents No.4 and 5 before it to be jointly and severally liable to pay 20% of the compensation amount to the claimants.
13. Thus, before the Tribunal, no material whatsoever had been placed to establish that the vehicles in question were insured so as to hold the Insurance Companies liable to pay the amount of compensation.
14. Before this court, a certificate of the insurance policy of Tata Truck No. GTY 3519 has been placed on record, wherein the name of the insured is shown to be Shri Purshottamdas Gudumal Chaturani.
15. It may be noted that by an order dated 14.02.2014 made in Civil Application No.12774 of 2006, the application made by the appellant for production of the insurance policy by way of additional evidence has been allowed, subject to the rights and contentions of the respondent No.3 - Insurance Company to Page 10 of 13 C/FA/2381/2002 JUDGMENT the effect that the contents of the said document are not admitted. Thus, though the insurance policy has been brought on record, the contents thereof have not been proved by leading any oral evidence in support thereof.
16. Apart from the fact that the contents of the insurance policy have not been proved before this court, more significantly, as noticed earlier, the insurance policy reveals that the insured is one Shri Purshottamdas Gudumal Chaturani. A perusal of the cause title of the impugned award shows that said Shri Purshottamdas Gudumal Chaturani had not been impleaded as a party in the claim petition filed before the Tribunal. Thus, the owner of the offending truck was not impleaded as a party before the Tribunal and for the first time, has been impleaded as respondent No.7 in the present appeal. The insured, therefore, was not a party before the Tribunal. The question, therefore, arises for consideration as to whether any award could have been passed by the Tribunal against the Insurance Company in the absence of the insured. The said issue is no longer res integra, inasmuch as, a Division Bench of this court in the case of the Oriental Fire & General Insurance Insurance Company v. Aminbhai Pirmohomad Master (supra), wherein the grievance raised by the Insurance Company as the insurer of the motorcycle was that the owner of the motorcycle was not made a party to the petition, and therefore, no award could have been passed against the Insurance Company. The court held that the Insurance Company had insured the owner of the motorcycle. By insuring the owner of the motorcycle, the Insurance Company had agreed to indemnify whatever compensation he might have to pay for the injuries caused by the vehicle in question. The Page 11 of 13 C/FA/2381/2002 JUDGMENT question of the Insurance Company paying the amount of compensation would arise only if and when there was some award passed against the owner of the vehicle. When the owner of the vehicle is not made a party, the question of passing any award against the Insurance Company does not arise. No award could have been passed and the Tribunal had even no jurisdiction to pass such an award against the Insurance Company in the absence of the owner. The above decision has been subsequently followed by this court in the case of New India Assurance Company Limited v. Hitendrasinh Ratansinh Solanki (supra).
17. The facts narrated hereinabove make it apparent that the above decision of this court in the case of the Oriental Fire & General Insurance Insurance Company v. Aminbhai Pirmohomad Master (supra) would be squarely applicable to the facts of the present case, inasmuch as, the appellants (claimants) had not impleaded the owner of the offending truck as a party. Since it is the owner who is to be indemnified by the Insurance Company against the award which is likely to be passed against him, in the absence of the owner, no award can be passed against the Insurance Company. The fact that subsequently, the owner has been impleaded as a respondent in the present appeal will not change the situation, because the owner was required to be brought on record and arraigned as a party in the claim petition before the Tribunal. In the absence of the owner being impleaded as a party, the Tribunal had no jurisdiction to saddle the Insurance Company with the liability to pay any amount of compensation. The Supreme Court in the case of Kanakarathanammal v. V.S. Loganatha Mudaliar, AIR 1965 SC 271, held that it is true that under Order Page 12 of 13 C/FA/2381/2002 JUDGMENT 1 rule 9 of the Code of Civil Procedure, no suit shall be defeated by reason of the misjoinder or non-joinder of the parties but there can be no doubt that if the parties who are not joined are not only proper but necessary parties to it, the infirmity in the suit is bound to be fatal. Even in such cases, the court can under order I rule 10, sub-rule (2) direct the necessary parties to be joined, but all this can and should be done at the stage of trial and that too, without prejudice to the said parties' plea of limitation. In the above view of the matter, no infirmity can be found in the impugned judgement and award passed by the Tribunal. Besides, in the absence of the owner having been impleaded as a party in the proceedings before the Tribunal, even if the additional evidence produced on record were to be accepted, it would not be possible to fasten the liability for payment of compensation on the Insurance Company.
18. In the light of the above discussion, the appeal fails and is, accordingly, dismissed.
(HARSHA DEVANI, J.) parmar* Page 13 of 13