Dharmendra Goel Vs.
Oriental Insurance Co., Ltd. [2008] INSC 1251 (30 July 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. .................... OF
2008 (arising out of SLP) No. 14054 of 2006 ) Dharmendra Goel .....Appellant
Versus Oriental Insurance Co. Ltd. ....Respondent
HARJIT SINGH BEDI, J.
1.
Leave
granted.
2.
This
appeal by way of special leave arises out of the following facts:
3.
On
4th January, 2000, the appellant herein purchased a new Tata Sumo vehicle for a
sum of Rs. 4,30,000/-. The vehicle was comprehensively insured on 19th January,
2000 2 with the Oriental Insurance Company (hereinafter referred to as `the
Company' ) on its purchase value of Rs. 4,30,000/- and a premium of Rs.
10,436/- was paid. This policy expired on 18th January, 2001 and on the very
next day the said policy was renewed for a year by the company assessing the
value of the vehicle at Rs.3,59,000/-. This policy expired on 18th January,
2002 but was again renewed on 13th February, 2002 up to 12th March, 2003 on a
premium of Rs. 8498/- on the value assessed by the Company at Rs.3,54,000/- The
vehicle met with an accident on 10th September, 2002 on which the appellant
informed the company as to what had transpired. The vehicle was removed to
Chambal Motors, Kota, Rajasthan, an authorized service station of Tata Motors,
for repair. Chambal Motors submitted an estimate of Rs.3,37,246.59/-for the
repair of the vehicle.
The appellant then
submitted a claim for Rs. 3,37,246.59 /- on 11th October, 2002 along with a
bill of Rs.4,000/- for removing the vehicle to the workshop from the place of
accident. The company, however, appointed a Surveyor, M.N. Chaturvedi
Associates on 14th December, 2002 to assess the 3 loss and to submit a report.
The surveyor in his report determined a total loss of Rs. 1,80,000/- after
assessing the value of the salvage at Rs.85,000/- whereas the assessment on
cash loss basis was made at Rs.1,04,433.53/-. The company, however, declined to
defray any amount to the appellant on the plea that the driver did not have a
valid driving licence on the date of the accident. The appellant thereupon
filed a complaint before the District Consumers Forum praying that the sum of
Rs.3,37,246.59 /-, the estimate given by Chambal Motors with some additional
charges, be paid to the appellant. After the completion of the pleadings, the
District Forum, by its order dated 19th January, 2004, dismissed the complaint
on the ground that the question as to whether the driver of the vehicle had a
valid driving licence on the date of the accident involved complicated
questions of fact which could be decided only by a Civil Court. Aggrieved by
this order the appellant filed an appeal before the M.P. State Consumer
Disputes Redressal Commission, Bhopal. The Commission in its order dated 28th
July, 2004 held that the driver did have a valid driving 4 licence on the date
of the accident and accordingly directed the Company to pay to the appellant a
sum of Rs. 1,04,043/- with interest @ 6% p.a. from the date of the filing of
the complaint till payment. Dissatisfied by the inadequate compensation awarded
by the State Commission, the appellant preferred a revision petition before the
National Consumer Disputes Redressal Commission, New Delhi (hereinafter called
"the National Commission"), claiming a sum of Rs. 3,54,000/-towards
compensation. The National Commission, by its order dated 20th April, 2006
partly allowed the appeal and granted a compensation of Rs.1,80,000/- with
interest @12% p.a. The claimant is before us in appeal in these circumstances.
4.
The
learned counsel for the appellant has raised only one argument in the course of
hearing. He has submitted that the company itself had issued an insurance
policy in a sum of Rs.3,54,000/- effective from 13th February, 2002 to 12th
March, 2003 and had also accepted a premium on that basis and as such to claim
that the appellant was entitled to a figure below that amount was wholly
unjustified. He has also 5 submitted in elucidation, that there was absolutely
no basis for the surveyor's conclusion that the appellant was entitled to a sum
of Rs.1,80,000/- on total loss basis in the face of the estimate made by the
Chambal Motors for a much larger amount.
5.
The
learned counsel for the Company - Respondent has , however, pointed out that
the appellant's counsel, had in his arguments before the National Commission,
given up his claim to Rs.3,54,000/- as now contended, and had limited the same
to Rs.1,80,000/- and this amount had in fact been allowed and in this view of
the matter, any claim for a further sum was not justified. It has also been
pleaded that the appellant had led no evidence to challenge the value put on
the vehicle by the surveyor so as to substantiate his claim.
6.
We
have heard the learned counsels for the parties and have gone through the
record very carefully. The facts as narrated above remain uncontroverted.
Admittedly, the accident had happened on 10th September, 2002 during the
validity of the Insurance Policy taken on 13th February, 2002 insuring the
vehicle for Rs.3,54,000/- on a premium of 6 Rs.8498/- It is also the admitted
position that the vehicle had been declared to be a total loss by the surveyor
appointed by the company though the value of the vehicle on total loss basis
had been assessed at Rs.1,80,000/- We are, in the circumstances, of the opinion
that as the company itself had accepted the value of the vehicle at
Rs.3,54,000/- on 13th February, 2002, it could not claim that the value of the
vehicle on total loss basis on 10th September, 2002 i.e., on the date of the
accident was only Rs.1,80,000/-. It bears reiteration that the cost of the new
vehicle was Rs.4,30,000/- and it was insured in that amount on 19th January,
2000 and on the expiry of this policy on 18th January, 2001, was again renewed
on 19th January, 2001 on a value of Rs.3,59,000/- and on the further renewal of
the policy on 13th February, 2002 the value was reduced by only Rs.5,000/- to
Rs.3,54,000/-. We are, therefore, unable to accept the company's contention
that within a span of seven months from 13th February 2002 to the date of the
accident, the value of the vehicle had depreciated from Rs.3,54,000/- to
Rs.1,80,000/-. It must be borne in mind that Section 146 of 7 the Motors
Vehicles Act, 1988 casts an obligation on the owner of a vehicle to take out an
insurance policy as provided under Chapter 11 of the Act and any vehicle driven
without taking such a policy invites a punishment under Section 196 thereof. It
is therefore, obvious that in the light of this stringent provision and being
in a dominant position the insurance companies often act in an unreasonable
manner and after having accepted the value of a particular insured good disown
that very figure on one pretext or the other when they are called upon to pay compensation.
This `take it or leave it' attitude is clearly unwarranted not only as being
bad in law but ethically indefensible. We are also unable to accept the
submission that it was for the appellant to produce evidence to prove that the
surveyor's report was on the lower side in the light of the fact that a price
had already been put on the vehicle by the company itself at the time of
renewal of the policy. We accordingly hold that in these circumstances, the
company was bound by the value put on the vehicle while renewing the policy on
13th February, 2002.
7.
The
learned counsel for the respondent, has however, argued that in the course of
hearing before the National Commission, the appellant had limited his claim to
Rs.1,80,000/- and having been awarded that amount, could not claim anything
beyond that figure. We, however, notice from a bare reading of the order of the
National Commission that the primary claim made by the appellant was for a sum
of Rs.3,54,000/- and in the alternative for Rs.1,80,000/-. This fact is made
more explicit from the grounds of revision filed before the National Commission
wherein a sum of Rs.3,50,000/- had been repeatedly claimed. Even otherwise, we
believe that in such matters, the court must take a realistic view and if a particular
claim to compensation is possible on the material on record, it should not be
denied on hyper technical pleas, as has been argued by the respondent's
counsel.
8.
The
learned counsel for the respondent company has finally submitted that as the
vehicle had been insured for Rs.3,54,000/- on 13th February, 2002 and the
accident had happened about seven months later (on 10th September, 9 2002),
some depreciation in the value of the vehicle ought to be made and the
compensation determined on that basis. We accept this prayer of the learned
counsel and keeping in view that about seven months of the policy had expired,
order that the value of the vehicle should be reduced by Rs.10,000/-
9.
We
accordingly allow the appeal and direct that the appellant should be paid a sum
of Rs.3,44,000/- with interest. in the manner determined by the National
Commission. The appellant shall also have his costs which are quantified at
Rs.25,000/-.
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