National Insurance Co. Ltd. Vs. Kaushalaya Devi & Ors. [2008] INSC
906 (13 May
2008)
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2008 (Arising out of SLP (C)
No.10694 of 2006) National Insurance Co. Ltd. ... Appellant Versus Kaushalaya
Devi & Ors. ... Respondents WITH
CIVIL APPEAL NO. OF 2008 (Arising out of SLP (C) No.9910 of 2006)
S.B. Sinha, J.
1. Leave granted.
2. Kishan Lal (deceased) was
traveling in a truck bearing registration No.HP-11-1448 on 16.3.2000. He was
aged about 27 years. He was unmarried. The said truck met with an accident.
2 First respondent being the
mother of the deceased filed an application for payment of compensation under
Section 166 of the Motor Vehicles Act, 1988 (The Act). Appellant was served
with a notice. One of the objections taken by it was that the driver of the
truck did not possess any valid or effective driving licence and that the
deceased was travelling as an unauthorized passenger on the truck which was a
goods carriage.
3. The Tribunal awarded a sum of
Rs.1,18,000/- by way of compensation. An appeal was preferred thereagainst
before the High Court.
By reason of the impugned
judgment, whereas the contention of the appellant-insurance company was upheld,
having regard to the fact that the amount awarded in favour of the first
respondent had already been deposited, it was directed to be released in favour
of the claimant with liberty to the insurance company to recover the said
amount along with interest from the owner by filing an appropriate application
for 3 execution before the Tribunal without being required to file a separate
suit.
4. Both the insurance company as
also the owner of the truck are, thus, before us.
5. Shri S.L. Gupta, learned
counsel appearing on behalf of the insurance company, would submit that as the
deceased was travelling as a gratuitous passenger and as the driver of the
vehicle was not possessing an effective driving licence, the High Court should
not have passed the impugned order.
6. Mr. Garg, learned counsel
appearing on behalf of the owner of the vehicle, on the other hand, would
contend that the deceased was a vegetable vendor and he had been travelling in
the truck for collecting the empty boxes and, thus, he was not a gratuitous
passenger. In any event, it was urged, as the insurance company has already
deposited the amount of compensation, the right to recover the amount from the
owner of the vehicle need not have been granted.
7. The Tribunal, having regard to
the rival contentions of the parties, framed the following issues :
4 "1. Whether deceased Shri
Krishan Lal had died due to the rash and negligent driving of Shri Shyam Lal,
driver of truck No.HP-11-1448, as alleged? ...OPP.
2. If issue No.1 supra is proved,
to what amount of compensation the petitioner is entitled to and from which of
the respondents? ..OPP
3. Whether the truck driver did
not have valid driving licence on the date of accident, as alleged, if so, its
effect? OPR.3.
4. Whether the documents i.e.
route permit, R.C. and fitness certificate of the truck, in question, were not
valid on the date of accident as alleged? ...OPR.3 5. Relief."
8. It was opined by the Tribunal
that the driver of the truck was driving the vehicle rashly and negligently. It
was furthermore held that the truck in question was insured with the appellant
insurance company, but it had not been proved that the driver was not having
any valid driving licence.
With regard to the contention that
the deceased was a gratuitous passenger in a goods vehicle, it was held :
"The evidence, on record,
which has been led by the petitioner would go to show that the 5 deceased was
traveling in the truck, in question, for bringing empty vegetable boxes.
Further, even if it is taken that the deceased was traveling in the truck as
unauthorized person, even then, under the existing law, the insurance company
cannot avoid the liability in question.
Therefore, the plea raised by the
learned Advocate for the insurance company does not have any force."
9. The High Court, however, held
that the driving licence of the Driver Shyam Lal was not valid, stating :
"Since I am of the opinion
that the endorsement permitting Shyam Lal to drive heavy goods vehicle was ante
dated and was not existing on the date of accident it is clear that the owner
could not have handed over the vehicle to a person who held a valid driving
lience. On 16.3.2000 Shyam Lal only held a licence to drive a light transport
vehicle and the owner could not have checked or verified the licence for
driving a heavy goods vehicle. In fact in this case the owner has not even
stepped into the witness box to say anything in this regard.
Therefore, I hold that the
insurance company was wrongly held liable to pay compensation."
As regards to the question as to
whether the deceased was an unauthorized passenger, it accepted the plea of the
insurance company.
6
10. The provisions relating to the
necessity of having a licence to drive a vehicle is contained in Sections 3, 4
and 10 of the Act. As various aspects of the said provisions, vis-`-vis, the
liability of the insurance company to reimburse the owner in respect of a claim
of a third party as provided in Section 149 thereof have been dealt with in
several decisions, it is not necessary for us to reiterate the same once over
again.
Suffice it to notice some of the
precedents operating in the field..
In National Insurance Co. Ltd. v.
Swaran Singh & Ors. [(2004) 3 SCC 297], this Court held :
"88. Section 10 of the Act
provides for forms and contents of licences to drive. The licence has to be
granted in the prescribed form. Thus, a licence to drive a light motor vehicle
would entitle the holder there to drive the vehicle falling within that class
or description.
89. Section 3 of the Act casts an
obligation on a driver to hold an effective driving licence for the type of
vehicle which he intends to drive.
Section 10 of the Act enables the
Central Government to prescribe forms of driving licences for various
categories of vehicles mentioned in sub-section (2) of the said section."
It was furthermore, observed :
7 "90. We have construed and
determined the scope of sub-clause ( ii ) of sub-section (2) of Section 149 of
the Act. Minor breaches of licence conditions, such as want of medical fitness
certificate, requirement about age of the driver and the like not found to have
been the direct cause of the accident, would be treated as minor breaches of
inconsequential deviation in the matter of use of vehicles. Such minor and
inconsequential deviations with regard to licensing conditions would not
constitute sufficient ground to deny the benefit of coverage of insurance to
the third parties.
91. On all pleas of breach of
licensing conditions taken by the insurer, it would be open to the Tribunal to
adjudicate the claim and decide inter se liability of insurer and insured;
although where such adjudication
is likely to entail undue delay in decision of the claim of the victim, the
Tribunal in its discretion may relegate the insurer to seek its remedy of
reimbursement from the insured in the civil court."
The decision in Swaran Singh,
however, was held to be not applicable in relation to the owner or a passenger
of a vehicle which is insured.
11. In National Insurance Co. Ltd.
v. Laxmi Narain Dhut [2007 (4) SCALE 36], this Court referring to Swaran Singh
(supra) and discussing the law on the subject, held :
8 "In view of the above
analysis the following situations emerge:
-
The decision in Swaran Singh's
case (supra) has no application to cases other than third party risks.
-
Where originally the licence
was a fake one, renewal cannot cure the inherent fatality.
-
In case of
third party risks the insurer has to indemnify the amount and if so advised, to
recover the same from the insured.
-
The concept
of purposive interpretation has no application to cases relatable to Section 149
of the Act.
The High Courts/Commissions shall
now consider the mater afresh in the light of the position in law as delineated
above.
{See also Oriental Insurance
Company Ltd. v. Meena Variyal & Ors.
[2007 (5) SCALE 269]; Oriental
Insurance Company Ltd. v. Brij Mohan & Ors. [2007 (7) SCALE 753]; and
Oriental Insurance Co. Ltd. v. Prithvi Raj [2008 (1) SCALE 727]}.
12. In view of the findings
arrived at by the High Court, it must be held that the owner alone was liable
to pay compensation to the first respondent herein for causing death of her son
by rash and negligent driving on the part of the driver of the truck. The High
Court's judgment must be sustained on this ground.
9
13. The deceased was not the owner
of any goods which were being carried in the truck. Admitted position is that
he had been traveling in the truck for the purpose of collecting the empty
boxes. He was a vegetable dealer. He was not traveling in the truck as owner of
the goods viz. the vegetables. He was traveling in the truck for a purpose
other than the one for which he was entitled to travel in a public carriage
goods vehicle.
This aspect of the matter is
squarely covered by the decision of this Court in Brij Mohan (supra) wherein
the Bench cited with approval the decision in New India Assurance Co. Ltd. v.
Asha Rani & Ors.
[(2003) 2 SCC 223] wherein it was
stated :
"26. In view of the changes
in the relevant provisions in the 1988 Act vis-a-vis the 1939 Act, we are of
the opinion that the meaning of the words "any person" must also be
attributed having regard to the context in which they have been used i.e.
"a third party". Keeping in view the provisions of the 1988 Act, we
are of the opinion that as the provisions thereof do not enjoin any statutory
liability on the owner of a vehicle to get his vehicle insured for any
passenger travelling in a goods vehicle, the insurers would not be liable
therefor."
10 {See also Prem Kumar & Ors.
v. Prahlad Dev & Ors. [2008 (1) SCALE 531] and Oriental Insurance Co. Ltd.
v. Prithvi Raj [2008 (1) SCALE 727]}.
14. For the reasons
aforementioned, Civil Appeal arising out of SLP (C) No. 10694 is allowed and
Civil Appeal arising out of SLP (C) No.
9910 of 2006 is dismissed. If the
amount deposited by the insurance company has since been withdrawn by the first
respondent, it would be open to the insurance company to recover the same in
the manner specified by the High Court. But if the same has not been withdrawn
the deposited amount may be refunded to the insurance company and the
proceedings for realization of the amount may be initiated against the owner of
the vehicle. In the facts and circumstances of the case, however, there shall
be no order as to costs.
.............................J.
(S.B. Sinha)
.............................J.
(V.S. Sirpurkar) New Delhi.
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