National Insurance Co. Ltd vs Momina & Ors.
2012 Latest Caselaw 2361 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 12th April, 2012
+        MAC. APP. No.69/2009

         NATIONAL INSURANCE CO. LTD.      ...... Appellant
                      Through: Mr. Pradeep Gaur, Adv. with
                               Ms. Mansi Gaur, Adv.

                      Versus

         MOMINA & ORS.                                ...... Respondents
                      Through:            Mr. Anshuman Bal, Adv. for
                                          R-1 to R-4/Claimants.

         CORAM:
         HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The Appellant National Insurance Company Limited impugns a judgment dated 27.09.2008 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby while awarding a compensation of `7,18,856/- for the death of Noor Hassan, the Claims Tribunal made the Appellant liable to pay the compensation with the right to recover the same from Respondent No.7, the owner of the offending vehicle, on the ground that the TSR No.DL-IRF-1166 was being driven without a valid driving licence on the date of the accident and in violation of the terms and conditions of the permit.

2. The contention raised on behalf of the Appellant Insurance Company is that since the driver (the Respondent No.6) of the offending vehicle did not possess a valid driving licence on the date of the accident, the Insurance Company was not liable to pay the compensation at all. Reliance is placed on Malla Prakasarao v. Malla Janaki & Ors., (2004) 3 SCC 343 and National Insurance Company Limited v. Swaran Singh & Ors., (2004) 3 SCC 297.

3. Malla Prakasarao (supra) was distinguished by the Supreme Court in its later decision in Swaran Singh (supra), the Supreme Court held that the Court was only concerned with the terms and conditions of the contract of Insurance and there was no occasion to consider the general terms and conditions of the contract of Insurance vis-à-vis the liability of Insurance under the Motor Vehicles Act.

4. This Court in MAC APP.329/2010 titled 'Oriental Insurance Co. Ltd. v. Rakesh Kumar & Ors.' decided on 29.02.2012, noticed the judgments in Malla Prakasarao v. Malla Janaki & Ors.(2004) 3 SCC 343, National Insurance Company Limited v. Kusum Rai & Ors., (2006) 4 SCC 250; National Insurance Company Limited v. Vidhyadhar Mahariwala & Ors., (2008) 12 SCC 701; Ishwar Chandra & Ors. v. The Oriental Insurance Company Limited & Ors., (2007) 10 SCC 650; and Premkumari & Ors. v. Prahalad Dev & Ors., (2008) 3 SCC 193, Sohan Lal Passi v. P. Sesh Reddy, (1996) 5 SCC 21, New

India Assurance Co., Shimla v. Kamla and Ors., (2001) 4 SCC 342, United India Insurance Company Ltd. v. Lehru & Ors., (2003) 3 SCC 338, National Insurance Company Limited v. Swaran Singh & Ors., (2004) 3 SCC 297, Oriental Insurance Co. Ltd. v. Zaharulnisha and Ors., (2008) 12 SCC 385, National Insurance Company Limited v. Geeta Bhat & Ors., 2008 (12) SCC 426, and National Insurance Company Limited v. Laxmi Narain Dhut, (2007) 3 SCC 700. This Court relied on Sohan Lal Passi v. P. Sesh Reddy, (1996) 5 SCC 21 and National Insurance Company Limited v. Swaran Singh & Ors., (2004) 3 SCC 297 to conclude that in case of breach of the condition of policy under Section 149 (2) (a) of the Act, the Insurance Company was under obligation to satisfy the decree in the first instance because of its statutory liability. This Court referred to and relied on Paras 73, 77, 83, 104, 105, 106 and 107 of Swaran Singh (supra) and opined that the Insurance Company can recover the compensation paid to the third party from the Insured in the same proceedings without filing a separate civil suit.

5. The extracts from Swaran Singh (supra) is reproduced hereunder:-

"73. The liability of the insurer is a statutory one. The liability of the insurer to satisfy the decree passed in favour of a third party is also statutory.

x x x x x x x

77. In United Insurance Co. Ltd. v. Jaimy and Ors. 1998 ACJ 1318 (Ker.) it is stated:-

"Section 149(2) relates to the liability of the insurer and speaks of a situation in regard to which no sum shall be payable by an insurer in respect of any judgment or award. In the context it is proved that an insurer to whom notice of bringing of any such proceeding is given, could defend the action stated in the said statutory provision. The contention in the context would be found in section 149(2)(a) in the event of a breach of a specified condition of the policy enabling the insurer to avoid liability in regard thereto. In the process in regard to the right of the insurer to recover the amount from the insured, it would have to be seen by referring to section 149(4) as to under what circumstances this can be successfully recovered from the insured. Section 149(4) says that where a certificate of insurance is issued, so much of the said policy as purports to restrict the insurance of the persons insured thereby by referring to any of the conditions mentioned and it is precisely enacted in regard thereto that the liability covered by Section 2(b) as is required to be covered by the policy would not be available. The position is made further clear by the provisions enacting that any sum paid by the insurer in or towards the discharge of any liability of any person who is covered by the policy by virtue of this sub-section shall be recoverable by the insurer from that person. In other words, section 149(4) considers the right of the insurance company in regard to re-imbursement of the amount paid by them only in the context of a situation other than the one contemplated under Section 149(2)(b). It would mean that except under the situation provided by Section 149(2)(b), the insurer would not be in a position to avoid the liability because he has got rights against the owner under the above provision.

The learned counsel strenuously submitted that this would not be the correct understanding and interpretation of the statutory provisions of section 149 of the 1988 Act. The learned counsel submitted that to read the statutory provision to understand that the insurance company could only claim from the owner in situations governed by section 149(2)(b) and to have no right under the said provision with regard to other situations under section 149(2)(a) would not be the proper reading of the statutory provision. The learned counsel submitted that in fact the provision would have to be meaningfully understood. It is not possible to consider the submission of the learned counsel in the light of the plain language of the statutory provision. It is necessary to emphasise that under the new Act the burden of the insurance company has been made heavier in the context of controlling the need of taking up contentions to legally avoid the liabilities of the insurance company."

x x x x x x x

83. Sub-section (5) of Section 149 which imposes a liability on the insurer must also be given its full effect. The insurance company may not be liable to satisfy the decree and, therefore, its liability may be zero but it does mean that it did not have initial liability at all Thus, if the insurance company is made liable to pay any amount, it can recover the entire amount paid to the third party on behalf of the assured. If this interpretation is not given to the beneficent provisions of the Act having regard to its purport and object, we fail to see a situation where beneficent provisions can be given effect to. Sub-section (7) of Section 149 of the Act, to which pointed attention of the Court has been drawn by the learned counsel for the petitioner, which is in negative language may now be noticed. The said provision must be read with Sub-section (1) thereof. The right to avoid liability in terms of Sub-section (2) of

Section 149 is restricted as has been discussed hereinbefore. It is one thing to say that the insurance companies are entitled to raise a defence but it is another thing to say that despite the fact that its defence has been accepted having regard to the facts and circumstances of the case, the Tribunal has power to direct them to satisfy the decree at the first instance and then direct recovery of the same from the owner. These two matters stand apart and require contextual reading.

x x x x x x x

104. It is, therefore, evident from the discussions made hereinbefore that the liability of the insurance company to satisfy the decree at the first instance and to recover the awarded amount from the owner or driver thereof has been holding the field for a long time.

105. Apart from the reasons stated hereinbefore, the doctrine of stare decisis persuades us not to deviate from the said principle.

106. It is well-settled rule of law and should not ordinarily be deviated from. (See The Bengal Immunity Company Limited v. The State of Bihar and Ors. AIR 1955 SC 661, Keshav Mills Co. Ltd. v. Commissioner of Income-Tax, Bombay North, AIR 1965 SC 1636 , Union of India and Anr. v. Raghubir Singh (Dead) By LRs. Etc. (1989) 2 SCC 754, Gannon Dunkerley and Co. & Ors. v. State of Rajasthan & Ors., (1993)1 SCC 364, Belgaum Gardeners Cooperative Production Supply and Sale Society Ltd. v. State of Karanataka, 1993 Supp (1) SCC 96 (1), Hanumantappa Krishnappa Mantur and Ors. v. State of Karnataka, 1992 Supp. (2) SCC 213.

107. We may, however, hasten to add that the Tribunal and the court must, however, exercise their jurisdiction to issue such a direction upon consideration of the facts and circumstances of each case and in the event such a

direction has been issued, despite arriving at a finding of fact to the effect that the insurer has been able to establish that the insured has committed a breach of contract of insurance as envisaged under Sub-clause

(ii) of Clause (a) of Sub-section (2) of Section 149 of the Act, the insurance company shall be entitled to realise the awarded amount from the owner or driver of the vehicle, as the case may be, in execution of the same award having regard to the provisions of Sections 165 and 168 of the Act. However, in the event, having regard to the limited scope of inquiry in the proceedings before the Tribunal it had not been able to do so, the insurance company may initiate a separate action therefor against the owner or the driver of the vehicle or both, as the case may be. Those exceptional cases may arise when the evidence becomes available to or comes to the notice of the insurer at a subsequent stage or for one reason or the other, the insurer was not given opportunity to defend at all. Such a course of action may also be resorted when a fraud or collusion between the victim and the owner of the vehicle is detected or comes to the knowledge of the insurer at a later stage."

6. This Court on the basis of the judgment referred to above held that once the owner and driver are required to produce the driving licence and if they fail to produce the same, the onus of proving breach of policy would be deemed to be discharged. Onus would then shift on the owner to establish that he was not guilty of breach of the terms of policy. In the absence of any evidence being produced by the Insured, it will be presumed that he was guilty of a willful breach. The Insurer in such cases, would be entitled to recover the compensation paid to the third party in discharge of its statutory liability.

7. No Cross Appeal or Cross-Objection has been filed by the owner and the driver of the offending vehicle.

8. In view of the authoritative pronouncement of the Supreme Court in Swaran Singh (supra) and Sohan Lal Passi (supra), the Appellant Insurance Company was rightly made liable to pay the compensation in the first instance with a right to recover the same.

9. The Appeal is devoid of any merit; the same is accordingly dismissed.

10. The statutory amount of `25,000/- be refunded to the Appellant Insurance Company.

(G.P. MITTAL) JUDGE APRIL 12, 2012 vk