M/S Roadlines Corporation (P) ... vs M/S. Oriental Insurance Co. Ltd. & ...
2012 Latest Caselaw 281 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                 RFA No.656/2003
%                                       16th January, 2012
M/S ROADLINES CORPORATION (P) LTD.            ...... Appellant
                  Through: Ms. Avni Singh with
                            Mr. Ravi Prakash, Advs.

                            VERSUS

M/S. ORIENTAL INSURANCE CO. LTD. & ANR.                      ...... Respondents

Through:

CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

1. The challenge by means of this Regular First Appeal filed under

Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned

judgment and decree dated 30.4.2003 whereby the suit of the Insurance

Company/subrogee/plaintiff has been decreed for Rs.3,02,214/- along with

interest at 9% per annum against the appellant/transporter.

2. Before going into the facts of the case, it is relevant to refer to

the ratio of the judgment of the Supreme Court in the case of Nath Brothers

Exim International Ltd. vs. Best Roadways Ltd. 2000 (4) SCC 553 which

lays down that the liability of a transporter is the liability of an insurer, and

negligence is statutorily fastened upon a transporter under Sections 8 and 9 of

the Carriers Act, 1865. The Supreme Court in this judgment has also held

that the only exception to the liability of a transporter is an act of god or an

act of enemy of the State and the expression act of god, has to be strictly

construed, and for which reason the Supreme Court has held that even when a

fire is caused in the godown, the same cannot be treated as an act of god,

inasmuch as, the striking of lightening is an act of god and not the causing of

fire. Paras 25, 27 and 31 are relevant and which read as under:-

"25. We have already reproduced the provisions of Sections 6,8 and 9 above. Section 6 enables the common carrier to limit his liability by a special contract. But the special contract will not absolve the carrier if the damage or criminal act or that of his agents or servants. In that situation, the carrier would be liable for the damage to or loss or non-delivery of goods. In that situation, if a suit is filed for recovery of damages, the burden of proof will not be on the owner or the plaintiff to show that the loss or damage was caused owing to the negligence or criminal act of the carrier as provided by Section 9. The carrier can escape his liability only if it is established that the loss or damage was due to an act of God or enemies of the State (or the enemies of the King, a phrase used by the Privy Council). The Calcutta decision in British & Foreign Marine Insurance Co. v. India General Navigation and Rly. Co. Ltd., the Assam decision in River Steam Navigation Co. Ltd. V. Syam Sunder Tea Co. Ltd., the Rajasthan decision in Vidya Ratan v. Kota Transport Co. Ltd. and the Kerala decision in Kerala Transport Co. v. Kunnath Textiles which have already been referred to above, have considered the effect of special contract within the meaning of Sections 6 and 8 of the Carriers Act, 1865 and, in our opinion, they lay down the correct law.

27. From the above discussion, it would be seen that the liability of a carrier to whom the goods are entrusted for carriage is that of an insurer and is absolute in terms, in the sense that the carrier has to deliver the goods safely,

undamaged and without loss at the destination, indicated by the consignor. So long as the goods are in the custody of the carrier, it is the duty of the carrier to take due care as he would have taken of his own goods and he would be liable if any loss or damage was caused to the goods on account of his own negligence or criminal act or that of his agent and servants.

31. Thus the expression "at owner‟s risk" does not exempt a carrier from his own negligence or the negligence of his servants or agents." (underlining added)

3. The undisputed facts in the present case are that the appellant

vide its invoice no. 2941 dated 30.3.1999 took upon the transportation of 16

packages comprising of colour picture tubes from Malanpur to New Delhi.

The goods receipt is dated 30.3.1999 and the goods were loaded in truck no.

HR-38-C-7829, and which truck met with an accident enroute at Agra. The

owner/defendant no. 2 suffered a loss of Rs.3,03,715/- and for which, claim

was lodged on the plaintiff/respondent/Insurance Company after a notice was

sent under Section 10 of the Carriers Act, 1865 to the appellant/defendant no.

1 vide letter dated 23.4.1999. The goods were covered under the Marine

Insurance Policy No.214600/21/99/00078 and the plaintiff/Insurance

Company therefore appointed surveyor who gave reports dated 13.4.1999 and

30.4.1999. The respondent/plaintiff/Insurance Company thereafter in view of

the survey reports paid the amount to the owner of the goods/defendant no.2

and thereafter being subrogated filed the subject suit.

4. Learned counsel for the appellant/defendant no.1 argued before

this Court three principal points:-

i) That the Courts at Delhi had no territorial jurisdiction;

ii) By virtue of a clause in the policy, the transporter/appellant was

exempted from any liability; and

iii) There was no negligence of the appellant/transporter.

5. In my opinion, issue nos. 2 and 3 are fully covered by the

judgment of the Supreme Court in the case of Nath Brothers Exim

International Ltd.(supra), and therefore, the transporter/appellant cannot

contract out of his liability, inasmuch as, liability is statutorily fastened upon

a transporter under the Carriers Act, 1865. The liability of a carrier is the

liability equivalent to that of an insurer. Accordingly, once it is proved and

admitted on record that there was an accident involving the truck of the

appellant/transporter, statutory liability on account of negligence is fastened

upon the appellant/transporter, and therefore, the appellant has rightly been

held to be liable.

6. So far as the issue of this Court not having territorial jurisdiction

is concerned, I find that the Trial Court has exhaustively dealt with this aspect

in paras 8 to 13 of the impugned judgment and which read as under:-

"8. Issue No.1:-

i. Whether this Court has no territorial jurisdiction to try the present suit as alleged in the W.S.? OPD.

The onus of proving the aforesaid issue lays upon the defendant. In order to discharge the onus Mr. Anup Lr. Shukla appeared as DW1, who filed h is examination in chief by way of affidavit and deposed on the line of the pleadings. It is contended on behalf of the defendant that the goods were entrusted to defendant No.1 for transportation Ex.Malanpur to New Delhi by defendant no.2 was not damaged within the jurisdiction of this Court. He further argued that accident did not occur within the territorial jurisdiction of this Court as the consignment was to be delivered to New Delhi as the accident took place in "AGRA" which does not fall within the jurisdiction of this Court.

9. On the other hand, the counsel for the plaintiff urged that goods were entrusted at Malanpur and were to be delivered at New Delhi. It is further argued that the goods were insured at Delhi and claim was settled at Delhi. The payment was also made by the plaintiff to the defendant no.2 at Delhi. In "AIR 1992 SC Page 1915 in the matter of M/s. Patel Roadways Ltd. vs. M/s. Prashad Trading Co.", wherein their Lordships were pleased to market the following observations:-

"Under Section 20(c) of the Code of Civil Procedure, it a part of cause of action arose for filing suit, that court could have jurisdiction."

10. In another judgment as reported in "AIR 2001 madras 164 in case M/s. Kalpaka Transport Co. Ltd. vs. Oriental Fire and General Insurance Co, Ltd.", it was held that :-

"Civil P.C. ( 5 of 1908), S.20 - Transfer of Property Act (4 of 1882), S.92 - Jurisdiction of Civil Court - Suit for damages - Goods transported from place „A‟ to Place „S‟ - Contract of Carriage provided that Court at place „C‟ alone will have jurisdiction to decide disputes among the parties - Subsequently letter of subrogation and Power of Attorney granted in favour of insurer at place „D‟ - Suit for damages filed

at place „D‟ by insurer and consignee- Maintainable."

11. On perusal of the judgments (supra), it appears that Court has a jurisdiction where part of cause of action arose. PW1 Sh. Sukhjeevan Singh specifically deposed in his examination in chief that the defendant no.1 has got its Branch Office at Delhi and works for gain within the territorial jurisdiction of this Court, but there is no cross- examination on this material point. It is a settled proposition of law as per the Evidence Act that if any part of the statement of any witness is not challenged in cross- examination, then it would be an admission of the truthfulness of the question as has been held in various judgments cited as under:

i. 1976 RLR (N) 112 ii. 1997 RLR 331

12. It has been held in case titled as "Pramod Kr. Gupta vs. Sky Link Chemical as reported in 2001 DLT (143)", as under:-

"Civil Procedure Code, 1908-Order 7 Rule 10 Section 20(1), Explanation -Return of plaint:

Territorial jurisdiction: Place where principal office is situated (whether or not business actually carried on there) or place where business is carried or giving Rise of Corporation situated as such -Explanation to Sec. 20 relates to clauses (a) & (b) and not to clause (c) - This Court has territorial jurisdiction as cause of action has arisen in Delhi as defendant approached plaintiff in Delhi and appointed him as agent at Delhi and Commission payable at Delhi as per term and condition of agreement."

13. It is important to mention here that aforesaid statement of PW1 has also been corroborated in the testimony of DW 1, which shall demolish the defence of the defendant as set up in

the written statement. The relevant portion of the statement is re-produced as under:

"The office of the defendant no.1 also situated in Delhi."

Further-more, in the instant case, the goods were insured at Delhi and the claim was settled at Delhi and the payment was also made by the plaintiff to the defendant no.2 at Delhi, therefore, I have no hesitation to hold that part of cause of action certainly arose at Delhi. So, the issue no. 1 is decided against the defendant and in favour of the plaintiff."

7. No fault can be found with the aforesaid findings inasmuch as

the Courts at Delhi had territorial jurisdiction because part of the cause of

action had arisen at Delhi. The appellant had issued the transportation receipt,

as agreed by the counsel for the appellant, at Delhi, the goods were also to be

transported to Delhi, the Insurance Company/respondent/plaintiff had also

paid the amount under the Insurance Policy to the defendant no.2/owner at

Delhi. Once there are these undisputed facts, the Courts at Delhi would have

territorial jurisdiction.

8. In view of the above, I do not find any fault with the impugned

judgment and decree for the same to be set aside in this appeal. The appeal

therefore being devoid of merits is accordingly dismissed, leaving the parties

to bear their own costs. Trial Court record be sent back.

VALMIKI J. MEHTA,J JANUARY 16, 2012 ak