MACApp./79/2018
2021 Latest Caselaw 3387 Gua

                                                           Page No.# 1/7

GAHC010170522017




                             THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 MAC Appeal No. 79/2018




     Sri Rubul Pathak,
     S/O Late Dimbeswar Pathak,
     Village-Belguri Pathar,
     P.O. Barimakha,
     P.S. Musalpur,
     District-Baksa (BTAD), Assam.
                                                          ......Appellant.

            -Versus-

     1. Sri Babul Kaibarta,
     S/O Late Kalicharan Kaibarta,

     2. Sri Chinmay Kaibarta,
     S/O Sri Babul Kaibarta,

     3. Sri Triken Kaibarta,
     S/O Late Babul Kaibarta,

     4. Sri Bijuli Kaibarta,
     Daughter of Sri Babul Kaibarta.
     All are resident of Vill. Niz Bahjani,
     P.O. Bahjani, P.S. Nalbari,
     Dist. Nalbari, Assam.

     5. Sri Dibakar Nath,
     Son of Late Prasanna Nath,
     Vill. Dhanbil (Pakhamara),
                                                                         Page No.# 2/7

      P.S. Barbari,
      Dist. Baksa(BTAD), Assam.
     (Driver of the Vehicle AS 14-6148)

      6. The National Insurance Co. Ltd.,
      Kokrajhar Branch Office,
      Kokrajhar, Assam.

                                                                    ......Respondents.

Before

HON'BLE MRS. JUSTICE MALASRI NANDI

Advocate for the Appellant: Mr. S.K. Goswami.

Advocate for the Respondents:                   Mr. R. Goswami




Date of Hearing           :       29.11.2021.



Date of Judgment              :   10.12.2021.




                                  JUDGMENT AND ORDER

1. This appeal has been preferred by the appellant Rubul Pathak, owner of the alleged offending vehicle bearing No. AS 14-6148 in MAC Case No. 104/2015 (Death) in MAC Case No. 104/2015 (Death) wherein, learned Member Page No.# 3/7

MACT Nalbari, has awarded compensation in favour of the claimant amounting to Rs. 6,08,000/-(Rupees six lakhs eight thousand) only and directed the appellant to pay the said amount of compensation to the claimant as owner of the vehicle as the vehicle was not insured at the relevant time of accident.

2. The brief facts of the case is that on 23.04.2014 at about 10:55 A.M. while the claimant Babul Kaibarta was riding a bicycle from his house towards Kumarikata accompanied by his wife and six years old son and when they reached at Dehar Kalakuchi on Bahjani Kumarikata PWD Road, at that time one vehicle bearing registration No. AS 14-6148 (Truck) coming in a rash and negligent manner knocked down the bicycle. As a result they were thrown off of the bicycle and the claimant's wife Bijaya Kaibarta sustained head injury and ultimately died. In connection with the accident Mukalmua P.S. Case No. 164/14 was registered under Sections 279/338/304(A) IPC and on completion of investigation charge-sheet was submitted against the driver of the said offending truck.

3. The Opposite Party No. 2 i.e. Rubul Pathak, the appellant herein this appeal has filed his written statement, wherein it is stated that at the time of alleged accident he was not the registered owner of the vehicle AS 14-6148 (Truck). He purchased the said vehicle from the prior registered owner on 12.05.2014 and after purchasing the vehicle, the vehicle was insured with the National Insurance Co. Ltd. bearing Policy No. 200703/31/14/6700000466 which had coverage from 13.5.14 to 1.5.15. The death of alleged accident mentioned in the claim petition was on 23.04.2014 which was not covered by the said insurance policy. The claimant has falsely mentioned the said insurance policy number in the claim petition showing as valid.

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4. It is seen from the MAC Case No. 104/2015 (Death) that only one witness was examined to prove the case of the claimant and after completion of the trial learned MACT has delivered the judgment as aforesaid.

5. I have gone through the record of MAC Case No. 104/15 (Death) and the relevant documents available in the record.

6. Learned counsel for the appellant has argued that the appellant was not the owner of the offending vehicle AS 14-6148 (Truck) at the relevant time of accident. He had purchased the vehicle from earlier registered owner and the vehicle was transferred to his name on 12.05.2014 and the accident occurred on 23.04.2014. As such, the appellant was not the owner of the vehicle on the date of accident.

7. In support of his submissions learned counsel has placed reliance on the following case laws:

1. Prakash Chand Daga Vs. Saveta Sharma, reported in Civil Appeal No. 11369/2018.

2. Naveen Kumar Vs. Vijay Kumar, reported in Civil Appeal No. 1427/2018.

8. In both the aforesaid cases, it has been clearly dealt with who is the registered owner of the vehicle.

9. On the other hand, learned counsel for the Insurance Company i.e., respondent No. 3 also submitted in the same tune that at the relevant time of Page No.# 5/7

accident the appellant was not the registered owner of the alleged offending vehicle and which was also not insured on the date of accident and he is also in agreement with the submission of learned counsel for the appellant that matter be remanded to the trial court for fresh disposal after making an enquiry regarding registered owner of the offending vehicle.

10. Section 2(30) of the Motor Vehicles Act, 1988 says that owner means a person in whose name a motor vehicle stands registered and where such person is a minor, the guardian of such minor and in relation to a motor vehicle which is the subject of a hire purchase agreement of lease or an agreement of hypothecation, the person in possession of the vehicle under that agreement.

11. On a bare look at the provision, it transpires that the person in whose name a motor vehicle stands registered is the owner of the vehicle for the purpose of the Act.

12. In the case at hand, the registration certificate of the vehicle AS 14-6148 (Truck) is available in MAC Case No. 104/2015 which shows that one Abdul Sahid was earlier the registered owner of the vehicle. The vehicle was transferred in the name of the present appellant i.e. Rubul Pathak on 12.05.2014. The accident occurred on 23.04.2014. It transpires that the present appellant was not the registered owner of the vehicle AS 14-6148 (Truck) on the date of accident. One insurance policy of the vehicle is also found in the record of MAC Case No. 104/2015 from which it reveals that the vehicle was insured in the name of the present appellant Rubul Pathak which covers the date 13-5-14 to 1-5-15 and shows the policy No. 200703/31/14/6700000466. It is seen that in the claim petition the claimant also has mentioned the same policy number Page No.# 6/7

showing the fact that the alleged offending vehicle was insured on the date of accident. It also reveals that as per Accident Information Report vide Exhibit 1, which was issued by OC of Mukalmua PS also disclosed that Rubul Pathak was the registered owner of the vehicle having policy No. 200703/31/14/6700000466 valid upto 1-5-15. As the Accident Information Report was issued by showing the name of the present appellant Rubul Pathak as owner of the vehicle, as such the claimant has filed the claim petition with a view of the fact that the appellant Rubul Pathak was the owner of the vehicle at the relevant time of accident.

13. As it is not the case of the appellant to discuss about the other part of the case i.e. award of compensation or any other related matters, as such that part is not discussed herein this case.

14. After going through the relevant documents available in the record, it reveals that the present appellant Rubul Pathak was not the owner of the offending vehicle AS 14-6148 (Truck) at the relevant time of accident. As such he is not liable to pay any compensation as per the judgment and order passed by the learned Member MACT, Nalbari. Hence the appeal is allowed.

15. The judgment and order passed by learned Member MACT, Nalbari dated 17.03.2017 is set aside. The respondent Nos. 1, 2, 3 and 4 i.e. claimants of MAC Case No. 104/2015(Death) may approach the trial Court for rectification of the name of the owner of the vehicle and Learned Tribunal will proceed with the case as per provisions of the law.

16. The appeal is disposed of accordingly.

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17. LCR be sent back.

18. Statutory amount in deposit be returned accordingly.

JUDGE

Comparing Assistant