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Oriental Insurance Co Ltd vs Jayaben Kanjibhai Prajapati
2025 Latest Caselaw 222 Guj

Citation : 2025 Latest Caselaw 222 Guj
Judgement Date : 6 May, 2025

Gujarat High Court

Oriental Insurance Co Ltd vs Jayaben Kanjibhai Prajapati on 6 May, 2025

                                                                                                                    NEUTRAL CITATION




                              C/FA/24/2009                                       JUDGMENT DATED: 06/05/2025

                                                                                                                    undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                  R/FIRST APPEAL NO. 24 of 2009

                       FOR APPROVAL AND SIGNATURE:

                       HONOURABLE MR. JUSTICE DEVAN M. DESAI
                       ================================================================
                                    Approved for Reporting                         Yes                  No

                       ================================================================
                                                 ORIENTAL INSURANCE CO LTD
                                                            Versus
                                              JAYABEN KANJIBHAI PRAJAPATI & ORS.
                       ================================================================
                       Appearance:
                       MR ANKIT Y BACHANI(5424) for the Appellant(s) No. 1
                       DS AFF.NOT FILED (R) for the Defendant(s) No. 6,7
                       MR BY MANKAD(440) for the Defendant(s) No. 1,2,3,4
                       MS KRUPALI BHATT for MR PALAK H THAKKAR(3455) for the Defendant(s)
                       No. 10
                       REFUSED SERVED (R)(70) for the Defendant(s) No. 9.1
                       RULE SERVED BY DS for the Defendant(s) No. 5,8
                       UNSERVED EXPIRED (R) for the Defendant(s) No. 9.2
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI
                                          Date : 06/05/2025
                                          ORAL JUDGMENT

1. Heard learned advocate Mr. Ankit Bachani for the

appellant and learned advocate Ms. Krupali Bhatt for

learned advocate Mr. Palak H. Thakkar for respondent

No.10. Learned advocate Mr. B. Y. Mankad appears for

and on behalf of respondent Nos.1 to 4, however, he

remained absent when the matter was taken up for

hearing. Perused the record.

NEUTRAL CITATION

C/FA/24/2009 JUDGMENT DATED: 06/05/2025

undefined

2. The challenge in the present appeal is by the appellant -

insurance company challenging the judgment and award

dated 23.8.2006 passed by learned Motor Accident Claims

Tribunal (Main), Valsad in M.A.C.P. No.1242 of 2002.

3. The facts in brief of the case are as under:

* On 28.4.1998, deceased Kanjibhai Bhanjibhai

Prajapati was travelling in Jeep No.GJ-15-8353 with other

passengers from Bombay to Valsad. When the jeep

reached near village Gundlav, near GIDC, opponent No.1

- driver of truck No.HR-45-1605 came in a rash and

negligent manner and while overtaking a vehicle going

ahead of it, failed to overtake successfully.

Resultantantly, dashed with the jeep in which deceased

was travelling with other passengers. Hence, deceased

sustained serious injuries and succumbed.

* Claimants being the legal heirs of the

deceased filed claim petition for a compensation of

Rs.12,00,000/- from the opponents. Opponents were

served with summons. Opponent nos.1 and 2 i.e. the

NEUTRAL CITATION

C/FA/24/2009 JUDGMENT DATED: 06/05/2025

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driver and owner of the truck did not contest the claim

petition while opponent No.3 - insurance company

appeared and filed Written Statement at Exh.61. While

opponent nos.4 and 5 i.e. the driver and owner of the

jeep did not contest the claim petition while opponent

No.6 - insurance company of the Jeep appeared and filed

Written Statement at Exh.56.

* After framing of issues, claimant No.4 - son of

deceased submitted his deposition at Exh.64 and

produced FIR, Panchnama, PM report, and other

documents in support of claim petition.

* After considering the evidence, learned

Tribunal partly allowed the claim petition by directing

opponent Nos.1 to 3 to pay an amount of Rs.7,70,000/- to

the claimants with interest @ 9% p.a. from the date of

application till realisation while claim petition against

opponent Nos.4 to 6 i.e. the driver, owner and insurance

company of the jeep were exonerated.

* Being aggrieved and dissatisfied with the

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C/FA/24/2009 JUDGMENT DATED: 06/05/2025

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impugned judgment and award, the appellant - insurance

company has filed the present appeal.

4. Learned advocate for the appellant has submitted that

while considering the question of negligence, learned

Tribunal has only relied upon FIR and Panchnama. It is

further contended that considering the nature of accident,

the driver of the truck was not solely negligent in the

occurrence of accident. There is no independent evidence

whereby the negligence can be attributed solely on the

shoulder of driver of the truck. Submission canvassed by

Learned Advocate for the appellant is that the driver of the

jeep was equally rash and negligent in the occurrence of

accident. No other submissions are canvassed except the

above.

5. I have considered the submissions canvassed by the

learned advocates for the parties and perused the Record

and Proceedings. It appears from the Record and

Proceedings and impugned judgment that on the date of

accident, deceased was travelling with other passengers in

the jeep and in the early morning at about 3.45 am, when

NEUTRAL CITATION

C/FA/24/2009 JUDGMENT DATED: 06/05/2025

undefined

the jeep reached near village Gundlav, near GIDC,

opponent No.1 driver of the truck came in excessive speed

and in an attempt to overtake a vehicle going ahead of it,

dashed with the jeep due to unsuccessful attempt in

overtaking. FIR was lodged against the driver of the truck

by the co-passengers of the jeep. Panchnama of the place

of accident which is produced at Exhibit 48 is very clear

and unambiguous. It appears from the Panchnama that

the accident has occurred because of the negligent and

careless driving of the driver of the truck. In an attempt to

overtake a vehicle going ahead of it, the truck dashed with

the jeep. Resultantly, deceased succumbed. The driver of

the offending truck who has witnessed the happening of

the accident has chosen not to contest the claim petition

and also did not enter into the witness box to nullify the

allegation of negligence which is alleged by the claimant.

6. In absence of any contrary evidence either oral or

documentary, learned Tribunal cannot be said to have

faulted in appreciating the evidence. In absence of any

contrary material, I do not find any reason to interfere in

the finding of negligence. As the challenge is only limited

NEUTRAL CITATION

C/FA/24/2009 JUDGMENT DATED: 06/05/2025

undefined

to the question of negligence, I am not dwelling into other

aspects of the compensation.

7. In view of above, the present First Appeal requires to be

dismissed. Accordingly, it is dismissed. Interim Relief, if

any, stands vacated forthwith. No order as to costs.

8. Record and Proceedings, if any, be sent back to the

concerned Court / Tribunal, forthwith.

(D. M. DESAI,J) vk

 
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