Madhya Pradesh High Court
Hukumsingh vs United India Insurance Co.Ltd. on 18 April, 2023
Author: Vivek Rusia
-1-
IN THE HIGH COURT OF MADHYA PRADESH
AT I N D O R E
BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA
ON THE 18th OF APRIL, 2023
MISC. PETITION No. 1015 of 2022
BETWEEN:-
HUKUMSINGH S/O SHRI AMRATSINGH, AGED ABOUT 56
YEARS, OCCUPATION: AGRICULTURE R/O GRAM
UNDAI TEHSIL SHUJALPUR DISTRICT SHAJAPUR
(MADHYA PRADESH) (OWNER OF THE VEHICLE)
.....PETITIONER
(SHRI PIYUSH SHRIVASTAVA, LEARNED COUNSEL FOR THE PETITIONER)
AND
1 BRANCH MANAGER, UNITED INDIA INSURANCE
CO.LTD. 91, STATION ROAD, DEWAS (MADHYA
PRADESH)
2 JAVED KHAN S/O JAHOOR KHAN, AGED ABOUT
34 YEARS, OCCUPATION: DRIVER R/O SAKRAI,
P.S. SUNDARSI TEHSIL SHUJALPUR, DISTRICT
SHAJAPUR (MADHYA PRADESH)
3 SMT. RAMKALABAI WD/O LATE SHRI
PREMSINGH, AGED ABOUT 35 YEARS,
OCCUPATION: HOUSEHOLD WORK SONIA
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
-2-
GANDHI NAGAR DISTRICT DEWAS (MADHYA
PRADESH)
4 KUMARI ANITA D/O LATE SHRI PREMSINGH
AGED 16 YEARS OCCUPATION STUDENT SONIA
GANDHI NAGAR, DISTRICT DEWAS (MADHYA
PRADESH)
5 KUMARI BABITA D/O LATE SHRI PREMSINGH
AGED 14 YEARS OCCUPATION STUDENT SONIA
GANDHI NAGAR DISTRICT DEWAS (MADHYA
PRADESH)
6 MASTER RAKESH S/O LATE SHRI PREMSINGH,
AGED 12 YEARS, OCCUPATION STUDENT, SONIA
GANDHI NAGAR, DISTRICT DEWAS (MADHYA
PRADESH)
7 MASTER MUKESH S/O LATE SHRI PREMSINGH,
AGED 10 YEARS, OCCUPATION STUDENT, SONIA
GANDHI NAGAR, DISTRICT DEWAS (MADHYA
PRADESH)
8 KUMARI POOJA D/O LATE SHRI PREMSINGH,
AGED 7 YEARS, OCCUPATION STUDENT, NO. 4 TO
8 MINOR THR GUARDIAN MOTHER SMT.
RAMKALA BAI, WD/O LATE SHRI PREMSINGH,
SONIA GANDHI NAGAR, DISTRICT DEWAS
(MADHYA PRADESH)
.....RESPONDENTS
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
-3-
(SHRI PRADIP KUMAR GUPTA, LEARNED COUNSEL FOR THE RESPONDENT
NO.1)
--------------------------------------------------------------------------------------------------------------
This petition coming on for orders this day, the court passed the
following:
ORDER
The petitioner has filed this petition being aggrieved by the order dated
12.10.2021 passed by III District Judge, Shujalpur District Shajapur whereby
the application under Order 46 Rule 1 read with Section 113 and Section 47 of
CPC has been rejected.
The petitioner is an owner of bus bearing registration no.MP-42-H-
0021. On 06.09.2013, respondent no.2 Javed Khan was driving the bus and
dashed Prem Singh. He sustained injuries and died. Respondent no.2 to 8
being the claimants filed a claim case no.230/2014 before MACT, Dewas
claiming compensation of Rs.41 lacs. The summons were issued to the
petitioner, owner and the Insurance Company. The petitioner and driver
remained ex-parte despite receipt of summons.
The claim case was contested by the Insurance Company on the ground
that at the time of accident, the offending bus was being plied without the
fitness certificate.
The learned Tribunal assessed the compensation of Rs.5,90,000/-
payable to the claimants by the owner and driver jointly and severally. The
Insurance Company was exonerated as the bus was being plied without the
fitness certificate. However, the Insurance Company has been directed to
deposit the compensation with a liberty to recover from the owner and driver.
Thereafter the Insurance Company initiated execution proceedings against the
petitioner and driver.
In the execution proceedings the petitioner filed an application under
Order 46 Rule 1 read with Section 113 and 47 of CPC. The Insurance
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
Company has no right to recover the amount of compensation from him as
there is no decree to that effect passed by the learned MACT. The direction of
pay and recover is not a part of decree, therefore, the execution proceedings
are liable to be dropped. Vide impugned order dated 12.10.2021, the learned
Tribunal has dismissed the application on the ground that pay and recover is
the operative part of the award based on the judgment of the Apex Court in the
case of Parminder Singh Vs. New India Insurance Company Ltd. (2019) 7
SCC 217, Shammana and others Vs. Divisional Manager, Oriental
Insurance Company Ltd. (2018) 9 SCC 650 and Oriental Insurance
Company Limited Vs. Nanjappan (2004) 13 SCC 224. Hence, this petition
before this Court.
The operative para 37 of the award is reproduced below:-
37- bl izdkj bl fcanq ij ekuuh; loksZPp U;k;ky; }kjk fn;s x;s vfHker
ds izdk'k esa ;g fLFkfr Li"V gS fd U;k; n`"Vkar ijcr uSuh
¼mijksDr½ esa ykWtZj cSap dh vksj jsQj fd, x, iz'uksa dk fu/kkZj.k
orZeku esa ugha gqvk gS] blfy, U;k; n`"Vkar Ldafn;k ba';ksjsal
¼mijksDr½] fczfV'k bafM;k ¼mijksDr½] U;w bafM;k ba';ksjsal da- f'keyk
¼mijksDr½] o Lo.kZ flag ¼mijksDr½ esa fn;s x;s fl)kar ds vuqlkj chek
daiuh ij chek ikWfylh gksus ds dkj.k ;g nkf;Ro gS fd og loZ izFke
Hkqxrku djs o chek ikWfylh dh 'krksZa dk mYya?ku gksus ds dkj.k Hkqxrku dh
xbZ jkf'k okgu Lokeh o okgu pkyd ls olwy djsA blfy, mijksDr
oS/kkfud fLFkfr dks n`f"Vxr j[krs gq, chek daiuh ds fo:} ^^Hkjksa o oly
djks** dk fl)kar ykxw gksxkA vr% vukosnd Øekad&3 vkosndx.k dks
mijksDr {kfriwfr jkf'k nsus gsrq mRrjnk;h gS] ftls og vukosnd
Øekad&1 o&2 ls okfil izkIr dj ldrs gSA blfy, vukosndx.k
vkosndx.k ds i{k esa Lohd`r mijksDr {kfriwfrZ jkf'k ,oa C;kt rFkk
vkosndx.k ds izdj.k dk O;; i`Fkd% ,oa la;qDr% vnk djus ds fy,
mRrjnk;h gSA ifj.kkeLo:i {kfriwfrZ dk nkok va'kr% Lohdkj fd;k tkrk gS
vkSj fuEukuqlkj vf/kfu.kZ; ikfjr fd;k tkrk gS%&
¼1½ ;g fd] vukosndx.k la;qDrr% ,oa i`Fkdr% :i ls
vkosndx.k dks {kfriwfrZ jkf'k :i;s&5]90][email protected]&¼ikap yk[k
uCcs gtkj :i;s½ ,oa mDr jkf'k ij 6 izfr'kr okf"kZd C;kt
vkosnu izLrqfr fnukad 14-11-13 ls iw.kZ vnk;xh fnukad rd vnk
djsaxsA
¼2½ mDr Dyse izdj.k ds vkosndx.k dks e; C;kt izkIr gksus
okyh {kfriwfrZ jkf'k esa ls 50 izfr'kr jkf'k vkosfndk dza-
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
1ÂJherh jkedykckbZ ,oa 10&10 izfr'kr jkf'k vkosnd dza- 2
yxk;r 6 ¼vfurk] cchrk] jkds'k] eqds'k o iwtk½ dks ns; gksxhA
vkosfndk dza- 1 dks feyus okyh jkf'k esa ls 50 izfr'kr dh jkf'k
fdlh Hkh jk"Vhd`r cSad dh lkof/k [krksa esa 7 o"kZ ds fy, tek
j[kh tkos] ftldk =Sekfld C;kt mUgsa Hkqxrku fd;k tk,A
vkosfndk dza- 1 dks 'ks"k jgh jkf'k dk Hkqxrku uxn fd;k tk,A
blh izdkj vkosnd dzekad 2 yxk;r 6 vfurk] cchrk] jkds'k]
eqds'k] iwtk dks izkIr gksus okyh laiw.kZ muds o;Ld gksus dh
vof/k rd fdlh jk"Vhd`r cSad dh lkof/k [kkrsa esa tek j[kh
tkos] ftldk =Sekfld C;kt dk Hkqxrku vkosfndk dza- 1 dks
vo;Ld vkosndx.k ds Hkj.kiks"k.k gsrq izkIr gksxkA
¼3½ mDr {kfr/ku jkf'k vf/kfu.kZ; fnukad ls 2 ekg dh vof/k esa
vf/kdj.k esa tek djkbZ tkos ;fn nks"k jfgr nkf;Ro ds varxZr
dksbZ jkf'k vnk dh xbZ gks rks og jkf'k {kfr/ku jkf'k esa ls de
dh tkos 'ks"k jkf'k dk Hkqxrku vkosndx.k dks fd;k tkosA
¼4½ mDr lkof/k tek jlhn ij dksbZ tekur] dtZ Lohdkj ugha
fd;k tkosxk vkSj ifjiDork ij jkf'k vf/kdj.k ds vkns'k ls ns;
gksxhA
¼5½ ;g fd] vukosndx.k vius vius Lo;a dk ,oa vkosndx.k ds
izdj.k dk O;; Hkh la;qDr% ,oa i`Fkdr% :i ls vnk djsaxsA
vfHkHkk"kd 'kqYd izekf.kr gksus ij lwphvuqlkj ,d gtkj :i;s
dh lhek rd ;k tks de gks ns; gksxkA
rn~uqlkj O;; lwph cukbZ tkosA
The application filed by the petitioner is nothing but a dilatory tactics to
avoid the payment of compensation before the MACT. The appellant remained
ex-parte before the Tribunal and when the liability was fastened upon him, he
is avoiding the liability by filing frivolous application. It is clear from para 37
of the award that the Insurance Company has been exonerated but was directed
to deposit the amount and later on recover from the owner and driver under the
principle of pay and recover liability. Paragraph 37 is the operative part of the
award and by virtue of the liberty given by the MACT relying upon the
judgments of the Apex Court in the cases of Parminder Singh, Shammana
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
and Oriental Insurance Company Limited (Supra), the execution
proceedings have been initiated.
In view of the aforesaid, no substantial question of law is involved,
therefore, the learned executing Court has not committed any error in
dismissing the application.
Accordingly, the miscellaneous petition is dismissed.
(VIVEK RUSIA)
JUDGE
RJ
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 20-04-2023
17:55:28
