Ram Ratti And Anr vs Anil Kumar And Ors
2024 Latest Caselaw 9822 P&H

Punjab-Haryana High Court

Ram Ratti And Anr vs Anil Kumar And Ors on 7 May, 2024

                                 Neutral Citation No:=2024:PHHC:066768




FAO-3759
    3759 of 2006 (O&M)            1
FAO-3760-2006
         2006 (O&M)




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                               FAO-3759 of 2006
                                               Decided on: 07.05.2024
Kitabo and another
                                                    ...Petitioners

                                          Versus

Anil Kumar and others

                                                    ...Respondents


                                               FAO-3760-2006

Ram Ratti and another

                                                    ...Petitioners

                                          Versus
Anil Kumar and others
                                                    ...Respondents



CORAM: HON'BLE MRS JUSTICE RITU TAGORE

Present:   Mr. Karan Singh, Advocate
           for the appellants.

           Mr. Sunil Saharan, Advocate
           for the respondents No.1 and 2.

                        ****

RITU TAGORE, TAGORE J.

1. These are partially burnt cases.

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2. Learned counsel for respondents tendered on record the

photocopy of the impugned award, the evidence and the pleadings of the

parties, which are taken on record, subject to just exceptions.

3. The counsel for the parties have agreed and consented to decide

the present appeals on the basis of paper book, available record and other

documents mentioned mentioned above, tendered today by counsel for the respondents.

4. This judgment shall dispose of the above connected appeals,

arising from one and same accident dated 25.04.2002, and from the same

judgment dated 07.06.2006 passed by Motor Accident Claims Tribunal,

No.48 MACT dated 29.07.2002 titled 'Smt. Hisar,, in case petition No.48-MACT Smt. Ram

Rati and another Vs. Anil Kumar and others others' and petition No.49-MACT MACT

dated 29.07.2002 titled 'Smt. Smt. Kitabo and another Vs. Anil and others others'.

5. The parties shall be referred to as per their original status before

the learned Tribunal.

6. The relevant facts necessary for adjudication of these appeals

are as under:-

On 25.04.2002, deceased Meenu nu and Virender along with Anil

were going on a motorcycle from village Rajpura to village Asan. The

motorcycle was being driven by Anil, respondent No.1. When the motor

cycle reached Moth minor, respondent No.1 saw a Marshal Jeep coming

from opposite side and applied the hand brake; as a result, the motor cycle

took a somersault and fell down and the occupants were thrown 18 feet away

from the motor cycle. In this accident, Meenu and Virender succumbed to

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their injuries. According to the pleadings, accident was witnessed by

Joginder resident sident of Rajpura. It is alleged that accident occurred on account

of sudden application of brakes by respondent No.1 No.1, who lodged a false

report with the police alleging rashness and negligence on the part of the

driver of Marshal jeep in taking place of the the accident with an ulterior motive

to avoid his liability.

7. The claimants being parents filed the petition petitions under Section

166 of Motor Vehicles Act, 1988 for the deaths of Meenu and Virender,,

pleading that the deceased were agriculture labourers and milk lk vendors, and

each were earning Rs.10,000/-

Rs.10,000/ per month from the aforesaid avocation. It

was also claimed that deceased Meenu was 21 years and Virender 28 years

old at the time of their deaths.

8. Anil Kumar, respondent No.1 (driver), upon not notice ice did not appear

and was proceed ex parte before the learned Tribunal. Respondent No.2 the

owner of the motorcycle filed the reply and denied the assertions of the

petitioners, further pleaded that he was not owner of the offending vehicle at

the time of the accident. Similarly, respondent No.3 pleaded that he was

neither the owner nor in possession of the offending motorcycle, having sold

the same to Rajesh son of Ram Chander in the year 2002. On the aforesaid

averments, the respondents prayed for dismis dismissal of the petition.

9. From the pleadings of the parties, learned Tribunal framed the

following consolidated issues:-

issues:

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"1. Whether the accident took place due to rash and negligent driving of Motor Cycle No.HR No.HR-21/7749 21/7749 by the respondent No.1 Anil Kumar? OPP

2. Whether Smt. Ram Ratti (MACT Case No.48 of 2002) is entitled to compensation on account of death of Meenu @ Balwant, if so how much and from whom?OPP

3. Whether Smt. Kitabo etc. (MACT case No.49 of 2002) is entitled to compensation on account of death of Virender, if so, how much and from whom? OPP

4. Whether the petition is not maintainable in the present form? OPR

5. Relief."

10. The Tribunal invited the parties to present their evidence. The

parties led the evidence as detailed in the impugn impugned ed award/judgment. On

appraisal of the pleadings and evidence, learned Tribunal dismissed both the

petitions holding that the claimants failed to establish that accident was

caused by respondent No.1 by leading any cogent and reliable evidence.

Accordingly,, issue No.1 was returned against the claimants. Consequently,

both the petitions were dismissed.

11. Being aggrieved by the judgment, claimants filed the instant

appeals.

12. Learned counsel for the appellant appellantss stated that it is proved from

the evidence that both the deceased Meenu and Virender were travelling on

motor cycle of Anil, when met with accident, caused by respondent No.1, by

applying sudden breaks. It is stated that sole eye witness Joginder Singh

(PW-3),, categorically deposed about manner of the accident caused by Anil Anil--

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respondent No.1, No.1 the driver of the motor cycle. The learned counsel stated

that taking place of accident with motor cycle and resultant deaths of Meenu

and Virender, Virender is proved from thee contents of FIR (Ex.P (Ex.P-2),

2), and PMRs

proved by PW-2 PW 2 . Learned counsel stated that learned Tribunal gravely erred

in overlooking the fact that Anil-respondent Anil respondent No.1, gave false ve version rsion of the

manner of accident and did not appear in the witness box to rebut the

evidence of claimants. It is also stated that learned Tribunal faltered in

discarding the statement of Joginder Singh (PW (PW-3)

3) an eye witness on

conjectures and surmises. Learned counsel made a prayer to reassess the

evidence on issue No.1. It is also urged that determination of compensation

is on lower side.

13. On the contrary, learned counsel for respondents No.1 and 2

defended the findings of the learned Tribunal by urging that they are based

on sound appreciation of facts and law. Joginder Singh (PW-3) the sole

witness to the accident failed to substantiate the cause and manner of the

accident. Learned counsel submits that from his admissions, it is not

established that he was present at the spot at the relevant time and did not

witness the actual happening of the accident. He admitted that he never

approach the police and lodged the complaint against Anil Anil-respondent respondent No.1

for causing the accident. It is stated that learned Tribunal has rightly held his

testimonial account superfluous to establish tthe he version of the claimants.

Learned counsel submits that there is no merit in these appeals and they

should be dismissed.

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14. I have gone through the paper book and documents (detailed

above), provided by the counsel for the respondents with valuable as assistance sistance

of the learned counsel for the parties.

15. As per the pleaded case of the claimants on 25.04.2002

deceased Meenu and Virender were going ng from village Rajpura to Asan Asan,, on

the motor cycle driven by respondent No.1, Anil.

16. Per, further version ion of claimants, the accident occurred on

account of rash and negligent driving of Anil, respondent No.1 and the

accident was witnessed by Joginder Singh (PW (PW-3).

3). The claimants also

examined ASI Sube Singh (PW-5) (PW 5) who proved the copy of FIR (Ex.P (Ex.P-2)

2)

lodged by Anil regarding the accident.

17. To prove the cause and manner of accident, there is solitary

statement of Joginder Singh (PW-3).

(PW 3). The learned Tribunal has dealt with the

evidence of this witness in para 9 of the judgment, which is reproduced

herein, for or ready reference, as under:-

under:

"The onus of this issue was upon the claimants and they have examined Joginder PW-3.

3. Joginder had disclosed that on 25.04.2002 at about 7:30/ 8:00 P.M. he was coming from village Narnaund and was going to village Rajpura and d was on his cycle. He had crossed Moth minor canal. Anil, Virender and Meenu were coming on a motor cycle which was driven by Anil. He stated that he heard a noise and then went towards that direction and Anil told him that on account of his mistake the accident ccident had occurred as he had applied the front brakes as a Marshal jeep was coming from the opposite side. Joginder is the real brother of Virender and this fact was admitted by him. He stated that he had not seen the respondent and had not made any stat statement ement to the police and was

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making the statement for the first time in the Court. He stated that he had not seen Virender and Meenu falling down."

18. No other eye witness has been examined by the claimants, on the

manner of accident except tendering tendering the copy of the FIR (Ex.P (Ex.P-2).

2). The

perusal of the copy of FIR (Ex.P-2) (Ex.P 2) gives a total different account of the

accident. FIR (Ex.P-2) (Ex.P 2) was lodged by Anil, the respondent No.1 stating that

he along with Meenu and Virender were going on the offending motor cycle,

being driven by him, when a unknown Marshal jeep came from opposite

side being driven in a rash and negligent manner and at a high speed from

Narnaund and struck against their motor cycle. As a result, all occupants on

motor cycle alongwith motor cycle cycle fell on the road and he fell unconscious.

After some time, Mange Ram son of Harchand reached at the spot and took

them to hospital in a jeep. He mentioned that accident in question was

caused by unknown vehicle.

19. The onus to establish establish causing of accident by Anil Kumar,

respondent No.1 while driving driving motor cycle No.HR21 No.HR21-7749 in a rash and

negligent manner was upon the claimants, who failed to present any cogent

and reliable evidence in this regard. The solitary statement of Joginder Singh

(PW-3)

3) failed to establish that he, indeed, witnessed the accident. As per his

version, on hearing noise, he proceeded towards towards the said direction. He stated

that, he had not seen Virender and Meenu falling down. It is Anil, who

disclosed him that sudden su application of brakes akes by him led to the accident.

He stated that accident occurred due to his mistake. Thus, from the material

admissions made by Joginder Singh (PW-3), (PW 3), it is not made out that he infact

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saw the accident, taking place due to negligence of Anil, respondent No.1.

His statement is nothing but hearsay, of Anil's version. The alleged

disclosure made by Anil as to manner of accident, is not inconsonance with

the recitals contained in FIR (Ex.P-2), (Ex.P 2), lodged on statement of Anil. This

creates doubt bt on the statement of Joginder Singh (PW-3).

20. Further, the statement of Joginder Singh (PW (PW-3)

3) that before

him Anil admitted his mistake in causing the accident, is not worthy of

reliance for the reasons he admitted that he gave no sstatement tatement to police

regarding the admission made by Anil and also his witnessing the accident.

He admitted that he came to depose pose regarding accident for the first time in

the Court. He also admitted that Virender (deceased) was his relative. So his

conduct post the accident and further he did not report to police and is

related to the deceased, makes his version unworthy of reliance being an

interested and relative of the deceased.. Mange Ram son of Harchand, who

reached at the spot and took injured to hospital hospital in a jeep is not examined by

the claimants with no explanation of such non non-examination.

21. Further statement of Joginder Singh (PW (PW-3) is contrary to the

contents of FIR (Ex.P-2).

(Ex.P 2). Moreover, his statement, disclosing the manner of

accident, ass disclosed to to him by Anil, does not suggest that Anil was rash or

negligent in driving the vehicle. Application of sudden brakes by Anil, on

seeing a vehicle coming from opposite side does not suggest that he was

negligent in driving vehicle. Learned MACT has rightly observed that

statement of Joginder Singh (PW-3) is unworthy of reliance for returning

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the issue No.1 in favor of claimants. The contents of FIR (Ex.P (Ex.P-2)

2) do not

establish any negligence on the part of Anil.

22. It is settled position of law w that claimant is to stand on his own

legs and is required to establish the negligence of the driver of the offending

vehicle by leading cogent evidence. The claimant cannot take advantage of

no case or weakness in the case of the respondent. Thus the non non-contest contest of

the petition by Anil (respondent No.1), the driver of the offending vehicle,

by itself does not establish his negligence. The initial onus is always on the

claimant to prove the negligence of the driver of the offending vehicle,

which he failed to discharge, per the discussion made above.

23.. Having considered the entire evidence on record, this Court does

not find to have a different view than expressed by learned Tribunal. The

findings of learned Tribunal are based on sound apprec appreciation iation of facts and do

not appear to have fallen to error of misappreciation or misreading or

misunderstanding of the evidence. There is no illegality or perversity in the

findings of the learned Tribunal.

24.. Per discussion, findings of learn learned ed Tribunal are upheld and

affirmed. Consequently, it is held that claimants failed to prove the issue

No.1 in their favor. Since material issue has been ruled against the claimants,

there is no necessity to dilate upon the issue of determination of

compensation.

sation.

25.. Accordingly both appeals are dismissed.

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26. Pending applications, if any, also stands disposed of,

accordingly.

27. A photocopy of this order be placed on the connected case file

numbered above.

(RITU TAGORE) JUDGE 07.05.2024 Rimpal Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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