Punjab-Haryana High Court

Ram Pal vs Satbir Singh And Ors on 25 September, 2024

                                Neutral Citation No:=2024:PHHC:128323



FAO-2901-2005 (O&M)                      -1-


          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
204
                                                          FAO-2901-2005 (O&M)
                                                          Decided on : 25.09.2024

Ram Pal
                                                                  . . . Appellant(s)
                                        Versus
Satbir Singh (deceased) through LR and others
                                                               . . . Respondent(s)

CORAM:      HON'BLE MR. JUSTICE SANJAY VASHISTH

PRESENT: Mr. Bhag Singh, Advocate
         for the appellant(s).

            Mr. Vinod Gupta, Advocate
            for respondent No.3 - Insurance Company.

                                        ****

SANJAY VASHISTH, J. (Oral)

1. Appellant/claimant - Ram Pal, who suffered injury in an

accident, has filed the present appeal, by challenging the award dated

01.02.2005, passed by the Motor Accident Claims Tribunal, Kurukshetra

(for brevity, 'Ld. Tribunal'), whereby, claim petition i.e. MACT Case

No.104 of 2002, under Section 166 of the Motor Vehicles Act, 1988 (in

short, 'MV Act'), had been dismissed by the Ld. Tribunal.

2. As per the pleaded case of the appellant/claimant, on

23.12.2001, he along with one Suba Ram and Khajan Singh, had gone to

Ludhiana to see the daughter of Satbir Singh (respondent No.1 herein). At

about 7:00/7:30 P.M., they were going to attend a marriage party at Village

Balbera in Maruti Car bearing registration No.PB-10AH/3767 owned and

driven by respondent No.1. When said car reached near the turn of the

International Hotel in the area of Police Station Tripuri, District Patiala, it

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struck against the divider of the road, due to which, he himself (claimant

herein), Khajan Singh and Satbir Singh sustained injuries and resultantly,

they were admitted in Rajindera Hospital, Patiala. The driver-cum-owner of

the vehicle (respondent No.1) later succumbed to the injuries. The claim

petition was filed under Section 166 of the MV Act, by raising a plea that the

accident in question occurred due to the rash and negligent driving of the

said car by Satbir Singh (respondent No.1).

In the joint written statement filed by respondents No.1, 2 and

2A, apart raising of the preliminary objections, such as, being not

maintainable, mis-joinder and non-joinder of necessary parties, no cause of

action etc., on merits, it was contended that the car was being driven at a

normal speed by respondent No.1 - Satbir Singh, on correct side of the road,

accident happened suddenly, and due to said accident, driver-cum-owner of

the vehicle also lost his life.

In the written statement filed by respondent No.3 (the New

India Assurance Company Ltd.), apart taking preliminary objections, on

merits, it was contended that the accident did not occur solely due to rash

and negligent driving of the said car by respondent No.1 Satbir Singh

(deceased), as is clear from the statement recorded by the police, which is

reflected in Daily Diary Report (DDR).

3. Vide order dated 10.08.2004, Ld. Tribunal framed the following

issues:-

"1. Whether the accident in question resulting injuries to claimant was caused due to rash and negligent driving of car no.PB10AH/3767 by its driver, respondent no.1 as alleged ? OPP

2. If issue no.1 is proved to what amount of compensation

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the petitioner is entitled to and from whom ? OPP

3. Whether respondent no.3 was holding a valid and effective driving licence on the alleged date of accident ? OPR

4. Relief."

4. While examining/analyzing the evidence, Ld. Tribunal found

that based on the statement of the claimant himself, Daily Diary Report

(DDR) (Ex.P7) was recorded by the police, wherein, version has been

recorded that "accident took place when Satbir Singh, driver-cum-owner of

the said car tried to save a Rickshaw puller, and as a result of which, said car

struck against the divider of the road, and there was no fault on the part of

Satbir Singh", and that is why, he never wanted to initiate any criminal

proceedings against anybody.

By making such observations in paragraph No.5 of the

impugned award, Ld. Tribunal has decided issue No.1. For reference, said

finding is reproduced here-under:-

"5. Therefore, after going through the circumstances of the case, it is evident that the claimant himself has reported to the police in the form of DDR Ex.P7 that respondent no.1 owner-cum-driver of car no.PB10AH/3767 was not negligent. The claimant has not produced any other witness of the occurrence in order to fasten the responsibility of the said accident upon Satbir Singh who was owner-cum-driver of the said car and had succumbed to the accidental injuries on the date of accident itself. Therefore, no criminal proceeding has been launched against any body. Therefore, in my opinion, in view of the statement of claimant himself in the form of Ex.P7 the responsibility of the afore stated accident cannot be in any way fasten upon Satbir Singh and as such Satbir Singh cannot

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be held rash and negligent while driving car no.PB- 10AH/3767.

This issue is decided against the claimant and in favour of the respondents."

5. By referring to the said finding along with judgments of the

Hon'ble Apex Court rendered in Ningamma v. United India Insurance Co.

Ltd., 2009 (13) SCC 710 : Law Finder Doc Id # 197440 , and in Ram Murti

and others v. Punjab State Electricity Board, 2023 ACJ 631 : Law Finder

Doc Id: 2091451, learned counsel for the appellant/claimant argues that the

Act being beneficial in nature with a purpose to rehabilitate the victim's

family, the nature of the claim petition can be changed by the Court also, as

has already been guided by the Hon'ble Apex Court in Ningamma's case

(supra).

From the Lower Court record, Mr. Bhag Singh, learned counsel

for the appellant/claimant, takes this Court to the copy of MLR and submits

that on 24.12.2001 at 12:05 A.M. (during night time), injured was examined

by the Doctors and three injuries were recorded. For all three injuries, the

injured (appellant/claimant) was advised X-ray.

6. Mr. Bhag Singh, learned counsel for the appellant/claimant

further refers to the statement recorded in English and given by the patient

(appellant/claimant herein) on 24.12.2001 at 1:30 A.M., which is as under:-

"I am not willing for any x-ray, as I have no money at present."

7. However, subsequently, one disability certificate dated

09.04.2003 (Ex.P8) was issued by the Civil Hospital, Kurukshetra, wherein,

it is mentioned that claimant has sustained an injury as Fracture Condyle Rt

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Femur. Resultantly, total physical disability of the claimant was assessed as

10%.

Thus, submits that in view of the judgment of the Apex court in

Ram Murti's case (supra), claimant of the appellant/claimant for the injury

suffered by him can be considered under Section 163-A of the MV Act (un-

amended), which has now been amended as Section 164 of the MV Act.

Further submits that he would be well-satisfied, if considering

the injury of the appellant/claimant, he is awarded the amount as per Section

164 of the MV Act, which has already been considered and awarded by Ld.

Apex Court in Ram Murti's case (supra).

8. On the other hand, Mr. Vinod Gupta, learned counsel for

respondent No.3 - Insurance Company, while defending the impugned

award, submits that after more than two decades, the petition, which was

filed under Section 166 of the MV Act, requiring proving of the rash and

negligent driving of the driver, cannot be converted to any other provision

such as Section 163-A of the MV Act or Section 164 of the MV Act.

However, he is unable to cite any judgment in his favour. He is

also no in a position to controvert the fact that the Hon'ble Apex Court has

also observed the purpose of the beneficial legislation in Ningamma's case

(supra) and also that in a case of the accident of the year 1994, the Hon'ble

Apex Court has awarded compensation as per the amended Section 163 of

the MV Act.

9. Considering all the facts and circumstances of the case and the

observations recorded by the Hon'ble Apex Court in Ningamma's case

(supra) and Ram Murti's case (supra), this Court deems it appropriate to

convert the claim petition of the appellant/claimant under Section 163-A of

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the MV Act (un-amended)/Section 164 of the MV Act (amended), and the

finding recorded under issue No.1 is reversed by observing that it is almost

established that accident had occurred with the use of a Maruti Car bearing

registration No.PB-10AH/3767, which is insured with respondent No.3 -

Insurance Company, thus, the claim petition is very much maintainable.

Finding under issue No.1 is accordingly reversed and decided in favour of

the appellant/claimant.

10. Now, proceeding for the purpose of awarding compensation,

this Court is bound to follow the judgment of the Hon'ble Apex Court

rendered in Ram Murti's case (supra), and thus, by considering the injury

suffered, resulting into 10% disability, this Court deems it appropriate to

award the compensation amount of Rs.2.50 lakhs (Rupees Two Lakhs and

Fifty Thousand only) in favour of the appellant/claimant, in view of the

amended provision i.e. Section 164 of the MV Act (un-amended Section

163-A of the MV Act).

11. In view of the aforementioned reasons, present appeal is

allowed. Consequently, the impugned order dated 01.02.2005 is hereby set-

aside. Appellant/claimant is held entitled for the compensation amount of

Rs.2.50 lakhs, in view of amended provision of law i.e. Section 164 of the

MV Act, 1988.

12. Let the awarded amount of Rs.2.50 lakhs be paid to the

appellant/claimant within a period of three months from today by respondent

No.3 - Insurance Company.

At this stage, learned counsel for the appellants/claimants urges

for granting interest @ 9% per annum, in case of default of payment of

compensation amount by respondent No.3 - Insurance Company.


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13. I have considered the cited judgments and finds that it is silent

about interest part. However, considering the date of accident and amended

provision of law, it is directed and made clear that in case, the respondent

No.3 - Insurance Company does not pay the compensation amount within

the stipulated period, as recorded above, in that eventuality, respondent No.3

- Insurance Company would be liable to pay the compensation amount

along with interest @ 7.5% per annum, from the date of passing of this order

till its final payment/realization.

Thus by recording aforesaid terms, appeal stands disposed of.

Misc. application(s), if any, also stand disposed of.

Registry is directed to send back record of the Ld. Tribunal,

after due compliance.