Citation : 2022 Latest Caselaw 7831 Raj
Judgement Date : 25 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 872/2012
Union of India, Ministry of Railways, New Delhi through Divisional Railway Manager, North-Western Railway, DRM Office, Jodhpur.
----Appellant Versus
1. Smt. Rukhmo Devi W/o Late Sh. Kumbha Ram
2. Megha Ram S/o Late Sh. Kumbha Ram (Minor)
3. Mst. Kamala D/o Late Sh. Kumbha Ram (Minor)
4. Mst. Geeta D/o Late Sh. Kumbha Ram (Minor)
5. Binja Ram S/o Late Sh. Kumbha Ram (Minor)
6. Mst. Kavita D/o Late Sh. Kumbha Ram (Minor) Minors are presented through their natural guardian Smt. Rukhmo Devi
7. Smt. Kaishi Devi W/o Shri Pema Ram
8. Smt. Nainu Devi W/o Shri Sona Ram All by Caste Jat, Residents of Naino_Ki-Dhani, Champa Bhakri Karna, Tehsil Gudamalani, District Barmer.
9. Mangilal S/o Shri Uka Ram Ghanchi, Resident of Ghanchiyon ka Bass, Ward No.18, Jasol, Tehsil Pachpadra, District Barmer.
10. Moolchand S/o Shri Jhoomarlal Mali, Resident of Plot No. 8-A, Gayatri Vihar, Behind Bhaskar Choraha, Jodhpur.
----Respondent Connected With S.B. Civil Misc. Appeal No. 1028/2009 Union of India, Ministry of Railways, New Delhi through Divisional Railway Manager, North-Western Railway, Jodhpur.
----Appellant
Versus
1. Smt. Gavri W/o Late Sh. Bajrangaram @
Varjangaram
(2 of 13) [CMA-872/2012]
2. Mst. Varsha D/o Late Sh. Bajrangaram @
Varjangaram
3. Mst. Pyari D/o Late Sh. Bajrangaram @ Varjangaram
4. Mst. Kavita D/o Late Sh. Bajrangaram @ Varjangaram Minors are represented through their natural guardian Mother Smt. Gavri.
5. Choutha Ram S/o Sh. Chimnaram Bhil
6. Smt. Shanti W/o Sh. Choutha Ram Bhil All b/c Bhil, R/o Village Undari, Tehsil Gudamalani, District Barmer.
7. Mangilal S/o Shri Ukaram Ghanchi, R/o Ghanchiyon ka Bas, Jasol, Tehsil Pachpadra, District Barmer.
8. Moolchand, Working as Rail Driver, North-West Railway, Jodhpur.
----Respondent
For Appellant(s) : Mr. Jagdish Vyas
For Respondent(s) : Mr. Anil Bhandari
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Judgment
Pronounced on 25/05/2022
01- /kkjk 173 eksVj okgu vf/kfu;e] 1988 ds rgr ;g vihy
vihykFkhZ&vizkFkhZ Hkkjr la?k us fo}ku eksVj nq?kZVuk nkok vf/kdj.k] ckyksrjk ds }kjk ,e-,-lh-Vh- Dyse uacj [email protected] Jherh xojh vkfn cuke ekaxhyky vkfn esa ikfjr fu.kZ; fnukad 16 ekpZ] 2009 rFkk ,e-,-lh-Vh- izdj.k la[;k [email protected] Jherh :[keks nsoh vkfn cuke ekaxhyky vkfn esa ikfjr fu.kZ; fnukad 24-02-2012 ds fo#) izLrqr dh gSA 02- bu vihyksa ds fuLrkj.k gsrq izdj.k ds la{ksi esa rF; bl izdkj gSa fd Hkaoj flag ¼xkMZ½ us fnukad 10-02-2006 dks LVs'ku ekLVj ckyksrjk o lacaf/kr Fkkuk izHkkjh] ckyksrjk dks ,d fjiksVZ izLrqr dj O;Dr fd;k fd ,d VªsDVj e; VªkWyh uacj RJ-04-1R-3103 vpkud ekuo jfgr leikj QkVd
(3 of 13) [CMA-872/2012]
ikj djrs gq, xkM+h la[;k 4509A ds batu ls Vdjk x;kA le; 9-23 ,-,e- ij xkM+h #dus ij Mªkboj us crk;k fd VªsDVj vk x;k gSA ns[kus ij ekywe gqvk fd VªsDVj dk vxyk fgLlk VwVdj fc[kj x;kA ekSds ij nks O;fDr;ksa ds e`r 'kjhj iM+s gSaA 03- mDr fjiksVZ ds vk/kkj ij iqfyl Fkkuk ckyksrjk esa izdj.k iathc) fd;k tkdj vko';d vuqla/kku ds ckn ,Q-vkj- cQkSrxh eqyfte esa izLrqr dhA 04- ,Q-vkj- ds vuqlkj VªsDVj pkyd us VªsDVj rst xfr o ykijokgh ls pykdj leikj ekuo jfgr jsyos QkVd la[;k 297 ij fnYyh&ckM+esj baVjflVh xkM+h uacj 4509A ds batu ls Vdjk;k] ftlls VªsDVj pkyd dqaHkkjke o lkFk esa cSBs ,d vU; ctjax yky dh ekSds ij gh ekSr gks xbZA 05- mDr nksuksa e`rdksa ds vkfJrksa dh vksj ls i`Fkd&i`Fkd Dyse izkFkZuk&i= vizkFkhZ la[;k 01 ekaxhyky ¼VªsDVj ekfyd½] vizkFkhZ la[;k 02 Hkkjr la?k o vizkFkhZ la[;k 03 ewypan ¼jsy pkyd½ ds fo#) izLrqr fd;kA fo}ku vf/kdj.k us vk{ksfir fu.kZ;ksa ds }kjk vizkFkhZ la[;k 01 ls 03 dks la;qDr ,oa i`Fkd&i`Fkd :i ls izfrdj jkf'k vnk;xh gsrq mRrjnk;h ekuk] ftlls O;fFkr gksdj vihykFkhZ&vizkFkhZ la[;k 02 Hkkjr la?k us ;g vihy izLrqr dh gSA 06- eSaus i{kdkjku ds ;ksX; vf/koDrkx.k dh cgl lquh] vfHkys[k ,oa vk{ksfir fu.kZ;ksa dk voyksdu fd;kA 07- ;ksX; vf/koDrk vihykFkhZ us ;g rdZ fn;k fd izR;FkhZ&DysesaV~l us Dyse izkFkZuk&i= /kkjk 163&, eksVj okgu vf/kfu;e ds rgr is'k fd;k gSA izR;FkhZ&DysesaV~l us Dyse izkFkZuk&i= esa VªsDVj Lokeh] Hkkjr la?k o jsy pkyd dks i{kdkj cuk;k gSA /kkjk 163&, eksVj okgu vf/kfu;e esa izfrdj jkf'k ds Hkqxrku dk nkf;Ro eksVj;ku ds Lokeh ;k izkf/kd`r chekdrkZ eksVj;ku dk gh gSA eksVj okgu vf/kfu;e dh /kkjk 2¼28½ esa eksVj;ku dks
(4 of 13) [CMA-872/2012]
ifjHkkf"kr fd;k x;k gS] ftlesa jsy lfEefyr ugha gS] blfy, jsyos] eksVj okgu vf/kfu;e ds izko/kkuksa ls 'kkflr ugha gksrk gSA vr% /kkjk 163&, eksVj okgu vf/kfu;e ds rgr jsyos ds fo#) iapkV ikfjr ugha fd;k tk ldrk gSA /kkjk 163&, eksVj okgu vf/kfu;e esa okgu pkyd dh mis{kk ,oa ykijokgh lkfcr djuk vko';d ugha gksrk gSA /kkjk 163&, eksVj okgu vf/ kfu;e esa ÞeksVj ;ku dk Lokeh ;k izkf/kd`r chekdrkZ] eksVj ;ku ----ß tSls 'kCnksa dk iz;ksx fd;k x;k gS] ysfdu /kkjk 166 eksVj okgu vf/kfu;e esa ,sls 'kCnksa dk iz;ksx ugha gSA /kkjk 163&, eksVj okgu vf/kfu;e ds Dyse izkFkZuk&i= esa fu.kZ; o iapkV dsoy eksVj;ku ds Lokeh ;k izkf/kd`r chekdrkZ eksVj;ku ds fo#) gh ikfjr fd;k tk ldrk gSA /kkjk 163&, eksVj okgu vf/kfu;e ds rgr [email protected] la?k ds fo#) fu.kZ; o iapkV ikfjr ugha fd;k tk ldrk gS] blfy, /kkjk 163&, eksVj okgu vf/kfu;e ds rgr izLrqr ekStwnk Dyse izkFkZuk&i= fof/kd :i ls iks"k.kh; ugha gSA 08- ;ksX; vf/koDrk vihykFkhZ us ;g Hkh rdZ fn;k fd /kkjk 166 eksVj okgu vf/kfu;e ds rgr jsyos ds fo#) Dyse izkFkZuk&i= iks"k.kh; gks ldrk gSA iqjkus eksVj okgu vf/kfu;e dh /kkjk 110 o u, eksVj okgu vf/kfu;e dh /kkjk 166 ds izko/kku leku gSA 09- ;ksX; vf/koDrk vihykFkhZx.k us ;g Hkh rdZ fn;k fd S.B.
Civil Misc. Appeal No. 1028/2009 Union of India Versus Smt. Gavri &
Ors. ds Dyse esa DysesaV~l us e`rd dh 4][email protected]&#i;s ekfld vk; crkbZ gS] ftlls e`rd dh okf"kZd vk; 54][email protected]&#i;s gksrh gSA e`rd dh okf"kZd vk; 40][email protected]&#i;s rd gksus ij gh /kkjk 163&, eksVj okgu vf/kfu;e ds rgr Dyse izkFkZuk&i= iks"k.kh; gksrk gSA ysfdu DysesaV~l xojh vkfn ds izdj.k esa e`rd dh okf"kZd vk; 40][email protected]&#i;s ls vf/kd gS] blfy, DysesaV~l xojh vkfn dk /kkjk 163&, eksVj okgu vf/kfu;e ds rgr izkFkZuk&i= iks"k.kh; ugha gSA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa is'k dha] ftudk eSaus voyksdu fd;k %&
(5 of 13) [CMA-872/2012]
1. (2004) 5 Supreme Court Cases 385 Deepal Girishbhai Soni and Others Versus United India Insurance Co. Ltd., Baroda, Decided on March 18, 2004.
2. 2018 (2) R.A.R. 615 (Raj.) Rajasthan State Roadways Transport Corporation, through Chief Manager Versus Smt. Samta Devi & Ors.
3. (2011) 7 Supreme Court Cases 397 Union of India and Another Versus Arulmozhi Iniarasu and Others, Decided on July 6, 2011.
10- izR;FkhZ VªsDVj Lokeh ds ;ksX; vf/koDrk us mDr rdksZa dk fojks/k djrs gq, ;g rdZ fn;k fd Jherh :[keks nsoh vkfn ds izdj.k esa e`rd dh okLrfod vk; 40][email protected]&#i;s ls de gSA Jherh xojh vkfn ds izdj.k esa e`rd dh okf"kZd vk; vo'; 40][email protected]&#i;s ls vf/kd gSA ysfdu bl laca/k esa fo}ku vf/kdj.k us vius vk{ksfir fu.kZ; ds iSjk la[;k 19 esa xojh vkfn dk Dyse izkFkZuk&i= /kkjk 163&, eksVj okgu vf/kfu;e ds rgr iks"k.kh; gksus ds laca/k esa tks dkj.k vafdr fd, gSa] os U;k;ksfpr gSaA /kkjk 165 eksVj okgu vf/kfu;e esa nkok vf/kdj.k ds xBu ds laca/k esa izko/kku gSaA nkok vf/ kdj.k mu nq?kZVukvksa ds ckcr izfrdj ds nkoksa ds U;k;&fu.kZ;u ds iz;kstu ds fy, xfBr fd;k x;k gS] ftuesa eksVj okgu ds mi;ksx ls O;fDr;ksa dh e`R;q ;k mUgsa 'kkjhfjd {kfr ds fy, izfrdj ds nkos ds fu.kZ; dh vf/kdkfjrk iznku dh xbZ gSA eksVj nq?kZVuk nkok vf/kdj.k eksVj okgu ds iz;ksx ds dkj.k fdlh O;fDr dh e`R;q ;k 'kkjhfjd {kfr gksus] ds ekeys esa izfrdj vf/kfu.khZr djus ds fy, l{ke gSA /kkjk 175 eksVj okgu vf/kfu;e ds vuqlkj flfoy U;k;ky;ksa dh vf/kdkfjrk dk otZu gSA vr% vihykFkhZ Hkkjr la?k] DysesaV~l&izkFkhZx.k dks izfrdj dh jkf'k vnk;xh gsrq mRrjnk;h gSA vk{ksfir fu.kZ; fcYdqy mfpr ,oa fof/klEer gS] ftlesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gS] blfy, vihykFkhZ Hkkjr la?k }kjk izLrqr dh xbZ vihy [kkfjt fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa is'k dha] ftudk eSaus voyksdu fd;k %&
(6 of 13) [CMA-872/2012]
1. 1993 ACJ 366 Union of India Versus Dr. Sewak Ram and others.
2. 2002 DNJ [SC] 341 Union of India Versus Bhagwati Prasad (Dead) & Ors.
11- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA nksuksa Dyse izkFkZuk&i= izR;FkhZ&DysesaV~l us /kkjk 163&, eksVj okgu vf/kfu;e ds rgr izLrqr fd, gSaA bl laca/k esa vihykFkhZ dh lokZf/kd egRoiw.kZ vkifRr ;g gS fd /kkjk 163&, eksVj okgu vf/kfu;e ds rgr [email protected] la?k ds fo#) Dyse izkFkZuk&i= iks"k.kh; ugha gS] ysfdu muds bl rdZ esa dksbZ lkj izrhr ugha gksrk gS] D;ksafd izR;FkhZ dh vksj ls izLrqr mi;qZDr m)`r uthj Union
of India Versus Dr. Sewak Ram and others. esa bl U;k;ky; dh led{k ihB }kjk uthj ds iSjk la[;k 10 ls 14 esa O;Dr fuEufyf[kr er egRoiw.kZ ,oa lqlaxr gS %& "10. In Union of India v. Sushila Devi, 1990 ACJ 1 (Allahabad), the Full Bench of the Allahabad High Court held that when the accident was alleged to have been caused entirely by the negligence of any outside agency, then the Claims Tribunal had no jurisdiction to entertain the claim. But where it has been alleged in the claim petition that the accident was caused by the negligence of the driver of the motor vehicle as well as by some outside agency, the Claims Tribunal has jurisdiction.
11. In Union of India v. Bhagwati Prasad, 1983 ACJ 13 (Allahabad), a similar question arose, where the incident took place between a rail and tempo. The Allahabad High Court held as under :
"In our opinion a complete adjudication of all the claims for compensation in respect of an accident arising out of the use of the motor vehicle was intended to be provided for under the Act and consequently unless all the parties involved in the accident are arrayed as opposite parties before the same forum and are heard on the question of negligence, the matter cannot be properly and effectively disposed of. For otherwise, if the claimant is compelled to institute his claim before the
(7 of 13) [CMA-872/2012]
Tribunal only against the owner and driver of the vehicle and insurer is left to sue the remaining persons responsible for the accident, the adjudication cannot be said to be complete and final. Under the circumstances, the only reasonable interpretation which has appealed to us is that suggested by the learned counsel for the claimants, namely, that the claims were maintainable against the railway also."
In Gujarat State Road Transport Corpn. v. Union of India, 1987 ACJ 734 (Gujarat), the Gujarat High Court took a similar view and held as under: "Held further that in cases of accidents caused by rash and negligent use of motor vehicles, when some outside agency has also contributed to the accident and such outside agency can be treated to be a joint tortfeasor if it is suggested that Claims Tribunal can pass award only against one of the joint tortfeasors, viz. driver of the motor vehicle, along with its owner and insurer, as the case may be, so far as other torfeasors are concerned, the claimant must be driven to civil court for establishing his claim against other joint tortfeasors, it is likely to result into conflicting decisions of two competent forum in connection with the very same accident based on the same set of facts."
12. In United India Insurance Co. Ltd. v.
Premakumaran, 1988 ACJ 597 (Kerala), the Kerala High Court held as under :
"Since the claimants alleged that there was negligence on the part of the Railways, they are also necessary party to the claim petition. If the claim against the Railways is to be filed in a civil court, there will be two parallel proceedings in respect of claims arising out of the same accident. That would only lead to multiplicity of proceedings and may result in conflicting findings and the claimants will be put to undue hardship. Section 110-A does not expressly prohibit any claim petition being filed against persons other than driver, owner and the insurer."
(8 of 13) [CMA-872/2012]
13. When an accident takes place by a motor vehicle, section 175 of the M.V Act bars the jurisdiction of civil court to entertain any question relating to any claim for compensation which may be adjudicated upon by a Claims Tribunal for that area.
14. In the present case, the claimants alleged that the accident took place on account of negligence of the driver of the bus and also of the rail. Under such circumstances, suit for compensation against the driver, owner and insurer cannot be filed in a civil court. The M.V. Act has been enacted to give immediate relief to the claimants. In the present case the petitioners/claimants have alleged negligence of the drivers of the railway and also of the bus and as such a suit for compensation against railway administration can be filed in a civil court. But no suit for compensation can be filed against the driver, owner of the bus and the insurer in view of section 175 of the M.V Act. Furthermore, there are possibilities of conflicting findings. It is also possible that to arrive at a conclusion as to who was negligent, the presence of the driver of the train and the driver and owner of the bus is also required. Under these circumstances, in my view, the Tribunal has jurisdiction to try the claim petition even though a third party has also been involved."
12- blh izdkj ls bl laca/k esa izR;FkhZ dh vksj ls izLrqr mi;qZDr m)`r uthj Union of India Versus Bhagwati Prasad (Dead) & Ors. esa ekuuh; mPpre U;k;ky; us uthj ds iSjk la[;k 03 esa fuEufyf[kr er izfrikfnr fd;k gS %&
".... On consideration of different provisions of the Motor Vehicles Act this Court ultimately came to hold that , "We hold that the claim for compensation is maintainable before the Tribunal against other persons or agencies which are held to be guilty of composite negligence or are joint tortfeasors, and if arising out of use of the motor vehicle. We hold that the Tribunal and the High Court were right in holding that an award could be passed against the Railways if its negligence in relation to the same accident was also proved." The Court also came to hold that the views expressed by Gauhati, Orissa, and Madras High Courts to the effect that no award can be passed against others except the owner/driver or
(9 of 13) [CMA-872/2012]
insurer of the motor vehicle are not correct, and on the other hand the view taken by the Allahabad, Punjab and Haryana, Gujarat, Kerala and Rajasthan High Courts to the effect that the claim lies before the Tribunal even against another joint tortfeasor connected with the same accident or against whom composite negligence is alleged."
13- mDr uthj ds iSjk la[;k 03 esa fuEufyf[kr er izfrikfnr fd;k gS %& ".... A combined reading of Section 110, 110-A, which deal with the Constitution of one or more Motor Accidents Claims Tribunal and application for compensation arising out of an accident, as specified in sub-section (1) of Section 110 unequivocally indicates that Claims Tribunal would have the jurisdiction to entertain application for compensation both by the persons injured or legal representatives of the deceased when the accident arose out of the use of Motor Vehicle. The crucial expression conferring jurisdiction upon the Claims Tribunal constituted under the Motor Vehicles Act is the accident arising out of use of Motor Vehicle, and therefore, if there has been a collision between the Motor Vehicle and Railway train then all those persons injured or died could make application for compensation before the Claims Tribunal not only against the owner, driver or insurer of the Motor Vehicle but also against the Railway Administration."
14- fo}ku vf/kdj.k us Hkh vk{ksfir fu.kZ; ds ist uacj 09 iSjk
la[;k 13 esa mi;qZDr m)`r uthj Union of India Versus Bhagwati
Prasad (Dead) & Ors. dk voyac fy;k gSA
15- izn'kZ&10 izFke lwpuk fjiksVZ Hkaoj flag] jsyos xkMZ us VªsDVj
pkyd ds fo#) iathc) djokbZ] ftlesa vko';d vUos"k.k ds ckn ,Q-vkj- clhxs vne ¼cQkSrxh eqyfte½ esa izLrqr dh vkSj nq?kZVuk esa VªsDVj pkyd dqaHkkjke dh ykijokgh ekuhA ysfdu izn'kZ&03 eheks] Hkaoj flag xkMZ us LVs'ku ekLVj] ckyksrjk dks izLrqr fd;k] ftlesa ;g vafdr gS fd ekuo jfgr leikj QkVd dks ikj djrs le; xkM+h la[;k 4509A ds batu ls
(10 of 13) [CMA-872/2012]
VªsDVj e; VªkWyh Vdjk x;kA izn'kZ&03 eheks ds vk/kkj ij iqfyl Fkkuk] ckyksrjk esa izFke lwpuk fjiksVZ la[;k [email protected] iathc) dh xbZA bl izdkj vfHkys[k ls ;g rF; fufoZokfnr izdV gksrk gS fd nq?kZVukLFky ekuo jfgr leikj QkVd FkkA izn'kZ&04 QnZ uD'kk ekSdk esa ekdZ 01 ls 02 jsyos ykbu] ekdZ 03 ls 04 ekuo jfgr QkVd] ekdZ "X" nq?kZVukLFky crk;k x;k gSA izR;sd jsyos QkVd ij fdlh jsydehZ dh M~;wVh gksuk vko';d gksrk gSA jsyos }kjk jsyos QkVd ij fdlh jsydehZ dh M~;wVh ugha yxkuk vFkkZr~ jsyos QkVd dks ekuo jfgr NksM+uk Lor% gh jsy iz'kklu dh mis{kk dks izdV djrk gSA 16- izn'kZ&02 iqfyl }kjk izLrqr vafre fjiksVZ ds vuqlkj nq?kZVuk esa VªsDVj pkyd dh mis{kk ,oa ykijokgh jgh gS] ysfdu izdj.k ds rF;ksa] ifjfLFkfr;ksa vkfn dks ns[krs gq, nq?kZVukLFky QkVd ds ekuo jfgr gksus ls jsy iz'kklu dh Hkh mis{kk n`f"Vxr gksrh gS] blfy, VªsDVj pkyd o jsy iz'kklu Joint Tortfeasor iz'uxr nq?kZVuk esa n`f"Vxr gksrs gSaA VªsDVj pkyd o jsy iz'kklu dh Composite Negligence Hkh n`f"Vxr gksrh gSA bl laca/k esa vko';d vfHkopu Dyse izkFkZuk&i= esa Hkh vafdr fd, x, gSaA vizkFkhZ la[;k&02 Hkkjr [email protected] ea=ky; us vius tokc ds iSjk la[;k 08 esa ;g vafdr fd;k gS fd %& Þ08- in la[;k 8 esa mYysf[kr nq?kZVuk ekuo jfgr jsYos Øksflax QkVd ij VSDVj MªkbZoj o e`rd dh ykijokgh ls vo'; gqbZAß 17- mi;qZDr foospu ds vuqlkj nq?kZVuk esa jsyos iz'kklu dh Hkh mis{kk gSA jsyos iz'kklu ds fo#) izfrdj olwyh gsrq flfoy okn izLrqr fd;k tk ldrk gSA ysfdu nq?kZVuk esa VªsDVj pkyd dh Hkh mis{kk o ykijokgh gSA Joint Tortfeasor/Composite Negligence dk ekeyk gSA / kkjk 175 eksVj okgu vf/kfu;e ds vuqlkj flfoy U;k;ky;ksa dh vf/kdkfjrk dk otZu gSA bfly, mi;qZDr m)`r uthj Union of India Versus
Bhagwati Prasad (Dead) & Ors. rFkk bl U;k;ky; dh led{k
(11 of 13) [CMA-872/2012]
ihB }kjk Union of India Versus Dr. Sewak Ram and others.
dh uthj esa izfrikfnr fl)karksa ds vuqlkj tgka okgu pkyd o jsy iz'kklu dh Composite Negligence/Joint Tortfeasor dk iz'u varxZzLr gksrk gS ogka eksVj okgu vf/kfu;e ds v/khu xfBr eksVj nq?kZVuk nkok vf/kdj.k dks Dyse fiVh'ku dh lquokbZ dh vf/kdkfjrk gksrh gSA ;|fi jsy] eksVj okgu vf/kfu;e dh /kkjk 2¼28½ esa ifjHkkf"kr eksVj okgu dh ifjf/k esa ugha gS] rFkkfi tSlk fd Åij foosfpr fd;k tk pqdk gS fd gLrxr izdj.k esa jsy iz'kklu vkSj VªsDVj pkyd dh nq?kZVuk esa mis{kk ,oa ykijokgh ikbZ xbZ gS] ,slh ifjfLFkfr;ksa esa gLrxr Dyse ;kfpdk eksVj okgu vf/kfu;e ds rgr eksVj nq?kZVuk nkok vf/kdj.k ds le{k fof/kd :i ls iks"k.kh; gSA 18- tgka rd ;ksX; vf/koDrk vihykFkhZ ds bl rdZ dk iz'u gS fd /kkjk 163&, eksVj okgu vf/kfu;e esa ;g vafdr gS fd& ÞeksVj ;ku dk Lokeh ;k izkf/kd`r chekdrkZ] eksVj ;ku ----ß tSls 'kCnksa dk iz;ksx /kkjk 166 eksVj okgu vf/kfu;e esa ugha gS] blfy, /kkjk 163&, eksVj okgu vf/kfu;e ds rgr jsy iz'kklu ds fo#) gLrxr Dyse ;kfpdk iks"k.kh; ugha gSA ysfdu mi;qZDr foospu ds ifj.kkeLo:i bl rdZ esa dksbZ Lrj izrhr ugha gksrk gS] D;ksafd tgka nq?kZVuk esa Composite Negligence/Joint
Tortfeasor dk iz'u gksrk gS ogka ;fn mYya?kudkjh okgu ds vfrfjDr vU; dksbZ ,tsalh ;k r`rh; i{kdkj gksrk gS] ogka Dyse ;kfpdk eksVj nq?kZVuk nkok vf/kdj.k ds le{k gh iks"k.kh; gksrh gSA nq?kZVuk esa ] ;fn ek= eksVj okgu ds vfrfjDr] vU; dksbZ ,[email protected]`rh; O;fDr lafyIr gksrk gS] rc izfrdj izkfIr gsrq nkok dsoy l{ke flfoy U;k;ky; esa izLrqr fd;k tk ldrk gSA ysfdu gLrxr izdj.k esa VªsDVj pkyd o jsy iz'kklu nksuksa gh nq?kZVuk ds fy, Joint Tortfeasor gS] blfy, jsy iz'kklu ds fo#) Hkh /kkjk 163&, eksVj okgu vf/kfu;e ds rgr Dyse fof/kd :i ls iks"k.kh; gSA 19- tgka rd ;ksX; vf/koDrk vihykFkhZ ds bl rdZ dk iz'u gS fd DysesaV~l&izkFkhZx.k xojh vkfn dh Dyse ;kfpdk ds iSjk la[;k 06 esa e`rd
(12 of 13) [CMA-872/2012]
dh ekfld vk; 4][email protected]&#i;s vafdr dh gS] tcfd Dyse ;kfpdk /kkjk 163&, eksVj okgu vf/kfu;e ds rgr gSA /kkjk 163&, eksVj okgu vf/kfu;e esa 40][email protected]&#i;s dh okf"kZd vk; ds ekeys gh fopkj.kh; gksrs gSa] blfy, izkFkhZx.k xojh vkfn dk Dyse izkFkZuk&i= /kkjk 163&, eksVj okgu vf/kfu;e ds rgr fof/kd :i ls iks"k.kh; ugha gSA ysfdu muds bl rdZ esa dksbZ cy izrhr ugha gksrk gS] D;ksafd izkFkhZx.k&DysesaV~l dh vksj ls fnukad 09-10-2007 dks ,d izkFkZuk&i= izLrqr dj Dyse izkFkZuk&i= dks eksVj okgu vf/kfu;e dh /kkjk 166 ls 163&, esa ifjofrZr fd, tkus dh vuqefr pkghA bl izkFkZuk&i= dk vf/kdj.k dh vknsf'kdk fnukad 28-03-2008 ds }kjk fuLrkj.k fd;k x;k vkSj vizkFkhZx.k dh vksj ls bl laca/k esa vukifRr izdV dh xbZA bl izdkj vizkFkhZx.k dh lgefr ls Dyse izkFkZuk&i= dks eksVj okgu vf/kfu;e dh /kkjk 166 ls 163&, esa ifjofrZr fd;k x;kA mi;qZDr ifjorZu ds i'pkr~ vizkFkhZx.k dh vksj ls la'kksf/kr tokc izLrqr dj bl laca/k esa vfHkopu esa dksbZ vkifRr vf/kdj.k ds le{k izLrqr ugha dh xbZ gSA blfy, vihykFkhZ vc ,slk cpko ysus ls focaf/kr gSA 20- izkFkhZx.k xojh vkfn ds Dyse esa vk{ksfir fu.kZ; ds iSjk la[;k 17 esa e`rd dh izfrfnu dh U;wure vk; [email protected]&#i;s ekudj ekfld vk; 3][email protected]&#i;s fu/kkZfjr dh xbZ gSA blds vfrfjDr bl laca/k esa fo}ku vf/kdj.k }kjk vk{ksfir fu.kZ; ds iSjk la[;k 19 esa fd;k x;k foospu U;k;ksfpr izrhr gksrk gSA 21- eksVj okgu ¼la'kks/ku½ vf/kfu;e] 2019 ds }kjk /kkjk 164 eksVj okgu vf/kfu;e esa ;g izko/kku fd;k x;k gS fd eksVj ;ku dk Lokeh ;k izkf/kd`r chekdrkZ] nq?kZVuk ds dkj.k e`R;q dh n'kk esa fof/kd okfjlksa dks ikap yk[k #i;s dh jde dk lank; djus dk nk;h gksxkA eksVj okgu vf/kfu;e dY;k.kdkjh fo/kku gSA dY;k.kdkjh fof/k dk fuoZpu ,slk fd;k tkuk pkfg,] ftlls mlds mÌs'; dh iwfrZ gksrh gksA ;fn fgrdkjh fo/kku esa nks fuoZpu laHko gks rks izkFkfedrk ml fuoZpu dks fn;k tkuk pkfg, tks
(13 of 13) [CMA-872/2012]
O;fDr;ksa ds fgr esa gS] ftuds fgr ds fy, fo/kku cuk;k gSA fgrdkjh mica/kksa dk fuoZpu mnkjrk ls fd;k tkuk pkfg,A 22- mYys[kuh; gS fd xojh vkfn ds izdj.k esa vf/kdj.k us ikap yk[k #i;s ls de dk izfrdj dk iapkV ikfjr fd;k gSA eksVj okgu ¼la'kks/ku½ vf/kfu;e] 2019 ds izko/kkuksa ds vuqlkj nq?kZVuk ds ekeyksa esa U;wure ikap yk[k #i;s dh izfrdj jkf'k fnyok, tkus dk izko/kku fd;k x;k gSA vr% ,slh ifjfLFkfr;ksa esa ;ksX; vf/koDrk vihykFkhZ ds mi;qZDr rdZ esa dksbZ cy izrhr ugha gksrk gSA 23- dqy feykdj mi;qZDr foospu ds ifj.kkeLo:i fo}ku vf/kdj.k }kjk ikfjr vk{ksfir fu.kZ; mfpr ,oa fof/klEer gSa] ftuesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gSa] blfy, vk{ksfir fu.kZ; iqf"V fd, tkus ;ksX; gSaA 24- ifj.kker% vihykFkhZ dh vksj ls izLrqr ;s nksuksa vihysa [kkfjt dh tkrh gSa rFkk fo}ku eksVj nq?kZVuk nkok vf/kdj.k] ckyksrjk ds }kjk ,e-,-lh-Vh- Dyse uacj [email protected] Jherh xojh vkfn cuke ekaxhyky vkfn esa ikfjr fu.kZ; fnukad 16 ekpZ] 2009 rFkk ,e-,-lh-Vh- izdj.k la[;k [email protected] Jherh :[keks nsoh vkfn cuke ekaxhyky vkfn esa ikfjr fu.kZ; fnukad 24-02-2012 dh iqf"V dh tkrh gSA 25- bl vkns'k dh izfr lfgr fo}ku vf/kdj.k dk vfHkys[k 'kh?kz izsf"kr gksA
(MADAN GOPAL VYAS),J 127-128-Rajendra/-
;g vkns'[email protected]; Hkkjrh; lafo/kku ds vuqPNsn 348(i) ds rgr Hkkjr ljdkj dh vf/klwpuk jkti= la[;k 1] fnuakd 2 tuojh 1999 ,oa jktLFkku jkti= fnukafdr 10-3-1971 ds rgr fgUnh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fgUnh Hkk"kk esa fy[kk;k x;kA
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