Rajasthan High Court

Iffco Tokio General Insurance Co Ltd vs Smt Naini Devi And Ors on 9 May, 2024

Author: Narendra Singh Dhaddha

Bench: Narendra Singh Dhaddha

[2024:RJ-JP:21867]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 2543/2018

Iffco-Tokio     General   Insurance         Company              Ltd.,    Having   Its,
Registered Office At Iffco House, C-1, District Kendra-Saket6,
New Delhi-11017 And Having Its Regional Office At A-13, Third
Floor, Near Khatipura Turn, Hanuman Nagar, Vaishali Nagar,
Jaipur 302021 Through Its Constituent Attorney.
                                                                         ----Appellant
                                    Versus
1.       Smt. Naini Devi W/o Late Shri Sohan Singh, R/o Village
         Surajpura, Post Sarveena, Tehsil Beawar, District Ajmer
         Rajasthan
2.       Shripuran Singh S/o Late Shri Sohan Singh, R/o Village
         Surajpura, Post Sarveena, Tehsil Beawar, District Ajmer
         Rajasthan
3.       Kumari Meena D/o Late Shri Sohan Singh,                           R/o Village
         Surajpura, Post Sarveena, Tehsil Beawar, District Ajmer
         Rajasthan
4.       Kumari Rukma D/o Late Shri Sohan Singh,                           R/o Village
         Surajpura, Post Sarveena, Tehsil Beawar, District Ajmer
         Rajasthan
5.       Master Sukhdev Singh S/o Late Shri Sohan Singh, R/o
         Village Surajpura, Post Sarveena, Tehsil Beawar, District
         Ajmer Rajasthan
6.       Shri Surendra Kumar Bajrang Lal Kumawat At Chaatadiya,
         Tehsil Raajula Amrealy, Gujarat, India.
                                                                    ----Respondents

For Appellant(s) : Mr. C.S. Jodha, Adv.

For Respondent(s) : Mr. Jai Prakash Gupta, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment

Date Of Judgment 09/05/2024

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This Civil Misc. Appeal has been filed by the appellant-Iffco-

Tokio General Insurance Company Ltd (for short 'the Insurance

Company') u/s 30 of Workmen's Compensation Act, 1923 (for

short, the Act of 1923) against the judgment and award dated

15.03.2018 passed by learned Workmen Compensation

Commissioner and Labour Court, Ajmer in claim case No. E.C.A.

(F)/101/2015 CIS No. E.C.A.101/2015 titled as Smt. Naini Devi &

Ors. Vs. Shri Surendra Kumar & Anr., whereby learned

Commissioner has awarded a sum of Rs.3,99,480/- with interest

@ 12% P.A. from the date of filing claim application in favour of

the claimants-respondent Nos.1 to 5 (for short 'the claimants').

Learned counsel for the Insurance Company submits that

learned Commissioner wrongly allowed the claim petition filed by

the claimants. Learned counsel for the Insurance Company also

submits that there was no employer-employee relationship

between the owner of the vehicle and deceased. Learned counsel

for the Insurance Company further submits that no notice under

Section 10 of the Workman Compensation Act was served upon

the insurance company. Therefore, the finding of the learned

Commissioner is per se illegal and unreasonable. So, appeal be

allowed and judgment 15.03.2018 passed by learned

Commissioner be set aside.

At the outset, learned counsel for the claimants submits that

no substantial question of law is involved in this appeal. The

appeal has been submitted on the findings of facts. In support of

his contentions, counsel for the claimants has placed reliance on

the judgments delivered by the Hon'ble Apex Court in the cases of

Golla Rajanna Etc. vs. The Divisional Manager and Anr. reported in

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2017 (1) SCC 45 and North East Karnatka Transport Corporation

Vs. Smt. Sujatha reported in 2019 (11) SCC 514.

Heard counsel for the parties and perused the impugned

judgment including the documents available on the record.

In the considered opinion of this Court, the findings given by

the learned Commissioner are based on sound appreciation of

evidence and the same are not liable to be disturbed by this

Court.

In the opinion of this Court also, the learned Commissioner is

the last authority on facts as it has been held by the Hon'ble

Supreme Court in the case of Golla Rajanna Etc. (supra):

"8. Section 30 of the Act provides for appeal to the High Court. To the extent, the provision reads as follows;

30. Appeals.-(1) An appeal shall lie to the High Court from the following orders of a Commissioner, namely:

(a) an order awarding as compensation a lumpsum whether by way of redemption of a half-monthly payment or otherwise or disallowing a claim in full or in part for a lump sum;[(aa) an order awarding interest or penalty Under Section 4A;]

(b) an order refusing to allow redemption of a half-monthly payment;

(c) an order providing for the distribution of compensation among the dependants of a deceased workman, or disallowing any claim of a person alleging himself to be such dependant;

(d) an order allowing or disallowing any claim for the amount of an indemnity under the provisions of Sub-section (2) of Section 12; or

(e) an order refusing to register a memorandum of agreement or registering the same or providing for the registration of the same subject to conditions:

Provided that no appeal shall lie against any order unless a substantial question of law is involved in the appeal and in the case of an

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order other than an order such as is referred to in Clause (b),unless the amount in dispute in the appeal is not less than three hundred rupees (Emphasis supplied)

10. Under the scheme of the Act, the workmen's Compensation Commissioner is the last authority on facts. The Parliament has thought it fit to restrict the scope of the appeal only to substantial question of law, being a welfare legislation. Unfortunately, the High Court has missed this crucial question of limited jurisdiction and has ventured to re-

appreciate the evidence and recorded its own findings on percentage of disability for which also there is no basis. The whole exercise made by the High Court is not within the competence of the High Court under Section 30 of the Act.

Similar view has been expressed by the Hon'ble Apex Court

in the case of North East Karnataka Transport Corporation (supra):

"9. At the outset, we may take note of the fact, being a settled principle, that the question as to whether the employee met with an accident, whether the accident occurred during the course of employment, whether it arose out of an employment, how and in what manner the accident occurred, who was negligent in causing the accident, whether there existed any relationship of employee and employer, what was the age and monthly salary of the employee, how many are the dependants of the deceased employee, the extent of disability caused to the employee due to injuries suffered in an accident, whether there was any insurance coverage obtained by the employer to cover the incident etc. are some of the material issues which arise for the just decision of the Commissioner in a claim petition when an employee suffers any bodily injury or dies during the course of his employment and he/his LRs sue(s) his employer to claim compensation under the Act.

10. The aforementioned questions are essentially the questions of fact and, therefore, they are required to be proved with the aid of evidence. Once they are proved either way, the

[2024:RJ-JP:21867] (5 of 6) [CMA-2543/2018]

findings recorded thereon are regarded as the findings of fact.

11. The appeal provided under Section 30 of the Act to the High Court against the order of the Commissioner lies only against the specific orders set out in clauses (a) to (e) of Section 30 of the Act with a further rider contained in the first proviso to the section that the appeal must involve substantial questions of law.

12. In other words, the appeal provided under Section 30 of the Act to the High Court against the order of the Commissioner is not like a regular first appeal akin to Section 96 of the Code of Civil Procedure, 1908 which can he heard both on facts and law. The appellate jurisdiction of the High Court to decide the appeal is confined only to examine the substantial questions of law arising in the case.

In "M/s Krishna Weaving Mills, Ajmer Vs. Smt. Chandra

Bhaga Devi wide of Mool Chand & Anr.", reported in 1985(1) WLN

455, this Court while dealing with Workmen's Compensation Act

has laid down law that unless there is question of public

importance and there is no final interpretation available while the

substantial question of law is arising, the appeal under the

Workmen's Compensation Act cannot been entertained. Relevant

portion of the judgment reads as follows:-

"8. Moreover, under S. 30 of the Workmen Compensation Act only substantial question of law can be agitated. In the present case, I am convinced that there is no substantial question of law involved.

9. The question of public importance and question on which no final interpretation is available are known as substantial question of law. Even if this definition is further extended, it will have to bear in mind that there is vast difference between the question of law and substantial question of law. It is only when the question of law is not well settled and it is of importance, it would become a substantial questions of law."

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It is the settled position of law that limited jurisdiction has

been given to the High Court confined to the substantial question

of law only and the High Court cannot venture and re-appreciate

the evidence and finding of fact recorded on the evidence led by

both the parties.

This Court finds no good ground to call for any interference

on any of the factual findings. None of the factual findings are

found to be either perverse or arbitrary or based on no evidence

or against any provision of law. This Court accordingly upholds

these findings.

Since the appeal is not qualifying to have a substantial