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Judgment
Honourable Mr. Justice K.S. Jhaveri
Though served none appears for the respondents no. 3 & 4. This appeal is directed against the judgement and award dated 17.10.2008 passed by learned Motor Accident Claims Tribunal, Vadodara in Motor Accident Claims Petition No. 464 of 2007, wherein the Tribunal has awarded a sum of Rs. 1,54,500/- along with interest at the rate of 7.5% per annum from the date of application till realization.
The claimants filed the aforesaid claim petition under the provisions of Section 163-A of the M.V. Act, 1994 to get compensation on structured formula basis and have claimed Rs. 169500/- on account of accidental death of their minor son Afnan who expired due to injuries sustained by him in the vehicular accident which occurred on 03.03.2007 wherein the offending vehicle being motorcycle No. GJ-6-CG 3753 is invovled.
Mr. Shalin Mehta, learned Advocate appearing for the appellant submitted that the Tribunal clearly fell in error while passing the impugned award. He submitted that though specific defence is raised before the Tribunal, the Tribunal has not considered the same. He submitted that it was the specific case of the appellant before the Tribunal that the incident took place on account of the deceased''s sole rash and negligent driving and that he was not holding a valid driving licence and inspite of the same the Tribunal has not considered the said aspects.
It is by now well settled law that application u/s 163-A of the Motor Vehicles Act cannot be treated at par with an application u/s 140 of the Act. u/s 140 of the Act only fixed compensation is payable whereas it is not the case in an application u/s 163-A of the Act. As per the law laid down by the Apex Court, award u/s 163-A is an alternative to an award u/s 166 of the Act and therefore application u/s 163-A cannot be disposed of in a summary manner without considering the issue of liability of the Insurance Company and also other issues.
In the case of National Insurance Company Ltd. Vs. Sinitha and Others, and 2012(2) SCC 356, it is held that it is open to the owner or insurance company, as the case may be, to defeat a claim u/s 163-A of the Act by pleading and establishing a ''fault'' ground.
I have gone through the judgement of the Tribunal. The Tribunal has proceeded on the basis that u/s 163-A of the Act involvement of particular identified vehicle is only required to be proved. It appears that the Tribunal has not considered the facts and law mentioned hereinabove. Resultantly, the Tribunal is required to reconsider the matter in view of the aforesaid facts and ratio laid down by the Apex Court.
In the premises aforesaid, the following order is passed: i. The judgement and award impugned in the present appeal is hereby quashed and set aside.
ii.The matter is remanded to the Tribunal to consider the same afresh in light of the discussion made hereinabove.
iii.The Tribunal shall hear and decide the matter as early as possible and in any case within a period of two years from the date of receipt of writ of this order.
iv.The amount invested in Fixed Deposit, as directed by this Court, shall be continued in Fixed Deposit.
v. The claimants shall be entitled for the periodical interest on the said Deposit only up to the date of this judgment and order.
vi. The interest that may be accrued on the said deposit thereafter shall not be disbursed. The amount shall be disbursed as per the final decision of the Tribunal.
vii. If any amount has been withdrawn by the claimants the same shall be given set off/adjusted at the time of final award. viii.It is clarified that this Court has not expressed any opinion on the merits of the case.
The Appeal is allowed to the aforesaid extent. R & P if lying with this Court to be sent back forthwith.