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Judgment
A. Subbulakshmy, J.—Appeal is filed as against the award passed by the Motor Accidents Claims Tribunal in M.C.O.P. No. 979 of 1989.
The claimants are the appellants in this appeal. Respondent No. 2 in the claim petition is the cross-objector.
The claimants are wife and daughter of the deceased Krishnamurthy who died in the road accident which occurred on 28.2.1988 at about 9
p.m. On the date of the accident, when the deceased was travelling in the bus bearing registration No. TCB 3397 belonging to the respondent No.
3 from Vellore to Chennai and when the bus reached Kalathur junction road and was coming near Aavalur, the lorry bearing registration No.
MDR 3532 belonging to the respondent No. 2 and insured with the respondent No. 1 driven by its driver in a rash and negligent manner dashed
against the bus and the deceased who was sitting in the fifth row of the bus sustained injury because of the dashing of the lorry with the bus and he
succumbed to the injuries. It is further stated in the petition that at the time of accident, the lorry was fully loaded with logs and the logs were
protruding outside and due to dashing of the lorry with the bus, the protruding logs hit the bus and in turn the passenger, the deceased and he died
in that accident. The claimants filed claim petition claiming compensation of Rs. 2,30,000.
The respondent No. 1 filed counter contending that the accident did not occur as stated in the petition and it occurred due to negligent driving of
the driver of the bus and the respondent No. 2 insured the lorry with the respondent No. 1 playing fraud and the lorry was not insured with the
respondent No. 1 on the date of the accident and so, the respondent No. 1 is not liable. The respondent No. 1 further contends that only on the
next day after the accident, premium was paid for taking the insurance policy in respect of the lorry and the cover note obtained by the respondent
No. 2 was cancelled.
The respondent No. 2 filed counter contending that only due to rash and negligent driving of the bus driver the accident occurred and the lorry
driver was driving the vehicle very carefully and the compensation claimed is on the higher side.
The respondent No. 3 Transport Corporation filed counter contending that its driver was driving the bus very carefully and only the lorry driver
drove the lorry rashly and negligently and dashed against the bus and caused the accident and the respondent No. 3 is not liable.
Motor Accidents Claims Tribunal, Madras heard the petitioner and awarded compensation of Rs. 56,000 and directed the respondent No. 2 to
pay the compensation with interest at 12 per cent per annum holding that only the lorry driver was responsible for the accident and the lorry was
not insured with the respondent No. 1 on the date of the accident.
Not satisfied with the award of the Tribunal, the claimants filed the present appeal for the disallowed portion of the claim and for directing the
respondent No. 1 insurance company to pay the compensation amount contending that since the insurance cover note was issued for the vehicle
lorry through duly authorised agent, the respondent No. 1 cannot seek to avoid liability to innocent third party claimant. Appellant further contends
in the appeal that there was composite negligence on the part of both the drivers of respondent Nos. 2 and 3 and the accident had occurred while
they were negotiating the welcome arch put up on the highway and on the composite negligence, the respondent No. 3 is also liable.
The respondent No. 2 in the petition, owner of the lorry filed cross-objection contending that there was no fault on the part of the driver of the
cross-objector and the accident had occurred due to negligent driving of the driver of the bus and there is also no evidence to show that the
accident had occurred due to negligent driving of driver of the cross-objector''s vehicle and the cross-objector''s vehicle was insured with the
insurance company and it is fully covered with insurance cover note and the premium had also been paid and so, the insurance company is liable.
Points that arise for consideration in this appeal and cross-objections are:
(i) Whether there is composite negligence on the part of the respondent No. 3 also?
(ii) Whether the lorry was covered with insurance policy and the insurance company, the respondent No. 1, is liable to pay the compensation
amount? and
(iii) Whether the claimants are entitled to the disallowed portion of the claim?
Point No. 1
Learned Counsel for the appellants submitted that the accident had occurred due to composite negligence and so, both respondent Nos. 2 and
3 are liable and the vehicle lorry was also insured with the respondent No. 1 and the insurer is liable to pay compensation.
The Claims Tribunal found that the accident had occurred not due to composite negligence and it had occurred solely due to negligence of the
driver of the lorry belonging to the respondent No. 2. P.W. 1, wife of the deceased does not know anything personally about the accident. P.W.
2, Head Constable of the Police Station, Kaveripakkam has spoken in his evidence that in the Kaveripakkam Police Station when the Sub-
Inspector of Police Baskaran was on duty, the driver of the respondent No. 3 came and gave complaint and he prepared F.I.R., Exh. P-4 and
also recorded the statement of the driver of the bus under Exh. P-5. P.W. 3 also does not know about the accident. So, on the side of the
petitioner, none was examined to speak as to how the accident had occurred. The Motor Vehicles Inspector inspected the bus and the lorry and
filed his report Exhs. P-7 and P-8.
The driver of the respondent No. 3 bus was examined as RW 1 and he speaks in his evidence that while he was coming from Vellore to
Chennai driving the bus bearing registration No. TCB 3397 when he crossed the Kaveripakkam Arch, the lorry bearing registration No. MDR
3532 came in the opposite direction and he stopped the bus and the lorry loaded with logs protruding outside dashed against the bus and the logs
hit the right side of the bus and the lorry stopped after one furlong and because of the hitting of the logs loaded in that lorry, the passenger who was
sitting in the bus sustained injury and died and so, RW 1, gave complaint to the police immediately. The conductor of the same bus was examined
as RW 2 and he has also spoken to the same effect.
The lorry driver was examined as RW 4 and his evidence is that on the date of the accident, he was proceeding in the lorry loaded with logs
from Madras to Vellore, and that he was driving the lorry slowly and after crossing the Arch, the bus putting light came and hit the lorry and the
accident had occurred. The evidence of P.Ws. 1 and 2 is that only due to rash and negligent driving of the lorry, the accident had occurred
whereas the evidence of RW 4 lorry driver is that due to rashness and negligence of the bus driver, the accident had occurred.
Learned Counsel for the appellants submitted that while both the drivers of the vehicles were negotiating near the Arch, the accident had
occurred and so, there is composite negligence and both are liable. He relies upon the sketch Exh. P-9. Exh. P-9 does not indicate the place of the
accident. It shows only the Arch. Both the vehicles are found stationed at some distance from the Arch. So, the exact location where the accident
had occurred is not evident from Exh. P-9. Both the drivers of the lorry and the bus have spoken in their evidence that after they crossed the Arch,
the accident had occurred. Immediately after the accident, only the driver of the bus RW 1 gave complaint to the police. RWs 1 and 2 have clearly
spoken in their evidence that after the bus passed the Arch and when it was stopped, the lorry came in high speed and dashed against the bus and
the logs protruding outside hit the deceased and the deceased died and the accident was due to rash and negligent driving of the driver of the lorry.
The lorry driver did not give any complaint to the police. The evidence of RW 4 shows that the lorry was loaded with logs. He has clearly
admitted this in his evidence. He has also admitted that no damage has been caused to the lorry and after the accident, he stopped the lorry after
15 feet. So, with regard to composite negligence as contended by the learned Counsel for the appellant, there is no satisfactory evidence.
The Counsel for the appellants relies upon the decision in S.D. Balaji v. General Manager, Karnataka State Road Trans. Corporation 1985
ACJ 150 (Kar) and the decision in Raghib Nasim v. Naseem Ahmad 1986 ACJ 405 (All). But, in the case on hand, there is no proof of
composite negligence.
In the case on hand, it is significant to note that after the lorry hit the bus, it went and stopped at a distance of 15 feet. Further, the Motor
Vehicle Inspector''s report Exh. P-7 proves that damage has been caused to the bus on the right side. Exh. P-8 relates to the Motor Vehicle
Inspector''s report in respect of the lorry. It reveals that no damage has been caused to the lorry. So, it is evident from Exh. P-7 that right side
portion of the bus has been damaged. The evidence of RW 1 is that the logs protruding from the lorry hit the right side of the bus and it hit the
passenger and caused death to him. The evidence of RW 1 is supported by documentary evidence Exhs. P-7 and P-8. The fact that the bus has
been damaged on the right side and the passenger, the deceased who was travelling in that bus was hit by the logs loaded in the lorry goes to
establish that the accident had occurred due to rash and negligent driving of the lorry driver and there was no composite negligence as contended
by the appellant. No damage at all has been caused to the lorry. The facts and circumstances of the case leave no doubt to come to the conclusion
that the accident had occurred due to rash and negligent driving of the lorry driver and so, the respondent No. 2 alone is liable. The Tribunal has
correctly found that only the lorry driver was responsible for the accident and has correctly found that the respondent No. 3 Transport
Corporation is not liable. The finding of the Tribunal in this aspect is perfectly justified.
Point No. 2
The Counsel for the appellants submitted that the cross-objector had the lorry insured with the respondent No. 1 insurance company and it is
covered under the cover note, Exh. R-1.
Exh. R-1 cover note shows that it was issued on 27.2.1988 and the accident had occurred on 28.2.1988. Exh. R-4, the receipt issued by the
insurance company for payment of premium shows that a cheque bearing date 29.2.1988 was given to the insurance company towards premium
for the cover note Exh. R-1 and Exh. R-4 receipt was issued on 1.3.1988.
The learned Counsel for the cross-objector submitted that the cover note, Exh. R-1, was issued by the agent of the insurance company on
27.2.1988 and he received premium on that day but the cheque was issued on 29.2.1988 and as the premium was given on 27.2.1988 itself by
the respondent No. 2 and as the cover note was issued on 27.2.1988, the accident was covered with the insurance policy and only the insurance
company is liable to pay the compensation.
On a perusal of Exh. P-3, it is seen that the cheque for the premium itself was given by the respondent No. 2 on 29.2.88. Only the respondent
No. 2 owner of the lorry has given the cheque on 29.2.1988. The agent did not give the cheque on 29.2.88. So it is crystal clear that the lorry
owner gave the cheque towards premium only on 29.2.1988. For the premium paid on 29.2.1988 subsequent to the accident, even though the
insurance cover note, Exh. R-1, was given on 27.2.1988, it will not cover the accident which had occurred subsequent to Exh. R-1 for which
premium was paid after the accident on 29.2.1988. On the date of cover note, on 27.2.1988, no premium was paid towards the insurance policy.
Only after the premium is paid, the cover note is binding. So, no insurance policy was prevailing on the date of the accident. On the other hand, the
insurance cover note was also cancelled by means of letter Exh. R-2. Since premium was not paid, the cover note Exh. R-1 was cancelled under
Exh. R-2. Only if premium is paid, the owner of the vehicle can take shelter under the insurance cover note.
Learned Counsel for the respondent No. 1 strenuously argued that since no premium was paid on 27.2.1988 and as the premium was paid
subsequent to the accident, the cover note is not binding on the insurance company and the insurance company is not liable. He further submitted
that fraud has been played on the insurance company and the insurance company cannot be held liable.
The learned Counsel for the claimants submitted that there was insurance cover note issued prior to the accident and so, it is surely covered
under the insurance cover note and the insurance company is liable.
The respondent No. 2 has himself admitted in his evidence that for insuring the lorry he paid premium of Rs. 482 only on 29.2.1988. RW 5
who is working in the respondent No. 1 insurance company has also spoken in his evidence that for Exh. R-1 cover note, the respondent gave the
cheque only on 29.2.1988 at about 7 p.m. and on 27.2.1988, he did not give any amount and Exh. R-1 is ante-dated. He has further spoken that
the respondent No. 2 played fraud on him and obtained the cover note and he has also given complaint under Exh. R-8, Exh. R-4 clearly
establishes that only on 29.2.1988, the respondent gave a cheque. The receipt from the insurance company was also issued on 1.3.1988. So, it is
crystal clear that only on,29.2.1988, the premium for insuring the lorry was paid. As no premium was paid on the date of cover note, Exh. R-1,
i.e., on 27.2.1988, Exh. R-1 is not binding and there was no insurance coverage for the vehicle lorry involved in the accident.
The Counsel for the appellants submitted that even though premium was paid belatedly under Exh. R-4, since premium was given to the agent
already, the owner of the vehicle cannot be held responsible. He relies upon the decision in The Oriental Insurance Co. Ltd. Vs. Smt. Santosh
Devi Goyal and Others, and the decision in National Insurance Co. Ltd. Vs. Shanti and Others, .
In the decision reported in The Oriental Insurance Co. Ltd. Vs. Smt. Santosh Devi Goyal and Others, it has been held that in the case of cover
note being cancelled for non-payment of premium, but when an accident had occurred before the date of cancellation, the contention that the
insurance company has not issued any policy and as such relationship of insurer and insured has not been established between the insurance
company and the owner of the vehicle cannot be sustained in view of the benevolent nature of the provisions of Motor Vehicles Act that the third
party cannot suffer and it was held that the insurance company can proceed against the owner for the recovery of the amount paid by it to the
claimants.
In Oriental Insurance Co. Ltd. Vs. Inderjit Kaur and Others, the Supreme Court has held that:
We have, therefore, this position. Despite the bar created by Section 64-VB of the Insurance Act, the appellant, an authorised insurer, issued a
policy of insurance to cover the bus without receiving the premium therefor. By reason of the provisions of Sections 147(5) and 149 (1) of the
Motor Vehicles Act, 1988, the appellant became liable to indemnify third parties in respect of the liability which that policy covered and to satisfy
the awards of compensation in respect thereof notwithstanding its entitlement (upon which we do not express any opinion) to avoid or cancel the
policy for the reason that the cheque issued in payment of the premium thereon had not been honoured.
In Oriental Insurance Co. Ltd. v. K. Gowramma 1988 ACJ 1119 (Kar), the Karnataka High Court has held that:
The second contention urged for the insurer was that the cheque issued for payment of premium towards ''cover note'' concerned, having been
issued by a third party, the same was not encashed by the insurer and that hence the insurer was not liable under that ''cover note'' This contention
is again devoid of merit as the reason now put forth for non-encashment of the cheque is different from the reason put forth by the officer of the
insurer examined in the case as RW 2. The reason for non-encashment of the cheque as stated by RW 2 in his evidence, reads:
The cheque is not encashed by D-3 (insurance company), namely, on the ground that after a month they got the information that the bus had met
with an accident.
Even otherwise, when the cheque was obtained from the insured as valid payment towards premium for the cover note issued, non-presentment of
the cheque by the insurer for encashment cannot have the effect of absolving the insurer of the liability under the cover note issued pursuant to the
receipt of such cheque. Hence, second contention urged for the insurer is also rejected.
In the abovesaid decision, the Karnataka High Court observed that a cheque was issued for payment of premium towards cover note, but the
cheque was not encashed by the insurance company and after a month, they got information that the bus met with an accident and as the cheque
was obtained from the insured as valid payment towards premium for the cover note issued, non-presentment of the cheque by the insurer for
encashment cannot have the effect of absolving the insurer of the liability under the cover note issued pursuant to the receipt of such cheque.
In National Insurance Co. Ltd. Vs. Shanti and Others, , the Rajasthan High Court has held that when the Development Officer who issued the
cover note had not deposited the premium amount in the office of the insurance company before the date of the accident and there is no evidence
that any action was taken against the Development Officer for not depositing the premium amount in time, depositing of premium amount is not the
responsibility of the vehicle owner and benefit of risk covered cannot be denied to the owner of the vehicle who paid the premium on 4.4.1987
and cover note was issued by the Development Officer of the company.
In the decision cited supra, it has been held that premium amount was paid to the Development Officer and the nonpayment of the premium
amount by the Development Officer and non-encashment of cheques by the insurance company will not absolve the liability of the insurance
company. The case on hand is not like that. In fact, no premium was paid on the date of the cover note. Only cover note was issued on 27.2.1988
and the accident had occurred on 28.2.1988. The cheque was issued on 29.2.1988 by the owner of the lorry. So, no premium has been paid and
there was no insurance cover note on the date of the accident. The Supreme Court, in the case of United India Insurance Co. Ltd. Vs. Rajendra
Singh and Others, held that when the insurance company learnt that fraud has been played on the insurance company, the appellate court can
interfere. It has been observed further that if fraud is played on the insurance company, the insurance company being a public company will have to
suffer a lot which will lead to miscarriage of justice. In the case on hand, there was no insurance coverage on the date of the accident and so, the
respondent No. 1 insurance company is not liable. The Tribunal has correctly found and directed the respondent No. 2, owner of the lorry to pay
the compensation. I find no infirmity in the finding of the Tribunal in this aspect.
Point No. 3
The deceased was aged 58 years at the time of the accident. The Claims Tribunal granted Rs. 56,000 towards loss of earnings which I am not
disturbing. The claimants have claimed transport charges of Rs. 750 which claim is allowed. The claimants have claimed Rs. 1,850 towards
damage to clothing and articles, viz., spectacles, wristwatch, shirt, pant, footwear and for money lost for which there is no proof. I find that this
claim has been rightly disallowed. Towards funeral expenses, the claimants have claimed Rs. 1,000 which was not allowed by the Tribunal. The
same is allowed now. The claimants claimed Rs. 10,000 for loss of consortium. Tribunal has not awarded it. The petitioner No. 1 is entitled to
consortium of Rs. 10,000. I am allowing this claim. In all, I hold that the compensation can be fixed at Rs. 67,750. The Tribunal has rightly held
that only the claimant No. 1 is entitled to the compensation amount as the claimant No. 2 is already married. So, the respondent No. 2 is directed
to pay the amount to claimant No. 1.
The Tribunal awarded interest at the rate of 12 per cent. In view of the decision of the Supreme Court in Smt. Kaushnuma Begum and Others
Vs. The New India Assurance Co. Ltd. and Others, I reduce the rate of interest to 9 per cent per annum from 12 per cent fixed by the Tribunal.
In the result, the appeal is allowed in part. Cross-objection is dismissed. No costs.