REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.9322 OF 2022

[ARISING OUT OF SPECIAL LEAVE PETITION (C) NO. 32448 OF 2018]

Gohar Mohammed    ...Appellant

Versus

Uttar Pradesh State Road Transport Corporation

& others                            ...Respondent(s)

J U D G M E N T

J.K. Maheshwari, J.

Leave granted. 

2. The instant appeal has been filed assailing the final

order   dated   06.09.2018   passed   by   the   High   Court   of

Allahabad in First Appeal from Order No. 3303 of 2018, vide

which   the   appeal   preferred   by   the   appellant   against   the

award   dated   04.05.2018   passed   by   the   Motor   Accident

Claims Tribunal (for short ‘MACT’) in MACP No. 1107 of 2012

has been dismissed. MACT allowed the claim petition and

1

awarded a compensation of Rs. 31,90,000/­ (Thirty­one lacs

and ninety thousand only) in favour of respondent Nos. 6, 7

and   8   (legal   representatives   of   deceased   and   hereinafter

referred to as ‘claimants’) to be paid by respondent No. 5

(Insurance Company ), with further direction to recover the

same from appellant (hereinafter referred as owner) who was

saddled with liability. 

3. Facts briefly put are that, on the date of accident, i.e.,

29.07.2012, the deceased was 24 years old and working as

Managing Director at DRV Drinks Pvt. Ltd. While he was

returning from factory to   residence, his car was hit from

behind by a bus owned by appellant on the by­pass road

near Sanhwali village (U.P.). The deceased sustained severe

injuries and died on the way to hospital. FIR was lodged

against the driver as well as owner of the offending vehicle

and on 19.01.2012, claim petition was filed by claimants

before   MACT   seeking   compensation   of   Rs.   4,19,00,000/­

(Four crores and nineteen lacs only) under various heads.

4. The MACT vide order dated 04.05.2018, allowed the

claim petition and awarded a total sum of Rs. 31,90,000/­

2

alongwith   7%   interest.   While   computing   the   loss   of

dependency,   the   annual   income   of   the   deceased   was

accepted as Rs. 3,09,660/­ after making deduction towards

personal expenses,   multiplier of 18 was applied. It was held

that the vehicle was not being operated as per the terms of

permit and   was in violation of terms and  conditions  of

insurance policy, therefore the owner of the offending vehicle

was held  liable to pay compensation.

5. Appellant filed appeal before the High Court assailing

the issue of liability contending, inter alia, no violation of

guidelines   as   such   was   there   and   submitted   that     the

offending   vehicle   was   insured   with   insurance   company

indemnifying the liability. Appellant further contended that

he had Special Temporary Authorization (in short ‘permit’) to

operate the bus on the route for which the fee was paid. The

High Court vide impugned order affirmed the findings of

MACT and held that the vehicle owner failed to produce the

original   permit   and   also   could   not   get   the   same   proved

calling   the   person   from   the   Transport   Department,   in

absence, the Claims Tribunal rightly decided the issue of

liability against the owner.

3

6. Challenging   the   concurrent   findings   of   the   Courts

below, the appellant contested the instant appeal largely on

the ground that failure to produce the original permit cannot

lead   to   an   inference   against   him,   especially   when   such

permit has been duly issued by Transport Authority and

confirmed in the reply under Right to Information Act (for

short ‘RTI Act’). It was further contended that the appellant

had valid permit as he deposited the due fee on the next day

after the date of issuance of permit and hence, the finding of

Courts below that the appellant did not have  a valid permit,

as such  fastened  the liability  for payment of compensation

is unjust.  

7. Per contra, the State as well as Insurance Company

mainly relied on the findings recorded by the Courts below

to  contend that the offending vehicle was not being plied as

per   the   terms   and   conditions   of   the   permit   and   also   in

violation of the terms and conditions of the insurance policy.

It   has   further   been   contended   that   the   offending   vehicle

stood withdrawn from State transport services way back in

4

2009 and was no more under the control of respondent No.

1, hence, the issue of liability has rightly been decided. 

8. Having heard learned counsel for the parties and on

perusal of the material available on record, it clearly reveals

that on the date of accident, the appellant did not have a

valid and effective permit to ply the offending vehicle on the

route where   accident took   place. Having extensively gone

through the fact­finding exercise, it is categorically recorded

by   MACT   that   the   appellant   was   neither   able   to

produce/prove the original permit nor  was able to prove the

information received under RTI Act. Even if  RTI information

is considered by which it is not clear as to when the disputed

permit was issued and by whom.  The alleged  permit  was

issued on 28.07.2012, i.e., on Saturday and  no explanation

is on record as to why deposit of  fee was asked on the next

day i.e.  Sunday. Moreover,  assuming that permit was  valid

as per letter of  Transport Authority,  but it does not of any

help to the appellant since the vehicle was being plied on a

route different than specified in permit. The appellant has

failed to give any explanation to refute the observations made

by MACT to ply the vehicle on Roorkee by­pass to Haridwar

5

via Meerut which did not fall within the route of permit

issued by Transport Authority.  The said findings of fact have

been affirmed by the High Court by the impugned order.

9. After   going   through   the   record,     the   concurrent

findings of fact do not warrant any interference since they do

not outrageously defy the logic as to suffer from the vice of

irrationality and neither incur the blame of being perverse. In

view of foregoing discussion, we are of the considered opinion

that the arguments raised by appellant are bereft of any

merit, hence this appeal is hereby dismissed.

10.  During the course of hearing of the appeal, Ms. Rani

Chhabra, Mr. Sameer Abhyankar, Ms. Sakshi Kakkar and

Mr.   Vivek   Gupta,   learned   counsel   for   the   parties   have

expressed concern regarding delay in disposal of the claims

cases in trial court or at appellate stage. Emphasis has been

made   to   the   ‘Objects   and   Reasons’   of   Motor   Vehicles

Amendment   Act,   2019   (for   short   “M.V.   Amendment   Act”)

which is a benevolent legislation brought with an intent to

compensate   the   family   of   the   deceased   and   the   persons

suffered   with   injuries   including   permanent   disability   as

6

expeditiously as possible.   It is said the mandate of the

provisions of the M.V. Amendment Act,  Rules and recourse

as specified   have not been followed by the stakeholders

including Claims Tribunals working under subordination of

different High Courts.

11.    It is urged, the legislation to pay compensation in

monetary terms  for damages to person or property  cannot

put the claimant into his original position.  What may be the

adequate amount for a wrongful act is an extreme task.  The

payment of compensation in a case of death or for damage to

the   body   in   a   motor   accident   claim   may   be   based   on

arithmetical calculation. How far it is just and reasonable, is

a matter of satisfaction of the Court by adopting a uniform

approach.   While   determining     compensation,   he/she   is

required to be compensated as he/she   cannot sue again,

therefore, the determination of compensation of the damages

is an extreme task. Therefore in assessing the compensation

uniformity and reasonability are required to be followed. In

such cases, dispensation of justice may cause social impact

and   may   delay   payment   of   compensation.     Therefore,

direction to follow the mandate of law at the earliest may be

7

issued. 

12.   To advert the said issue, the assistance of learned

Senior Counsel Mr. S. Nagamuthu, Mr. C.A. Sundaram, Mr.

A.N.   Venugopala   Gowda   and   learned   counsel   Mr.   A.N.

Krishna Swamy was sought as amici curiae including Ms.

Garima Prashad, Additional Advocate General for State of

U.P. They have rendered their assistance  being officers of the

Court in true sense and spirit which we acknowledge.

13. Learned   counsel for the parties and learned amici

curiae have mainly advanced their arguments with respect to

M.V. Amendment Act in particular Chapter XI thereof, inter

alia, emphasizing the importance of Sections 146, 149, 159,

160, 161, 164, 166 of the M.V. Amendment Act.   It is urged

that the Motor Vehicles (Fifth Amendment), Rules, 2022 (for

short “M.V. Amendment Rules”) have also been brought into

force w.e.f. 1.4.2022 after the M.V. Amendment Act.  Prior to

the amendment of Act and Rules, as per the directions issued

by   the   Delhi   High   Court   and   this   Court,   the   standard

operating procedure formulated and circulated to   all the

High Courts was observed by choice, and the outcome of its

8

implementation was negligible.  But, now by  amendment,  a

statutory regime is prescribed which is not being followed in

most of the High Courts and by subordinate courts though it

is  required   to   be   followed   strictly.  However,     appropriate

directions are required to  implement   the  regime of M.V.

Amendment Act and Rules.   In alternative,   the hurdle in

implementation of the   directions     by joining the stake­

holders  may be directed  as  deemed fit.  In support of these

contentions,  recourse  as taken by the Delhi High Court as

well as this Court in the case of ‘Rajesh Tyagi & Ors. Vs.

Jaibir Singh & Ors., 2009 SCC Online Del 4306’ (for short

“Rajesh Tyagi I”),  ‘Jai Prakash Vs. National Insurance

Co. Ltd. & Ors., (2010) 2 SCC 607’ (for short “Jai Prakash

I”), ‘Rajesh Tyagi & Ors. Vs. Jaibir Singh & Ors., 2014

SCC   OnLine   Del   7626’ (for   short   “Rajesh   Tyagi   II”),

‘Rajesh Tyagi & Ors. Vs. Jaibir Singh & Ors., 2017 SCC

Online Del 4306’ (for short “Rajesh Tyagi III”) have been

relied   upon,   in   addition   to   refer   the   provisions   of   M.V.

amendment Act and Rules.

9

14.After having heard   learned counsels,   we deem it

necessary to trace the history as to how the M.V. Amendment

Act and M.V. Amendment Rules have been brought into force

to set up new regime to deal with the claim cases since the

time of accident. 

Evolution   of   Motor   Vehicles   Act   vis­

à­vis   2019

Amendment – 

15.In this regard, the distinguished attempt to address

the ensuing concerns was made by the Delhi High Court in

Rajesh Tyagi I  (supra). In the said case, the Court while

dealing with the question of effective implementation of Delhi

Motor Accident Claims Tribunal Rules, 2008 and Section

158(6)   of   M.V.   Act   (pre­2019   amendment)     directed   the

Station House Officers to submit ‘accident information report’

to MACT within 30 days of accident and said report   be

treated as claim petition by MACT for the purpose of inquiry.

Suggestions   were   invited   and   later   a   committee   was

constituted   to   find   out   a   mechanism     for   time   bound

settlement of motor accident claim cases. After deliberations

10

from all   stakeholders, the committee submitted a draft of

‘agreed   procedure’   and   consequently     vide   order   dated

16.12.2009,   the   Delhi   High   Court   formulated  “Claims

Tribunal Agreed Procedure” (for short ‘CTAP’) for time bound

settlement of motor accident claims within 90 to 120 days

and directed its implementation only for  trial as pilot project

for a period of six months from 15.01.2010 to 14.07.2010.

The  CTAP  in   addition   to   Section   158(6),   in   a   nutshell

provided as follows – 

1.Mandatory intimation of factum of the accident

by Investigating Officer to the Claims Tribunal

within   48   hours   of   the   accident   and   if

information   about   insurance   company   is

available by that time, then intimation to the

concerned insurance company by email;

2.Appointment of designated officer by insurance

company   for   each   case   immediately   upon

receipt of intimation;

3.Collection of relevant evidence by Investigating

Officer   relating   to   accident   as   well   as

computation   of   compensation   (photographs,

proof of age, proof of income of deceased etc.);

4.Detailed Accident Report (DAR) to be filed by

Investigating   Officer   before   Claims   tribunal

within   30   days   of   the   accident   and   a   copy

thereof to the concerned insurance company;

11

5.Copy   of   DAR   alongwith   documents   to   be

submitted to Legal Services Authority;

6.Discretion of the Claims Tribunal on application

made for extension of time in cases where the

Investigating Officer is unable to complete the

investigation within 30 days for reasons beyond

his control;

7.Production of driver, owner, claimant and eye­

witnesses   before   Claims   Tribunal   alongwith

DAR;

8.Furnishing of report by concerned Registration

Authority   in   Form­D   of   Delhi   Motor   Accident

Claims Tribunal Rules, 2008 to the Police and

Claims Tribunal within 15 days from the receipt

of request;

9.Examination of DAR by the Claims Tribunal as

to whether the DAR is complete in all respects or

not;

10.Treatment of DAR filed by Investigating Officer

as claim petition under Section 166(4) of Motor

Vehicles Act (pre 2019 Amendment);

11.Grant of 30 days’ time to Insurance Company

by Claims Tribunal to examine the DAR and to

take a decision as to quantum of compensation;

12.Assessment   of   compensation   by   designated

officer accompanied with reasoned order which

shall constitute a legal offer to the claimants

and in case, when such offer is acceptable to

the claimant, Claims Tribunal to pass a consent

award   with   a   further   30   days’   time   for   the

insurance company to deposit the amount;

12

13.Time period of not more than 30 days’ to be

granted   by   Claims   Tribunal   to   claimant   to

respond to offer made by insurance company;

14.Conduct of enquiry by Claims Tribunal under

Section 168 and 169 (pre 2019 Amendment)

and passing of award within 30 days’ in case

of non­acceptance of offer by claimant given by

insurance company;

15.Computation   of   compensation   payable   to   the

legal representatives of deceased victims to be

done by Claims Tribunal in accordance with the

principles laid down by Hon. Supreme Court in

‘Sarla Verma Vs. DTC, 2009 (6) SCALE 129’;

16.Minimum   wage   to   be   considered   by   Claims

Tribunal in cases where legal representatives of

the   deceased   do   not   have   documentary

evidence as to proof of income of deceased;

17.Consideration of principles laid down by Delhi

High Court in ‘National Insurance Co. Ltd. Vs.

Farzana, MAC. APP.13/2007’ in case of death

of a child.

16.  The   High Court also directed the Delhi Police to

prepare “Accident Investigation Manual” for implementation

of   the   CTAP.   In the output, it revolutionized the Motor

Accident   Compensation   Scheme   due   to   which   the

13

claimant(s) received the compensation within 120 days of the

accident. 

17.Another notable effort was made by this Court in ‘Jai

Prakash I’ (supra), wherein this Court identified majorly four

issues i.e., firstly, grant of compensation in cases of ‘hit and

run where the vehicles remain unidentified   which do not

have   insurance   cover     having   third   party   insurance   but

carrying persons not covered by the insurance’;  secondly,

‘widespread practice of using goods vehicles for passenger

traffic’;  thirdly, ‘procedural delays in adjudication of claims

by Motor Accident Claims Tribunal and following hardships

to   the   victims;   and    fourthly,   ‘the   full   amount   of

compensation not reaching the victims, particularly to those

who are uneducated’. Having regard to the nature of subject

matter and considering the suggestions made by amicus,

vide  order  dated  17.12.2009    guidelines/directions    were

issued by this Court to   be carried out in three stages, the

same are reproduced in brief as under:– 

Directions to Police Authorities 

1.Director General of Police for each State is

directed to instruct all Police Stations in the

14

State   to   comply   with   provisions   of   Section

158(6)   of   Motor   Vehicles   Act   (pre   2019

Amendment) and submit Accident Information

Report   in   Form   no.   54   accompanied   with

copies   of   First   Information   Report,   site

sketch/mahazar/photographs,   insurance

policy,   etc.   to   the   jurisdictional   MACT   and

insurance   company   within   30   days   of

registration of FIR;

Directions to Claims Tribunals

1.Registrar   General   of   each   High   Court   is

directed to instruct all Claims Tribunal in his

State   to   register   the   reports   of   accidents

received under Section 158(6) of the Act and

deal with them without waiting for filing of

claim petition. Further, Registrar General shall

ensure   that   necessary   registers,   forms   and

other support is extended to the Tribunal;

2.Tribunal shall maintain an Institution Register

for   recording   Accident   Information   Reports

received   from   Station   House   Officers   and

register   them   as   miscellaneous   petitions.

Tribunal shall further fix a date of preliminary

hearing and after appearance of claimants, it

shall be converted into claim petition;

3.Tribunal shall satisfy itself that the Accident

Information Report relates to a real accident

and   is   not   a   result   of   any   collusion   or

fabrication;

4.In case of non­dispute of liability by insurance

company, Tribunal shall make an endeavor to

determine   the   compensation   amount   by

summary enquiry or refer the matter to Lok

15

Adalat for settlement and dispose­off the claim

petition itself within a time frame not exceeding

six   months   from   the   date   of   registration   of

claim petition;

5.Tribunal   shall   direct   insurance   company   to

deposit the admitted amount or the amount

determined,  with Claims Tribunal  within 30

days of determination;

Suggestions for Insurance Companies

1.In case of death and non­dispute of liability by

insurance company, endeavor shall be made

by insurance company to pay compensation as

per   standard   formula   to   the   family   (legal

representatives) of deceased without waiting

for decision of Tribunal or settlement by Lok

Adalat;

2.In case of injuries and non­dispute of liability

by insurance company, the insurer should offer

treatment   at   its   cost   to   the   injured   without

waiting for award of the Tribunal;

3.To   protect   and   preserve   the   compensation

amount awarded to families, special schemes

in consultation with Nationalized Banks and

Life   Insurance   Corporation   of  India   may   be

considered by the insurance companies under

which   the   compensation   is   kept   in   fixed

deposit for an appropriate period and interest

is paid by Bank on monthly basis;

4.Insurance   companies   may   also   consider

offering   annuity   instead   of   lump   sum

compensation and prepare an annuity scheme

with involvement of Life Insurance Corporation

of India.

16

Suggestions for Legislative/Executive intervention

1.Formulation of more comprehensive scheme

ensuring   payment   of   compensation   to   all

accident victims of road accidents;

2.Introduction of hybrid model which involves

collection of fixed lifetime premium in regard

to   each   vehicle   plus   imposition   of   a   road

accident   cess   which   may   provide   more

satisfactory   solution   in   vast   country   like

India;

3.Define   ‘third   party’   to   cover   any   accident

victim other than the owner and increase the

premia, if necessary;

4.Consider rationalization of Second Schedule

to   the   Act   and   increase   the   quantum   of

compensation payable under Section 161 of

the Act in case of hit and run motor accidents;

5.Secure compensation to the victims of road

accidents   involving   uninsured   vehicles   by

directing the owner of vehicle to offer security

or deposit an amount adequate to satisfy the

award as a condition precedent for release of

seized vehicle.

18.With the advent of time, the suggestions and guidelines

issued   by   Courts   were   adopted   and   implemented   by   the

authorities. Progress reports were filed by stakeholders at

regular   intervals   for   consideration   of   court.   Similarly,   in

furtherance of the directions given by Delhi High Court in

17

Rajesh Tyagi I (supra), the CTAP  was implemented in the

territory of Delhi and certain lacunae were identified in its

practical implementation. Meetings were convened involving

all the stakeholders and further suggestions were presented

before Court for incorporation in order to make the guidelines

more efficient. The suggestions were duly considered, and

Delhi High Court vide order dated 12.12.2014 in ‘ Rajesh

Tyagi II’ (supra) incorporated the suggestions and appended

the   modified   Claims   Tribunal   Agreed   Procedure   to   be

implemented with effect from 01.02.2015 for a period of six

months   subject   to   review after expiry of three months.

Following   is   the   gist   of   modifications   as   carried   out   and

approved by Delhi High Court :­ 

1.Intimation of the accident by the Investigating

Officer has to be in Form I of the modified

procedure (Clause 2);

2.List   of   documents   to   be   collected   by

Investigating Officer is given under Clause 3;

3.Detailed Accident Report (DAR) to be filed by

Investigating Officer shall be in Form II of the

modified procedure;

4.Duty of Investigating Officer to seek directions

from Claims Tribunal in Part X of Form II of

DAR,   in   event   of   failure   of

18

driver/claimant/owner/   insurance   company

to disclose relevant information and produce

documents before Investigating Officer within

15 days;

5.Duty   of   insurance   companies   to   get   DAR

verified by their surveyor within 20 days of

the receipt of copy of DAR (Clause 20);

6.Report of the Designated Officer of insurance

company   shall   be   in   Form   III   of   modified

procedure (Clause 21);

7.Duty of Claims Tribunal to elicit the truth and

satisfy itself that the statements made in DAR

are true before passing the award (Clause

24);

8.Duty of the Claims Tribunal to examine the

claimants   before   passing   the   award   to

ascertain   their   financial   condition,   proof   of

residence etc. (Clause 26);

9.Manner of deposit of award amount to be

specified by Claims Tribunal (Clause 27);

10.Claims Tribunal to pass an appropriate order

for protection of award amount (Clause 28);

11.Claims   Tribunal   shall   deal   with   the

compliance   of   provisions   in   award   (Clause

29);

12.Claims Tribunal shall fix a date for reporting

compliance (Clause 30);

13.Copy of DAR as well as award to be sent to

concerned Magistrate (Clause 31);

14.Record of award passed by Claims Tribunal

shall be maintained in Form V (Clause 33);

19

19.The aforesaid modified procedure was given a seal of

affirmation by this Court vide order dated 13.05.2016 passed

in  Jai Prakash I (supra),   while   reviewing the progress

made with respect to legislative changes that were suggested

by previous order dated 17.12.2009. The modified procedure

approved by Delhi High Court was brought on record and

after perusal, this Court observed as follows:  

“We have also perused the procedure, which has been

placed  before us  as  Annexure  R5 with the  response

which, in our view, appears to be a comprehensive one

and that we can issue further directions to the Registrar

General of the Delhi High Court to ensure that procedure

is strictly followed insofar as Delhi is concerned and

also circulate the said procedure to all the other High

Courts and the Registrar General of all the other High

Courts are directed to ensure that the said procedure is

implemented   through   the   Motor   Accident   Claims

Tribunal   in   coordination   with   the   Legal   Service

Authorities as well as the Director General of Police of

the States concerned.”

Subsequently,   this   Court   vide   order   dated   06.11.2017,

modified its earlier order dated 13.05.2016 and directed all

States to implement the ‘Modified CTAP’ while observing as

follows – 

 “The   order   dated   13.05.2016   will   therefore   stand

modified to the extent that Justice Midha has himself

modified his earlier order on 12

th

 December, 2014. The

Registry will send a copy of this order as well as the

20

order passed by Justice Midha on 12

th

 December, 2014

to   the   Registrar   General   of   each   High   Court   for

necessary information and compliance. List the matter

on 23

rd

 January, 2018.”

 20.In pursuance of the implementation of the guidelines,

the proceedings in Rajesh Tyagi I (supra) continued before

Delhi High Court and vide order dated 07.12.2018 (for short

‘Rajesh Tyagi III’), the Delhi High Court incorporated few

more   directions   in   the   modified  CTAP.   However,   effective

implementation   of   the   modified   procedure   remained   a

persistent roadblock at all  levels, especially in terms of the

directions given by this Court vide order dated 13.05.2016

and 06.11.2017 in Jai Prakash I (supra). The said concern

again   came   for   consideration   before   this   Court   in  ‘M.R.

Krishna Murthi Vs. The New India Assurance Co. Ltd.,

2019   SCC   OnLine   SC   315’,  wherein,   vide   order   dated

05.03.2019, this Court categorically noted that there was no

effective   implementation   of   modified  CTAP  by   Claim

Tribunals at all India level. Taking note of the aforesaid, this

Court directed National Legal Services Authority to take up

the matter and monitor the same in co­ordination and co­

21

operation with various High Courts. Further, directions were

also   given   to   State   Judicial   Academies   to   sensitize   the

Presiding Officers of Claim Tribunals, senior police officials

and insurance companies for implementation of   modified

CTAP. Lastly, this Court also directed the Claim Tribunals

pan   India   to   implement   ‘Motor   Accident   Claims   Annuity

Deposit Scheme’ (for short ‘MACAD Scheme ’) as formulated

by Delhi High Court in Rajesh Tyagi III (supra). The relevant

paragraphs are being reproduced below for ready reference – 

“32.Notwithstanding   the   aforesaid   ADR   methods,

adjudicatory   process   before   the   MACTs   is

indispensable.   There   cannot   be   a   guarantee   that

100% cases would be settled through mediation or

Lok   Adalat.  Therefore,   there   is   a   dire   need   for

deciding   these   cases   without   delays   and   within

reasonable period. The Delhi High Court has given

few judgments providing for mechanism to speed up

the   disposal   of   such   cases   and   to   ensure   that

schemes are settled within a period of 90/120 days

from   the   date   of   accident.   In   nutshell,   these

directions include that on the occurrence of accident,

the police which comes into the picture in the first

instance,   should   complete   the   investigation   and

along with filing of FIR before the concerned Court of

Metropolitan Magistrate, copies are sent to MACT as

well   as   Insurance   Company   also.   Insurance

Company is supposed to look into the same to find

out as to whether the claim is payable and within

30 days it should respond to MACT and once all

these documents are before the MACT in the form of

22

evidence etc., as well, it would enable the MACT to

decide the case within 30 days…….

33.Vide   order   dated   06

th

  November,   2017   in   Jai

Prakash Case, this Court modified its order dated

13

th

 May, 2016 and directed all States to implement

the   Modified   Claims   Tribunal   Agreed   Procedure

formulated by Delhi High Court on 12   

th

    December,

2014.   The   copy   of   the   Modified   Claims   Tribunal

Agreed Procedure was directed to be circulated to

the Registrar General of each High Court necessary

for compliance…….

34.This needs to be followed at all India level. NALSA

should take up and monitor the same as well in

coordination   and   cooperation   with   various   High

Courts to facilitate the same. 

xxx xxx xxx

37.Thus,  direction for implementation of the ‘Claims

Tribunal Agreed Procedure’ which is substituted by

modified procedure, as noted above, are already

there. However, we find that  there is no proper

implementation   thereof   by   the   Claims   Tribunals.

We, thus, direct that there should be programs (sic)

from time to time, in all State Judicial Academies to

sensitize   the   presiding   officers   of   the   Claims

Tribunals, senior police officers of the State Police

as   well   as   Insurance   Company   for   the

implementation of the said Procedure. 

21.Based on the guidelines issued by this Court and Delhi

High   Court,   recommendations   were   made   by   Group   of

Transport   Ministers   (GoM)   of   States   alongwith   other

stakeholders.  The Central Government with an objective to

‘improve road safety, facilitate citizens in their dealings with

transport   departments,   strengthen   rural   transport,   public

23

transport,   last   mile   connectivity   through   automation,

computerization and online services’ introduced ‘The Motor

Vehicles (Amendment) Bill, 2019’ . The aforesaid Bill was

passed by both the Houses as  ‘The Motor Vehicles Act,

1988 (59 of 1988).  

22.Vide new Amendment,  ‘Chapter X’  of the preceding

Act   was   omitted.    ‘Chapter   XI   –   Insurance   of   Motor

Vehicles against third party risks’ and Chapter XII –

Claims Tribunals  were amended as per the Motor Vehicle

Amendment Act, 2019 which came into force w.e.f. 1.4.2022.

For the purpose of this case,  we are mainly concerned with

Chapters XI and XII of the Amendment Act and the Rules to

emphasize the necessity of insurance, duties specified to the

police officer, registering authority, insurance companies and

Clam Tribunals to determine compensation. 

Necessity of Insurance of the vehicle:

23.By   virtue   of   an   amendment   made   in   Section   146,

insurance of motor vehicle is made necessary.   The said

Section is relevant, therefore reproduced as under:

24

“ 146:  Necessity for insurance against third party risk.

—

(1) No person shall use, except as a passenger, or cause or

allow any other person to use, a motor vehicle in a public

place, unless there is in force in relation to the use of the

vehicle by that person or that other person, as the case

may be, a policy of insurance with the requirements of this

Chapter:

 [Provided that in the case of a vehicle carrying, or meant

to carry, dangerous or hazardous goods, there shall also

be   a   policy   of   insurance   under   the   Public   Liability

Insurance Act, 1991 (6 of 1991).] 

Explanation. —A person driving a motor vehicle merely as

a paid employee, while there is in force in relation to the

use of the vehicle no such policy as is required by this sub­

section, shall not be deemed to act in contravention of the

sub­section unless he knows or has reason to believe that

there is no such policy in force.

(2) Sub­section (1) shall not apply to any vehicle owned by

the Central Government or a State Government and used

for   Government   purposes   unconnected   with   any

commercial enterprise.

(3) The   appropriate   Government   may,   by   order,   exempt

from the operation of sub­section (1) any vehicle owned by

any of the following authorities, namely:—

(a) the Central Government or a State Government, if

the   vehicle   is   used   for   Government   purposes

connected with any commercial enterprise;

(b) any local authority;

(c) any State transport undertaking:

Provided that no such order shall be made in relation to

any such authority unless a fund has been established

and is maintained by that authority in accordance with

the rules made in that behalf under this Act for meeting

any liability arising out of the use of any vehicle of that

authority   which   that   authority   or   any   person   in   its

employment may incur to third parties. 

Explanation.   —For   the   purposes   of   this   sub­section,

“appropriate Government” means the Central Government

or a State Government, as the case may be, and—

25

(i) in relation to any corporation or company owned by the

Central Government or any State Government, means the

Central Government or that State Government;

(ii) in relation to any corporation or company owned by the

Central Government and one or more State Governments,

means the Central Government;

(iii) in relation to any other State transport undertaking or

any local authority, means that Government which has

control over that undertaking or authority.

24.On perusing the M.V. Amendment Act, in particular

Section 146 of Chapter XI, it is clear that a motor vehicle

cannot ply on public place nor is allowed to be used at the

public place unless insured.   The exemption from insurance

has been prescribed  to the vehicles owned by  the Central

Government, State Government, local authority or any State

Transport Undertaking, if the vehicle  is used for the purpose

not connected with any commercial enterprise.  Exemptions

specified in sub­section (2)  are subject to the orders of the

appropriate Government.   As per the said   provisions, the

rigor   of sub­section (1) would not apply to the vehicles

owned by the authorities specified in sub­section (3)  (a) to (c)

subject to establishment of the fund and its maintenance by

such   authority,   as   may   be   prescribed   by   appropriate

Government.  Thus, exemptions permitted to the class  and

category of the vehicles of the Central Government and State

26

Government are only   subject to the order of the appropriate

Government on establishing and maintaining  fund by such

authority.     The   appropriate   Government   has   also   been

defined for the purpose of vehicles of local authorities and

State Transport Undertakings.

25.The limits of the liability of the insurance have been

prescribed under  Section 147 and in terms of the policy so

issued under the provisions of the M.V. Amendment Act.

Section 147 is reproduced thus:

147 : Requirements of policies and limits of liability. —

(1) In   order   to   comply   with   the   requirements   of   this

Chapter, a policy of insurance must be a policy which—

(a) is issued by a person who is an authorised insurer;

and

(b) insures the person or classes of persons specified in

the policy to the extent specified in sub­section (2)—

(i) against any liability which may be incurred by him in

respect of the death of or bodily

 27

 [injury to any person,

including   owner   of   the   goods   or   his   authorised

representative carried in the vehicle] or damage to any

property of a third party caused by or arising out of the

use of the vehicle in a public place;

(ii) against the death of or bodily injury to any passenger

of a public service vehicle caused by or arising out of the

use of the vehicle in a public place:

Provided that a policy shall not be required—

(i) to cover liability in respect of the death, arising out of

and in the course of his employment, of the employee of a

person insured by the policy or in respect of bodily injury

27

sustained by such an employee arising out of and in the

course of his employment other than a liability arising

under   the   Workmen's   Compensation   Act,   1923   (8   of

1923) in respect of the death of, or bodily injury to, any

such employee—

(a) engaged in driving the vehicle, or

(b) if it is a public service vehicle engaged as conductor of

the vehicle or in examining tickets on the vehicle, or

(c) if it is a goods carriage, being carried in the vehicle, or

(ii) to cover any contractual liability.

Explanation. —For the removal of doubts, it is hereby

declared that the death of or bodily injury to any person

or   damage   to   any   property   of   a   third   party   shall   be

deemed to have been caused by or to have arisen out of,

the use of a vehicle in a public place notwithstanding that

the person who is dead or injured or the property which

is damaged was not in a public place at the time of the

accident, if the act or omission which led to the accident

occurred in a public place.

(2) Subject to the proviso to sub­section (1), a policy of

insurance referred to in sub­section (1), shall cover any

liability incurred in respect of any accident, up to the

following limits, namely:—

(a) save as provided in clause (b), the amount of liability

incurred;

(b) in respect of damage to any property of a third party,

a limit of rupees six thousand:

Provided that any policy of insurance issued with any

limited   liability   and   in   force,   immediately   before   the

commencement of this Act, shall continue to be effective

for a period of four months after such commencement or

till the date of expiry of such policy whichever is earlier.

(3) A policy shall be of no effect for the purposes of this

Chapter unless and until there is issued by the insurer in

favour of the person by whom the policy is effected a

certificate   of   insurance   in   the   prescribed   form   and

containing   the   prescribed   particulars   of   any   condition

subject to which the policy is issued and of any other

28

prescribed matters; and different forms, particulars and

matters may be prescribed in different cases.

(4) Where a cover note issued by the insurer under the

provisions of this Chapter or the rules made thereunder

is   not   followed   by   a   policy   of   insurance   within   the

prescribed time, the insurer shall, within seven days of

the expiry of the period of the validity of the cover note,

notify   the   fact   to   the   registering   authority   in   whose

records the vehicle to which the cover note relates has

been registered or to such other authority as the State

Government may prescribe.

(5) Notwithstanding anything contained in any law for

the time being in force, an insurer issuing a policy of

insurance under this section shall be liable to indemnify

the person or classes of persons specified in the policy in

respect of any liability which the policy purports to cover

in the case of that person or those classes of persons.

The   aforesaid   provision   specifies   what   may   be   the

requirements   of   the   insurance   policies   and   on   having

insurance,   limits   of   liability   to   pay   compensation   to   the

claimants. 

ACTION   BY   POLICE   OFFICERS   AND   REGISTERING

AUTHORITIES IN THE EVENT   OF OCCURRENCE OF

ACCIDENT BY USE OF MOTOR VEHICLE AT PUBLIC

PLACE:

26.While following the procedure, where an accident has

taken place, information regarding accident is required to be

furnished to the police officer.  The relevant provisions with

29

respect to the information and duties of the police officer and

registering authority have been specified under Sections 159

and 160 of the M.V. Amendment Act, which are reproduced

as thus:

“159.  Information  to  be  given  regarding  accident.—The

police officer shall, during the investigation, prepare

an   accident   information   report   to   facilitate   the

settlement of claim in such form and manner, within

three  months  and  containing such particulars  and

submit the same to the Claims Tribunal and such

other agency as may be prescribed.”

160. A registering authority or the officer­in­charge of a

police station shall, if so required by a person who

alleges that he is entitled to claim compensation in

respect of an accident arising out of the use of a

motor vehicle, or if so required by an insurer against

whom a claim has been made in respect of any motor

vehicle, furnish to that person or to that insurer, as

the case may be, on payment of the prescribed fee,

any information at the disposal of the said authority

or the said police officer relating to the identification

marks and other particulars of the vehicle and the

name and address of the person who was using the

vehicle at the time of the accident or was injured by it

and the property, if any, damaged in such form and

within   such   time   as   the   Central   Government   may

prescribe.”

27.From the above, it is evident that on receiving the

intimation of the accident and during investigation, the police

officer is required to prepare the accident information report

30

(AIR) and shall work as a facilitator   in   settlement of the

claim in a manner as prescribed and furnish the information

to the Claims Tribunal and other stakeholders, as specified.

The police officer and registering authority are supposed to

discharge   their   functions   to   facilitate   and   furnish   the

information on payment  of  prescribed fees  to  the person

entitled for compensation or to insurer, against whom the

claim has been made.   They shall also facilitate to identify

the vehicle, name and address of the person using the vehicle

at the time of accident and also regarding a person injured or

property involved, as prescribed.

28.The Central Government in its wisdom with an intent

to carry out the purpose of the  Act promulgated the Rules,

known as Motor Vehicle Amendment Rules, 2022.  

29.As per the  Rules, in the event of a road accident, the

investigation   must   be   started   immediately   on   receipt   of

information   by   the   police   officer   of   the   police   station

concerned.   The   Investigating   Officer   shall   inspect   site   of

accident,   take   photographs/videos   of   scene   and   vehicle

involved, followed by preparation of site plan drawn to scale

31

as to indicate the width  of road(s) as the case may be and

other  relevant   factors including the  persons  and   vehicles

involved in the accident. In a case of injury, the Investigating

Officer shall take photographs of the injured in the hospital

and   shall   conduct   spot   enquiry   examining   the

eyewitnesses/bystanders.   The   intimation   regarding   the

accident  is required to  be furnished by Investigating Officer

within 48 hours to the Claims Tribunal in the shape of  First

Accident Report (FAR) in Form­I. It is further required to be

sent to the Nodal Officer of the insurance company on having

particulars of the insurance policy.   The injured/victim(s),

legal representative(s), State Legal Services Authority, insurer

shall also be provided the copy of  Form­I and the same must

be uploaded on the website of the State Police, if available. 

30.It would be the duty of the Investigating Officer to

inform the injured/victim(s)/legal representative(s) regarding

their rights by supplying Form­II attaching flow chart within

10 days specifying the scheme to seek remedial measure. It

would be the duty of the Investigating Officer to ask the

information in Form­III and Form­IV from the driver(s) and

32

the owner(s) respectively within 30 days. As per the new

regime, on receiving the information, Interim Accident Report

(IAR) shall  be submitted by the Investigating Officer to the

Claims   Tribunal   within   50   days   in  Form   V  along   with

relevant   documents.   A   copy   of   the   said  IAR  shall   be

furnished to the insurance company of the motor vehicle(s)

involved   in   the   road   accident,   victim(s)/claimant(s),   State

Legal   Services   Authority,   insurer   and   General   Insurance

Council. The Investigating Officer or the insurance company

shall have right to verify the details of the driver and   the

owner by using the  VAHAN  App or shall take the help of

Registering Authority. Investigating Officer is duty bound to

take   the   relevant   details   from   the   victim(s)   or   the   legal

representative(s), as the case may be  and furnish the details

within 60 days in Form­VI. Form­VI­A is modulated to the

minor children, who are in need of care and protection in

terms   of   the   Juvenile   Justice   (Care   and   Protection   of

Children) Act, 2015.  

31.On   failure   to   submit   the   relevant   information   and

documents, as required in  Forms  III, IV  and  VI  by the

33

driver(s),   owner(s),   claimant(s)   or   any   information   by   the

insurance company, the Investigating Officer may ask for

direction to the stakeholder(s) before  the Claims Tribunal to

furnish such information  within  15  days. The  registering

authority is duty bound to verify the licence of driver, fitness

and permit of the vehicle(s) involved in the accident and shall

supply such information within 15 days to the Investigating

Officer. Similarly, for the purpose of issuance of medico legal

report or the post­mortem report, the hospital is required to

furnish such  information to the Investigating Officer within

15 days. 

32.The   Investigating   Officer   shall       within   90   days

compile all relevant documents and material in the form of

Detailed Accident Report (DAR) in  Form­VII  accompanying

site plan  Form­VIII, mechanical inspection report   Form­IX

, verification report    Form­X and the report under Section

173 Code of Criminal Procedure (Cr.P.C.)   It would be the

duty of the registering authority to verify the registration

certificate, driving licence, fitness and permit in respect of

the   vehicle(s)   involved   in   the   accident   and   the   same   is

34

required to be submitted within 15 days to the Investigating

Officer to complete the IAR and DAR. The extension of time

limit to file  IAR  and  DAR  is only permissible   where the

Investigating Officer approaches the Claims Tribunal in cases

where parties reside outside the jurisdiction of the Court or

where the driver’s licence is issued outside the jurisdiction of

the   Court   or   where   the   victim(s)   have   suffered   grievous

injuries and are undergoing continuous treatment.   Thus,

the Investigating Officer shall furnish FAR within 48 hours,

IAR  within 50 days,   complete the investigation within 60

days and file   DAR  within 90 days. Copy of  DAR  shall be

furnished to the victim(s), owner(s)/driver(s) of the vehicle(s),

the insurance company involved and the State Legal Services

Authority   including   the   Nodal   Officer   of   the   insurance

company and the General Insurance Council.  

33.On perusal of the above, it is clear that to carry out the

purpose of the provisions of Sections 159 and 160 of the M.V.

Amendment Act, the Officer In­charge  of the police station

and the registering authority are required to act upon in a

manner   as   prescribed   in  the   Rules   within  the   period   as

35

specified,  thereby  on receiving the information of accident,

the complete information regarding such accident is to be

made available before the Claims Tribunal within  the  time

limit  without delay.  As per Rules, the failure to perform the

duties by the police officer may  entail severe consequences

as envisaged under the provisions of the State Police Act.

Thus,  legislative   intent   is  clear  that   on reporting  a   road

accident   the   Investigation Officer must complete all his

action within  time frame and shall act as facilitator to the

victim(s)/claimant(s), insurance company by furnishing all

details   in   prescribed   forms,   thereby   claimant(s)   may   get

damages/compensation  without delay. 

PROCEDURE   TO   PROCESS   THE   CLAIM   BEFORE

TRIBUBAL  FOR GRANT OF COMPENSATION.

34.Under the M.V. Amendment Act and the Rules framed

thereunder, by omitting Chapter­X, the provisions for grant

of compensation under no­fault liability have been deleted

and the special procedure has been carved out introducing

Section 149.  The aforesaid section is relevant to deal with

the issue in context, therefore  reproduced as thus:

36

“149.Settlement   by   insurance   company   and

procedure therefor. — 

(1)The   insurance   company   shall,   upon   receiving

information of the accident, either from claimant or

through   accident   information   report   or   otherwise,

designate an officer to settle the claims relating to

such accident. 

(2)An officer designated by the insurance company for

processing the settlement of claim of compensation

may make an offer to the claimant for settlement

before   the   Claims   Tribunal   giving   such   details,

within   thirty   days   and   after   following   such

procedure   as   may   be   prescribed   by   the   Central

Government. 

(3)If, the claimant to whom the offer is made under

sub­section (2), — 

(a)accepts such offer, — 

(i)the Claims Tribunal shall make a record of such

settlement, and such claim shall be deemed to

be settled by consent; and 

(ii)the   payment  shall   be  made  by  the  insurance

company   within   a   maximum   period   of   thirty

days from the date of receipt of such record of

settlement; 

(b)rejects such offer, a date of hearing shall be fixed by

the   Claims   Tribunal   to   adjudicate   such   claim   on

merits.

35.As per Section 149, on receiving the information of the

accident   from   claimant   or   from   the   Accident   Information

Report   (AIR),   the   insurance   company   shall   appoint   a

‘Designated Officer’ to settle the claim.   The said officer is

required to make an offer to the claimant(s), specifying its

37

detail   within   30   days   by   following   such   procedure,   as

prescribed by the Central Government. Sub­section (3) of

Section   149   makes   it   clear   that   the   offer   made   by   the

Designated Officer may either be accepted or rejected by the

injured/victim or legal heirs of the deceased. In case, the

offer   is   accepted,   the   Claims   Tribunal   shall   record   the

settlement and treat such a claim as settled by consent. On

such settlement, the payment has to be made by insurance

company   within   30   days.   But,   in   the   latter   situation   of

rejection of such offer, the Claims Tribunals shall fix a date

of hearing for adjudication of such claim on merits.  

36.Section 164 of M.V. Amendment Act is relevant to deal

with the claim cases in which negligence is not required to be

pleaded and  proved and the same is  reproduced thus:

Section 164 ­ Payment of compensation in case of

death or grievous hurt, etc

(1) Notwithstanding anything contained in this Act or

in   any   other   law   for   the   time   being   in   force   or

instrument having the force of law, the owner of the

motor vehicle or the authorised insurer shall be liable

to pay in the case of death or grievous hurt due to any

accident   arising   out   of   the   use   of   motor   vehicle,   a

compensation, of a sum of five lakh rupees in case of

death or of two and a half lakh rupees in case of

grievous hurt to the legal heirs or the victim, as the

case may be.

38

(2) In any claim for compensation under sub­section

(1),   the   claimant   shall   not   be   required   to   plead   or

establish that the death or grievous hurt in respect of

which   the   claim   has   been   made   was   due   to   any

wrongful act or neglect or default of the owner of the

vehicle   or   of   the   vehicle   concerned   or   of   any   other

person.

(3) Where, in respect of death or grievous hurt due to

an accident arising out of the use of motor vehicle,

compensation has been paid under any other law for

the time being in force, such amount of compensation

shall   be   reduced   from   the   amount   of   compensation

payable under this section.

37. The aforesaid provision has been brought where the

claimant(s) is not required to plead or establish any wrongful

act or neglect or default of the owner(s) of the vehicle(s) or of

any other person for payment of compensation.   Therefore,

sub­section (1) has been given overriding effect limiting the

liability to pay compensation to the tune of Rs. 5 lakhs in case

of death and Rs. 2.50 lakhs in case of grievous hurt to the legal

heirs  or to the victim(s), as the case may be.    It is further

made clear  the compensation, if payable in any other law, then

such amount is required to be reduced from the amount of

compensation payable   under this Section, meaning thereby

the legislative intent is clear  that a person, who has suffered

with an accident must be compensated just and reasonably

and the victim(s)/family of the deceased must be paid   for the

39

bodily injury or loss of life caused by an accident  by use of a

motor vehicle  at a public place.

38. In addition to the said process of adjudication, the

claimant(s)   have   the   option   for   taking   recourse   directly   by

approaching   the   Claims   Tribunal     by   filing   an   application

seeking compensation. The said provision of Section 166 is

relevant and reproduced as thus:

“166.Application for compensation.—

(1)An   application   for   compensation   arising   out   of   an

accident   of   the   nature   specified   in  sub­section   (1)   of

section 165 may be made — 

(a)    by the person who has sustained the injury; or 

(b)    by the owner of the property; or 

(c)where death has resulted from the accident, by all

or any of the legal representatives of the deceased;

or 

(d)by any agent duly authorized by the person injured

or all  or any of  the legal representatives  of  the

deceased, as the case may be: 

Provided   that   where   all   the   legal   representatives   of   the

deceased   have   not   joined   in   any   such   application   for

compensation, the application shall be made on behalf of or

for the benefit of all the legal representatives of the deceased

and the legal representatives who have not so joined, shall

be impleaded as respondents to the application.

Provided further that where a person accepts compensation

under section 164 in accordance with the procedure provided

under   section   149,   his   claims   petition   before   the   Claims

Tribunal shall lapse.]

40

[(2)Every application under sub­section (1) shall be made,

at   the   option   of   the   claimant,   either   to   the   Claims

Tribunal having jurisdiction over the area in which the

accident occurred or to the Claims Tribunal within the

local limits of whose jurisdiction the claimant resides or

carries on business or within the local limits of whose

jurisdiction the defendant resides, and shall be in such

form   and   contain   such   particulars   as   may   be

prescribed:

[(3) No   application   for   compensation   shall   be   entertained

unless it is made within six months of the occurrence of

the accident.]

[(4)The Claims Tribunal shall treat any report of accidents

forwarded to it under section 159 as an application for

compensation under this Act.]

[(5)Notwithstanding anything in this Act or any other law

for the time being in force, the right of a person to claim

compensation for injury in an accident shall, upon the

death   of   the   person   injured,   survive   to   his   legal

representatives,   irrespective   of   whether   the   cause   of

death is relatable to or had any nexus with the injury or

not.]

39.On perusal, it is clear that in the case of injuries or of

death or of damage of property arising out of motor accident

at a public place, application for grant of compensation can

be   submitted   directly   to   the   Claims   Tribunal   by   the

claimants.  In the case of death, all the representatives of the

deceased or any of them may file an application.  If all have

not   joined   as   applicant(s),   remaining   may   be   joined   as

respondents. Under this Section, if the claimant(s) apply for

41

grant of compensation, they have  option to choose  the place

or the  Claims Tribunal,  which  may have  the  jurisdiction

either where, the accident occurred or the claimant(s) resides

or carries  business or in the local limits of whose jurisdiction

the   defendant   resides.     For   taking   recourse     under   the

aforesaid Section, the application seeking compensation can

be  entertained  if it is filed within six months from the date

of the accident.  As per second proviso of sub­section (1), it is

apparent that in case recourse under Section 164 or  as per

the procedure specified in Section 149 has been taken and

the   compensation   is   accepted   by   the   claimant(s),   then

recourse under Section 166 would not be available. But, in

case the compensation has not been accepted under Section

149 or  the recourse of Section 164 has not been taken, the

Claims Tribunal, in whose jurisdiction the accident occurred,

shall treat the report of Section 159 as claim petition under

this Act and may proceed to  decide the same  in accordance

with law.

40.On perusal of the scheme of the Act, it is clear that as

a   first   recourse   by   not   pleading   or   establishing   proof   of

wrongful act, neglect or default of the owner or driver or  of

42

the vehicle, the compensation can be claimed under Section

164,  but such compensation is  of limited  amount to the

tune, as specified in  case of  death or grievous injury.  The

second recourse available to the claimant(s) is to apply  by

proving   wrongful act and neglect of the owner(s) or the

driver(s)     before   the   Claims   Tribunal   by   opting   the

jurisdiction   at   a   place   specified   under   sub­section(2)   but

such claim must be filed  within six months from the date of

accident and be adjudicated by the Tribunal.   The third

recourse has been prescribed by introducing Section 149 of

M.V. Amendment Act  by which in case the claimant(s) have

failed to take recourse either under Section 164 or Section

166 within the prescribed period of limitation, the report

submitted by the investigating officer to the Claims Tribunal,

within whose jurisdiction the accident occurred,     may be

treated as claim application under Section 166(4) and  would

not debar the claimant(s) to seek compensation if he/they

could not file the application under Section 166(1) of the Act.

41.As discussed above, Section 149 lays emphasis on the

settlement of the claim in case the liability  of the  insurance

company   is   not   in   dispute   subject   to   complying   other

43

necessary formalities, as prescribed.   The said provision also

emphasize  the determination of compensation within  time

frame     without   delay,   thereby   the   victim   may   get

compensation   for   the   damages   at   the   earliest.   On

harmonious  reading and construing  the said three Sections,

it   is   therefore   clear   that   the   M.V.   Amendment   Act

emphasizes the need to pay compensation to the claimant(s)

or   legal   representative(s)   and   decide   the   claim   by   taking

recourse whatever is opted by the claimant(s) at the earliest

and the family should not be left to suffer without payment of

damages. In cases of rash negligent driving where   DAR

does not bring   the charge of negligence or the claimant(s)

choose to claim compensation under no­fault   despite the

charge of negligence, the said claim shall be registered  under

Section 164 and it be dealt with accordingly. 

42.As per Rules, except in  cases under Section 164, for

the   claims  either under Section 149 or 166, the procedure

prescribed in the M.V. Amendment Rules  is required to be

followed by the Claims Tribunal.  As specified, on receiving

the  FAR, the Claims Tribunal is required to register such

44

FAR  as Miscellaneous Application.   On filing the  IAR  and

DAR,   it   shall   be   attached   and   be   made     part   of   the

Miscellaneous Application.  The Claims Tribunal is required

to examine the FAR, IAR or DAR, as the case may be and in

the   proceedings   of   the   said   Miscellaneous   Application,

appropriate   direction   for   production   of   requisite   forms

prescribed   in   the   Rules   through     claimant(s),   driver(s),

owner(s)  or extension of time, as specified, may be directed.

It should be kept in mind by the Claims Tribunal that the

said  DAR  may be treated as   an application under Section

166 as per sub­section (4) thereof.   In case the claimant(s)

have taken the recourse under Section 166(1) & (2) and filed

a separate claim petition, the said DAR may be  tagged  with

the   said   claim   petition,   otherwise   the   proceedings   under

Section 149 shall continue.    The Claims Tribunal awaiting

the report under Section 173 Cr.P.C. may satisfy itself with

respect to the negligence before passing an award.

43.On  filing  FAR, if IAR/DAR is not complete, the time

shall be fixed by the Claims Tribunal to complete the same

and  on completion, the date for appearance of the driver(s),

45

owner(s), claimant(s) and eye witness(s)  shall be fixed and

they shall be produced by the Investigating Officer on the

date so fixed.  It shall also be the duty of the Investigating

Officer   to   intimate   the   Nodal   Officer   of   the   insurance

company and also the insurance company to secure their

presence on such date.

44.After lodging the FIR and on receipt of  information by

the insurance company, it would be the duty of the company

to appoint a Nodal Officer  and furnish the intimation to the

state police, who shall co­ordinate with all stakeholders.  On

receiving   the   information   through   Nodal   Officer,   the

insurance company shall verify the claim up to the stage of

filing the DAR.  In case it is  found that DAR is not correct,

the Designated Officer of the insurance company shall send a

copy of the report of the surveyor/investigator to the Deputy

Commissioner or equivalent officer of the  Police Department

or otherwise  to carry out the purpose of Section 159.  The

said   officer   shall   make     an   offer     to   the   claimant(s)   for

settlement before the Claims Tribunal, specifying the details

of offer  and  submit  the said proposal  within 30 days of

46

DAR  in  Form­XI  along   with   the   report   of   the

surveyor/investigator.     On   submitting     such   form,   the

claimant(s) may accept the offer of the insurance company or

may reject the same.   In case the offer is accepted, the

Claims Tribunal shall take such offer on record and  by the

consent the claim be settled recording satisfaction that the

compensation, as settled, is just and reasonable and pass an

award in terms of such settlement.   Prior to passing an

award, it is open to the Tribunal to examine the claimant(s)

for ascertaining their  financial condition, owner(s), driver(s)

and the insurer   to submit their defence, if any to satisfy

itself.  In case the offer made by the Designated Officer is not

accepted   by   the   claimant(s),   rejecting   such   offer,   the

claimant(s) are required to file relevant material asking more

amount of compensation for which the date of hearing shall

be fixed by the Tribunal to adjudicate the  claim on merit.

After fixing the date and recording the evidence, if required,

written submissions may be taken and thereafter Tribunal

shall finally adjudicate  and decide the claim.  After  passing

the award, copy of the DAR and the award so passed be sent

to   the   criminal   court   and   accordingly,   the   Miscellaneous

47

Application   registered by the Tribunal shall be treated as

disposed of. 

ANALYSIS OF THE M.V. AMENDMENT ACT AND RULES

WITH   AN   INTENT   TO   FIND   OUT   CONVENIENT

PROCEDURE FOR ADJUDICATION  OF THE CLAIM CASES

WITHOUT ANY DELAY .

45.As per the discussion made hereinabove, it is made

clear that the M.V. Amendment Act  and the Rules have been

introduced with an advent  to implement the steps taken by

the Court issuing directions to carry out the purpose of the

benevolent legislation.   As per the M.V. Amendment Act,

insurance of the vehicle, until exempted, is made necessary

to carry out the purpose of the Act and the Rules subject to

the conditions, as specified under Section 147.  

46.The claimant(s)  have been given three options to claim

compensation   before   the   Claims   Tribunal.     As   discussed

hereinabove,     the   option   under   Section   164   is   without

pleading the proof of negligence while option under Section

166(1) & (2)  by the claimant(s) is  by proving the negligence

of the offending vehicle.   In   addition,   Section   149   is

added  by which the de novo procedure has been prescribed

48

immediate   on registration of FIR by taking action through

the police officer before the Claims Tribunal.  It is urged by

learned Amicus Curiae that  the said procedure is not being

followed in most part of the country by the Claim Tribunals

though the said Section is  a complete code in itself in the

matter   of   distribution   of   the   compensation.     Therefore,

appropriate directions are required.

47.As   prescribed   under     M.   V.   Amendment     Act   and

Rules,  the police officials  and the registering authority are

bound to take action in the event when an accident takes

place and the information is received by them.  Further, it is

seen  that as per Rule 3 of the M.V. Amendment Rules, the

police   officer   is     required   to   furnish     the   details   to   the

victim(s) regarding his/their rights in a road accident and the

flow chart of the scheme along with Form­II is required to be

furnished   to   them.     The   said   flow   chart     and   all   other

documents, as specified in the Rules,   must be either in

vernacular language or in  English and shall be furnished to

the   claimant(s)   or   other   affected   persons,   as   per   their

convenience. They  are required to take immediate action and

submit   the   report   to   the   Claims   Tribunal   informing   the

49

victim(s), driver(s), owner(s), insurance company and other

stakeholders with an intent to facilitate them, subject to the

directions of the Claims Tribunal.    The Claims Tribunal is

also duty bound to take immediate action and to proceed  in

the matter as required under the Act and the Rules.  

48 In our view, the contentions advanced by the learned

counsels   deserve to be allowed.   The police officers and

registering authority are duty bound to act as per the M.V.

Amendment Act and the Rules and are required to submit

the  FAR, IAR and DAR within  the prescribed period under

the Rules.   The registering authority is also bound to take

action in the matter of verification  of the permit, fitness of

vehicle, driver licence and on other ancillary issues.   The

insurance company is bound to appoint the Nodal Officer  as

per Rule 24 to facilitate the Investigating Officer in the matter

of  enquiry and  investigation,  submitting  details  regarding

insurance and co­ordinate with  the stakeholders. 

 49.In our view,  the  procedure  carved out under  Section

149 of the Amendment Act is   de novo   on filing the  FAR

before   the   Claims   Tribunal   and   Tribunal   is   required   to

50

register such proceedings as Miscellaneous Application.  On

filing IAR and DAR   by the police officer within the time as

specified, it shall be made part thereof.  If the claimant(s) has

not opted for taking recourse under Section 166(1) within the

time limit of six months, such Miscellaneous Application may

be treated as an application under Section 166(4) of M.V.

Amendment Act and be adjudicated in accordance with law.

Therefore, the procedure as prescribed under Section 149 is

in addition to the proceedings of Sections 164, 166 of M.V.

Amendment Act and such mandate of law is required to be

followed in true sense and spirit.

50.Learned Amicus Curiae contends  that in a situation

where the claimant(s) opts   to file a claim petition under

Section 166  other than a place where the accident has taken

place   taking   recourse   of   Section   166(2)   of   the   M.V.

Amendment Act, the proceedings initiated under Section 149

is required to be closed and tagged with those proceedings.

It is also  urged that possibility of filing application by opting

the   Claims  Tribunals  at   different   places  within  territorial

jurisdiction  of   different   High   Court     by   other   claimant(s)

51

cannot be ruled out.   It is further contended that in case the

claim petitions have been filed at different places by different

claimant(s) within the territorial jurisdiction of different High

Courts, appropriate directions to transfer those cases  at one

place in exercise of the power under Section 142 of  the

Constitution of India needs to be issued, thereby the delay

may be curbed in proceeding  the claim case.  

51.In our view, the argument as advanced is having force,

therefore,   we   direct   that   on   initiation   of   the   proceedings

under Section 149  registering  a Miscellaneous Application

by the Claims Tribunal, in whose jurisdiction the accident

occurred   would   continue   until     the   proceedings   under

Section 166 has been filed by the claimant(s) separately.  In

the event of filing a separate application and on receiving the

information in this regard either from the claimant(s), or

investigating officer or  insurance company, the proceedings

under Section 149  shall be deemed as closed and be tagged

with   the   proceedings   of   Sections   164/166   filed   by   the

claimant(s).   In case the claimant(s)/legal representative(s)

have filed different applications under Section 166 before

different   Claim   Tribunals   at   different   places   outside   the

52

territorial   jurisdiction   of   one   High   Court,   in   the   said

contingency   the   Claims   Tribunal,   where   the     first   claim

petition is filed shall   have   jurisdiction to adjudicate and

decide   the   same   and   other   claim   petition(s)   filed   by   the

claimant(s)/legal representative(s) in the territorial limits of

other   High   Courts   shall   stand   transferred   to   the   Claims

Tribunal where the first claim petition was filed and the

proceedings  under Section 149 shall be tagged with the said

file.   In order to curb the delay on account of pendency of

claim petition(s) before  different Claim Tribunals within the

territorial jurisdiction of different High Courts, such direction

is necessary.  Therefore, we deem it appropriate to exercise

our power under Article 142 of the Constitution of India.  It is

directed that Registrar General of  the  High Courts   shall

issue appropriate orders for transferring the   subsequent

proceedings and  records to the Claims Tribunal where the

first claim petition filed by the claimant(s) is pending.  It is

made clear  here that the parties are not required to file any

transfer petition before this Court seeking order of transfer in

such individual cases  pending  in the jurisdiction of different

High Courts

53

52.Learned Amicus Curiae has further pointed out that in

some High Courts, distribution memos attaching  the Claims

Tribunal   to   the     police   stations   have   not   been     issued,

however     taking recourse under Section 149 of the M.V.

Amendment Act  is not possible within the prescribed period

of time, therefore directions may be issued to   prepare the

distribution   memos  by  the  High Courts  with respect  to

police stations and Claims Tribunals    in order to implement

the   recourse of Section 149  of the M.V. Amendment Act

and the Rules may be issued and the same be notified in

public domain for the convenience of public. 

53. In this regard, it would suffice to observe  that in the

High Courts,   where the distribution of police stations and

specified Claims Tribunals is not already in force,  steps shall

be taken by the Registrar Generals to prepare  distribution

memos   and   notify   the   same   time   to   time,   thereby     the

proceedings under Section 149 may continue effectively in

such Claim Tribunals without any delay.  The Tribunals, as

notified,     shall   take   recourse   as   discussed   and   on

appointment of  the Designated Officer as per  Rule 23 of the

Rules,     the settlement of   claim may be processed by the

54

insurance company.   The said proceedings would continue

until it is tagged with the claim petition, if any, filed under

Section 166 of the M.V. Amendment Act. It is also   made

clear that if the claimant(s) have not taken any recourse

under Section 166, then the miscellaneous application be

treated as claim petition under Section 166(4) of the M.V.

Amendment Act and the Claims Tribunal is duty bound to

decide such claim by following the procedure in accordance

with law.

54. It is contended by learned Amicus Curiae that in case

the liability of the insurance company is not disputed in

terms of the policy conditions commensurate to Section 147

of the Act, the offer  so made by the Designated Officer ought

to be reasonable specifying   the detailed reasons to make

such offer within the time as prescribed.  On the said offer,

the Claims Tribunal shall seek consent of the claimant(s),

whether   they agree for the same. In case, the claimant(s)

does not agree with the said offer, the enquiry under Section

149(3) should be limited to the extent of enhancement of

compensation shifting onus to claim such enhancement on

55

claimant(s)   which   is   required   to   be   discharged   by   the

claimant(s).

55.We find force in the said contention.   Therefore, we

direct that  the Designated Officer, while making offer,  shall

assign detailed reasons to show that the amount which is

offered  is just and reasonable.  In case, the said offer is not

accepted by the claimant(s), the onus   would shift on the

claimant(s)     to   seek   for   enhancement   of   the   amount   of

compensation and the said enquiry   under Section 149(3)

would be limited for  enhancement only. 

56.Learned  Amicus Curiae  further submits that in case

the claimant(s) wishes to opt to take recourse under Section

166 of the M.V.  Amendment Act opting jurisdiction of Claims

Tribunal  as specified under Section 166(2), in such cases,

directions may be issued to join the Nodal Officer/Designated

Officer of the insurance companies of a place where the

accident   took   place.     The   said   recourse   is   necessary   to

further curb the delay  in tagging the proceedings of Section

149.   Those Designated Officer/Nodal Officer may be in a

position to clarify regarding the details of the proceedings

56

already taken under Section 149 of the M.V. Amendment Act

before the Claims Tribunal concerned. 

57.We find force in the said contention. Therefore, we

direct that if the claimant(s) wants to exercise the option

under Section 166(2) of the M.V. Amendment Act, he/they

are free to take such recourse by joining the Designated

Officer/Nodal Officer of the insurance company of the place

where   the   accident   occurred   as   respondent   in   the   claim

petition. 

58.It is further urged by learned Amicus Curiae  that the

Claims   Tribunal,   police   officials     and   the   insurance

companies   must   be   sensitized     by   the   State   Judicial

Academies working under the control of the High Courts

with respect to the provisions of the M.V. Amendment Act

and the Rules, thereby the said procedure must be adopted

in­coordination with the police officials, insurance companies

and other stakeholders.   We are in agreement to the said

submission and direct the State Judicial Academies to take

recourse to   sensitize   the stakeholders including the said

57

subject     in   their   annual   training     calendar   as   early   as

possible.

59.Learned Amicus Curiae   has shown the apprehension

that the procedure, as specified under Sections 149,159 and

160 of the M.V. Amendment Act and Rules, is for seeking

compensation   de   novo.     As   per   the   said   procedure,   the

greater liability has been fastened   on the police officers,

registering authority, Nodal Officer and Designated Officer of

the   insurance   companies.     In   such   a   situation,   at   least

officers of the police department must be well equipped  and

conversant with the provisions and rules and efficient to

discharge the function as specified in the Act and the Rules.

Ordinarily the police officers may be efficient in investigation

of   the   complicated   criminal   cases   but   the   procedure   as

prescribed in the M.V. Amendment Act and Rules  is different

than the procedure of investigation in criminal cases.  In fact

it fasten duty on the police officer as a facilitator, in addition

to the investigator and submit the report in prescribed forms.

Therefore, the trained and equipped police officers may be

posted in the police stations constituting a special unit to

make investigation for motor accident claim cases.   After

58

going through the procedure, as discussed in detail above, we

find some substance in the argument.  In our view, the head

of   the   Home   Department   of   the   State   and   the   Director

General of Police in all States/Union Territories  shall ensure

the compliance of the Rules by constituting a special unit in

the police stations or at least at town level to investigate and

facilitate the motor accident claim cases.   The said action

must be ensured within a period   of three months from

today.

60.The learned amicus curiae  further submitted that in

recording the evidence by Claims Tribunal, appointment  of

local commissioner as per Rule 30 of the MV Amendment

Rules 2022 may also be directed, otherwise looking at the

pendency of claim cases before the Tribunals, it will cause

delay in disposal. 

61.In our view the said contention is as per   Rule 30.

Where   the   insurance   company   disputes   the   liability,   the

Claims   Tribunal   is   duty   bound   to   record   the   evidence

through the local commissioner and the fee/expenses of such

local   commissioner   shall   be   borne     by   the   insurance

company.  

59

62.Accordingly, this appeal is decided with the  following

directions:

i) The appeal filed by the owner challenging the

issue of liability is hereby dismissed confirming the

order passed by the High Court and MACT.

ii) On   receiving   the   intimation     regarding   road

accident by use of a motor vehicle at public place, the

SHO concerned shall take steps as per Section 159 of

the M.V. Amendment Act.

iii)After registering the FIR,   Investigating Officer

shall take recourse as specified in the M.V. Amendment

Rules, 2022 and submit the   FAR within 48 hours to

the Claims Tribunal.  The IAR and DAR shall be filed

before the Claims Tribunal within the time limit subject

to compliance of the provisions of the Rules. 

iv) The registering officer is duty bound to verify

the registration of the vehicle, driving licence, fitness of

vehicle, permit and other ancillary issues and submit

the report in coordination  to the police officer before

the Claims Tribunal.

60

v)         The flow chart and all other documents, as

specified in the Rules, shall either be in vernacular

language or in  English language, as the case may be

and shall be supplied as per Rules. The Investigating

Officer   shall     inform   the   victim(s)/legal

representative(s),   driver(s),   owner(s),   insurance

companies and other stakeholders with respect to the

action taken following  the M.V. Amendment Rules and

shall take steps to produce the witnesses on the date,

so fixed by the Tribunal. 

vi) For  the  purpose  to  carry  out  the  direction

No. (iii), distribution of police stations attaching them

with   the   Claim   Tribunals   is   required.     Therefore,

distribution memo attaching the police stations to the

Claim   Tribunals     shall   be   issued   by   the   Registrar

General of the High Courts from time to time, if not

already  issued to ensure the  compliance of the Rules.

vii)In view of the M.V. Amendment Act and Rules,

as discussed hereinabove, the role of the Investigating

Officer is very important.  He is required to comply with

61

the provisions of the Rules within the time limit, as

prescribed   therein.   Therefore,   for   effective

implementation of the M.V. Amendment Act and the

Rules framed thereunder, the specified trained police

personnel are required to be deputed to deal with the

motor accident claim cases.  Therefore, we  direct that

the Chief Secretary/Director General of Police in each

and   every   State/Union   Territory   shall   develop   a

specialized unit  in every police station or at town level

and post the trained police personnel to ensure the

compliance of the provisions of the M.V. Amendment

Act and the Rules,   within a period of three months

from the date of this order.

viii) On receiving  FAR  from the police station, the

Claims   Tribunal   shall   register   such  FAR  as

Miscellaneous Application.  On filing the IAR and DAR

by the Investigating Officer in connection with the said

FAR, it shall be attached with the same Miscellaneous

Application. The   Claims   Tribunal   shall   pass

appropriate orders in the said application to carry out

62

the purpose of Section 149 of the M.V. Amendment  Act

and the Rules, as discussed above. 

ix)         The   Claim   Tribunals   are   directed   to   satisfy

themselves with the offer of the Designated Officer of

the insurance company with an intent to award just

and   reasonable   compensation.   After   recording   such

satisfaction, the settlement be recorded under Section

149(2) of the M.V. Amendment Act, subject to consent

by the claimant(s). If the claimant(s) is not ready to

accept the same, the date be fixed for hearing   and

affording an opportunity to produce the documents and

other evidence seeking enhancement, the petition be

decided.  In the said event, the said enquiry  shall be

limited   only   to   the   extent   of   the   enhancement   of

compensation, shifting  onus on the claimant(s).

x) The   General   Insurance   Council   and   all

insurance companies are directed to issue appropriate

directions to follow the mandate of Section 149 of the

M.V. Amendment Act   and the amended Rules.   The

appointment of the Nodal Officer prescribed in Rule 24

63

and the Designated Officer prescribed in Rule 23  shall

be immediately notified and modified orders be also

notified   time   to   time   to   all   the   police

stations/stakeholders.   

xi) If the claimant(s)   files an application under

Section 164 or 166 of the M.V. Amendment Act, on

receiving   the   information,   the   Miscellaneous

Application registered under Section 149 shall be sent

to the Claims Tribunal   where the application under

Section   164 or 166 is pending immediately by the

Claims Tribunal.

xii)In case the claimant(s) or legal representative(s)

of the deceased have filed separate claim petition(s) in

the territorial jurisdiction of different High Courts, in

the said situation, the first claim petition filed by the

claimant(s)/legal representative(s) shall be maintained

by the said Claims Tribunal and the subsequent claim

petition(s)   shall   stand   transferred   to   the   Claims

Tribunal where the first claim petition was filed and

pending.  It is made clear here that the claimant(s) are

64

not required to apply before this Court seeking transfer

of other claim petition(s) though filed in the territorial

jurisdiction of different High Courts.   The Registrar

Generals   of   the   High   Courts   shall   take   appropriate

steps   and   pass   appropriate   order   in   this   regard   in

furtherance to the directions of this Court.

xiii)If the claimant(s) takes recourse under Section

164 or 166 of the M.V. Amendment Act, as the case

may   be,   he/they   are   directed   to   join   Nodal

Officer/Designated Officer of the insurance company as

respondents in the claim petition as proper party of the

place of accident where the FIR has been registered by

the police station.   Those officers may   facilitate the

Claims   Tribunal     specifying   the   recourse   as   taken

under Section 149 of the M.V. Amendment Act.

xiv)Registrar General  of  the High Courts, States

Legal Services Authority and State Judicial Academies

are requested to sensitize  all stakeholders as early as

possible with respect to the provisions of Chapters XI

and   XII   of   the   M.V.   Amendment   Act   and   the   M.V.

65

Amendment Rules, 2022 and to ensure the mandate of

law. 

xv) For compliance of mandate of Rule 30 of the

M.V. Amendment Rules, 2022, it is directed that on

disputing the liability by the insurance company, the

Claims   Tribunal   shall   record   the   evidence   through

Local Commissioner and the fee and expenses of such

Local Commissioner shall be borne by the insurance

company.

xvi)The State Authorities   shall take appropriate

steps   to   develop   a   joint   web   portal/platform   to

coordinate   and   facilitate   the   stakeholders   for   the

purpose to carry out the provisions of M.V. Amendment

Act and the Rules in coordination with any technical

agency and be notified  to public at large.

62.Registry of this Court is directed to circulate  the copy of

this judgment  to the Registrar General of all High Courts and

the  Chief Secretary/Administrator   of   all   the   States/Union 

66

Territories for implementation and  to carry out the purpose of

Motor Vehicle Amendment Act and the Rules made thereunder.

..………….……………….J.

(S. ABDUL NAZEER )

..………….……………….J.

(J.K. MAHESHWARI )

New Delhi;

December 15, 2022.    

67