1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.2499­2500 OF 2018

(Arising out of SLP (Civil) Nos.28141­42 of 2017)

Mangla Ram  …Appellant(s) 

:Versus:

The Oriental Insurance Co. Ltd.

& Ors.        ….Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.In  the  present   appeals,   the   appellant/claimant   has

challenged the judgment dated 5

th

 January, 2017 passed by

the High Court of Judicature for Rajasthan, Jodhpur Bench,

in SB Civil Miscellaneous Appeal Nos.273 of 2001 and 290

of 2001, which set aside the award of the Motor Accident

Claims Tribunal [‘the Tribunal’] granting compensation to

the appellant at the instance of respondent Nos.2 and 3

(driver and owner of the offending vehicle, respectively) as

2

also negatived the appellant’s prayer for enhancement of the

compensation amount. 

2.The appellant alleges that on or about 10

th

 February,

1990, while he was riding his motorcycle, bearing No. RJ­

19­6636,   he   was   hit   by   jeep   No.   RST­4701,   owned   by

respondent   No.3   and   purportedly   being   driven   by

respondent No.2 at the time, resulting in serious  injuries

and ultimately, amputation of his right leg above the knee.

The appellant subsequently filed an application before the

Tribunal,   Jodhpur,   seeking   compensation   against   the

respondents,   including   the   respondent   No.1   insurance

company. He claimed 40% permanent disability and 100%

functional disability, contending that his primary livelihood

of   driving   heavy   transport   vehicles   (HTVs)   had   been

curtailed   on   account   of   his   amputation,   and   sought

compensation to the tune of Rs. 11,17,000/­. Respondent

Nos.2 and 3 denied the accident and the involvement of the

jeep in question. The respondent No.1 insurance company

argued that the cover note purportedly taken for the jeep in

question was fraudulent. The cover note had been given

unauthorisedly   by   its   then   Development   Officer,   no

3

premium had been deposited with the company and no

policy had been issued in that regard. Thus, the jeep was

not validly insured.

3.In   its   judgment   dated   22

nd

  November,   2000,   the

Tribunal discussed the evidence on record in detail. PW2

(Chainaram)   and   PW4   (Thanaram),   who   had   taken   the

appellant to the hospital after the accident, deposed that

after   the   accident,   the   jeep   which   caused   the   accident

stopped   ahead   and   they   noted   the   jeep   number   in   the

backlight and further, they heard the driver’s name being

called out by the passengers in the jeep. The Tribunal,

however, found that their version of having noted the jeep

number   and   heard   the   driver’s   name   seemed   to   be

unnatural. The Tribunal also discarded the version of the

appellant (PW1) about the details of the vehicle as being not

reliable. The Tribunal then noted the evidence of the defence

witnesses, that the jeep in question was nowhere near the

area of the accident.   The Tribunal, however, opined that

the accident had been caused by the jeep in question, based

on the investigation report filed by the police mentioning

that   when   they   seized   the   jeep   after   one   month   of   the

4

accident, the jeep bore a scratch on the mudguard of the

tyre on the upper footboard on the left side. The Tribunal

also relied on the charge sheet (Exh.1) filed by the police,

wherein it has been stated that the accident was caused by

the jeep in question on the basis of statements made by the

appellant  and  other  witnesses  (Roopram,  Thanaram and

Pratap Singh). The Tribunal held that there was no reason

to disagree with the conclusion of the police. In short, the

Tribunal   disbelieved   the   evidence   of   the   appellant’s

witnesses, regarding the commission of accident by the jeep

in question, as unreliable but nevertheless relied upon the

investigation report as also the charge sheet filed by the

police in that regard which was supported by two other

witnesses who did not depose before the Tribunal.

4.The   Tribunal   then   referred   to   the   site   map   of   the

accident (Exh.2), to conclude that the appellant was riding

his motorcycle one foot on wrong side from the middle of the

road and hence, had contributed to the accident by being

negligent.   The   Tribunal   also   accepted   the   plea   of   the

respondent No.1 insurance company that the cover note  as

regard   the   offending   jeep   was   fraudulent.   The   Tribunal

5

accepted the evidence of witness DW4, the branch manager

of   the   respondent   No.1   insurance   company,   that   the

company did not receive any premium under the relevant

cover note and had not issued any insurance policy in that

regard. DW 4 had deposed that the cover note was not

deposited   with   the   company.   Further,   the   concerned

development officer, whose signature was on the cover note,

had   been   removed   from   the   respondent   No.1   insurance

company but had in his possession certain cover notes,

including  the  relevant  cover  note.  DW 4  stated that  no

insurance policy was issued on the basis of the said cover

note. The Tribunal then found that it was possible that the

Development Officer had backdated the cover note and had

not   deposited   the   money   for   issuing   a   policy   with   the

company. The Tribunal thus held that the vehicle was not

insured by the company and, therefore, the company was

not liable.

5.Based on the aforesaid observations, the Tribunal took

into   account   the   injuries   caused   to   the   appellant   and

calculated compensation of Rs. 1,27,000/­ but, owing to the

6

purported negligence of the appellant, reduced the amount

by half and finally awarded a sum of Rs. 63,500/­ to the

appellant payable by the respondent Nos. 2 and 3 jointly. 

6.The appellant filed an appeal (SB Civil Misc. Appeal

No.273 of 2001) for enhancement whereas respondent Nos.

2   and   3   (driver   and   owner   of   the   jeep,   respectively)

challenged the Tribunal’s award (by way of SB Civil Misc.

Appeal No.290 of 2001), before the High Court of Rajasthan,

Jodhpur Bench. In its judgment dated 5

th

  January, 2017,

the High Court concluded that the Tribunal’s findings were

incorrect,   unconvincing   and   not   supported   by   evidence.

Further, the Tribunal’s reasoning, that it did not believe the

oral evidence of the parties but had nevertheless answered

the issue in favour of the claimant solely on the basis of the

police report, on the ground that there was no reason not to

believe the conclusion arrived at by the police, was flawed

and incorrect. The High Court noted that the Tribunal was

not convinced about the involvement of the vehicle, despite

which it held that involvement was proved. Furthermore, no

finding regarding negligence of the driver of the jeep had

been  recorded   by  the   Tribunal  rather   it  found   that   the

7

appellant was negligent while riding his motorcycle. The

High Court took the view that mere filing of a charge­sheet,

without any finding of conviction, was insufficient to prove

negligence by respondent Nos. 2 and 3. Additionally, the

High Court also held that the statement of the appellant,

wherein he claimed that the bumper of the jeep had hit the

rear of his motorcycle, was contradicted by the investigation

report of the jeep which recorded that it did not bear out

that the jeep had been involved in an accident. The High

Court, therefore, was pleased to set aside the Tribunal’s

award and allowed the appeal filed by the driver and owner

of the jeep (respondent Nos. 2 and 3 respectively) while

dismissing the appeal filed by the appellant.

7.We have heard Mr. Rishabh Sancheti, learned counsel

appearing for the appellant. He contends that the evidence

on record clearly indicates that the accident was caused due

to the rash and negligent driving of Jeep No. RST­4701 by

respondent No.2, which fact has been established by the

eye­witnesses. The respondent No.2 failed to adduce any

cogent evidence in his defence. He also contends that the

vehicle in question was seized by the police but there was a

8

strong   possibility   that   it   had   been   repaired   in   the

interregnum creating a discrepancy between the accounts of

the witnesses who were present at the time of the accident

and the actual condition of the vehicle at the time of seizure.

Further, the Tribunal’s reliance on the site map to infer that

the appellant was riding his motorcycle on the wrong side of

the road is erroneous as the site map merely reflected the

position of the motorcycle after the accident and not at the

time of the accident. The High Court, contends the learned

counsel, erroneously decided the matter on the principle of

‘beyond reasonable doubt’ whereas proceedings under the

Motor Vehicles Act were required to be decided on the basis

of preponderance of probabilities and thus, the degree of

proof required was much less.  Additionally, the proceedings

under the Motor Vehicles Act were not adversarial and in

that regard, the evidence on record was sufficient to reach

at the conclusion that respondent No.2’s negligence led to

the accident and that the appellant  was entitled to full

compensation.   Finally,   the   appellant   suffered   40%

permanent disability and 100% functional disability and on

that   basis,   the   Tribunal   erred   by   not   granting   higher

9

compensation to the appellant. He also contends that the

courts   below   erred   in   absolving   the   respondent   No.1

insurance company from its liability. The following cases

were   cited   by   the   learned   counsel   in   support   of   the

submissions:  Kaushnuma Begum & Ors. vs. The New

India Assurance Co. Ltd. and Ors.

1

, Dulcina Fernandes

and Ors. vs. Joaquim Xavier Cruz and Anr.

2

, Bimla Devi

and Ors. vs. Himachal Road Transport Corporation and

Ors.

3

,  Ravi   Kapur   v   State   of   Rajasthan

4

,  National

Insurance   Co.   Ltd.   v   Pranay   Sethi   &   Ors.

5

,  Kishan

Gopal & Anr. v Lala & Ors.

6

, Harbans Lal v Harvinder

Pal

7

, New India Assurance Co. Ltd. v Pazhaniammal &

Ors.

8

, United India Insurance Co. Ltd. v Deepak Goel

9

,

Manisha v Umakant Marotrao Kolhe

10

 and Mahawati

Devi v Branch Manager

11

. 

1

 (2001) 2 SCC 9

2

 (2013) 10 SCC 646

3

 (2009) 13 SCC 530

4

 (2012) 9 SCC 284

5

 AIR 2017 SC 5157 

6

 (2014) 1 SCC 244

7

 2015 SCC OnLine P& H 9926

8

 2011 SCC OnLine Ker 1881

9

 2014 SCC OnLine Del 362

10

 2015 SCC OnLine Bom 4613

11

 2017 SCC OnLine Pat 1145

10

8.We   have   also   heard   Ms.   Aishwarya   Bhati,   learned

counsel for respondent Nos.2 and 3 [in SLP (Civil) No. 28141

of 2017 and respondent Nos.1 and 2 in SLP (Civil) No.28142

of 2017] the driver and owner, respectively, of the offending

jeep   and   Mr.   K.K.   Bhat,   learned   counsel   appearing   for

respondent No.1 Insurance Company. They contend that

the appellant did not have a valid driving licence at the time

of the accident and was negligently driving on the wrong

side of the road. Even the driving licence produced by the

appellant was for a different class of vehicles and not for a

motorcycle, which he was riding at the time of the accident.

Further, the Tribunal  sans  examination of the witnesses

whose statement were recorded by the police in furtherance

of the FIR filed in relation to the subject accident could not

have based its conclusion merely due to filing of a charge

sheet in that regard and without any information as to any

conviction. Mere filing of the charge sheet by the police is

not   enough.   That   is   not   a   legal   evidence,   much   less

sufficient to record a finding of fact that either that the jeep

in question was involved in the accident or that respondent

No.2   was   negligently   driving   the   said   vehicle.   The   High

11

Court has also categorically opined that no finding on the

factum of negligence on the part of respondent No.2 driver

of the jeep has been recorded by the Tribunal; and that the

selfsame   police   report   indicates   that   the   jeep   was   not

involved in the accident in question. 

9.On the issue of whether the jeep was validly insured,

Ms. Bhati contends that the respondent No.3 owner took

insurance for the jeep and even paid premium for the same

and hence, any objection taken by the respondent No.3

insurance company that such insurance was fraudulently

obtained, is untenable.  Reliance is placed on the decision

in  New India Assurance Co. Ltd. Vs. Rula & Ors

12

,  to

buttress this submission. Mr. Bhat, however, argues that

the   jeep   was   not   insured   and   that   the   official   of   the

company who had issued the cover note had fraudulently

issued the same. It is possible that the said official had

backdated   certain   cover   notes,   for   which   he   had   been

expelled from the company. The evidence in that regard is

conclusive and there is a finding by the Tribunal on that

count.   Mr.   Bhat   relies   upon   the   decisions   in  Oriental

12

 (2000) 3 SCC 195

12

Insurance Co. Ltd. v Meena Variyal

13

, Minu B Mehta &

Anr. v Balakrishna Ramachandra Nayan & Anr.

14

 and

Surender Kumar Arora & Anr. v Dr. Manoj Bisla &

Ors.

15

. 

10.The moot question which arises for our consideration

in these appeals is about the justness of the decision of the

High Court in reversing the finding of fact recorded by the

Tribunal on the factum of involvement of Jeep No.RST­4701

in the accident occurred on 10

th

  February, 1990 at about

8.00­8.30 P.M. and also on the factum of negligence of the

driver of the jeep causing the accident in question.  On the

first aspect, the High Court has noted that the Tribunal

having discarded the oral evidence adduced by the appellant

(claimant) could not have based its finding merely on the

basis of the FIR and the charge­sheet filed against the driver

of the offending vehicle and also because the mechanical

investigation report (Exh.5) merely indicated that on the left

side of the offending vehicle a scratch mark was noticed on

the   mudguard   of   the   left   tyre   which   contradicted   the

13

 (2007) 5 SCC 428

14

 (1977) 2 SCC 441

15

 (2012) 4 SCC 552

13

statement   of   the   claimant   and   the   Police   Investigation

Report much less showing involvement of the vehicle in the

accident. As regards the second aspect on the factum of

negligence, the High Court noted that the Tribunal did not

record any finding about the negligence of the driver of the

jeep and the site map (Exh. 2) would indicate that the

appellant/claimant   himself   was   negligent   in   driving   the

motorcycle in the middle of the road. 

11.As the judgment of the High Court has been assailed

in   the   appeal   filed   by   the   appellant   (claimant)   for

enhancement of compensation, including the finding of the

Tribunal in discarding the evidence of PW­1, PW­2 and PW­

4 on the factum of involvement of the offending vehicle in

the accident and also on the factum of the said vehicle being

driven   rashly   and   negligently   by   the   driver   (respondent

No.2),   we   have   been   called   upon   to   examine   even   the

correctness   of   the   approach   of   the   Tribunal.   We   are

conscious of the fact that in an appeal under Article 136 of

the Constitution, ordinarily this Court will not engage itself

in re­appreciation of the evidence as such but can certainly

examine the evidence on record to consider the challenge to

14

the findings recorded by Tribunal or the High Court, being

perverse or replete with error apparent on the face of the

record and being manifestly wrong. 

12.From  the  evidence which has  come on record,  the

finding recorded by the Tribunal that the appellant while

riding his motorcycle on 10

th

 February, 1990 between 8.00

P.M. and 8.30 P.M., met with an accident when a jeep being

driven   rashly   and   negligently,   struck   his   motorcycle

resulting in falling down and suffering severe injuries on his

right leg, which was required to be amputated from above

the knee level at MGH Hospital, seems to us to be a possible

view. That position is established from the oral evidence of

PWs­1, 2 and 4 and the charge sheet and its accompanying

documents filed by the police. Even the High Court has

broadly agreed with this finding recorded by the Tribunal.

13. The   debatable   issue   is   about   the   factum   of

involvement   of   Jeep   No.RST­4701   allegedly   driven   by

respondent   No.2   and   whether   it   was   driven   rashly   and

negligently as a result of which the accident occurred.

15

14.   Indeed, the Tribunal did not accept the version of

PW­1,   PW­2   and   PW­4   about   the   involvement   of   Jeep

No.RST­4701, but has not discarded their version in toto.

The evidence of these witnesses to the extent they have

consistently stated that when the appellant was riding on

his motorcycle bearing No.RJ 19­6636 at the relevant time,

going to Basni from Panwara Phanta and when he reached

near Siviya Nada, a green jeep coming at a high speed from

Salawas side, hit the motorcycle from back side, as a result

of which the appellant fell down and suffered severe injuries

including to his right leg which was eventually amputated

from   above   the   knee   level,   has   not   been   doubted.

Pertinently,   besides   mentioning   the   description   of   the

offending vehicle as a “jeep” they have also spoken about its

colour (green) and that it was displaying the Congress Party

flags and banners on the side of the jeep. In other words,

their version limited to having noted the jeep number, has

not been accepted. Besides, the Tribunal relied upon the

evidence   of   respondent   No.2   Chail   Singh   (DW­1)   and

Bhanwar Singh (DW­2) who had stated that the jeep was

deployed in the election campaign of Sarpanch of Somdar

16

Village   on   the   Salawas   Road   and   thus   denied   the

involvement   of   the   vehicle   in   the   accident   in   question.

Nevertheless, the Tribunal then adverted to the FIR and the

charge­sheet   filed   in   respect   of   the   accident   naming

respondent No.2 as accused. The Tribunal placed reliance

upon the copy of challan (Exh.1), copy of FIR (Exh.32), Site

Map   (Exhs.3   &   4),   Jeep   Seizure   Report   (Exh.5),   X­Ray

(Exh.6)  and Injury Report (Exh.7), to opine that these police

records gathered during the investigation of the crime not

only   confirmed   that   an   accident   had   occurred   but   also

indicated the involvement of the offending Jeep No.RST­

4701, which was driven by respondent No.2 at the relevant

time. The Tribunal went on to conclude that there was no

reason to  disagree  with  the  opinion  of   the  Investigating

Agency in that behalf. The charge­sheet was accompanied

by   the   statements   of   the   appellant   and   the   witnesses

Rooparam, Thanaram and Pratap Singh. On the basis of the

entirety of the evidence, the Tribunal had held that Jeep

No.RST­4701 which was driven by respondent No.2 at the

relevant   time   was   involved   in   the   accident   in   question,

causing severe injuries to the appellant. 

17

15.The High Court, however, reversed this finding of fact

rendered by the Tribunal essentially on two counts: First,

that the Tribunal having discarded the oral evidence about

the involvement of Jeep No.RST­4701 in the accident in

question, allegedly driven by respondent No.2, could not

and ought not to have recorded the finding on the relevant

issue against respondent Nos.2 & 3 merely by relying on the

documents forming part of the police charge sheet.  Second,

the jeep seizure report (Exh. 5) indicated that only a scratch

on the mudguard of the left tyre of the vehicle was noticed,

which contradicted the claim of the appellant about the

involvement of the vehicle. 

16.The question is: whether this approach of the High

Court can be sustained in law?  While dealing with a similar

situation,   this   Court   in  Bimla   Devi  (supra)   noted   the

defence of the driver and conductor of the bus which inter

alia was to cast a doubt on the police record indicating that

the person standing at the rear side of the bus, suffered

head   injury   when   the   bus   was   being   reversed   without

blowing any horn.  This Court observed that while dealing

with the claim petition in terms of Section 166 of the Motor

18

Vehicles Act, 1988, the Tribunal stricto sensu is not bound

by the pleadings of the parties, its function is to determine

the amount of fair compensation. In paragraphs 11­15, the

Court observed thus: 

“11. While dealing with a claim petition in terms of

Section   166   of   the   Motor   Vehicles   Act,   1988,   a

tribunal stricto sensu is not bound by the pleadings of

the   parties;   its   function   being   to   determine   the

amount of fair compensation in the event an accident

has taken place by reason of negligence of that driver

of a motor vehicle. It is true that occurrence of an

accident having regard to the provisions contained in

Section   166   of   the   Act   is   a   sine   qua   non   for

entertaining a claim petition but that would not mean

that despite evidence to the effect that death of the

claimant’s predecessor had taken place by reason of

an   accident   caused   by   a   motor   vehicle,   the   same

would be ignored only on the basis of a post­mortem

report   vis­

à­vis   the   averments   made   in   a   claim

petition.

12. The deceased was a constable. Death took place near

a police station. The post­mortem report clearly suggests

that the deceased died of a brain injury. The place of

accident is not far from the police station. It is, therefore,

difficult to believe the story of the driver of the bus that

he slept in the bus and in the morning found a dead body

wrapped in a blanket. If the death of the constable had

taken place earlier, it is wholly unlikely that his dead

body   in   a   small   town   like   Dharampur   would   remain

undetected throughout the night particularly when it was

lying at a bus­stand and near a police station. In such an

event,   the   court   can   presume   that   the   police   officers

themselves   should   have   taken   possession   of   the   dead

body.

13. The learned Tribunal, in our opinion, has rightly

proceeded   on   the   basis   that   apparently   there   was

absolutely no reason to falsely implicate Respondents

2 and 3. The claimant was not at the place of occurrence.

19

She, therefore, might not be aware of the details as to

how the accident took place but the fact that the first

information   report   had   been   lodged   in   relation   to   an

accident could not have been ignored.

14. Some discrepancies in the evidence of the claimant’s

witnesses   might   have   occurred   but   the   core   question

before   the   Tribunal   and   consequently   before   the   High

Court was as to whether the bus in question was involved

in the accident or not. For the purpose of determining the

said issue, the Court was required to apply the principle

underlying the burden of proof in terms of the provisions

of Section 106 of the Evidence Act, 1872 as to whether a

dead body wrapped in a blanket had been found at the

spot at such an early hour, which was required to be

proved by Respondents 2 and 3.

15. In   a   situation   of   this   nature,   the   Tribunal   has

rightly   taken   a   holistic   view   of   the   matter.   It   was

necessary to be borne in mind that strict proof of an

accident  caused by a particular bus in a particular

manner   may   not   be   possible   to   be   done   by   the

claimants.   The   claimants   were   merely   to   establish

their   case   on   the   touchstone   of   preponderance   of

probability. The standard of proof beyond reasonable

doubt   could   not   have   been   applied.   For   the   said

purpose,   the   High   Court   should   have   taken   into

consideration the respective stories set forth by both

the parties.”

(emphasis supplied)

17.The   Court   restated   the   legal   position   that   the

claimants   were   merely   to   establish   their   case   on   the

touchstone of preponderance of probability and standard of

proof beyond reasonable doubt cannot be applied by the

Tribunal while dealing with the motor accident cases. Even

in that case, the view taken by the High Court to reverse

20

similar findings, recorded by the Tribunal was set aside.

Following the enunciation in Bimla Devi’s case (supra), this

Court in Parmeswari (supra) noted that when filing of the

complaint was not disputed, the decision of the Tribunal

ought not to have been reversed by the High Court on the

ground that nobody came from the office of the SSP to prove

the complaint.  The Court appreciated the testimony of the

eye­witnesses in paragraphs 12 & 13 and observed thus:

“12. The other ground on which the High Court dismissed

the   case   was   by   way   of   disbelieving   the   testimony   of

Umed Singh, PW 1. Such disbelief of the High Court is

totally   conjectural.   Umed   Singh   is   not   related   to   the

appellant but as a good citizen, Umed Singh extended his

help to the appellant by helping her to reach the doctor’s

chamber in order to ensure that an injured woman gets

medical treatment. The evidence of Umed Singh cannot

be disbelieved just because he did not file a complaint

himself.   We   are   constrained   to   repeat   our   observation

that the total approach of the High Court, unfortunately,

was not sensitised enough to appreciate the plight of the

victim.

13. The other so­called reason in the High Court’s order

was that as the claim petition was filed after four months

of the accident, the same is “a device to grab money from

the insurance company”. This finding in the absence of

any   material   is   certainly   perverse.   The   High   Court

appears to be not cognizant of the principle that in a road

accident claim, the strict principles of proof in a criminal

case are not attracted…….”

21

18.It will be useful to advert to the dictum in N.K.V. Bros.

(P) Ltd. Vs. M. Karumai Ammal and Ors.

16

, wherein it was

contended by the vehicle owner that the criminal case in

relation  to  the   accident   had   ended  in  acquittal   and   for

which reason the claim under the Motor Vehicles Act ought

to be rejected.  This Court negatived the said argument by

observing that  the  nature  of proof  required to establish

culpable   rashness,   punishable   under   the   IPC,   is   more

stringent  than negligence sufficient under the law of tort to

create liability.  The observation made in paragraph 3 of the

judgment would throw some light as to what should be the

approach of the Tribunal in motor accident cases.   The

same reads thus: 

“3.  Road   accidents   are   one   of   the   top   killers   in   our

country, specially  when truck and bus drivers operate

nocturnally. This proverbial recklessness often persuades

the courts, as has been observed by us earlier in other

cases,  to draw an initial presumption in several cases

based   on   the   doctrine   of   res   ipsa   loquitur.   Accidents

Tribunals  must  take  special  care  to  see   that   innocent

victims   do   not   suffer   and   drivers   and   owners   do   not

escape  liability  merely  because   of  some  doubt  here   or

some   obscurity   there.   Save   in   plain   cases,   culpability

must be inferred from the circumstances where it is fairly

reasonable. The court should not succumb to niceties,

technicalities   and   mystic   maybes.   We   are   emphasizing

this aspect because we are often distressed by transport

operators getting away with it thanks to judicial laxity,

despite   the   fact   that   they   do   not   exercise   sufficient

16

 (1980) 3 SCC 457

22

disciplinary   control   over   the   drivers   in   the   matter   of

careful driving. The heavy economic impact of culpable

driving of public transport must bring owner and driver to

their responsibility to their neighbour. Indeed, the State

must seriously consider no­fault liability by legislation. A

second aspect which pains us is the inadequacy of the

compensation   or   undue   parsimony   practised   by

tribunals. We must remember that judicial tribunals are

State organs and Article 41 of the Constitution lays the

jurisprudential   foundation   for   State   relief   against

accidental   disablement   of   citizens.   There   is   no

justification for  niggardliness  in  compensation.  A  third

factor   which   is   harrowing   is   the   enormous   delay   in

disposal   of   accident   cases   resulting   in   compensation,

even if awarded, being postponed by several years. The

States must appoint sufficient number of tribunals and

the High Courts should insist upon quick disposals so

that the trauma and tragedy already sustained may not

be magnified  by the injustice of delayed justice.  Many

States are unjustly indifferent in this regard.”

19.In  Dulcina Fernandes  (supra), this Court examined

similar   situation   where   the   evidence   of   claimant’s   eye­

witness   was   discarded   by   the   Tribunal   and   that   the

respondent in that case was acquitted in the criminal case

concerning the accident. This Court, however, opined that it

cannot be overlooked that upon investigation of the case

registered  against  the   respondent,  prima  facie,  materials

showing negligence were found to put him on trial. The

Court restated the settled principle that the evidence of the

claimants ought to be examined by the Tribunal on the

touchstone of preponderance of probability and certainly the

23

standard of proof beyond reasonable doubt could not have

been applied as noted in Bimla Devi (supra).  In paragraphs

8 & 9, of the reported decision, the dictum in United India

Insurance Co. Ltd. Vs. Shila Datta

17

, has been adverted

to as under: 

“8. In United India Insurance Co. Ltd. v. Shila Datta while

considering the nature of a claim petition under the Motor

Vehicles Act, 1988 a three­Judge Bench of this Court has

culled out certain propositions of which Propositions (ii),

(v) and (vi) would be relevant to the facts of the present

case and, therefore, may be extracted hereinbelow: (SCC

p. 518, para 10)

‘10. (ii) The rules of the pleadings do not strictly

apply   as   the   claimant   is   required   to   make   an

application in a form prescribed under the Act. In

fact, there is no pleading where the proceedings are

suo motu initiated by the Tribunal.

* * *

(v) Though the Tribunal adjudicates on a claim and

determines the compensation, it does not do so as

in an adversarial litigation. …

(vi)   The   Tribunal   is   required   to   follow   such

summary procedure as it thinks fit. It may choose

one or more persons possessing special knowledge

of and matters relevant to inquiry, to assist it in

holding the enquiry.’

9. The following further observation available in para 10

of the Report  would require specific note: (Shila Datta

case, SCC p. 519)

‘10. … We have referred to the aforesaid provisions

to show that an award by the Tribunal cannot be

seen   as   an   adversarial   adjudication   between   the

litigating   parties   to   a   dispute,   but   a   statutory

determination of compensation on the occurrence

of   an accident,   after   due  enquiry,   in  accordance

with the statute.’ ”

17

 (2011) 10 SCC 509

24

In   paragraph   10   of   the   reported   decision   [Dulcina

Fernandes and Ors.  (supra)], the Court opined that non­

examination of witness per se cannot be treated as fatal to

the claim set up before the Tribunal. In other words, the

approach of the Tribunal should be holistic analysis of the

entire pleadings and evidence by applying the principles of

preponderance of probability. 

20.In the above conspectus, the appellant is justified in

contending that the High Court committed manifest error in

reversing the holistic view of the Tribunal in reference to the

statements of witnesses forming part of the charge­sheet,

FIR, Jeep Seizure Report in particular, to hold that Jeep

No.RST­4701 driven by respondent No.2 was involved in the

accident in question. Indeed, the High Court was impressed

by   the   Mechanical   Investigation   Report   (Exh.   5)   which

stated that only a scratch mark on the mudguard of the left

tyre   of   the   vehicle   had   been   noted.   On   that   basis,   it

proceeded to observe that the same was in contradiction to

the   claim   of   the   appellant   (claimant),   ruling   out   the

possibility of involvement of the vehicle in the accident.

25

This conclusion is based on surmises and conjectures and

also in disregard of the relevant fact that the vehicle was

seized by the police after investigation, only after one month

from the date of the accident and the possibility of the same

having been repaired in the meantime could not be ruled

out.   In other words, the reasons which weighed with the

High Court for reversing the finding of fact recorded by the

Tribunal upon holistic analysis of the entire evidence, about

the   involvement   of   Jeep   No.RST­4701   in   the   accident,

cannot be countenanced. For, those reasons do not affect

the other overwhelming circumstances and evidence which

has come on record and commended to the Tribunal about

the   involvement   of   the   subject   jeep   in   the   accident   in

question. This being the main edifice, for which the High

Court allowed the appeal preferred by respondent Nos.2 &

3, it must necessarily follow that the finding of fact recorded

by the Tribunal on the factum of involvement of Jeep No.

RST­4701   in   the   accident   in   question   will   have   to   be

restored for reasons noted hitherto. 

21.Another reason which weighed with the High Court to

interfere in the First Appeal filed by respondent Nos.2 & 3,

26

was absence of finding by the Tribunal about the factum of

negligence of the driver of the subject jeep.  Factually, this

view is untenable. Our understanding of the analysis done

by the Tribunal is to hold that Jeep No. RST­4701 was

driven rashly and negligently by respondent No.2 when it

collided with the motorcycle of the appellant leading to the

accident.     This   can   be   discerned   from   the   evidence   of

witnesses and the contents of the charge­sheet filed by the

police, naming respondent  No.2. This Court in a recent

decision in Dulcina Fernandes (supra), noted that the key

of  negligence  on  the part  of the  driver of the  offending

vehicle   as   set   up   by   the   claimants   was   required   to   be

decided by the Tribunal on the touchstone of preponderance

of probability and certainly not by standard of proof beyond

reasonable doubt.  Suffice it to observe that the exposition

in the judgments already adverted to by us, filing of charge­

sheet against respondent No.2  prima facie  points towards

his complicity in driving the vehicle negligently and rashly.

Further, even when the accused were to be acquitted in the

criminal case, this Court opined that the same may be of no

effect on the assessment of the liability required in respect

27

of motor accident cases by the Tribunal.   Reliance placed

upon the decisions in Minu B Mehta (supra)  and   Meena

Variyal  (supra), by the respondents, in our opinion, is of

no avail.   The dictum in these cases is on the matter in

issue in the concerned case.  Similarly, even the dictum in

the case of  Surender Kumar Arora   (supra) will be of no

avail.   In the present case, considering the entirety of the

pleadings, evidence and circumstances on record and in

particular   the   finding   recorded   by   the   Tribunal   on   the

factum of negligence of the respondent No.2, the driver of

the offending jeep, the High Court committed manifest error

in taking a contrary view which, in our opinion, is an error

apparent on the face of record and manifestly wrong.

22.In Kaushnuma Begum  (supra), whilst dealing with an

application under Section 163A of the Motor Vehicles Act,

1988, this Court expounded that negligence is only one of

the   species  for   compensation   in  respect   of   the   accident

arising out of the use of motor vehicles. There are other

premises for such cause of action. After observing this, the

Court adverted to the principle expounded in Rylands Vs.

28

Fletcher

18

.  It may be useful to reproduce paragraphs 12­14

which read thus: 

“12.  Even if there is no negligence on the part of the

driver   or   owner   of   the   motor   vehicle,   but   accident

happens  while the vehicle  was in use, should not the

owner   be   made   liable   for  damages   to  the   person   who

suffered   on   account   of   such   accident?   This   question

depends upon how far the rule in Rylands v. Fletcher  can

apply   in   motor   accident   cases.   The   said   rule   is

summarised by Blackburn, J., thus:

‘[T]he true rule of law is that the person who, for his

own purposes, brings on his land, and collects and

keeps   there   anything   likely   to   do   mischief   if   it

escapes, must keep it in at his peril, and, if he does

not do so, he is prima facie answerable for all the

damage   which   is   the   natural   consequence   of   its

escape. He can excuse himself by showing that the

escape   was   owing   to   the   plaintiff’s   default,   or,

perhaps, that the escape was the consequence of

vis major, or the act of God; but, as nothing of this

sort exists here, it is unnecessary to inquire what

excuse would be sufficient.’

13. The House of Lords considered it and upheld the ratio

with the following dictum:

‘We   think   that   the   true   rule   of   law   is   that   the

person who, for his own purposes, brings on his

land, and collects and keeps there anything likely

to do mischief if it escapes, must keep it in at his

peril, and, if he does not do so, he is prima facie

answerable for all the damage which is the natural

consequence of its escape. He can excuse himself

by   showing   that   the   escape   was   owing   to   the

plaintiff’s default, or, perhaps, that the escape was

the consequence of vis major, or the act of God;

but,   as   nothing   of   this   sort   exists   here,   it   is

unnecessary   to   inquire   what   excuse   would   be

sufficient.’

14. The above rule eventually gained approval in a large

number of decisions rendered by courts in England and

18

 (1861­73) All ER Rep 1

29

abroad. Winfield on Tort has brought out even a chapter

on the “Rule in Rylands v. Fletcher”. At p. 543 of the 15th

Edn.   of   the   celebrated   work   the   learned   author   has

pointed out that

‘over   the   years  Rylands  v.  Fletcher    has   been

applied to a remarkable variety of things: fire, gas,

explosions, electricity, oil, noxious fumes, colliery

spoil, rusty wire from a decayed fence, vibrations,

poisonous vegetation’.

He   has   elaborated   seven   defences   recognised   in

common law against action brought on the strength

of the rule in Rylands v. Fletcher. They are:

(1)   Consent   of   the   plaintiff   i.e.   volenti   non   fit

injuria.

(2)  Common  benefit  i.e.  where the  source of  the

danger is maintained for the common benefit of the

plaintiff and the defendant, the defendant  is not

liable for its escape.

(3) Act of stranger i.e. if the escape was caused by

the unforeseeable act of a stranger, the rule does

not apply.

(4) Exercise of statutory authority i.e. the rule will

stand excluded either when the act was done under

a   statutory   duty   or   when   a   statute   provides

otherwise.

(5) Act of God or vis major i.e. circumstances which

no   human   foresight   can   provide   against   and   of

which human prudence is not bound to recognise

the possibility.

(6)   Default   of   the   plaintiff   i.e.   if   the   damage   is

caused solely by the act or default of the plaintiff

himself, the rule will not apply.

(7) Remoteness of consequences i.e. the rule cannot

be applied ad infinitum, because even according to

the formulation of the rule made by Blackburn, J.,

the defendant is answerable only for all the damage

‘which is the natural consequence of its escape’. ”

And again, the Court, after adverting to the decisions in

Charan Lal Sahu Vs. Union of India

19

,  Union Carbide

19

 (1990) 1 SCC 613

30

Corpn.   Vs.   Union   of   India

20

  and  Gujarat   SRTC   Vs.

Ramanbhai   Prabhatbhai  

21

,     in   paragraphs   19   &   20,

observed thus:   

“19.  Like   any   other   common   law   principle,   which   is

acceptable to our jurisprudence, the rule in  Rylands  v.

Fletcher  can   be   followed   at   least   until   any   other   new

principle which excels the former can be evolved, or until

legislation provides differently. Hence, we are disposed to

adopt   the   rule   in   claims   for   compensation   made   in

respect of motor accidents.

20. ‘No fault liability’ envisaged in Section 140 of the MV

Act is distinguishable from the rule of strict liability. In

the   former,   the   compensation   amount   is   fixed   and   is

payable even if any one of the exceptions to the rule can

be applied. It is a statutory liability created without which

the   claimant   should   not   get   any   amount   under   that

count. Compensation on account of accident arising from

the   use   of   motor   vehicles   can   be   claimed   under   the

common   law   even   without   the   aid   of   a   statute.   The

provisions of the MV Act permit that compensation paid

under “no fault liability” can be deducted from the final

amount awarded by the Tribunal. Therefore, these two

are resting on two different premises. We are, therefore, of

the opinion that even apart from Section 140 of the MV

Act, a victim in an accident which occurred while using a

motor   vehicle,   is   entitled   to   get   compensation   from   a

Tribunal unless any one of the exceptions would apply.

The Tribunal and the High Court have, therefore, gone

into error in divesting the claimants of the compensation

payable to them.”

23.Be that as it may, the next question is whether the

Tribunal was justified in concluding that the appellant was

also negligent and had contributed equally, which finding

20

 (1991) 4 SCC 584

21

 (1987) 3 SCC 234

31

rests only on the site map (Exh. 2) indicating the spot where

the   motorcycle   was   lying   after   the   accident?   We   find

substance in the criticism of the appellant that the spot

where the motor vehicle was found lying after the accident

cannot be the basis to assume that it was driven in or

around that spot at the relevant time.   It can be safely

inferred that after the accident of this nature in which the

appellant suffered severe injuries necessitating amputation

of his right leg above the knee level, the motorcycle would be

pushed forward after the collision and being hit by a high

speeding jeep. Neither the Tribunal nor the High Court has

found that the spot noted in the site map, one foot wrong

side on the middle of the road was the spot where the

accident actually occurred. However, the finding is that as

per the site map, the motorcycle was found lying at that

spot. That cannot be the basis to assume that the appellant

was driving the motorcycle on the wrong side of the road at

the relevant time. Further, the respondents did not produce

any contra evidence to indicate that the motorcycle was

being driven on the wrong side of the road at the time when

the offending vehicle dashed it.  In this view of the matter,

32

the finding of the Tribunal that the appellant contributed to

the occurrence of the accident by driving the motorcycle on

the wrong side of the road, is manifestly wrong and cannot

be   sustained.   The   High   Court   has   not   expressed   any

opinion on this issue, having already answered the issue

about the non­involvement of the offending vehicle in favour

of respondent Nos.2 & 3. 

24.In other words, we are inclined to hold that there is no

tittle   of   evidence   about   the   motorcycle   being   driven

negligently by the appellant at the time of accident.   The

respondents did not produce any such evidence.  That fact,

therefore, cannot be assumed.  Resultantly, the argument of

the respondents that the appellant did not possess a valid

motorcycle driving licence at the time of accident, will be of

no   significance.     Thus,   we   hold   that   there   is   no   legal

evidence   to   answer   the   issue   of   contributory   negligence

against the appellant.   

25.The   next   question   is   about   the   quantum   of

compensation amount to be paid to the appellant.   The

Tribunal   noted   the   claim   of   the   appellant   that   he   was

getting   Rs.1500/­   per   month   towards   his   salary   and

33

Rs.600/­ per month towards food allowance from Bhanwar

Lal.   The   fact   that   the   appellant   had   possessed   heavy

transport   motor   vehicle   driving   licence   has   not   been

doubted. The driving licence on record being valid for a

limited period, cannot be the basis to belie  the claim of the

appellant   duly   supported   by   Bhanwar   Lal,   that   the

appellant was employed by him on his  new truck.   Besides

the said income, the appellant claimed to have earning of

Rs.1000/­ per month from farming fields.  In other words,

we find that the Tribunal has not analysed this evidence in

proper perspective. The Tribunal, however, pegged the loss

of monthly income to the appellant at Rs.520/­ per month

while computing the compensation amount on the finding

that there was no convincing evidence about complete non­

employability of the appellant. Further, no provision has

been made by the Tribunal towards future prospects.  The

Tribunal,   therefore,   should   have   computed   the   loss   of

income on that basis.  Additionally, the appellant because of

amputation of his right leg would be forced to permanently

use prosthetic leg during his life time.   No provision has

been made by the Tribunal in that regard. On these heads,

34

the   appellant   is   certainly   entitled   for   enhanced

compensation. 

26.The next question is about the liability of insurer to

pay the compensation amount.  The Tribunal has absolved

the insurance company on the finding that no premium was

received   by   the   insurance   company   nor   any   insurance

policy was ever issued by the insurance company in relation

to the offending vehicle.  The respondents no.2 and 3 had

relied on a Cover Note which according to respondent No.1 –

Insurance   Company   was   fraudulently   obtained   from   the

then   Development   Officer,   who   was   later   on   sacked   by

respondent No.1   Insurance Company. The possibility of

misuse of some cover notes lying with him could not be

ruled out.   The respondent Nos.2 & 3 have relied on the

decision of this Court in Rula (supra).  That decision will be

of no avail to respondent Nos.2 & 3.  In that case, the Court

found that the insurance policy was already issued after

accepting   the   cheque;   whereas   in  the   present  case,   the

respondent No.1 Insurance Company has been able to show

that no payment was received by the company towards the

35

insurance   premium   nor   any   insurance   policy   had   been

issued in respect of the offending vehicle (jeep). However,

the claim of respondent Nos.2 & 3 to the extent that they

possessed a cover note issued by the then Development

Officer   of   the   Oriental   Insurance   Company   (respondent

No.1) will have to be accepted coupled with the fact that

there is no positive evidence to indicate that the said Cover

Note is ante dated. Pertinently, the Cover Note has been

issued by the then Development Officer at a point of time

when he was still working with respondent No.1 Insurance

Company. It must follow that the then Development Officer

was   acting   on   behalf   of   the   Insurance   Company,   even

though  stricto   sensu  the   respondent   No.1   Insurance

Company may not be liable to pay any compensation as no

insurance policy has been issued in respect of the offending

vehicle, much less a valid insurance policy. But for the

Cover Note issued by the Development Officer of respondent

No.1 Insurance Company at a point of time when he was

still working with respondent No.1, to do substantial justice,

we may invoke the principle of  “pay and recover”,  as has

36

been enunciated by this Court in the case of  National

Insurance Co. Ltd. Vs. Swaran Singh & Ors.

22

27.Reverting to the calculation of compensation amount,

taking   the   loss   of   monthly   income   due   to   permanent

disability   of   40%,     the   appellant   will   be   entitled   to

Rs.2,25,792/­ [Rs.840 per month (i.e. 40 % of Rs.2,100/­)

+ 40% future prospects [as per Pranay Sethi (supra)] x 12 x

16, i.e. (840 + 336) x 12 x 16.   We uphold the amounts

quantified by the Tribunal towards the heads for medical

treatment after the accident, motorcycle repair, mental and

physical problem, as it is. However, the appellant, in our

opinion,   is   additionally   entitled   to   medical   expenses   for

procurement   of   a   prosthetic   leg,   which   is   quantified   at

Rs.25,000/­   (Rupees   twenty   five   thousand   only).   In

summation, the appellant would be entitled to the following

compensation:

(i)Medical treatment after accident  : Rs.       5,000/­

(ii)Motorcycle repair  : Rs.       2,000/­

(iii)Mental and physical problem : Rs.     20,000/­

(iv)Loss of income due to 

40% permanent disability : Rs.  2,25,792/­

(v)Cost of prosthetic leg  : Rs.    25,000/­

Total: Rs. 2,77,792/­

22

 (2004) 3  SCC 297 (para 110)

37

(Rupees Two Lakh Seventy Seven Thousand Seven Hundred

Ninety Two only)

28.The appellant would also be entitled to interest on the

total amount of compensation at the rate of 9% per annum

from the date of filing of the claim application i.e. 11

th

 June,

1990 till the date of realization. The respondents will be

entitled   for   adjustment   of   amount   already   paid   to   the

appellant, if any.

29. The appeals are allowed in the above terms with costs.

  ……………………………... CJI.

       (Dipak Misra)

…..…….…………………..…. J.

           (A.M. Khanwilkar)

New Delhi;

April  06, 2018.