1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 10145 OF  2016

NISHAN SINGH & ORS.      …..Appellant(s)

:Versus:

ORIENTAL INSURANCE COMPANY LTD.

THROUGH REGIONAL MANAGER & ORS.     ....Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.This   appeal,   by   special   leave,   filed   by   the   claimants

assails   the   judgment   and   order   of   the   High   Court   of

Uttarakhand at Nainital in Appeal From Order No.125 of 2015

dated 5

th

 March, 2015, whereby the appeal was dismissed and

the order passed by the MACT/Additional District Judge­III,

Rudrapur, Udham Singh Nagar, dated 10

th

 December, 2014 in

Motor Accident Claim Petition No.147 of 2012 dismissing the

2

claim petition on the finding that the accident in question was

not on account of rash and negligent driving of Truck bearing

No. U.P.­32 Z­2397 but on account of rash and negligent

driving of Maruti Car bearing No. U.P.­02 D­5292 resulting in

death of Balvinder Kaur who was sitting in the car driven by

Manjeet Singh, came to be upheld.

2.Briefly stated, appellant No.1 asserted that when he was

returning home to village Bindukhera with his wife Balvinder

Kaur, the mother of appellant Nos.2 to 4, from his matrimonial

home at village Kuankhera, District Bijnaur along with his

cousin   brothers   Manjeet   Singh   and   Bittu   and   his   son

Karanjeet  Singh on 28

th

  November, 2010 in  a Maruti Car

bearing   No.   U.P.­02   D­5292   which   was   being   driven   by

Manjeet Singh, son of Kashmir Singh, the said car met with an

accident   causing   serious   injuries   to   the   persons   travelling

therein, including the death of Balvinder Kaur. The maruti car

had dashed against Truck bearing No. U.P.­32 Z­2397 which

was running ahead of it. According to the appellants, the truck

driver  suddenly  applied  brake  while  the   truck  was  in the

3

centre of the road, bringing it to the right side, as a result of

which, the maruti car collided with the truck from the back.

Balvinder Kaur eventually succumbed to her injuries on the

same   day   i.e.   28

th

  November,   2010,   while   she   was   being

treated at Govt. Hospital, Kashipur. After that, an F.I.R. was

registered on 4

th

  December, 2010 at police station Kunda,

District Udham Singh Nagar, bearing No.93/10 u/s 279 for

offences punishable under Sections 304A, 337, 338 and 427 of

IPC. The appellants asserted that Balvinder Kaur was gainfully

employed   and   earned   around   Rs.10,000/­   (Rupees   Ten

Thousand Only) per month from the dairy business.

3.On these assertions, a claim petition was filed before the

Motor Accident Claims Tribunal/Additional District Judge­III

Rudrapur,   Udham   Singh   Nagar   being   M.A.C.   Case

No.147/2012. Appellant No.1 who was travelling in the car

along with his wife deposed before the Tribunal. Appellants

also examined Manjeet Singh who was driving the Maruti Car

bearing   No.   U.P.­02   D­5292   at   the   relevant   time.   The

appellants also relied on the charge­sheet filed by the police

4

against respondent No.3 (Parasnath) driver of the offending

truck. 

4.The respondents contested the claim petition. According

to   the   respondents,   the   accident   occurred   due   to   the

negligence of the driver of the maruti car and there was no

negligence on the part of the truck driver. It was asserted by

the   respondents   that   the   truck   driver   had   a   valid   driving

licence.   Further,   the   appellants   had   failed   to   implead   the

owner and driver of the maruti car who was responsible for the

accident   and   as   such,   no   relief   could   be   granted   to   the

appellants.

5.The Tribunal analysed the entire evidence on record and

answered the issue as to whether the truck was being driven

in rash and negligent manner against the appellants. The

Tribunal instead held that the accident occurred due to rash

and negligent driving by the driver of the maruti car. The

Tribunal, therefore, concluded that the truck driver and the

insurer of the truck were not liable to pay compensation as

claimed.   The   Tribunal   noted   the   issue   of   contributory

5

negligence but, having regard to the facts of the present case

and   particularly   because   the   owner   and   the   driver   of   the

maruti car were not made parties, it held that the appellants

were not entitled to any relief. The Tribunal also noted that the

maruti car was purchased by Manjeet Singh about 1­1

½ years

before the accident but the same was not transferred in his

name nor was it insured. Taking an overall view of the matter,

the Tribunal dismissed the claim petition vide judgment dated

10

th

 December, 2014.

6.The appellants carried the matter in appeal before the

High   Court   of   Uttarakhand   at   Nainital.   The   High   Court

summarily   dismissed   the   appeal   by   reiterating   the   finding

recorded by the Tribunal that the evidence clearly indicated

that the driver of the maruti car himself was negligent in

driving his vehicle and had failed to keep sufficient distance

between   the   two   vehicles   running   in   the   same   direction.

Furthermore,   the   maruti   car   driver,   owner   and   concerned

insurance   company   were   not   made   parties   to   the   claim

6

petition. The High Court, thus, declined to interfere in the first

appeal.

7.The   appellants   have   assailed   the   aforementioned

decisions   in   this   appeal.   According   to   the   appellants,   the

finding recorded by the Tribunal and affirmed by the High

Court, that the driver of the maruti car had not maintained

safe distance from the truck running ahead of the maruti car

in the same direction, is untenable. The appellants have also

assailed   the   finding   of   fact   recorded   by   the   Tribunal   and

affirmed by the High Court that the maruti car was driven in a

rash and negligent manner. It is urged that the fact that the

maruti car was not registered in the name of Manjeet Singh or

that the documents pertaining to the maruti car and even the

valid   driving   licence   of   the   driver   of   maruti   car   was   not

brought on record, cannot denude the appellants to receive

compensation   due   to   contributory   negligence   of   the   truck

driver.   Further,   the   Tribunal   committed   manifest   error   in

recording the finding on the issue of contributory negligence

against   the   appellants   without   framing   any   issue   in   that

7

behalf. It is urged that the findings recorded by the Tribunal to

absolve the truck driver, on the ground that the truck was not

driven rashly and negligently, is perverse and untenable in

law. Moreover, the Tribunal has completely glossed over the

efficacy   of   the   charge­sheet   filed   by   the   police   against

respondent   No.3   truck   driver   after   due   investigation.   The

appellants   have   also   reiterated   their   claim   regarding

compensation, on the assertion that deceased Balvinder Kaur

was earning around Rs.10,000/­ (Rupees Ten Thousand Only)

per month and after her death, her family was facing grave

hardship. According to the appellants, the Tribunal as well as

the High Court had dealt with the matter in a hyper­technical

manner and did not appreciate the evidence on the basis of

preponderance of probabilities.

8.The respondents, on the other hand, have supported the

finding of fact recorded by the Tribunal, that the accident

occurred not because of rash and negligent driving of the

truck but was on account of rash and negligent driving by the

driver of the maruti car. On that finding, contends learned

8

counsel for the respondents, no liability can be fastened on the

respondents. He submitted that the analysis of the evidence

on record by the Tribunal and affirmed by the High Court does

not warrant any interference. The respondents have supported

the conclusions recorded by the Tribunal and affirmed by the

High Court for dismissing the claim petition.

9.We   have   heard   Mr.   Vijay   Prakash,   learned   counsel

appearing   for   the   appellants   and   Mr.   K.K.   Bhat,   learned

counsel for the respondents.

10.The moot question is whether the Tribunal committed

any error in answering issue No.1 against the appellants and

in favour of the respondents. The Tribunal, while answering

the said issue No.1, analysed the evidence, both oral and

documentary,   including   the   charge­sheet   filed   by   the

appellants and observed thus:

“20.In site plan paper No.6C/6 which is filed on record,

the breadth of the road in question appears to be 14 feet and

about 7 steps Kachcha Lekh appears at the both sides of the

road. This fact is remarkable that the said accident is not of

front   accident   but   the   accident   occurred   as   a   result   of

collision of the Maruti Car on the rear part of the truck in

question by the driver of the car in question and the same

fact is also mentioned in the evidence of the petitioners. PW­

2 Manjeet Singh driver of the car in question as stated in his

9

cross examination that he was driving the car behind the

truck at the distance of about 10­15 feet. Despite there being

the breadth of the road 14 feet Pucca, the driver of the car in

question kept the vehicle only at the distance of 10­15 feet

from   the   truck   which   doesn’t   appear   in   accordance   with

traffic rules. He should have driven the vehicle maintaining

the   proper   distance   in   order   to   escape   from   each

circumstance but he has admitted in his cross examination

as PW­2 that, “he knows that he should maintain proper

distance from the heavy vehicle”. Under such circumstance if

the vehicle which is running behind the heavy vehicle, must

maintain the proper distance if the proper distance is not

maintain then the whole negligence shall be determined on

the   part   of   rear   vehicle   in   regard   to   the   occurrence   of

accident in question. In addition no evidence in regard to the

seizing of truck in question on the place of occurrence and

taking   into   police   custody   the  vehicles   from   the   place   of

occurrence and getting done their technical survey is not

available on place of occurrence. 

21.By   the   facts   mentioned   in   the   petition   and   by   the

evidence of PW­1 and PW­2 it doesn’t appear reliable that

rash and negligent driving in the accident in question was on

the part of the driver of the truck in question and for this

purpose only by registering of F.I.R. of said accident and

submitting of charge­sheet against the driver of the truck in

question, the driver of the truck in question cannot be held

guilty for the said accident, whereas by the evidence of the

petitioner   on   record   this   fact   comes   forward   that   the

accident occurred as the driver of the car in question was

not driving the car in question in accordance with traffic

rules i.e. the accident occurred as the vehicle was not being

driven maintaining proper distance from the truck and it

appears clearly that the speed of the car would have been

fast whereby the car in question collided with the rear part of

the truck in question being uncontrolled and said accident

took place. Under such circumstance there was no rash and

negligence on the part of the driver of truck bearing No.U.P.­

32 Z­2397 regarding the accident in question but the same

is determined on the part of Manjeet Singh driver of Maruti

Car bearing No.U.P.­02 D­5292. 

22.On the basis of the aforesaid interpretation it appears

that the said accident didn’t occur on 28.11.2010 at about

10

6:45 p.m. at village Kunda Kashipur­Jashpur Road under

area of P.S. Kunda district Udham Singh Nagar by the driver

of the truck bearing No. U.P.­32 Z­2397 due to rash and

negligent driving of the truck and by applying sudden break

but it occurred as a result of rash and negligent driving of

Maruti   Car   bearing   No.   U.P.­02   D­5292   in   question   by

Manjeet   Singh   driver,   wherein   Balvinder   Kaur   who   was

sitting   in   the   car   sustained   serious   injuries   and   expired

during her treatment on account of serious injuries.” 

The finding so recorded by the Tribunal has been affirmed by

the High Court, by observing that the evidence was clearly

indicative of the fact that the maruti car was being driven in a

rash and negligent manner, which was the cause for accident

of this nature and resulting in death of one of the passengers

in the maruti car. The maruti car was driven by none other

than PW­2 Manjeet Singh. In his evidence, he has admitted

that the subject truck was running ahead of the maruti car for

quite   some   time   about   one   kilometre   and   at   the   time   of

accident, the distance between the truck and maruti car was

only 10 ­15 feet. He has also admitted that the law mandates

maintaining sufficient distance between two vehicles running

in the same direction. It is also not in dispute that the road on

which the two vehicles were moving was only about 14 feet

11

wide. It is unfathomable that on such a narrow road, the

subject truck would move at a high speed as alleged. In any

case,   the   maruti   car   which   was   following   the   truck   was

expected   to   maintain   a   safe   distance,   as   envisaged   in

Regulation 23 of the Rules of the Road Regulations, 1989,

which reads thus:

“23.Distance from vehicles in front.­ The driver of a motor

vehicle   moving   behind   another   vehicle   shall   keep   at   a

sufficient distance from that other vehicle to avoid collision if

the vehicle in front should suddenly slow down or stop.”  

The expression ‘sufficient distance’ has not been defined in the

Regulations   or   elsewhere.   The   thumb   rule   of   sufficient

distance is at least a safe distance of two to three seconds gap

in ideal conditions to avert collision and to allow the following

driver time to respond. The distance of 10–15 feet between the

truck and maruti car was certainly not a safe distance for

which the driver of the maruti car must take the blame. It

must necessarily follow that the finding on the issue under

consideration ought to be against the claimants.

12

11.The Tribunal also noted that there was no evidence on

record to indicate that the driver of the truck suddenly applied

his brake in the middle of the road. Further, the finding on

issue No.1 recorded by the Tribunal is that there was no

evidence regarding exact place of occurrence of accident and

having taken survey. Therefore, the issue under consideration

was answered against the appellants (claimants), namely, that

the subject truck was not driven rashly and negligently by the

truck driver nor had he brought the truck in the centre of the

road at right side or applied sudden brake as being the cause

of  the   accident.  Being  a   concurrent   finding   of  fact   and  a

possible view, needs no interference. 

12.The next question is whether the Tribunal should have at

least answered the  issue of contributory negligence  of the

truck   driver   in   favour   of   the   appellants   (claimants).   The

question of contributory negligence would arise when both

parties are involved in the accident due to rash and negligent

driving. In a case such as the present one, when the maruti

car was following the truck and no fault can be attributed to

13

the truck driver, the blame must rest on the driver of the

maruti car for having driven his vehicle rashly and negligently.

The High Court has justly taken note of the fact that the driver

and owner of the maruti car, as well as insurer of that vehicle,

had not been impleaded as parties to the claim petition. The

Tribunal has also taken note of the fact that in all probability,

the driver and owner of the maruti car were not made party

being close relatives of the appellants. In such a situation, the

issue of contributory negligence cannot be taken forward.

13.However, even in such a case, the Tribunal could have

been well advised to invoke Section 140 of the Motor Vehicles

Act, 1988, (for short “the Act”) providing for liability of the

owner of the vehicle (subject truck) involved in the accident. It

is a well settled position that fastening liability under Section

140 of the Act on the owner of the vehicle is regardless of the

fact   that   the   subject   vehicle   was   not   driven   rashly   and

negligently. We may usefully refer to the decisions in  Indra

Devi   and   others   Vs.   Bagada   Ram   and   another

1

 and

1

 (2010) 13 SCC 249

14

Eshwarappa alias Maheshwarappa and Another Vs. C.S.

Gurushanthappa and Another

2

,  which are directly on the

point. 

14.Accordingly, even though the appeal fails insofar as claim

petition   under   Section   166   of   the   Act,   for   the   appellants

having failed to substantiate the factum of rash and negligent

driving by the driver of the subject truck, the appellants must

succeed in this appeal to the limited extent of relief under

Section 140 of the Act. We have no hesitation in moulding the

relief on that basis.

15.For the reasons mentioned above, this appeal is partly

allowed.   The   appellants   are   granted   limited   relief   under

Section 140 of the Act. The respondent Nos.2 and 3 are made

jointly   and   severally   liable   to   pay   a   sum   of   Rs.50,000/­

(Rupees   Fifty   Thousand   Only)   to   the   appellants   towards

compensation under Section 140 of the Act, on account of the

death of Balvinder Kaur in the accident which occurred on 28

th

2

 (2010) 8 SCC 620

15

November, 2010, along with interest at the rate of 9% from the

date of filing of the claim petition till realization. 

16. The appeal is partly allowed in the above terms with no

order as to costs.    

.………………………….CJI.

(Dipak Misra)

…………………………..….J.

          (A.M. Khanwilkar)

…………………………..….J.

        (Dr. D.Y. Chandrachud)

New Delhi;

April  27, 2018.