1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 9393 OF 2019

Ramkhiladi & Anr. … Appellant

Versus

The United India Insurance Company & Anr.   … Respondent

J U D G M E N T

M. R. Shah, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

Judgment and Order dated 10.05.2018 passed by the High Court of

Judicature for Rajasthan at Jaipur in SBCMA No. 2614 of 2009, by

which the High Court has allowed the said appeal preferred by the

respondent­insurance company by quashing and setting aside the

Judgment and Award passed by the learned Motor Accident Claims

Tribunal   and   consequently   has   dismissed   the   claim   petition

2

preferred by the original claimants, the original claimants have

preferred the present appeal.

2.The facts leading to the present appeal in nutshell are as

under:

2.1That in a vehicular accident which occurred on 02.10.2006,

one Chotelal alias Shivram died.   The deceased was travelling on

motorcycle bearing registration No. RJ 02 SA 7811.  At this stage, it

is required to be noted that, even as per the claimants, the accident

occurred on account of rash and negligent driving of the driver of

another motorcycle bearing registration No. RJ 29 2M 9223.  That

the   appellants   herein   filed   a   claim   petition   before   the   Motor

Accident   Claims   Tribunal,   Laxmangarh   (Alwar),   Rajasthan

(hereinafter referred to as the learned Tribunal) under Section 163A

of the Motor Vehicles Act (hereinafter referred to as the Act).  At this

stage, it is required to be noted that the claim petition was preferred

only against the owner of the motorcycle bearing registration No. RJ

02 SA 7811 and its insurance company. Neither the driver nor the

owner or the insurance company of the vehicle bearing registration

No. RJ 29 2M 9223 were joined as opponents in the claim petition.

3

Therefore, as such, no claim petition was filed against the driver,

owner and the insurance company of the vehicle involved in the

accident i.e. motorcycle bearing registration No. RJ 29 2M 9223.

That   an   objection   was   raised   by   the   respondent­insurance

company­insurer of motorcycle bearing registration No. RJ 02 SA

7811 that as according to the claimants and even so stated in the

FIR, the driver of the motorcycle bearing registration No. RJ 29 2M

9223 was rash and negligent and the claimants have not filed the

claim petition against  the  owner  of the  said vehicle, the  claim

petition is required to be dismissed against the insurance company

of the motorcycle bearing registration No. RJ 02 SA 7811.   The

learned Tribunal framed the following issues:

1.Whether accident was caused on 02.10.2006 by driver

Chhotelal  alias Shivram driving Motorcycle RJ 02 SA

7811 vehicle in question in rash and negligent manner?

2.Whether the driver was driving the said vehicle being in

the employment of vehicle owner opposite party No. 1

Bhagwan   Sahay   in   his   interest   or   with   his

permission/knowledge?

4

3.Consequent   to   occurring   death   of   Chhotelal   alias

Shivram (driver) in the alleged accident, how much valid

amount and in what manner, the applicants are entitled

to get and from which opposite parties?

4.Whether the objections raised in the preliminary/specific

statements are significant, if yes then its effect?

5.Relief?

2.2On appreciation of evidence, the learned Tribunal answered

Issue Nos. 1 and 2 in favour of the claimants and held that the

death of the deceased Chotelal alias Shivram had occurred from the

motorcycle involved in the accident and the said motorcycle was

insured  with the   respondent­insurance   company,  the   insurance

company is liable to pay the compensation under Section 163A of

the   Act.     Consequently,   by   the   Judgment   and   Award   dated

24.02.2009,  the   learned  Tribunal  partly  allowed  the   said  claim

petition and awarded a total sum of Rs.3,67,000/­as compensation

along with the interest @ 6% per annum from the date of filing of

the claim petition till the date of the actual payment

5

2.3Feeling   aggrieved   and   dissatisfied   with   the   Judgment   and

Award   passed   by   the   learned   Tribunal   holding   the   insurance

company of the motorcycle bearing registration No. RJ 02 SA 7811

liable to pay the compensation, the respondent­insurance company­

insurer   of   motorcycle   bearing   registration   No.   RJ   02   SA   7811

preferred an appeal before the High Court.  That, by the impugned

Judgment and Order, the High Court has allowed the said appeal

and has quashed and set aside the Judgment and Award passed by

the learned Tribunal and consequently has dismissed the claim

petition on the ground that even as per the informant Vikram

Singh, who lodged the FIR, the accident had occurred on account of

rash   and   negligent   driving   by   the   driver   of   motorcycle   bearing

registration No. RJ 29 2M 9223, however, the claimants have not

filed the claim petition against the owner of the said vehicle and in

fact, the claim petition should have been filed by the claimants

against the owner of vehicle bearing No. RJ 29 2M 9223 to seek

compensation.

6

2.4Feeling   aggrieved   and   dissatisfied   with   the   impugned

Judgment   and   Order   passed   by   the   High   Court,   the   original

claimants have preferred the present appeal. 

3.Shri Abhishek Gupta, learned advocate appearing on behalf of

the appellants­original claimants has vehemently submitted that

the High Court has materially erred in dismissing the claim petition

solely on the ground that the claimants have not filed the claim

petition against the owner of the motorcycle bearing registration No.

RJ 29 2M 9223.

3.1It is submitted by the learned advocate appearing on behalf of

the appellants­original claimants that, as such, the High Court has

not properly appreciated the fact that the claim petition preferred by

the original claimants was under Section 163A of the Act and,

therefore, when the  claim  petition was  preferred  under  Section

163A of the Act, there is no need for the claimants to plead or

establish that the death in respect of which the claim petition has

been made was due to any wrongful act or neglect or default of

owner of vehicle concerned.  

7

3.2 It is further submitted by the learned advocate appearing on

behalf of the appellants­original claimants that the claim petition

filed by the original claimants was based on the principle of no­fault

liability.   It is submitted that the claimants could have elected to

file the claim petition either under Section 166 read with Section

140 of the Act against the owner/insurer of offending vehicle i.e. RJ

29 2M 9223 on the basis of the fault liability or under Section 163A

either against the owner/insurer of the vehicle being driven by the

deceased at the time of accident i.e. RJ 02 SA 7811 or against the

owner/insurer of offending vehicle i.e. RJ 29 2M 9223 on the basis

of   no­fault   liability.       It   is   submitted   by   the   learned   advocate

appearing on behalf of the appellants­original claimants that, as

such,   the   deceased   was   not   the   owner   of   the   vehicle   bearing

registration No. RJ 02 SA 7811 and in fact and as observed by the

learned Tribunal, he was in employment of owner of the vehicle No.

RJ 02 SA 7811 and therefore a third party.  It is submitted that

having elected to prefer the claim under Section 163A of the Act on

the principle of no­fault liability against the owner/insurer of the

vehicle being driver by the deceased at the time of the accident i.e.

8

RJ 02 SA 7811, the claim was perfectly just and maintainable and

the  learned Tribunal made no error in allowing the same.   In

support of the above, the learned advocate appearing on behalf of

the original claimants has heavily relied upon the decision of this

Court in the case of Reshma Kumari v. Madan Mohan  (2013) 9

SCC 65.

3.3Learned counsel appearing on behalf of the original claimants

has further submitted that Section 163A of the Act has to be

interpreted in keeping with the intention of the Legislature and the

social perspective it seeks to achieve.   It is a provision which is

beneficial in nature and it has been enacted as a measure of social

security.   It is submitted that Section 163A of the Act commences

with a “non­obstante” clause.  Liability to pay the compensation is

on “owner of the motor vehicle” or “the authorized insurer”.  It is

submitted that the word “owner” has been defined under Section

2(30) to mean “a person in whose name a motor vehicle stands

registered, and where such person is a minor, the guardian of such

minor, and in relation to a motor vehicle which is the subject of a

hire­purchase, agreement or an agreement of lease or an agreement

9

of hypothecation, the person in possession of the vehicle under that

agreement.”  It is submitted that having regard to the said definition

of “owner”, this Court in Naveen Kumar v. Vijay Kumar  (2018) 3

SCC 1 has held the registered owner of the vehicle as per the

registering authority liable in respect of the offending vehicle despite

sale/purchase of vehicle by him.  It is submitted that, in paragraph

6, it is held that the person in whose name the motor vehicle stands

registered is the owner of the vehicle for the purpose of the Act.  

3.4It is further submitted by the learned counsel appearing on

behalf of the appellants­original claimants that for claiming the

compensation under Section 163A of the Act, the claimants are only

required to prove that the death or permanent disablement is as a

result of the accident arising out of the use of motor vehicle and it

will   cover   those   who   are   themselves   driving   a   vehicle,   the

passengers   and   also   pedestrians.     It   is   submitted   that   in   an

application under Section 163A of the Act, fault of the owner of the

vehicle or vehicles concerned or of any other person need not be

established.  

10

3.5It is further submitted by the learned counsel appearing on

behalf of the appellants­original claimants that, therefore, as the

present claim premised on the no­fault liability under Section 163A

of   the   Act   by   the   legal   heirs   of   the   deceased,   the   same   was

maintainable against the owner and insurer of the motor vehicle

which   was   being   driven   by   him,   more   particularly,   when   the

deceased was not the owner of the vehicle and that respondent No.

2 was the registered owner of the concerned vehicle and, therefore,

the insurance company cannot be absolved from its liability to pay

the compensation as awarded by the learned Tribunal.  

3.6Making   the   above   submissions,   it   is   prayed   to   allow   the

present appeal and quash and set aside the impugned Judgment

and Order passed by the High Court and to restore the Judgment

and Award passed by the learned Tribunal holding the owner of the

vehicle bearing registration No. RJ 02 SA 7811 and the insurer of

the said vehicle to pay the compensation.   

3.7It is further submitted by the learned counsel appearing on

behalf   of   the   appellants­original   claimants   that,   as   such,   the

amount   of   compensation   awarded   by   the   learned   Tribunal   i.e.

11

Rs.3,67,000/­ should be enhanced to Rs.5,00,000/­ with interest

as awarded by the learned Tribunal in light of the fact that the 2

nd

Schedule to the Motor Vehicle Act has been amended with effect

from 22.05.2018 and a fixed compensation of Rs.5,00,000/­ has

been specified in the case of death.   It is submitted that this Court

has enhanced the compensation even in those cases wherein no

appeal for enhancement has been preferred against the order of the

Tribunal.   In support thereof, the learned counsel appearing on

behalf of the original claimants has relied upon the decision of this

Court in the case of  Jitender Trivedi v. Kasam Daud   (2015) 4

SCC 237.    

4.The present appeal is vehemently opposed by Shri Amit Kumar

Singh, learned advocate appearing on behalf of the respondent­

insurance company.

4.1It is submitted by the learned advocate appearing on behalf of

the respondent­insurance company that, in the present case, the

deceased borrowed the motorcycle bearing registration No. RJ 02

SA 7811 from the registered owner Bhagwan Sahay.  It is submitted

that another motorcycle bearing registration No. RJ 29 2M 9223

12

which was driven in a rash and negligent manner came and hit the

motorcycle on which the deceased was travelling.   It is submitted

that the FIR was lodged against the owner of motorcycle bearing

registration No. RJ 29 2M 9223.  It is thus clear that the insured

vehicle on which the deceased was travelling i.e. RJ 02 SA 7811

was not negligent.   It is submitted that, in the present case, the

claimants of the deceased filed an application under Section 163A

of the Act and sought compensation only from the owner of the

insured vehicle i.e. RJ 02 SA 7811.       It is submitted that the

learned Tribunal without any evidence on record has concluded

that   the   deceased   was   working   under   the   employment   of   the

registered owner.  It is submitted that, therefore, in the facts and

circumstances of the case, the High Court has rightly allowed the

appeal preferred by the insurer by observing that the claimants

ought to have filed the claim petition against the owner of the

vehicle bearing registration No. RJ 29 2M 9223.   In support of

impugned Judgment and Order passed by the High Court, learned

advocate appearing on behalf of the insurance company has made

the following submissions:

13

(i)That the deceased was not a third party with respect to the

insured vehicle.  He was a third party with respect to the motorcycle

bearing registration No. RJ 29 2M 9223;

(ii)  That the claimants when failed to claim the compensation

from the owner of the motorcycle bearing registration No. RJ 29 2M

9223, cannot be permitted, as the driver of the said motorcycle, to

claim   compensation   from   the   owner   of   the   vehicle   bearing

registration No. RJ 02 SA 7811;

(iii)   That under the Motor Vehicles Act, only the third party claims

are payable;

(iv)   That in the present case, the deceased was not a third party

given that he had borrowed the vehicle from the registered owner

Shri Bhagwan Sahay Meena;

(v)    That in the case of Ningamma v. United India Insurance

Co. Ltd. (2009) 13 SCC 710 and New India Assurance Co. Ltd. V.

Sadanand Mukhi  (2009) 2 SCC 417, this Court has held that the

owner of the vehicle or his legal representatives or the borrower of

the vehicle cannot raise a claim for an accident in which there was

no negligence on the part of the insured vehicle.   It is submitted

14

that   in   the   aforesaid   decisions,   this   Court   has   held   that   the

borrower of the vehicle steps into the shoes of the owner and,

therefore, the borrower of the vehicle or his legal representatives are

not entitled to compensation from the insurer under the Act.   It is

submitted that the deceased in the present case has stepped into

the shoes of the owner and therefore not entitled to any third party

compensation from the insured vehicle; and

(vi)   That in the case of Dhanraj v. New India Assurance Co. Ltd.

(2004) 8 SCC 553 it is held by this Court that an insurance policy

covers the liability incurred by the insured in respect of death of or

bodily injury to any person (including an owner of the goods or his

authorized 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.     It is further held that Section 147 does not require an

insurance company to assume risk for death or bodily injury to the

owner of the vehicle.  

4.2It is further submitted by the learned advocate appearing on

behalf   of   the   insurance   company   that   in  the   present   case   the

contract of insurance specifically provides that in case of personal

15

accident the owner cum driver is only entitled to a sum of Rs.1

Lakh.  It is submitted that therefore the deceased who had stepped

into the shoes of the owner at the most may be entitled to a sum of

Rs.1 Lakh only.   It is submitted that in the case of  Oriental

Insurance Co. Ltd. V. Rajni Devi  (2008) 5 SCC 736 when the

compensation is claimed for the death of the owner or another

passenger of the vehicle, the contract of insurance being governed

by the contract qua contract, the claim of the insurance company

would depend upon the terms thereof.   It is submitted that, in the

said decision, this Court did not accept the view taken by the

Tribunal that while determining the amount of compensation, the

only factor which would be relevant would be merely the use of the

motor vehicle.   It is submitted that, in the aforesaid decision, in

paragraph 11, it is further observed by this Court that the liability

under Section 163A of the Act is on the owner of the vehicle as a

person cannot be both, a claimant as also a recipient.   

4.3Relying   upon   the   decision   of   this   Court,   in   the   case   of

National Insurance Co. Ltd. V. Ashalata Bhowmik     (2018) 9

SCC 801, it is submitted that the parties shall be governed by the

16

terms and conditions of the contract of insurance.  It is submitted

that, therefore, at the most, the claimants may be entitled to Rs. 1

lakh only, the deceased being in the shoes of the owner.  

4.4Now, so far as the submission on behalf of the appellants­

original claimants that there is an amendment to the 2

nd

 Schedule,

and a fixed compensation of Rs.5 lakhs has been specified in the

case of death and, therefore, the claimants shall be entitled to Rs.5

lakhs, it is vehemently submitted by the learned advocate appearing

on behalf of the insurance company that the said amendment shall

not   be   applicable   retrospectively.     It   is   submitted   that,   in   the

present case, the accident had taken place in the year 2006 and

even the Judgment and Award was passed by the learned Tribunal

in the year 2009, and the impugned Judgment and Order has been

passed   by   the   High   Court   on   18.02.2018,   i.e.   prior   to   the

amendment in the 2

nd

 Schedule. 

4.5Making the above submissions, it is prayed to dismiss the

present appeal and/or partly allow the appeal to the extent of Rs.1

Lakh as per the terms and conditions of the contract of insurance.

17

5.Heard learned counsel appearing on behalf of the respective

parties   at   length.     We   have   also   perused   and   considered   the

Judgment and Award passed by the learned Tribunal as well as the

impugned Judgment and Order passed by the High Court and the

evidence   on   record.       The   short   question   which   is   posed   for

consideration   of   this   Court   is   whether,   in   the   facts   and

circumstances of the case and in a case where the driver, owner

and   the   insurance   company   of   another   vehicle   involved   in   an

accident and whose driver was negligent are not joined as parties to

the claim petition, meaning thereby that no claim petition is filed

against them and the claim petition is filed only against the owner

and the insurance company of another vehicle which was driven by

the deceased himself and the deceased being in the shoes of the

owner   of   the   vehicle   driven  by   himself,   whether   the   insurance

company of the vehicle driven by the deceased himself would be

liable to pay the compensation under Section 163A of the Act?;

Whether the deceased not being a third party to the vehicle No. RJ

02 SA 7811 being in the shoes of the owner can maintain the claim

under Section 163A of the Act from the owner of the said vehicle?

18

5.1The learned Tribunal held that even in absence of the driver,

owner and the insurance company of another vehicle involved in an

accident and whose driver was solely negligent, the application

under Section 163A of the Act would be maintainable against the

owner and the insurance company of the vehicle which was driven

by the deceased himself, firstly on the ground that the deceased

was in employment of the owner of the vehicle which was driven by

him and secondly, in an application under Section 163A of the Act,

the negligence is not required to be established and proved and it is

enough to establish and prove that the deceased has died in a

vehicular accident and while driving a vehicle.  The High Court has

not agreed with the same and by the impugned Judgment and

Order has held that as the claimants have not filed the claim

petition against the owner of another vehicle whose driver was in

fact negligent, even as per the claimants and the claim petition

should   have   been   filed   by   the   claimants   against   the   owner   of

another vehicle to seek the compensation, the application under

Section 163A of the Act against the insurance company of the

vehicle driven by the deceased himself is liable to be dismissed.

19

5.2While answering the aforesaid question involved in the present

case, first of all, the findings recorded by the learned Tribunal on

Issue No. 2 is required to be dealt with and considered.  The learned

Tribunal framed Issue No. 2 to the effect whether the deceased­

driver was driving the vehicle­motor cycle bearing registration No.

RJ 02 SA 7811 being in employment of the vehicle owner­opposite

party­Bhagwan   Sahay   in   his   interest   or   with   his

permission/knowledge?

5.3While answering the finding recorded by the learned Tribunal

on Issue No. 2, it appears that, as such, the learned Tribunal has

not at all answered the aforesaid issue.  While answering Issue No.

2, there is no specific finding whether the deceased­driver was in

employment of the opponent­owner Bhagwan Sahay or not.   Even

otherwise, no evidence is led by the claimants to prove that the

deceased­driver   was   in   employment   of   the   opponent­owner

Bhagwan Sahay.  Despite the above, while answering Issue No. 4

there is some observation made by the learned Tribunal that the

deceased­driver   was   in   employment   of   the   opponent­owner

Bhagwan Sahay, which is not supported by any evidence on record.

20

Under the circumstances, the deceased­driver cannot be said to be

in   employment   of   the   opponent­owner   Bhagwan   Sahay   and,

therefore, he can be said to be permissible user and/or borrower of

motor vehicle owned by the opponent­owner Bhagwan Sahay.  With

these findings, the main question posed for consideration of this

Court referred to hereinabove is required to be considered.

5.4An identical question came to be considered by this Court in

the case of  Ningamma  (supra).   In that case, the deceased was

driving a motorcycle which was borrowed from its real owner and

met with an accident by dashing against a bullock cart i.e. without

involving any other vehicle.   The claim petition was filed under

Section 163A of the Act by the legal representatives of the deceased

against the real owner of the motorcycle which was being driven by

the deceased.  To that, this Court has observed and held that since

the deceased has stepped into the shoes of the owner of the vehicle,

Section 163A of the Act cannot apply wherein the owner of the

vehicle himself is involved.   Consequently, it was held that the legal

representatives   of   the   deceased   could   not   have   claimed   the

compensation under Section 163A of the Act.  Therefore, as such, in

21

the   present   case,   the   claimants   could   have   even   claimed   the

compensation and/or filed the claim petition under Section 163A of

the Act against the driver, owner and insurance company of the

offending vehicle i.e. motorcycle bearing registration No. RJ 29 2M

9223, being a third party with respect to the offending vehicle.

However, no claim under Section 163A was filed against the driver,

owner   and/or   insurance   company   of   the   motorcycle   bearing

registration No. RJ 29 2M 9223.    It is an admitted position that

the claim under Section 163A of the Act was only against the owner

and the insurance company of the motorcycle bearing registration

No. RJ 02 SA 7811 which was borrowed by the deceased from the

opponent­owner Bhagwan Sahay.  Therefore, applying the law laid

down by this Court in the case of Ningamma (supra), and as the

deceased has stepped into the shoes of the owner of the vehicle

bearing registration No. RJ 02 SA 7811, as rightly held by the High

Court, the claim petition under Section 163A of the Act against the

owner and insurance company of the vehicle bearing registration

No. RJ 02 SA 7811 shall not be maintainable.  

22

5.5 It is true that, in a claim under Section 163A of the Act, there

is no need for the claimants to plead or establish the negligence

and/or that the death in respect of which the claim petition is

sought to be established was due to wrongful act, neglect or default

of the owner of the vehicle concerned.   It is also true that the claim

petition under Section 163A of the Act is based on the principle of

no fault liability.  However, at the same time, the deceased has to be

a third party and cannot maintain a claim under Section 163A of

the Act against the owner/insurer of the vehicle which is borrowed

by him as he will be in the shoes of the owner and he cannot

maintain a claim under Section 163A of the Act against the owner

and insurer of the vehicle bearing registration No. RJ 02 SA 7811.

In the present case, the parties are governed by the contract of

insurance and under the contract of insurance the liability of the

insurance company would be qua third party only.  In the present

case, as observed hereinabove, the deceased cannot be said to be a

third party with respect to the insured vehicle bearing registration

No. RJ 02 SA 7811.     There cannot be any dispute that the liability

of the insurance company would be as per the terms and conditions

23

of the contract of insurance.  As held by this Court in the case of

Dhanraj (supra), an insurance policy covers the liability incurred

by the insured in respect of death of or bodily injury to any person

(including an owner of the goods or his authorized 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 the said

decision, it is further held by this Court that Section 147 does not

require an insurance company to assume risk for death or bodily

injury to the owner of the vehicle.  

5.6In view of the above and for the reasons stated above, in the

present case, as the claim under Section 163A of the Act was made

only against the owner and insurance company of the vehicle which

was being driven by the deceased himself as borrower of the vehicle

from the owner of the vehicle and he would be in the shoes of the

owner, the High Court has rightly observed and held that such a

claim was not maintainable and the claimants ought to have joined

and/or ought to have made the claim under Section 163A of the Act

against the driver, owner and/or the insurance company of the

24

offending vehicle i.e. RJ 29 2M 9223 being a third party to the said

vehicle.   

5.7Now,   so   far   as   the   reliance   placed   upon   by   the   learned

Advocate for the claimants on the decision of this Court in the case

of Naveen Kumar (supra), on considering the issue involved in that

decision, we are of the opinion that the said decision shall not be

applicable to the facts of the case on hand and/or the same shall

not be of any assistance to the claimants.  In that case, the issue

was as to who could be said to be the registered owner of the vehicle

and the liability of the owner who sold the vehicle, but his name

continued to be as the owner with the registering authority.   To

that, it was held that the person in whose name the motor vehicle

stands registered is the owner of the vehicle for the purpose of the

Act.

5.8However,   at   the   same   time,   even   as   per   the   contract   of

insurance, in case of personal accident the owner­driver is entitled

to   a   sum   of   Rs.1   lakh.     Therefore,   the   deceased,   as   observed

hereinabove, who would be in the shoes of the owner shall be

entitled   to   a   sum   of   Rs.1   lakh,   even   as   per   the   contract   of

25

insurance.       However,   it   is   the   case   on   behalf   of   the   original

claimants that there is an amendment to the 2

nd

 Schedule and a

fixed amount of Rs.5 lakh has been specified in case of death and

therefore the claimants shall be entitled to Rs.5 lakh.   The same

cannot be accepted.  In the present case, the accident took place in

the year 2006 and even the Judgment and Award was passed by

the learned Tribunal in the year 2009, and the impugned Judgment

and Order has been passed by the High Court in 10.05.2018, i.e.

much prior to the amendment in the 2

nd

 Schedule.    In the facts

and circumstance of the present case, the claimants shall not be

entitled to the benefit of the amendment to the 2

nd

 Schedule.   At

the same time, as observed hereinabove, the claimants shall be

entitled to Rs.1 lakh as per the terms of the contract of insurance,

the driver being in the shoes of the owner of the vehicle.  

5.9Now, so far as the submission made on behalf of the claimants

that in a claim under Section 163A of the Act mere use of the

vehicle is enough and despite the compensation claimed by the

heirs of the owner of the motorcycle which was involved in the

accident resulting in his death, the claim under Section 163A of the

26

Act would be maintainable is concerned, in view of the decision of

this Court in Rajni Devi (supra), the aforesaid cannot be accepted.

In  Rajni Devi  (supra), it has been specifically observed and held

that the provisions of Section 163A of the Act cannot be said to

have any application with regard to an accident wherein the owner

of the motor vehicle himself is involved.     After considering the

decisions of this Court in the cases of Oriental Insurance Co. Ltd.

V. Jhuma Saha  (2007) 9 SCC 263;  Dhanraj  (supra);  National

Insurance Co. Ltd. V. Laxmi Narain Dhut  (2007) 3 SCC 700 and

Premkumari v. Prahlad Dev   (2008) 3 SCC 193, it is ultimately

concluded by this Court that the liability under Section 163A of the

Act is on the owner of the vehicle as a person cannot be both, a

claimant as also a recipient and, therefore, the heirs of the owner

could not have maintained the claim in terms of Section 163A of the

Act.  It is further observed that, for the said purpose, only the terms

of the contract of insurance could be taken recourse to.   In the

recent decision of this Court in the case of  Ashalata Bhowmik

(supra), it is specifically held by this Court that the parties shall be

governed by the terms and conditions of the contract of insurance.

27

Therefore, as per the contract of insurance, the insurance company

shall be liable to pay the compensation to a third party and not to

the   owner,   except   to   the   extent   of   Rs.1   lakh   as   observed

hereinabove.   

6.In view of the above and for the reasons stated above, the

present appeal is partly allowed to the aforesaid extent and it is

observed and held that the original claimants shall be entitled to a

sum of Rs.1 lakh only with interest @ 7.5 per cent per annum from

the date of the claim petition till realization.   In the facts and

circumstance of the present case, there shall be no order as to

costs.

………………………..J.

(ASHOK BHUSHAN)

…………………………..J.

(M. R. SHAH)

New Delhi,

January 7, 2020.