1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  1665        OF  2019

(Arising out of SLP (Civil) No. 33757 of 2018)

Sunita & Ors.  …Appellants 

:Versus:

Rajasthan State Road Transport 

Corporation & Anr. ….Respondents

J U D G M E N T

A.M. Khanwilkar, J.

1.Leave granted.

2.The captioned appeal assails the decision of the High

Court of Judicature for Rajasthan, Jaipur Bench, dated 25

th

July, 2018 in S.B. Civil Miscellaneous Appeal No. 521 of

2017, whereby the appeal filed by respondent No.1 (The

Rajasthan State Road Transport Corporation) owner of the

offending vehicle, was allowed. The High Court was pleased

to set aside the Award passed by the Motor Accident Claims

2

Tribunal, Sawai Madhopur (for short “the Tribunal”)   in

favour of the appellants/claimants for the death of their

family member, Sitaram and consequently dismissed the

SBCMA   No.581/2017   filed   by   the   appellants   for

enhancement of the compensation amount granted by the

Tribunal. 

3.Briefly stated, on 28

th

 October, 2011 at around 7 A.M.,

Sitaram (husband of appellant No.1 and father of appellant

Nos.2   and   3, minor   children)   was   riding   a   motorcycle,

bearing registration number RJ­25 SA 6923, along with a

pillion   rider,   one   Rajulal   Khateek,   when   the   motorcycle

collided   with   a   bus   coming   from   the   opposite   direction

bearing registration number RJ­26/P.A. 0042, owned by

respondent   No.1   and   rashly   and   negligently   driven   by

respondent   No.2.   The   accident   resulted   in   the   death   of

Sitaram   and   severe   injuries   to   the   pillion   rider,   Rajulal

Khateek. Thereafter, the appellants and the parents of the

deceased Sitaram filed two separate petitions before the

Tribunal seeking compensation for the death of Sitaram,

who was a senior teacher in a Government school, from the

3

respondents,   to   the   tune   of   Rs.2,62,02,408/­   and

Rs.1,13,42,984/­, respectively.

4.The respondents resisted the said claim petitions. They

denied that the offending bus had caused the accident. They

contended that the accident was caused due to the mistake

and negligence on the part of the deceased Sitaram himself

as he was riding on the wrong side of the road and he did

not know how to ride the motorcycle. He did not have a

valid driving licence and was not wearing a helmet at the

time of the accident, which was in violation of traffic rules.

The respondents also doubted the validity of the evidence

and witnesses on record.

5.The Tribunal in its judgment dated 14

th

  December,

2016,   extensively   analysed   the   evidence   on   record.   It

considered   the   evidence   of   the   deceased’s   wife   Sunita

(appellant No.1 herein), who deposed about the accident

which resulted in Sitaram’s death. The father of Sitaram,

Mool Chand Kirad (A.D.3), also deposed about the accident

of the offending bus with the motorcycle causing the death

4

of Sitaram at the spot of the accident. The Tribunal also

considered   FIR   No.247/2011   (Exh.1)   and   charge­sheet

(Exh.2)   filed   against   respondent   No.2   for   offences

punishable under Sections 279, 337 and 304A of the Indian

Penal   Code   (‘IPC’)   and   Sections   134/187   of   the   Motor

Vehicles   Act   (for   short   “the   Act”).   It   noted   that   the

respondents had not challenged the FIR or the charge­sheet

before any authority.

6.The   Tribunal   also   examined   the   deposition   of

Bhagchand Khateek (A.D.2), a witness to the incident who

deposed that he had gone to his brother’s house at Shivad

village, one day prior to the date of the accident. At the time

of the accident, he had gone to relieve himself and was

walking   on   the   left   side   of   the   road   when   he   saw   the

motorcycle with number RJ 25 SA 6923, which was also on

the left side of the road, being hit by the offending bus

bearing registration No. RJ­26/P.A. 0042, being driven at a

high   speed   coming   on   to   the   wrong   side   of   the   road,

resulting in the instant death of the rider of the motorcycle.

He   further   deposed   that   the   name   of   the   driver   of   the

5

offending bus was Banwari (respondent No.2). In his cross­

examination,   Bhagchand   revealed   that   he   did   not   see

Banwari (respondent No.2) after the accident and further,

that there was a pillion rider on the motorcycle who was a

man, but he couldn’t identify the man’s age. 

7.The   respondents   challenged   the   evidence   of

Bhagchand (A.D.2) on the ground that his name was not

mentioned in the list of witnesses set out in the charge­

sheet (Exh.2) and could not have been near the spot when

the accident occurred. For, he was a resident of Pakhala

village,   which   was   3   (three)   Kilometres   away   from   the

alleged accident spot. Despite these objections, the Tribunal

accepted the veracity of Bhagchand’s deposition. It held that

not all the eye­witnesses to the incident needed to be named

in the charge­sheet and that the respondents had failed to

ask Bhagchand any question during the cross examination

so as to cast any doubt on the veracity of his statement.

Further, the respondents had also failed to ask Bhagchand

about giving any statement to the police. Bhagchand had

deposed that on the day of incident, he was at his brother’s

6

house in Shivad village, which did not preclude him from

being an eye­witness to the incident. 

8.The Tribunal then noted that respondent No.2 driver of

the offending bus, Banwari Lal, had not been examined as a

witness by the respondents. Additionally, it found that the

site map of the accident (Exh.3) showed that the accident

had occurred at a turning in the road, and yet the offending

vehicle was driven at a high speed. This aspect was read

with the unchallenged evidence of the witness Bhagchand

Khateek (A.D.2), who inter alia deposed that at the time of

the accident, the offending bus was being driven recklessly

at a high speed and also that the respondents had failed to

ask the said witness Bhagchand any question about the

purported negligence of the rider of the motorcycle, Sitaram.

Further, the respondents had failed to show that they had

challenged   the  filing  of   the   charge­sheet   (Exh.2)  against

respondent No.2 driver of the offending vehicle. Finally, the

Tribunal   adverted   to   the   post­mortem   report   (Exh.4)

wherein it was recorded that the deceased had died due to

7

shock   arising   from   various   fractures   on   his   body.   The

Tribunal also took into account the notice under Section

134 of the Act (Exh.7), wherein respondent No.2 had not

made any statement that the accident had occurred due to

the   negligence   of   the   motorcycle   rider.   On   a   combined

reading of the aforesaid evidence, the Tribunal held that

there   was   no   negligence   on   the   part   of   the   deceased

Sitaram, while riding the motorcycle and that he was fatally

hit by the bus being driven recklessly and at a high speed

by respondent No.2.

9.The Tribunal also examined the notice under Section

133 of the Act (Exh.6) in which the Assistant Transport

Inspector, Tonk Bus Depot, stated that respondent No.2

was  the  driver  of the  offending bus  bearing registration

number  RJ­26/P.A.  0042.   It  then  examined  the  notice

under Section 134 of the Act (Exh.7), wherein respondent

No.2   stated   that   the   offending   bus   bearing   registration

number RJ­26/P.A. 0042 was being operated by him on the

date and place of the accident. The Tribunal thus concluded

that   respondent   No.2   was   under   the   employment   of

8

respondent No.1 at the time of the accident and was driving

the offending bus which caused the accident. 

10.On   the   basis   of   the   aforesaid   findings   and

observations,   the   Tribunal   partly   allowed   the   two   claim

petitions.     After   deducting   income   tax   payable   on   the

income   received   by   Sitaram,   the   Tribunal   awarded

compensation of Rs.48,33,235 (Rupees Forty Eight Lakh

Thirty Three Thousand Two Hundred and Thirty Five only)

jointly and severally to the appellants and the parents of

Sitaram, along with interest. The Tribunal observed that

there was evidence on record to show that Sunita (appellant

No.1) wife of the deceased was having estranged relations

with her husband and thus ordered that the compensation

be divided in such a way that the appellants herein would

receive   Rs.38,33,235   (Rupees   Thirty   Eight   Lakh   Thirty

Three Thousand Two Hundred and Thirty Five only) and the

remaining amount of Rs.10,00,000 (Rupees Ten Lakh only)

would be given to the parents of the deceased. 

9

11.The appellants, aggrieved by the deduction of income

tax from the calculated income of the deceased, filed S.B.

Civil   Miscellaneous   Appeal   No.581   of   2017   while   the

respondents filed two appeals viz. S.B. Civil Miscellaneous

Appeal No.521 of 2017  and S.B. Civil Miscellaneous Appeal

No.522 of 2017, before the High Court of Rajasthan, Jaipur

Bench. Vide a common judgment dated 25

th

 July, 2018, the

High Court set aside the Tribunal’s judgment in entirety, on

the   grounds   that   non­examination   of   the   pillion   rider,

Rajulal Khateek, was fatal to the case of the   appellants,

that the witness Bhagchand (A.D. 2) was unreliable and his

evidence could not be reckoned  and that the site map of the

accident  (Exh.3) showed that the deceased  Sitaram was

riding his motorcycle on the wrong side of the road at the

time when the accident occurred, thus, proving that it was

Sitaram, and not respondent No.2 (bus driver), who was

guilty of negligence. The High Court thus allowed the two

appeals   filed   by   the   respondents   and   set   aside   the

Tribunal’s   judgment,   and   consequently   dismissed   the

appeal filed by the appellants.

10

12.We have heard Mr. Anuj Bhandari, learned counsel

appearing for the appellants and Mr. S.K. Bhattacharya,

learned   counsel   appearing   for   the   respondents.   Mr.

Bhandari   submits   that   the   Motor   Accident   Claims   are

summary   proceedings   so   as   to   adjudicate   the   adequate

amount of compensation in case of an accident and that a

claim under the Act has to be decided on the touchstone of

preponderance of probability rather than on the standard of

proof beyond reasonable doubt which applies in criminal

matters. He submits that evidence of Bhagchand (A.D.2)

was justly accepted by the Tribunal and the High Court

discarded the same on specious ground that he was not

cited as a witness in the criminal case registered by the

local   police   in   respect   of   the   subject   accident   and   was

unable to tell the age of the pillion rider. Further, the non­

examination of a witness cited in the charge sheet would not

be fatal to the appellant’s claim and the entire claim could

not   be   rejected   merely   on   such   ground.   Besides,   the

statement of the pillion rider Rajulal Khateek, as recorded

by the police under Section 161 of the Criminal Procedure

Code (‘CrPC’), clearly stated that  the offending bus was

11

being driven in a rash and negligent manner and on the

wrong side of the road and although this witness has not

been   examined   in   these   proceedings,   his   statement

nevertheless remained on the record as part of the final

report filed under Section 173 CrPC and hence, that could

not be discarded merely for lack of examination of the said

witness. 

13.Mr.   Bhandari   also   submits   that   on   the   issue   of

negligence   by   the   rider   of   the   motorcycle   and   the   said

motorcycle being driven on the wrong side of the road, the

High Court came to a diametrically opposite finding from

the Tribunal, merely by reference to the site plan, on the

basis   of   conjuncture   and   surmises   and   in   complete

disregard   of   the   other   evidence   and,   in   particular,   the

factual   position as   set   out   in  the  site   plan (Exh.3).  He

submits that the Tribunal had justly opined that the site

plan indicated that the offending bus was being driven at a

high speed and after hitting the motorcycle, it went further

ahead and rammed into an electricity pole off the road, well

12

past the accident spot. The Tribunal’s judgment was a well­

reasoned decision and a plausible view of the matter. Thus,

the High Court committed grave illegality in setting aside

the said decision. He relied upon Kusum Lata and Ors. Vs.

Satbir and Ors.

1

,  Bimla Devi and Ors. Vs. Himachal

Road Transport Corporation  and  Ors.

2

,  United India

Insurance Company Limited Vs. Shila Datta and Ors. ,

3

and Dulcina Fernandes and Ors. Vs. Joaquim Xavier

Cruz and Anr. 

4

, in support of his arguments.

14.Per contra, Mr. S.K. Bhattacharya, learned counsel for

the respondents, argues that the Tribunal’s decision was

wholly   untenable.   Not   only   did   the   appellants   failed   to

examine any independent witness to the case but also, the

testimony of Bhagchand (A.D. 2) was not credible as neither

was his name set out in the list of witnesses nor could he

identify   the   age   of   the   pillion   rider   on   the   motorcycle.

However, the same witness could clearly identify both, the

1 (2011) 3 SCC 646

2 (2009) 13 SCC 530 

3 (2011) 10 SCC 509

4 (2013) 10 SCC 646

13

number of the motorcycle and the number of the offending

bus, thus indicative of the fact that the witness was tutored

and not a natural witness. Mr. Bhattacharya submits that

the Tribunal’s opinion, that not all witnesses named in the

charge­sheet   were   required   to   be   presented   by   the

investigating agency rather, only the spot witnesses were

required, was contradictory, since the pillion rider on the

motorcycle, Rajulal Khateek, was mentioned as a witness in

the charge­sheet but the said person was not presented for

examination.

15.Mr.   Bhattacharya   further   argues   that   the   two

principles   applicable   to   the   assessment   of   evidence   in

matters   of   reckless   driving   and   negligence   are  res   ipsa

loquitor  and preponderance of probability.   That principle

casts a burden on the appellants/claimants to show that

the   deceased   Sitaram   was   not   negligent   in   riding   his

motorcycle. The facts, however, indicate that the accident

occurred   in   the   middle   of   the   road   and   although   the

offending bus was being driven in the middle of the road,

14

the fault lay with the lighter vehicle namely, the motorcycle.

Merely because the bus was being driven fast, it does not

follow that the same was also being driven negligently. The

evidence on record lacked basic requirements to prove the

guilt   of   respondent   No.2   driver,   let   alone   on   the

preponderance of probability and there was no evidence to

indicate the callousness or negligence of the bus driver.

There was no assessment of contributory negligence on the

part of the deceased Sitaram and the appellants failed to

prove any negligence on behalf of the respondents.

16.Finally,   Mr.   Bhattacharya   submits   that   the

compensation awarded by the Tribunal to the parents of the

deceased Sitaram was incorrect since there was no evidence

on record to show that the parents were dependent on the

deceased or that they were staying with him. Sitaram was

admittedly not a bachelor and was not staying with his

parents.   While   the   parents   did   have   the   right   to   filial

consortium, however, compensation under such head was

to be awarded separately and not on a structured basis.

15

17.We have cogitated over the above submissions and

have examined the relevant record. The pivotal question is

about the correctness of the approach of the High Court in

setting aside the findings of fact recorded by the Tribunal.

Further, whether the circumstances emanating from the

evidence   produced   by   the   parties   justify   the   conclusion

reached by the High Court on the factum of negligence on

the part of the motorcycle rider, the deceased Sitaram, in

causing   the   accident   with   the   offending   bus   driven   by

respondent No.2. 

18.Indeed, we are conscious of the scope of an appeal

under Article 136 of the Constitution of India. This Court

ordinarily   does   not   re­examine   or   re­appreciate   the

evidence. But it is certainly open to this Court to interfere if

the findings recorded in the judgment under appeal are

found to be manifestly wrong or perverse. 

19.We may immediately turn to the manner in which the

well­considered and exhaustive judgment of the Tribunal

running into over 24 pages came to be reversed by the High

16

Court, if we may say so, in a cryptic manner in 5 pages. The

relevant portion of the High Court judgment under appeal,

after recording facts and submissions of the counsel, reads

thus:

“In order to prove Issue No.1, claimants examined AW­2

Bhagchand.   The   said   witness   deposed   that   on

28.10.2011, while he was returning after answering the

call of nature, he saw that a motorcycle was coming from

village Manhapura side. The Roadsways but came from

opposite direction and struck against the motorcycle. As a

result, one person, who was sitting on the motorcycle died.

In his cross­examination, he deposed that one more person

was also sitting on the motorcycle. However, he could not

tell if the said person was young, old or a child.

FIR Exhibit­1 was lodged by Kailash Chand with

regard to the accident in question. A perusal of the same

reveals that the motorcycle was being driven by Sita Ram

and Raju Lal Khateek was sitting on the pillion seat.  Best

eye­witness in the present case can be said to be Raju Lal

Khateek, who was travelling with the deceased at the time

of   accident.   However,   Raju   Lal   Khateek   has   not   been

examined by the claimants before the Tribunal. The name

of Bhagchand is not shown in the list of witnesses as an

eye­witness in the criminal case. In the criminal case, Raju

Lal Khateek has been shown as an eye­witness. A perusal

of the site plan Exhibit­3 reveals that the bus was going on

its correct side of the road, whereas, the motorcycle was

coming on the wrong side of the road, had struck against

the bus.

In the facts and circumstances of the present case,

no   reliance   can   be   placed   on   the   statement   of   AW­2

Bhagchand, who had been examined by the claimants as

an eye­witness to the accident. The said witness could not

even tell in his cross­examination with regard to the age of

the person, who was sitting on the pillion seat. Thus, the

learned   Tribunal   fell   in  error   in  deciding   Issue   No.1   in

favour   of   the   claimants.   Accordingly,   finding   of   the

17

Tribunal on Issue No.1 is reversed and the said issue is

decided against the claimants.”

This is the only analysis/discussion in the entire judgment

to reverse the exhaustive analysis done by the Tribunal to

which we have set out in brief in paragraphs 5 to 9 above.

The thrust of the reasoning given by the High Court rests on

the   unreliability   of   the   witnesses   presented   by   the

appellants:   first,   that   the   evidence   given   by   Bhagchand

(A.D.2)  was  unreliable because  he  was  not   shown  as  a

witness in the list of witnesses mentioned in the charge

sheet filed by the police and that the said witness could not

identify the age of the pillion rider, Rajulal Khateek. Second,

the said pillion rider himself, Rajulal Khateek, who was the

“best”   witness   in   the   matter,   was   not   presented   for

examination by the appellants. The High Court also relies

on the site map (Exh.3) to record the finding on the factum

of   negligence   of   the   deceased   Sitaram   in   causing   the

accident which resulted in his death. 

20.We have no hesitation in observing that such a hyper­

technical and trivial approach of the High Court cannot be

18

sustained in a case for compensation under the Act, in

connection with a motor vehicle accident resulting in the

death of a family member. Recently, in  Mangla Ram Vs.

Oriental   Insurance   Company   Limited   and   Ors.

5

,  (to

which one of us, Khanwilkar, J. was a party), this Court has

restated the position as to the approach to be adopted in

accident claim cases. In that case, the Court was dealing

with a case of an accident between a motorcycle and a jeep,

where the Tribunal had relied upon the FIR and charge­

sheet,   as   well   as   the   accompanying   statements   of   the

complainant and witnesses, to opine that the police records

confirmed   the   occurrence   of   an   accident   and   also   the

identity   of   the   offending   jeep   but   the   High   Court   had

overturned that finding inter alia on the ground that the oral

evidence supporting such a finding had been discarded by

the Tribunal itself and that reliance solely on the document

forming part of the police record was insufficient to arrive at

such a  finding. Disapproving that approach, this  Court,

after adverting to multitude of cases under the Act, noted as

follows:

5 (2018) 5 SCC 656

19

“22. 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

6

  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 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 paras

11­15, the Court observed thus: (SCC pp. 533­34)

“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

6 Supra at footnote 2

20

absolutely no reason to falsely implicate Respondents

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

occurrence. 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)

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 similar findings, recorded by the Tribunal was set

aside.

23.  Following the enunciation in  Bimla Devi case, this

Court in  Parmeshwari  v.  Amir Chand

7

  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

7 (2011) 11 SCC 635

21

the testimony of the eyewitnesses in paras 12 & 13 and

observed thus: (Parmeshwari case, SCC p. 638)

“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. …”

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

Bros.   (P)   Ltd.  v.  M.   Karumai   Ammal

8

,   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 IPC, is

more stringent than negligence sufficient under the law of

tort to create liability. The observation made in para 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: (SCC pp. 458­59)

“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

8 (1980) 3 SCC 457

22

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 emphasising 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 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.”

25.  In  Dulcina Fernandes

9

, this Court examined similar

situation where the evidence of claimant’s eyewitness 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 standard of proof beyond reasonable doubt could not

have been applied as noted in Bimla Devi. In paras 8 & 9

9 Supra at footnote 4

23

of   the   reported   decision,   the   dictum   in  United   India

Insurance Co. Ltd. v. Shila Datta

10

, has been adverted to

as under: (Dulcina Fernandes case, SCC p. 650)

“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.’”

In para 10 of  Dulcina Fernandes, the Court opined that

non­examination 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.”

10 (2011) 10 SCC 509

24

It is thus well settled that in motor accident claim cases,

once the  foundational fact, namely, the actual occurrence

of the accident, has been established, then the  Tribunal’s

role   would   be   to   calculate   the   quantum   of   just

compensation if the accident had taken place by reason of

negligence of the driver of a motor vehicle and, while doing

so,   the   Tribunal   would  not   be   strictly   bound   by   the

pleadings   of   the   parties.   Notably,  while   deciding   cases

arising out of motor vehicle accidents, the standard of proof

to be borne in mind must be of preponderance of probability

and not the strict standard of proof beyond all reasonable

doubt which is followed in criminal cases.

21.In the present case, we find that the Tribunal had

followed a just approach in the matter of appreciation of the

evidence/materials   on   record.   Whereas,   the   High   Court

adopted   a   strict   interpretation   of   the   evidence   on   the

touchstone of proof beyond reasonable doubt to record an

adverse finding against the appellants and to reverse the

well   considered   judgment   of   the   Tribunal   in   a   cryptic

manner.

25

22. Reverting to the factual matrix, the actual occurrence

of the accident between the motorcycle driven by Sitaram

bearing registration number RJ 25 SA 6923 coming from

one   side   and   a   bus   belonging   to   respondent   No.1   (the

Rajasthan   State   Road   Transport   Corporation)   bearing

registration   number   RJ­26/P.A.   0042   coming   from   the

opposite direction, is duly proved. The Tribunal has relied

upon the uncontroverted evidence of witnesses A.D.1 and

A.D. 3, and the documents presented by  them, especially

FIR No. 247/2011 (Exh. 1) and charge­sheet (Exh.2) against

one Banwari Lal Bairwa (respondent No.2), charging him

with offences under  Sections 279, 337 and 304A of the IPC

and   Sections   134/187 of   the   Act,   to   establish   that   on

28.10.2011 at around 7 A.M., Sitaram, along with pillion

rider Rajulal Khateek, was riding on a motorcycle bearing

number RJ 25 SA 6923 from village Bapuee to Chaut ka

Barwad for Daug, to his sister, when, near Mahapura tri­

section,   bus   number   RJ­26/P.A.   0042   belonging   to

respondent   No.1   (the   Rajasthan   State   Road   Transport

26

Corporation)   coming   from   the   opposite   direction   hit   the

motorcycle from the front, resulting in the death of Sitaram.

23.The   Tribunal   had   justly   accepted   the   appellants’

contention   that   the   respondents   did   not   challenge   the

propriety of the said FIR No. 247/2011 (Exh. 1) and charge­

sheet (Exh. 2) before any authority. The only defence raised

by the respondents to this plea was that the said FIR No.

247/2011   was   based   on   wrong   facts   and   was   filed   in

connivance between the appellants/complainants and the

police, against which the respondents complained to the in­

charge of the police station and the District Superintendent

of Police but to no avail. Apart from this bald assertion, no

evidence   was   produced   by   the   respondents   before   the

Tribunal   to   prove   this   point.   The   filing   of   the   FIR   was

followed by the filing of the charge­sheet against respondent

No.2 for offences under u/Sections 279, 337 and 304A of

the IPC and Sections 134/187 of the Act, which, again,

reinforces the allegations in the said FIR insofar as the

occurrence of the accident was concerned and the role of

respondent No.2 in causing such accident. Be that as it

27

may, the High Court has not even made a mention, let alone

record a finding, of any impropriety against FIR 247/2011

(Exh. 1) or charge­sheet (Exh. 2) or the conclusion reached

by the Tribunal in that regard. Yet, the FIR and the Charge­

sheet has been found to be deficient by the High Court.

24.Before   the   Tribunal,   respondent   No.1   has   neither

denied that respondent No.2 was in its employment at the

time of the accident nor has it denied that respondent No.2

was driving the offending bus no. RJ­26/P.A. 0042 at the

time of the accident. The Tribunal has also referred to the

Post­mortem report (Exh.4) which establishes that Sitaram

died due to shock arising from various fractures on his

body,   which,   undoubtedly,   were   rendered   due   to   his

accident with the offending bus. All of the aforesaid evidence

remained uncontroverted. While the Tribunal has accepted

these depositions and the evidence presented in that regard,

the High Court has, surprisingly, not even referred to it or

even   the   numerous   documents   presented   by   the   said

witnesses as evidence, apart from a passing reference to FIR

247/2011 (Exh.1). 

28

25.The Tribunal’s reliance upon FIR 247/2011 (Exh. 1)

and charge­sheet (Exh. 2) also cannot be faulted as these

documents indicate the complicity of respondent No.2. The

FIR and charge­sheet, coupled with the other evidence on

record, inarguably establishes the occurrence of the fatal

accident   and   also   point   towards   the   negligence   of   the

respondent No.2 in causing the said accident. Even if the

final   outcome   of   the   criminal   proceedings   against

respondent No.2 is unknown, the same would make no

difference atleast for the purposes of deciding the claim

petition under the Act. This Court in Mangla Ram (supra),

noted   that   the   nature   of   proof   required   to   establish

culpability   under   criminal   law   is   far   higher   than   the

standard required under the law of torts to create liability.

26.Accordingly, we have no hesitation in upholding the

finding recorded by the Tribunal that there was an accident

on   28­10­2011   at   around   7AM   between   the   motorcycle

driven by Sitaram bearing registration number RJ 25 SA

6923   and   a   bus   belonging   to   respondent   No.1.   (the

29

Rajasthan   State   Road   Transport   Corporation)   bearing

registration   number   RJ­26/P.A.   0042   coming   from   the

opposite direction and being driven rashly and negligently

by respondent No.2, which resulted in the death of Sitaram.

27.The   next   question   is   whether   the   purported

shortcomings in the evidence of Bhagchand Khateek (A.D.2)

and   the   lack   of   evidence   of   the   pillion   rider   on   the

motorcycle,   Rajulal   Khateek,   would   be   fatal   to   the

appellants’ case. As regards the evidence of Bhagchand, the

High Court found that the deposition of the said witness

was unreliable because his name was not mentioned in the

list   of   witnesses   in   the   criminal   proceedings   and   also

because he was unable to tell the age of the pillion rider.

Besides, the said witness lived in Pakhala village, which was

3 (three) kilometres away from the accident spot and hence,

he   could   not   have   been   near   the   said   spot   when   the

accident   occurred.   The   Tribunal   had   dealt   with   these

objections quite substantially and, in our opinion, correctly,

in its judgment, wherein it records:

30

“ In the present case the petitioners have got examined

the   eye­witness   A.D.2   Bhag   Chand   son   of   Ram   Dev.

Admittedly the name of the witness Bhag Chand is not

mentioned in the list of witnesses in exhibit­2 charge

sheet   but   if   the   interrogation   with   this   witness   is

perused then the opponent in order of not considering

this witness as eye­witness, has not asked about giving

police statement or not having his name in the list of

witnesses.  The   witness   A.D.2   Bhag   Chand   Khateek,   in

interrogation on behalf of opponents has accepted this that

he neither knows Banwari nor after the incident he has seen

Banwari.

During interrogation the statement of the witness has been

that I was near the place of incident itself. That time I was

returning   after   relieving   myself.  The   argument   of   the

opponents   has   been   that   the   witness   Bhag   Chand   is

resident of village Pakhala whereas the place of incident

is at distance of 3 k.m. therefore, the statement of going

to toilet is false. Therefore, he should not be considered

eye­witness. But the witness A.D.2 Bhag Chand Khateek

has   stated   in   his   main   statement   that   one   day   from

dated 28.10.2011, he had come to his brother’s house at

village   Shivad.   In   such   a   Situation,   in   our   humble

opinion, the witness being at a distance of 3 k.m. from

spot of incident, being resident of Pakhala village, this

cannot   be   considered   that   this   witness   would   not   be

considered eye­witness.

Whereas   there   is   question   of   his   name   not   being   in   the

charge­sheet   as   witness,   definitely   due   to   this   fact,   each

such   witness   cannot   be   considered   eyewitness   who   gives

little statement about incident. But the evidence which the

witness A.D.2 Bhag Chand Khateek has given on oath, in

order to prove that distrust worthy, the opponents have

not   done   any   such   interrogation   from   which   there   is

suspicion in the statements of witness. The witness Bhag

Chand Khateek was not even this suggestion that his

police statement was not taken or the police had not

interrogated him. In our humble opinion, in cases like

accident occurring suddenly, the persons present near

the place of incident are eye­witness of the incident. But

during   investigation   this   is   not   necessary   that   the

investigation agency should name all the eye­witnesses

as witness in the charge sheet. Therefore, the statement

31

of   witness   A.D.2   Bhag   Chand   Khateek   cannot   be

considered distrust worthy that his name in the charge

sheet is not mentioned as witness.”

(emphasis supplied)

28.Clearly, the evidence given by Bhagchand withstood

the respondents’ scrutiny and the respondents were unable

to shake his evidence. In turn, the High Court has failed to

take   note   of   the   absence   of   cross   examination   of   this

witness   by   the   respondents,   leave   alone   the   Tribunal’s

finding   on   the   same,   and   instead,   deliberated   on   the

reliability   of   Bhagchand’s   (A.D.2)   evidence   from   the

viewpoint   of   him   not   being   named   in   the   list   of   eye

witnesses   in   the   criminal   proceedings,   without   even

mentioning as to why such absence from the list is fatal to

the case of the appellants. This approach of the High Court

is mystifying, especially in light of this Court’s observation

[as   set   out   in  Parmeshwari (supra)   and   reiterated   in

Mangla Ram (supra)] that the strict principles of proof in a

criminal   case   will   not   be   applicable   in   a   claim   for

compensation under the Act and further, that the standard

to be followed in such claims is one of preponderance of

32

probability   rather   than   one   of   proof   beyond   reasonable

doubt. There is nothing in the Act to preclude citing of a

witness in motor accident claim who has not been named in

the list of witnesses in the criminal case. What is essential

is that the opposite party should get a fair opportunity to

cross examine the concerned witness. Once that is done, it

will not be open to them to complain about any prejudice

caused to them. If there was any doubt to be cast on the

veracity of the witness, the same should have come out in

cross examination, for which opportunity was granted to the

respondents by the Tribunal. 

29.The importance of cross­examining a witness has been

elucidated by this Court on several occasions, notably in

Kartar Singh Vs. State of Punjab ,

11

  where a Five­Judge

Bench of this Court elaborated:

“278. Section 137 of the Evidence Act defines what cross­

examination means and Sections 139 and 145 speak of the

mode of cross­examination with reference to the documents

as well as oral evidence. It is the jurisprudence of law that

cross­examination is an acid­test of the truthfulness of

the   statement   made   by   a   witness   on   oath   in

examination­in­chief, the objects of which are:

11 (1994) 3 SCC 569

33

(1) to destroy or weaken the evidentiary value of the

witness of his adversary;

(2)   to   elicit   facts   in   favour   of   the   cross­   examining

lawyer's   client   from   the   mouth   of   the   witness   of   the

adversary party;

(3) to show that the witness is unworthy of belief by

impeaching the credit of the said witness; 

and the questions to be addressed in the course of cross­

examination are to test his veracity; to discover who he

is and what is his position in life; and to shake his credit

by injuring his character.

279. The identity of the witness is necessary in the normal

trial of cases to achieve the above objects and the right of

confrontation is one of the fundamental guarantees so

that he could guard himself from being victimized by any

false and invented evidence that may be tendered by the

adversary party.”

(emphasis supplied)

The High Court has not held that the respondents were

successful in challenging the witnesses’ version of events,

despite being given the opportunity to do so. The High Court

accepts that the said witness (A.D.2) was cross examined by

the   respondents   but   nevertheless   reaches   a   conclusion

different from that of the Tribunal, by selectively overlooking

the   deficiencies   in   the   respondent’s   case,   without   any

proper reasoning.

30.The High Court discarded the evidence of Bhagchand

(A.D. 2) also because he could not recollect the age of the

34

pillion rider. The inability of the witness to identify the age

of the pillion rider cannot, per se, be a militating factor to

discard his entire version especially since the presence of

the   witness   at   the   time   and   place   of   the   accident   has

remained unshaken and including his deposition regarding

the manner of occurrence of the accident and identity of the

driver   of   the   offending   vehicle.   The   filing   of   FIR

No.247/2011   (Exh.1)   and   the   subsequent   filing   of   the

charge­sheet (Exh.2) corroborate the witnesses’ evidence.

The view taken by the Tribunal therefore, on the veracity of

the evidence of A.D. 2, is unexceptionable and there was no

reason for the High Court to interfere with the same. 

31.Similarly, the issue of non­examination of the pillion

rider, Rajulal Khateek, would not be fatal to the case of the

appellants.   The   approach   in   examining   the   evidence   in

accident   claim   cases   is   not   to   find   fault   with   non

examination of some “best” eye witness in the case but to

analyse the evidence already on record to ascertain whether

that is sufficient to answer the matters in issue on the

touchstone of preponderance of probability. This court, in

35

Dulcina Fernandes (supra), faced a similar situation where

the evidence of claimant's eyewitness was discarded by the

Tribunal and the respondent was acquitted in the criminal

case concerning the accident. This Court, however, took the

view that the material on record was prima facie  sufficient

to   establish   that   the   respondent   was   negligent.   In   the

present case, therefore, the Tribunal was right in accepting

the claim of the appellants even without the deposition of

the pillion rider, Rajulal Khateek, since the other evidence

on record was good enough to  prima facie  establish the

manner in which the accident had occurred and the identity

of the parties involved in the accident.

32.On the issue of negligence by the deceased Sitaram in

causing the accident, the Tribunal has referred to the notice

issued under Section 134 of the Act (Exh. 7) to the driver of

the offending vehicle, respondent No.2. It records that in the

said notice, respondent No.2 failed to give any statement

indicating that the accident occurred due to any mistake by

the   rider   of   the   motorcycle,   Sitaram.   The   Tribunal   has

further relied upon the evidence of Bhagchand (A.D.2) and

36

also upon the site plan of the accident (Exh. 3) to reach a

conclusion   that   respondent   No.2   recklessly   drove   the

speeding   bus   on   the   wrong   side   of   the   road,   into   the

motorcycle being ridden by Sitaram, who was on the correct

side of the road, and caused his death. Whereas, the High

Court has disregarded the evidence of Bhagchand. Further,

the site plan (Exh. 3) cannot be read in isolation. It will have

to be examined in conjunction with the other evidence. 

33.The site plan (Exh. 3) has been produced in evidence

before   the   Tribunal   by   witness   A.D.   1   (appellant   No.1

herein) and the record seems to indicate that the accident

occurred  in the middle  of the  road. However, the  exact

location of the accident, as marked out in the site plan, has

not been explained muchless proved through a competent

witness by the respondents to substantiate their defence.

Besides, the concerned police official who prepared the site

plan has also not been examined. While the existence of the

site plan may not be in doubt, it is difficult to accept the

theory propounded on the basis of the site plan to record a

finding   against   the   appellants   regarding   negligence

37

attributable   to   deceased   Sitaram,   moreso   in   absence   of

ocular evidence to prove and explain the contents of the site

plan.

34.Be   it   noted   that   the   evidence   of   witness   A.D.2

(Bhagchand)  unequivocally  states that the respondent No.2

bus driver was negligent in driving recklessly at a high

speed on the wrong side of the road, thus, resulting in the

accident which caused the death of Sitaram. It was not open

to the High Court to discard this evidence. Additionally, the

Tribunal had justly placed reliance on the contents of FIR

No.247/2011   (Exh.   1)   and   charge­sheet   (Exh.2)   which

prima facie  indicate the negligence of respondent No.2 in

driving the bus.   We once again remind ourselves of the

dictum in  Dulcina Fernandes  (supra) and thereafter in

Mangla Ram (supra), and answer the factum of negligence

of   the   driver   of   the   offending   vehicle   against   the

respondents. 

35.Reverting to the question of adequacy of compensation

amount determined by the Tribunal, the appellants have not

38

assailed the order of the High Court rejecting their appeal.

Further,   in their appeal before the High Court (SBCMA

No.581 of 2017), the limited grievance was about deduction

of income tax from the calculated income. That ground is

unsustainable   in   light   of   the   decision   in  National

Insurance Company Limited Vs. Pranay Sethi and Ors .

12

We cannot permit the appellants to widen the scope in the

present appeal, muchless pray for enhanced compensation.

We are instead inclined to restore the Award passed by the

Tribunal   as   it   has   determined   the   just   compensation

amount,   keeping   in   mind   all   the   relevant   parameters

including   the   apportionment   thereof   between   the   family

members of the deceased. Upholding that Award would be

doing complete justice.

36.Resultantly, this appeal must succeed. We hold that

the   impugned   judgment   and   order   of   the   High   Court

deserves to be set aside and instead, the Award passed by

the Tribunal dated 14

th

 December, 2016 be restored.

12 (2017) 16 SCC 680

39

37.Appeal is allowed in the above terms. No order as to

costs.  

................................J

(A.M. Khanwilkar)

................................J

(Ajay Rastogi)

New Delhi.

February 14, 2019.