ANIL Vs NEW INDIA ASSURANCE CO. LTD..
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-003291-003292 / 2011
Diary number: 38857 / 2010
Advocates: AISHWARYA BHATI Vs
AJAY PAL
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 3291-3292 OF 2011
ANIL & ORS .....APPELLANTS
Versus
NEW INDIA ASSURANCE CO. LTD. & ORS .....RESPONDENTS
J U D G M E N T
Dr D Y CHANDRACHUD, J
1 The Punjab and Haryana High Court by its judgment dated 6 September
2010 reversed a decision of the Motor Accident Claims Tribunal, Rewari dated
6 February 2001. The Tribunal awarded compensation of Rs. 21,38,000/-
together with interest at the rate of 9 percent per annum to the appellants. The
High Court reversed the award on the ground that the appellants had set up a
2
“brazenly false case…to stage manage a fake involvement of the insured’s
vehicle”.
2 The deceased was a person by the name of Ram Kanwar. His brother
Satbir Singh was the owner of a tractor. The case of the claimants which was
sought to be established through PW1 Bhawani Shankar was that on 12
January 1995 he together with two others namely Rohtas and Ghanshyam
(PW2) were proceeding in a tractor driven by Dharampal from Sehjahpur to
village Jat Behrod. Ram Kanwar signalled for the tractor to stop. However, the
tractor was driven in a rash and negligent manner, as a result of which, it ran
over Ram Kanwar. Besides adverting to the evidence of PW1 and PW2, the
alleged eye-witnesses, the Tribunal adverted to the FIR lodged against Ram
Kanwar under Sections 279/304-A of the Penal Code. In holding that the
accident had occurred and that it was caused due to the negligence of the
tractor driver, the Tribunal observed thus:
“15.From the FIR Ex. PA death report Ex.PW8/1 of Ram Kanwar
and unrebutted evidence led by the petitioner, it is proved on
record that accident took place on 12.1.95 on account of rash and
negligent driving of tractor No. RNL-2499 by its driver respondent
No. 1 Dharampal and in the accident Ram Kanwar died.
Accordantly, this issue is decided in favour of the petitioners.”
3 In appeal, the High Court has adverted in significant detail to a number
of “disturbing facts” which have emerged from the narration of the case by the
claimants. The High Court has adverted to the relevant aspects of the evidence
thus :
3
“2.There are disturbing facts that emerge from the narration of the
case by the claimants. In this case, the deceased was Ram
Kanwar and his brother, Satbir Singh, was the owner of the tractor.
PW-1 Bhawani Shankar, who claims to be an -eye-witness, states
that he, along with two other persons namely Rohtas and
Ghanshyam (PW2), were in the tractor driven by Dharampal. Ram
Kanwar deceased was stated to have travelled in the same tractor
also from Behrod to Shehjahanpur and alighted at Foladpur for
some work and asked the driver to pick him up on his return. The
tractor was returning at about 6.30 PM and the deceased Ram
Kanwar was standing on the road. While he signalled the tractor
to stop, the tractor ran over the deceased by rash and negligent
driving of the tractor. It is stated that he was run over under the
wheel of the tractor. The deceased was said to have been taken
immediately to hospital at Kotputli where he was found bleeding
excessively. Dr O.S. Mehra (PW4), who was at the hospital, has
recorded this fact in the OPD slip (Ex. P2) and said to have
referred the deceased for further treatment at the GH at Gurgaon.
It is not known whether the deceased died at the hospital at
Gurgaon or he had died at GH, Kotoputli itself. Admittedly, no
post-mortem had been conducted.”
Significantly, no post-mortem was conducted. The High Court also noticed the
fact that though the accident took place on 12 January 1995, a complaint was
lodged only on 15 February 1995. As regards the evidence of the driver, the
High Court noted that while at one stage he had stated that the deceased was
brought dead, at another place he stated that he was referred to the
government hospital for further treatment. The circumstance that no post-
mortem was conducted is an extremely significant aspect of the case which in
our view has justifiably weighed with the High Court. Moreover, the High Court
found that if there were three passengers in the tractor, all of whom had known
that driver Dharampal had by his negligent act run over Ram Kanwar, the most
natural conduct would have been to lodge a complaint. The person who died
was the brother of the owner of the tractor. Hence, the fact that a complaint was
4
not lodged for nearly one month is a significant omission in the case. The High
Court has also noticed that there were no hospital records to indicate, from the
nature of the injuries, that death had occurred due to an accident of the nature
alleged. The deceased was conducting a transport business with his brother
and was an income tax assessee. The fact that proper medical records were
not available has, in this background, weighed with the High Court. Besides the
above aspects, the High Court has found that the assessment of compensation
by the Tribunal is perverse.
4 On a careful analysis of the judgment of the High Court and the material
on the record, we find no reason to take a view at variance with that of the High
Court. The reasoning contained in the award of the Tribunal was perfunctory.
The Tribunal failed to notice crucial aspects of the case which have a bearing
on the question as to whether the death of Ram Kanwar was caused as a result
of the accident caused by the tractor. Each of the circumstances relied upon by
the High Court is germane to the ultimate conclusion that a false case was set
up to support a claim for compensation. The appellants have not been able to
displace the careful analysis of the evidence by the High Court and the findings
which have been arrived at.
5
5 For the above reasons, we find no merit in the appeals. The appeals are
accordingly dismissed. There shall be no order as to costs.
............................................CJI [DIPAK MISRA]
…….........................................J
[A M KHANWILKAR]
….............................................J
[Dr D Y CHANDRACHUD] New Delhi January 19, 2018.