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IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION  

 CIVIL APPEAL NO.2816  OF 2018  

SHIVAJI AND ANR      ..APPELLANTS   

VERSUS  

DIVISIONAL MANAGER, UNITED INDIA  INSURANCE CO. LTD. AND ORS          ..RESPONDENTS   

J U D G M E N T  

Dr D Y CHANDRACHUD, J  

1  The present appeal arises from a judgment of a learned Single Judge of  

the Karnataka High Court in an appeal against an award of the Motor Accident  

Claims Tribunal (MACT), Belgaum.  

2  The appellants are parents of Shaji Shivaji Dudhade, who was the driver  

of a car bearing Registration No. MH-06/W-604, which met with an accident on  

15 June 2010. The accident occurred when the car dashed into a truck, bearing  

Registration No. KA-25/B-5363, resulting in his death; the death of two other  

persons and injuries to two more persons, all of whom were travelling in the car.   

REPORTABLE

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3  The appellants filed a claim petition seeking compensation under Section  

163A of the Motor Vehicles Act, 1988. The Tribunal noted that since the claim  

petition had been filed under Section 163A of the Act, the question of proving  

that the accident happened due to the rash and negligent act of the driver did  

not arise. By its award dated 30 July 2011, the Tribunal allowed a claim of Rs  

4,60,800 together with interest at the rate 9% per annum.   

4  The insurer preferred an appeal before the High Court of Karnataka. The  

appellants also filed an appeal before the High Court seeking enhancement of  

compensation awarded by the Tribunal. The High Court, by its impugned  

judgment, allowed the insurer’s appeal and set aside the order of the Tribunal.  

The High Court opined that the idea behind enacting Section 163A is to ensure  

that even in the absence of any mistake on the part of the driver of the offending  

vehicle, the injured person or the legal heirs of the deceased person are  

compensated by the owner and the insurer. As a result, under this provision,  

since the victim has been contemplated to be an innocent third party, protection  

is extended only to the injured person or to the legal heirs of the deceased  

victim, and not to the driver who is responsible for causing the said accident.    

Since the deceased driver in this case was the tortfeasor and responsible for  

causing the accident, the High Court held that compensation could not have  

been awarded to the appellants.  

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5  The issue which arises before us is no longer res integra and is covered  

by a recent judgment of three judges of this Court in United India Insurance  

Co. Ltd. v. Sunil Kumar & Anr.,1 wherein it was held that to permit a defence  

of negligence of the claimant by the insurer and/or to understand Section 163A  

of the Act as contemplating such a situation, would be inconsistent with the  

legislative object behind introduction of this provision, which is “final  

compensation within a limited time frame on the basis of the structured formula  

to overcome situations where the claims of compensation on the basis of fault  

liability was taking an unduly long time”. The Court observed that if an insurer  

was permitted to raise a defence of negligence under Section 163A of the Act,  

it would “bring a proceeding under Section 163A of the Act at par with the  

proceeding under Section 166 of the Act which would not only be self-

contradictory but also defeat the very legislative intention”. Consequently, it was  

held that in a proceeding under Section 163A of the Act, the insurer cannot raise  

any defence of negligence on the part of the victim to counter a claim for  

compensation.  

6  Having regard to the above position, the Civil Appeal will have to be  

allowed.   

                                                           1 AIR 2017 SC 5710.

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7  Accordingly, the appeal is allowed. The impugned judgment of the High  

Court absolving the insurer is set aside and the order of the Tribunal is restored.  

There shall be no order as to costs.  

...........................................CJI                  [DIPAK MISRA]      

                                                    ...........................................J                  [A M KHANWILKAR]      

                                                    ...........................................J                  [Dr D Y CHANDRACHUD]    New Delhi;  August 09, 2018