UNITED INDIA INSURANCE CO.LTD. Vs
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-005953-005953 / 2018
Diary number: 11046 / 2017
Advocates: VIVEK KISHORE Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5953 OF 2018 (Arising out of SLP (C) No. 15500/2017)
UNITED INDIA INSURANCE CO. LTD. … APPELLANT(S) VERSUS
… RESPONDENT(S)
WITH CIVIL APPEAL NO. 5955 OF 2018
(Arising out of SLP (C) No. 15971/2017) THE NATIONAL INSURANCE COMPANY LIMITED … APPELLANT(S)
VERSUS … RESPONDENT(S)
WITH CIVIL APPEAL NO. 5954 OF 2018
(Arising out of SLP (C) No. 15755/2017) ORIENTAL INSURANCE COMPANY LIMITED … APPELLANT(S)
VERSUS … RESPONDENT(S)
AND CIVIL APPEAL NO.5956 OF 2018
(Arising out of SLP (C) Diary No. 28109/2017)
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THE NEW INDIA ASSURANCE COMPANY LIMITED …APPELLANT(S) VERSUS
… RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN, J.
Leave granted.
2. The appellants, four insurance companies are
aggrieved by the judgment dated 09.12.2016 of the Punjab
& Haryana High Court passed in a Public Interest
Litigation being Writ Petition CWP No. 6626 of 2015,
issuing certain directions regarding payment of fee to
its empanelled advocates.
3. Brief facts of the case resulting into the judgment
of the Division Bench are:-
A FAO No. 2604 of 2013 – Rajesh Vs. Parmod & Anr.
was filed by an injured of a motor accident, claiming
compensation. While hearing the FAO, the learned
Single Judge noticed that in spite of issue of notice
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of motion, none had appeared on behalf of the
insurance company, i.e. United India Insurance Co.
Ltd. Learned Single Judge in the aforesaid FAO passed
an order for treating the issue as of vital public
importance and registering a separate writ petition in
that regard. It is useful to extract the order dated
12.09.2014 passed by the learned Single Judge:-
“……………………………….26 Standing Counsel representing four Insurance Companies (1. United India Insurance Co. Ltd.; 2. Oriental Insurance Co. Ltd.; 3. New India Assurance Co. Ltd. and 4. National Insurance Co. Ltd.) appeared before the Court and brought their plight to the notice of the Court of how the officers and officials of these Companies were circumventing the administration of justice for their personal ends and gains. It has been highlighted during the course of hearing that these General Insurance Companies are for obvious reasons manipulating the guidelines/fee structures approved by GIPSA and under that undue exercise the Counsel were being not properly assisted and thus, intentionally causing delay in the disposal of these matters before the Court and invariably were causing loss to the exchequer of these Companies which mostly are public undertakings. It has been highlighted with much emphasis how the fees and bills of the advocates, who had been representing the Companies in the matters, were not being paid since decades. This unholy nexus and trend assumes greater importance as people in general, who repose faith in promises of financial security made by these
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Companies in times of their sufferings and injury, were left high and dry. Thus, what was invented as a social welfare has become a tool of exploitation in the hands of these officers of the Companies who are out and out also trying to harm the advocates who are the officers of the Court. It has often been seen that the Counsel who do not tow the line are changed in between the hearings. Thus, the sufferings are increased manifold by the inordinate intentional delay of these Companies and lack of assistance to their Counsel. Since these issues of vital public importance are being faced by almost all the Advocates present before the Court for these Insurance Companies, is an impediment and delaying process in the dispensation of justice.
Thus, this Court is pleased to treat this issue as a writ petition and refer it to the Hon'ble Acting Chief Justice for constituting an appropriate Bench to look into the matter so that much relief could come about to the poor litigants."
The above reference made by learned Single Judge
in the matter was placed before a Division Bench
treating it to be a Public Interest Litigation being
CWP No. 6626 of 2015. The Division Bench issued
notice on 28.04.2015 to all four insurance companies,
i.e., United India Insurance Company Ltd., Oriental
Insurance Co. Ltd., New India Assurance Co. Ltd. and
National Insurance Co. Ltd. Before the Division
Bench, all the four insurance companies (who are
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appellants before us) have filed a joint reply dated
01.09.2015 and further a joint reply for placing on
record the fees schedule dated 05.05.2016. Before the
Division Bench, Shri Akshay Bhan, learned senior
counsel appearing for the advocates, whose fee are due
and payable by the four insurance companies submitted
that the New India Assurance Co. Ltd. has committed to
pay all the fee in terms of its affidavit and they are
in the process of doing so. It was further submitted
by the learned senior counsel appearing on behalf of
the advocates before the High Court that the advocates
representing the Insurance Companies were never
apprised of the Schedule relating to payment of fee to
the advocates. Division Bench of the High Court after
hearing the learned senior counsel appearing for the
advocates as well as learned counsel appearing for the
insurance companies disposed of the writ petition in
the following manner:-
“The petition is accordingly disposed of and the Insurance Companies shall adhere to the three schedules framed by GIPSA i.e. 01.11.2004, 01.01.2009 and 01.04.2014 and full fee wherever payable shall be paid and balance wherever payable shall be paid. The necessary due
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payments should be made to all the advocates to whom fee is due and payable as expeditiously as possible after necessary verification and preferably by 30.06.2017 and in case the same is not paid, the amount payable shall entail payment of simple interest at 7 per cent per annum from 01.07.2017 onwards from 08.04.2015, when this Court issued notices to the Insurance Companies.
For the purpose of verification, the counsel shall give the orders disposing of the matters and list of cases.”
All the four insurance companies - the appellants
have filed separate appeal challenging the aforesaid
judgment of Division Bench dated 09.12.2016.
4. We have heard Shri Jaideep Gupta, learned senior
counsel appearing for the appellants and Shri Neeraj
Kumar Jain, learned senior counsel appearing on behalf of
some of the advocates, who were represented before the
High Court by Shri Akshay Bhan, learned senior counsel.
5. Shri Jaideep Gupta, learned senior counsel appearing
for the appellants submits that the High Court erred in
suo moto invoking Public Interest Litigation jurisdiction
to entertain, adjudicate and determine the dispute
pertaining to payment of fee by a client to his/her
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advocate. The PIL is initiated to ameliorate the
condition of a class of persons whose constitutional or
lawful rights are affected or not adequately looked into.
The payment of professional fee by the insurance
companies to their advocates is purely contractual matter
between a client and his/her advocate, which ought not to
have been gone in the proceeding before the High Court.
The Public Interest Litigation does not mean settling of
disputes between individual parties, i.e., advocates
empanelled by the national insurance companies and the
insurance companies. The High Court held that the
decision taken by GIPSA is binding on the member
insurance companies, and the fees schedule decided by
GIPSA could not have been readjusted. GIPSA being an
informal non-statutory body consisting of representatives
of national insurance companies has been formed with the
object to form and bring unanimity in their actions and
decisions. GIPSA is only a recommendatory body, whose
recommendations cannot be enforced in a Court of Law.
The High Court has issued direction with regard to mode
and manner of payment of fee to the empanelled advocates,
which was uncalled for. It is submitted that in the
joint reply, all the four companies having stated that
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the fees schedule as issued by GIPSA in the year 2009 and
2014 is being followed by insurance companies, there was
no occasion to proceed with the Public Interest
Litigation and issue any directions. The Schedule issued
by GIPSA, which was to be enforced w.e.f. 01.11.2004 was
considered by Inter Company Coordination Committee’s
Meeting dated 16.03.2005 of the Chandigarh Regional
Officers of all the four insurance companies and the
Schedule was revised, which was to be enforced w.e.f.
01.04.2005. The advocates always accepted the fee as
offered by the insurance companies without raising any
objection or protest at any point of time. The Issue of
non-payment of fee as per Schedule issued by GIPSA w.e.f.
01.11.2004 was not required to be gone into especially
when clear statement has been made by all the four
companies that Schedule as enforced by GIPSA vide
circular dated 09.01.2009 w.e.f. 01.01.2009 and Circular
dated 18.03.2014 w.e.f. 01.04.2014 was being adhered to.
6. Shri Neeraj Kumar Jain, learned senior counsel
appearing for some of the advocates opposing the appeals
submits that there was no error in the High Court taking
suo moto cognizance of the matter. It is submitted that
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by taking suo moto cognizance, no constitutional or
legislative mandate has been violated. It is further
submitted that the submission that writ jurisdiction is
not exercisable in the present case as it was purely
contractual dispute, is wholly untenable. Administrative
decision taken by the appellants affect the relationship
between the appellants and empanelled advocates and any
arbitrary exercise by the appellants was subject to
jurisdiction of High Court under Article 226. The
submission that decision taken by GIPSA are not binding
on member insurance companies, is wholly misconceived.
All insurance companies, i.e., the appellants voluntary
bind themselves to follow the various decisions taken by
GIPSA from time to time. The appellants, which is to
adopt and implement the 2004, 2009 and 2014 GIPSA Fee
Schedules, there was no occasion to modify the Schedule
of 2004 by the appellants by taking another decision
dated 16.03.2005, by modifying the fees schedule as
enforced by GIPSA, w.e.f. 01.11.2004. The High Court has
rightly quashed the decision of the appellants to reduce
the fee from Rs.7,500/- to Rs.5,000/-. Direction to pay
fee lumpsum and also to pay fee in the matters before the
High Court, which are settled in Mediations/Lok Adalats
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have also been rightly issued. Learned counsel for the
parties have also relied on judgments of this Court, in
support of their respective submissions.
7. We have considered the submissions of the learned
counsel for the parties and have perused the records.
8. A perusal of the order passed by the learned Single
Judge of the High Court dated 12.09.2014 as extracted
above indicates that learned Single Judge directed for
suo moto registration of a Public Interest Litigation to
look into the matter so that much relief could come about
to the poor litigants, the reason, which mainly impelled
the learned Single Judge to direct for registration of a
Public Interest Litigation was a factum of non-appearance
of empanelled lawyers of the insurance companies when
hearing of FAO No. 2604 of 2013 was fixed. The counsel
representing the four insurance companies before the
learned Single Judge brought their plight to the notice
of learned Single Judge. From the order of learned
Single Judge, following four reasons are decipherable,
which impelled the learned Single Judge to direct for suo
moto registration of Public Interest Litigation:-
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“(i) ………….how the officers and officials of these Companies were circumventing the administration of justice for their personal ends and gains…………….
(ii) ………….. these General Insurance Companies are for obvious reasons manipulating the guidelines/fee structures approved by GIPSA…………
(iii) …….. under that undue exercise the Counsel were being not properly assisted and thus, intentionally causing delay in the disposal of these matters before the Court…………….
(iv) ………….invariably were causing loss to the exchequer of these Companies which mostly are public undertakings……………………….”
9. A perusal of the Division Bench judgment of the
Punjab & Haryana High Court indicates that although
learned Single Judge has noticed above mentioned four
reasons for directing for registration of Public Interest
Litigation but when the matter was heard before the
Division Bench, the only issue which was taken note and
gone into was the issue that “these general insurance
companies are for obvious reasons manipulating the
guidelines/fee structure approved by the GIPSA”. Thus,
the only issue, on which the parties were heard, was
regarding the guidelines/fee structure approved by the
GIPSA.
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10. Learned senior counsel for the appellants has
strenuously urged before us that the issue pertaining to
fee structure of the empanelled advocates, its alleged
non-payment, and mode of payment are all the issues,
which ought not to have been undertaken in the Public
Interest Litigation. He submits that there was no
occasion for registration of a Public Interest Litigation
and the order of the learned Single Judge directing for
registration of Public Interest Litigation itself was not
appropriate. The High Court exercises its extraordinary
jurisdiction under Article 226 when an element of public
law exists. When learned Single Judge found that
empanelled advocates are not appearing in the court, the
learned Single Judge found that the said issue involved a
public element, which ultimately affects the
administration of justice and hence the learned Single
Judge directed for registration of the Public Interest
Litigation for the reasons as noticed by the learned
Single Judge in his order dated 12.09.2014. We, at this
stage, are not inclined to enter into the correctness or
otherwise of the order directing for registration of
Public Interest Litigation. The judgment challenged
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before us is the Division Bench judgment of Punjab &
Haryana High Court dated 09.12.2016, which was passed in
the Public Interest Litigation disposing of the writ
petition. We, thus, confine our discussions only to the
said order, leaving the question of registration of
Public Interest Litigation open, in facts of the present
case.
11. Insurance companies have filed a joint reply placing
on record the fees schedule, copy of which joint reply
dated 05.05.2016 is filed as Annexure P-8. In the reply,
it is useful to refer to Paragraph 1 to 6 of the reply,
which is to the following effect:-
“1. That the applicants have placed on record 3 fee schedules. That insofar as the fee schedules at Ann A-2 (2009) and A-3 (2014) are concerned, the same as proposed by GIPSA have been adopted in its entirety by the 4 Public General Insurance companies and the fees are being raised by the respected lawyers and the payments are being made in accordance with them. However in certain cases where the matters are referred to the Lok Adalat and the lawyer so assigned is not present to conduct the proceedings thereof and to assist the company, no further fees may have been released to the assigned lawyers.
2. That in respect of the fees schedule annexed at Annexure it is submitted that
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the same (like at A-2 and A-3), were proposed fees as suggested by GIPSA, however unlike the complete adoption of the proposed fee structures as suggested by GIPSA in the year 2009/2014, the fee schedule as suggested by GIPSA in 2005 was not adopted in toto by the companies and based on a ICC (Inter Company Coordination Committee) meeting dated 16.3.2015 of the Chandigarh Regional Officers of all the 4 public sector insurance companies, held at the regional level Chandigarh, the revised fees schedule as discussed were made applicable. That there was increase in the existing fees schedule as was prevalent, however the complete fees as suggested in the GIPSA schedule were not adopted.
3. That GIPSA is a non statutory body. That, in the year 2000 the insurance sector was completely deregulated. That, after opening of the insurance sector and &linking from the GIC General Insurance Corporation of India, in the year 2000, the 4 state-run, general insurance companies namely National Insurance Company Ltd, New India Assurance company limited, Oriental Insurance Company Ltd, and United India Insurance Company Ltd, started functioning independently.
4 That the said insurance companies formed an informal association known as the General Insurers' (Public Sector) Association of India, with headquarters at Delhi.
5. GIPSA was set up simply as a forum for facilitating consultations and deliberations amongst its member companies on matters of common interest mandated to it by them without having any administrative, supervisory, controlling
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or statutory authority over the public sector insurance companies.
6. That the GIPSA is not a public authority and neither is the same statutory authority/body.”
12. The High Court in its judgment has noticed three
schedules of fee issued by GIPSA, they are:
(i) Circular dated 21.02.2005 noticing that GIPSA had
approved the revised fees schedule of
advocates/investigators w.e.f. 01.11.2004;
(ii) Circular dated 09.01.2009 issued in pursuance of
approved and revised fees schedule by GIPSA w.e.f.
01.01.2009; and (iii) Circular dated 18.03.2014 issued by
GIPSA approving the advocates/investigators fee w.e.f.
01.04.2014.
The High Court itself has noticed that there are no
issues with regard to Circulars issued with regard to fee
structure enforced from 2009 and 2014. The High Court
noticed that the only issue is with regard to Circular
dated 21.02.2005 of GIPSA regarding the revised fees
schedule of advocates/investigators w.e.f. 01.11.2004.
It has come on the record that w.e.f. 01.11.2004, the fee
was fixed as Rs.7,500/-, which was not adopted in toto by
the companies and based on Inter Company Coordination
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Committee meeting dated 16.03.2005 of the Chandigarh
Regional Officers, fee was revised reducing from
Rs.7,500/- to Rs.5,000/- for appeals filed by claimants
against the MACT awards and Rs. 6,000/- for appeals filed
on behalf of companies against MACT, which was to be
enforced w.e.f. 01.04.2005. The High Court has noticed
the said fact in Page 15 of the judgment. The High Court
itself at Page 16 noticed following:-
“The dispute, therefore, that now survives is with respect to the first Circular that was issued and according to the advocates, they are liable to be paid Rs.7500/- for each case irrespective of the fact whether the appeal had been filed by the claimants or by the companies; besides, there is no concept of half fee being paid at the time of filing the appeal and the balance fee at the time of disposal of the appeal even as per the Schedule of the Insurance Companies. Moreover, fee is also liable to be paid to the advocates who put in appearances before the Lok Adalats/Mediation Centers as also in cases where notices are accepted on the asking of the Court.”
13. From the above, it is clear that in so far as the
payment of fee as per Circular issued of 2009 and 2014 is
concerned, there was no issue raised. The companies
themselves in the reply had stated that they are adhering
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to the said circulars and there was no complaint on
behalf of the empanelled advocates regarding
non-adherence of Circulars of 2009 and 2014. The Public
Interest Litigation was registered suo moto by the High
Court in 2015. At the time of registration of the Public
Interest Litigation or when the order passed by the
learned Single Judge on 12.09.2014, the fees schedule as
enforced from circulars of 2009 and 2014 was very much in
vogue and being adhered to. At that point of time, there
was no occasion for the High Court to entertain the
dispute as to whether the fee structure as enforced by
GIPSA w.e.f. 01.11.2004 should have been followed and
advocates should have been paid accordingly or advocates
were rightly paid the fee as per the modified decision
dated 16.03.2005, which decision was taken in the meeting
of all the four insurance companies at regional level.
The issue relating to non-payment of fee of empanelled
advocates as per Circular dated 01.11.2004 could not have
been undertaken in the Public Interest Litigation, more
so, when the same was replaced by subsequent circulars of
2009 and 2014, which circulars were adhered to by the
insurance companies. Adjudicating the said issue by the
High Court was wholly uncalled for in the suo moto Public
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Interest Litigation, which cannot be in any manner held
to be affecting the case of the “poor litigants”, which
was the main reason for the learned Single Judge to
direct for suo moto registration of Public Interest
Litigation.
14. We, thus, are of the view that entertainment of the
issue regarding payment of fee as per circular dated
21.02.2005 by GIPSA or subsequently modified by
proceeding dated 16.03.2005 w.e.f. 01.04.2005 ought not
to have been gone in the writ petition and directions by
the learned Single Judge in the above regard deserves to
be set aside.
15. We may notice that although various issues relating
to entertainability of the suo moto Public Interest
Litigation by the High Court, enforceable by circulars
issued by GIPSA, the issue of payment of fee to the
empanelled advocates, has been raised before us. Learned
counsel for the parties have also in support of their
submissions relied on various judgments of this Court,
but for the purpose of this case, we need not go into the
above issues and we leave the said questions open to be
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considered in appropriate case. As we have observed
above that the writ petition, which was entertained as a
Public Interest Litigation, the stand taken by the
insurance companies that they are adhering with the fee
structure enforced from 2009 and 2014, which was not even
objected by the learned counsel, who was appearing on
behalf of the advocates, was sufficient enough to close
the writ petition without entering into the issue
pertaining to the earlier circular issued regarding fee
structure w.e.f. 01.11.2004. We have decided these
appeals on its own facts, which may not be referred to
and relied as a precedent since, we have expressly left
questions open.
16. In result, the appeals are partly allowed and the
judgment of the High Court dated 09.12.2016 is modified
in the following manner:-
(i) The direction of High Court
directing insurance companies to
adhere to fees schedule issued by
GIPSA dated 21.02.2005 w.e.f.
01.11.2004 is set aside.
We, however, make it clear that any payment of
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fee made as per said Circular dated 21.02.2005
shall be treated as final and not to be
re-opened.
(ii) The insurance companies shall
adhere to the schedule framed by
GIPSA, i.e. 01.01.2009 and
01.04.2014 and fee wherever
payable shall be paid and balance
wherever payable shall be paid as
admitted by insurance companies
themselves before the High Court.
(iii) The direction issued by the High
Court regarding payment of
interest is set aside.
..........................J. ( A.K. SIKRI )
..........................J. ( ASHOK BHUSHAN )
NEW DELHI, JULY 02, 2018.