MIS. NATIONAL INSURANCE CO. LTD.
A
~.
v.
SMT. JIKUBHAI NATHUJI DABHI AND ORS.
NOVEMBER 20, 1996
[K. RAMASWAMY, G.T. NANA VAT! AND
B
K. VENKATASWAMI, JJ.]
Insurance :
Insurance policy-Insurance of motor vehicle-Renewal premium- c
Not paid within renewal date-Effect of-Renewal premium due to be paid
on 14. /0.1983-Premium paid at 4 P.M. on 25. I 0.1983-Insurance policy
remained under suspension from 14.10.1983 to 25./0.1983 till 4 P.M-
Contract of renewal came into force at 4. 00 P.M on 25.10.1983-Accident
took place at 11.14 A.M on 25. /0.1983-Liability of insurance company-
Held, in view of special contract mentioned in insurance policy, namely it D
would be operative from 4. 00 P.M on 25. I 0.1983, the insurance coverage
would not enable the claimant to seek recovery of the amount from the
insurance company-Claimant is at liberty to make any claim against owner
of the vehicle.
New India Assurance Co. v.Ram Dayal, 1199012 SCR 570, referred E
to.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2671 of
1991.
F
From the Judgment and Order dated 20.12.89 of the Gujarat High
Court in F.A. No. 1366 of 1989.
Jitander Sharma, Mrs. Gunwat Dara, Ms. Minakshi Vij. P. Gaur for
the Appellant.
G
;
H.A. Raichura for the Respondent in C.A. No. 2671/91.
-
The following Order of the Court was delivered :
This appeal by special leave is cofined to the question as to whether H
929
.
930
SUPREME COURT REPORTS [1996] SUPP. 8 S.C.R.
A the accident had occurred during the operation of the insurance policy in
controversy. The admitted position is that the renewal of the insurance
,.,
was effected as under :
"Address: Jal Apartment, ....... Pd. Vile Parle (N) Bombay. 5.
B
It is hereby understood and agreed that the renewal premium
of Rs. 1307 only under this Policy having been paid on
25.10.1983 and not within the renewal date viz.14.10.1983
the Insurance by this Policy is suspended from 14.10.1983
(4." p.m.) to 24.10.1983.
c
Further, it is declared and agreed that the cover under this
Policy is reinstated and renewed for a further period of twelve
months from 25.10.1983 to 24.10.1984 at a premium of Rs.
-
1307."
D
The Tribunal also had recorded, as a fact, that on October 25, 1983
at 4.00 p.m. the contract of renewal had come into force and it would be
operative upto October 24, 1984. The Tribunal also recorded, as a fact,
that the accident had occured on October 25, ! 983 at 11.14 a.m. that is,
before the renewal <if the contract. Under these circumstances, it would
clear that the accident had occurred when the renewal had not taken effect.
E
This Court in New India Assurance Co v. Ram Dayal, [1990] 2 SCR
570, had held that in the absence of any specific time mentioned in that
behalf, the contract would be operative from the mid-night of the day by
operation of provisions of the General Clauses Act. But in view of the
F
special contract mentioned in the insurance policy, namely, it would be
operative from 4.00 p.m. on October 25, 1983 and the accident had occurred
earlier thereto, the insurance coverage would not enable, and claimant to
seek recovery of the amount from the appellant-Company.
The appeal is accordingly allowed only to the above extent. In respect
G of any claim against the owner, the respondent is at liberty to have it
recovered. No costs.
.. -
R.P.
Appeal allowed.
Lex