MUKUND DEWANGAN versus ORIENTAL INSURANCE CO. LTD. ETC.

Citation: [2016] 3 S.C.R. 1075 · Decided: 11-02-2016 · Supreme Court of India · Bench: KURIAN JOSEPH · Disposal: Matter referred to larger bench
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Judgment (excerpt)

[2016] 3 S.C.R. 1075 
MUKUND DEWANGAN 
v. 
ORIENTAL INSURANCE CO. LTD. ETC. 
(Civil Appeal No. 5826of2011) 
FEBRUARY 11, 2016 
[KURIAN JOSEPH AND ARUN MISHRA, JJ.] 
·, Motor Vehicles Act, 1988 - ss.2(21), (41); 10(2)(d) - Driving 
licence - Whether for the drivers having licence to drive 'light motor 
vehicles' there is necessity of obtaining endorsement to drive the 
'transport vehicle' when the 'transport vehicle' is of class of 'light 
motor vehicle' - Conflicting decision of Supreme Court on the 
question - Held: Matter referred to Larger Bench to decide the 
questions: {l) Meaning required to be given to definition 'light motor 
vehicle' as defined u/s. 2(21); (2) whether 'transport vehicle' 
excluded from the definition of 'light motor vehicle'; (3) Whether 
'transport vehicle' and 'omnibus' the "gross vehicle weight" of either 
of which does not exceed 7500 kgs. would be a "light motor vehicle" 
and also motor-car or tractor or a road roller, "unladen weight" of 
which does not exceed 7500 kgs. and holder of licence to drive 
class of "light motor vehicle" as provided in section 10(2}(d) 1i,ould 
· be competent to drive a transport vehicle or omnibus, the "gross 
vehicle weight" of which does not exceed 7500 kgs. or a motor-car 
or tractor or road roller, the "unladen weight" of which doefi not 
exceed 7500 kgs.; (4) Effect of the amendment made by virtue of 
Act No.54 of 1994 while substituting clauses (e) to (h) of section 
10(2) which contained "medium goods vehicle", "medium passenger 
motor vehicle", "heavy goods vehicle" and "heavy passenger motor 
vehicle" by "transport vehicle"; (5) Whether insertion of expression 
'transport vehicle' under section I 0(2){e) is related to said substituted 
classes only or it also excluded transport vehicle of light motor 
vehicle class from purview of Sections 10(2)(d) and 2(41) of the 
Act; (6) Effect of amendment of Form 4 as to operation of the 
provisions contained in section 10 as amended in the year 1994 
and whether procedure to obtain driving licence for transport vehicle 
of class of "Light Motor Vehicle" has been changed. 
1075 
A 
B 
c 
D 
E 
F 
G 
H 
1076 
A 
B 
c 
D 
I:, 
F 
G 
H 
SUPREME COURT REPORTS 
[2016] 3 S.C.R. 
Skandia 
Insurance 
Co. 
Ltd. 
v. 
Kokilaben 
Chandravadan & Ors. (1987) 2 SCC 654: 
1987 (2) 
SCR 752: Sohan Lal Passi v. P. Sesh Reddy & Ors. 
(1996) 5 SCC 21 : 1996 (3) Suppl. SCR 647 ; Ashok 
Gangadhar Mara/ha v. Oriental Insurance Co. Ltd. 
(1999) 6 sec 620: 1999 (2) Suppl. SCR 202 : 
Oriental Insurance Co. Ltd. v. Zaharulnisha & Ors. 
(2008) 12 SCC 385: 2008 (7) SCR 58 : National 
Insurance Co. Ltd. v. Swaran Singh (2004) 3 SCC 297: 
2004 (1) SCR 180 ; Ne11· India Assurance Co. Ltd. v. 
Prabhu Lal (2008) 1 SCC 696: 2007 (12) SCR 724; 
New India Assurance Co. Ltd. 
v. 
Roshanben 
Rahemansha Fakir & Anr. (2008) 8 SCC 253: 2008 
(8) SCR 328 : National Insurance Co. Ltd. v, Annappa 
!rappa Nesariu alias Nesaragi & Ors. (2008) 3 SCC 
464: 2008 (1) SCR 1061 ; Oriemal Insurance Co. Ltd. 
v. Angad Kol & Ors. (2009) 11 SCC 356: 2009 (2) SCR 
695 ; S.Iyyapan v. United India Insurance Co. (2013) 7 
SCC 62: 2013 (7) SCR 45; Ku/want Singh & Ors. v. 
Oriental Insurance Co.Ltd. (2015) 2 SCC 186; 
Nagashetty v. United India Insurance Co. Ltd. & Ors. 
(2001) 8 SCC 56: 2001 (1) Suppl. SCR 656- referred 
to. 
Case Law Reference 
1987 (2) SCR 752 
referred to 
Para 22 
1996 (3) Suppl. SCR 647 
referred to 
Para 23 
1999 (2) Suppl. SCR 202 
referred to 
Para 24 
2()08 (7) SCR 58 
referred to 
Para 25 
2004 (1) SCR 180 
referred to 
Para 25 
2007 (12) SCR 724 
referred to 
Para 26 
2008 (8) SCR 328 
referred to 
Para 27 
2008 (1) SCR 1061 
referred to 
Para 28 
2009 (2) SCR 695 
referred to 
Para 30 
2013 (7) SCR 45 
referred to 
Para 32 
(2015) 2 sec 186 
referred to 
Para 33 
2001 (1) Suppl. SCR 656 
referred to 
Para 34 
MUKUND DEWANGAN v. ORIENTAL INSURANCE CO. LTD. 
1077 
ETC. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5826 
A 
of2011. 
From the Judgment and Order dated 24.02.2011 of the High Court 
ofChhattisgarh at Bilaspur in M.A. No. 940 of2006 
WITH 
SLP(C) Nos. 32828, 32833, 32835, 32827 of2010. C.A. Nos. 4068-
4069, 8992 of2012, SLP(C) No. 16082of2012, SLP(C) Nos. 887-890, 
28455-28456of2013, C.A. No. 6379of2013, SLP(C) Nos. 8709-8710, 
8712-8713, 14333-14334, 8704-8706, 13008, 15759-15760, 36364-36365 
of 2014, C.A. No. 9990 of 2014, SLP(C) Nos. 20072, 3300, 3302 of 
2015, SLP(C) Nos. 6429, 15924of2015. 
Ms. Kiran Suri, Sr. Adv., Rajeev
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