LexNATIONAL INSURANCE CO. LTD. versus PARVATHNENI & ANR.
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(2009] 13 (ADDL.) S.C.R. 1034 A NATIONAL INSURANCE CO. LTD. ~~ v. PARVATHNENI & ANR. (Special Leave Petition (c) No. 22444 of 2009) B AUGUST 31, 2009 [MARKANDEY KATJU AND ASOK KUMAR GANGULY, JJ.] i + INSURANCE: c Insurance Company - Liability of - No valid insurance coverage on date of accident - Questions: (1) Whether Court · can compel Insurance Company to pay compensation awarded to the claimant giving it liberty to recover the same D from owner of vehicle, even if insurance company could prove that it did not have any liability to pay the amount to the claimants under the Motor V.ehicles Act or any other enactment? and (2) Can such a direction be given under Article 142 of the Constitution of India and what is the scope of Article 142? - Motor Vehicles Act, 1988 - Constitution of E India, 1950 - Article 142. National Insurance Co. Ltd. v. Ye/lamma & Anr. 2008 (7) SCR 860=(2008) 7 SCC 526; Samundra Devi v. Narendra Kaur 2008 (11) SCR 714 = (2008) 9 SCC 100; Oriental Insurance Co. v. Brij Mohan 2007 (6) SCR 843 = (2007) SCC F 56; New India Insurance Co. v. Darshan Devi 2008 (2) SCR 810 = (2008) 7 SCC 416, referred to. Case Law Reference 2008 (7) SCR 860 · referred to . para 7 G 2008 (11) SCR 714 referred to para 7 2007 (6) SCR843 referred to para 7 2008 (2) SCR 810 referred to para 7 H 1034 >-- "' _, ' l' ~ ~ NATIONAL INSURANCE CO. LTD. v. PARVATHNENI 1035 &ANR. ~ _ CIVIL APPELLATE JURISDICTION : SLP (Civil) No. A 22444 of 2009. From the Judgment and Order dated 12.12.2008 of the High Court of Judicature Andhra Pradesh at Hyderabad in M.A. Civil Misc. Appeal No. 1211 of 2007. S.L. Gupta, Goodwill lndeevar and P.K. Singh for the Petitioner. ,., • The following Order of the Court was delivered ORDER Delay of 65 days in filing the Special Leave Petition is condoned. Issue notice. B c ~ Until further orders, the operation of the impugned order D .. ., shall remain stayed. In this case, the allegation· of the petitioner- Insurance Company is that there was no valid insurance coverage on the date of the accident i.e. 30th November, 2003. The cheque E towards premium for renewal of the policy was issued on 29th November, 2003 but the same was dishonoured. Hence, the contention of the Insurance Company is that it has no liability 1 to pay any compensation amount to the claimants since there 1 was no insurance coverage ·on the date of the accident. Despite this, the High Court has directed the insurance company to pay the compensation amount to the claimants with liberty to the Insurance Company to recover the same from the owner of the vehicle. F Prima facie, we are of the opinion if the Insurance G ~ Company proves that it has no liability to pay compensation to the claimants, the Insurance Company can not be compelled to make payment and later on recover it from the owner of the vehicle. H 1036 SUPREME COURT REPORTS [2009] 13 (ADDL.) S.C.R. A No doubt, there are some decisions which have taken the view that even if the insurance company has no liability, yet it -,~ must pay and later on recover it from the owner of the vehicle. [See for example National 'Insurance. Co. Ltd. v. Yellamma & Another (2008) 7 SCC 526, Samundra Devi v. Narendra Kaur B (2008) 9 SCC 100 (vide para 16), Oriental Insurance Co. v. Brij Mohan (2007) 7 SCC 56 (vide para 13), New India Insurance Co. v. Darshan Devi (2008) 7 SCC 416 (vide para 21), etc.]. ~ ~ We have some re~ervations about the correctness of the c aforesaid decisions of this Court. If the insurance company has no liability to pay at all, then, in our opinion, it can not be compelled by order of the Court in exercise of its jurisdiction under Article 142 of the Constitution of India to pay the compensation amount and later on recover it from the owner D of the vehicle. In our view, Article 142 of the Constitution of India )... does not cover such type of cases. When a person has no .. -.; liability to pay at all how can it be compelled to pay? It may take years for the insurance company to recover the amount from the owner of the vehicle, and it is also possible that for some E reason the recovery may not be possible at all. Hence, we direct that the papers of this case be placed before Hon'ble the Chief Justice of India for constituting a larger ·bench io decide the following questions: )' F "(1) If an Insurance Company can prove that it does not ~ have any
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