LexORIENTAL INSURANCE CO. LTD. versus VIMLA DEVI & ORS.
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(2009] 1 S.C.R. 1073 ORIENTAL INSURANCE CO. LTD. A v. VIMLA DEVI & ORS. (Civil Appeal Nos. 815-817 of 2009) FEBRUARY 9, 2009 --.,- B [DR. ARIJIT PASA YAT AND ASOK KUMAR • i' GANGUL Y, JJ.] Motor Vehicles Act, 1988: s. 166 - Compensation claimed by heirs of passengers c - Tribunal and High Court held that though offending vehicle was goods commercial vehicle, it was insured for goods as well as for passengers - Plea of insurer that no premium was received in respect of non fare paying passengers - Matter -. remitted to Tribunal to consider original documents relating D to payment of premium. The MACT and the High Court held that the offending vehicle was the subject matter of insurance for goods as well as for passengers, though it was a goods E commercial vehicle. In appeals to this Court, appellant-insurer contended that the original records produced by it clearly showed ;., that no premium was received in respect of any non fare paying non employees and both the MACT and the High F Court erroneously held that the premium was paid for passengers as admittedly the vehicle was a goods commercial vehicle. Partly allowing the appeals and remitting the matter to MACT, the Court G -~ HELD: The MACT and the High Court appear to have proceeded on erroneous premises that the premium was also paid in respect of goods and also in respect of passengers. MACT would consider the original H 1073 1074 SUPREME COURT REPORTS [2009] 1 S.C.R. A documents relating to payment of premium. [Para 4] -- (1075-F-G] CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 815-817 of 2009. 8 From the final Judgment and Order dated 31.8.2004 of the High Court of Uttaranchal at Nainital in A.O. Nos. 03 & 01 of 2004 and 462 of 2003. c Vishnu Mehra and B.K. Satija for the Appellant. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J.1. Leave granted. 2. Challenge in these appeals is to the order passed by a Division Bench of the Uttaranchal High Court. Three appeals filed by the appellant against the common judgment and award 0 dated 10.10.2003 passed by Motor Accidents Claims Tribunal, District Judge, Tehri Garhwal (in short the 'MACT') were dismissed. It is the case of the claimants who filed a Claim Petition under Section 166 of the Motor Vehicles Act, 1988 (in short the 'Act') that because of rash and negligent driving of E the driver of the vehicle i.e. UP .07-F-4885 the vehicle fell into a ditch resulting in the death of three persons namely, Sohan Singh, Uttam Singh and a boy Rakesh Singh aged about 12 years. The dependants of the deceased filed three Claim Petitions for compensation. The appellant-Oriental Insurance Company took the stand the accident occurred due to F mechanical failure of the vehicle and in any event the insurance company had no liability as the offending vehicle was being driven in violation of the terms and conditions of the policy and the driver of the offending vehicle did not have a valid driving license. The MACT took the view that the policy was operative G for a period from 5.7.1999 to 4.7.2000 and since the accident occurred on 13.4.2000 it was within the validity period. The MACT also noticed that the driver's license was valid during the period of time when the accident occurred. The MACT and the High Court held that the vehicle was the subject matter of H insurance for goods as well as for passengers, though it was > t ORIENTAL INSURANCE CO. LTD. v. VIMLA DEVI & 1075 ORS. [DR. ARIJIT PASAYAT, J.] a goods commercial vehicle. MACT did not accept the stand A of the appellant-Insurance company holding that no premium was paid for any passenger. The High Court also accepted the said view. 3. In support of the appeals, learned counsel for the appellant submitted that the original records produced by the B insurance company clearly show that no premium was received in respect of any non fare paying non employees. It was the stand of learned counsel for the appellant that both the MACT and the High Court erroneously held that the premiums were paid for the goods as well as for the passengers. In fact no c premium was paid for passengers as admittedly the vehicle was a goods commercial vehicle. The appeal survives in respect of respondent No.9. The details of premium paid by the owner have been indicated in the policy that the following amounts were paid: D Third party liability Rs.2,779.00 Third Party Pro
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