SAFIQ AHMAD versus ICICI LOMBARD GENERAL INSURANCE CO. LTD. & OTHERS

Citation: [2021] 9 S.C.R. 560 · Decided: 16-12-2021 · Supreme Court of India · Bench: M.R. SHAH, SANJIV KHANNA · Disposal: Directions issued

Judgment (excerpt)

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[2021] 9 S.C.R.
   [2021] 9 S.C.R. 560
SAFIQ AHMAD
v.
ICICI LOMBARD GENERAL INSURANCE CO. LTD.
& OTHERS
(Special Leave Petition (Civil) No. 1110 of 2017)
DECEMBER 16, 2021
[M. R. SHAH AND SANJIV KHANNA, JJ.]
Compensation – Filing of fake claim petitions for getting
compensation under the Motor Vehicles Act as well as under the
Workmen Compensation Act – How to curb the menace – Before
any further directions are issued, the Ministry of Transport,
Government of India to give suggestions for remedial and preventive
measures – Direction issued to implead Ministry of Transport,
Government of India as a party-respondent – Workmen
Compensation Act – Motor Vehicles Act.
CIVIL APPELLATE JURISDICTION :  Special Leave Petition
(Civil) No.1110 of 2017.
From the Judgment and Order dated 07.10.2015 of the High Court
of Judicature at Allahabad, Lucknow Bench, Lucknow in Civil Revision
No.49 of 2015.
Deepak Thukral, Dy. AG, K. M. Nataraj, Jayant Sud, ASGs, Atul
Nanda, Ms. Rachana Srivastava, Arvind Verma, Aman Sinha, K. L.
Janjani, K. J. Janjani, Sr. Advs., Siddharth, Amit Kumar Agarwal, Anjani
Kumar Mishra, Ms. Hardeep Kaur Mishra, Praveen Kumar Mishra,
Rajesh Sen, Dr. Pratyush Nandan, Raghavendra S. Srivatsa, Arjun Garg,
Aakash Nandolia, Ms. Sagun Srivastava, Navneet Kumar, Ajit Pravin
Wagh, Mohit Singh, Parijat Kishore, Suvendu Suvasis Dash, Md. Apzal
Ansari, V. N. Raghupathy, Sanjai Kumar Pathak, Ms. Shashi Pathak,
Ms. Mohini Chaubey, Annam D. N. Rao, Annam Venkatesh, Rahul
Mishra, Ms. Ananya Khandelwal, Ms. Agrimaa Singh, Shiv Shankar, T.
R. B. Sivakumar, Nikhil Goel, Abhinav Mukerji, Mrs. Bihu Sharma,
Akshay C. Shrivastav, Ms. Pratishtha Vij, Sudhir Naagar, Ms. Ruchi
Kohli, B. Krishna Prasad, Ms. Radhika Gautam, Praveen Agrawal, T.
G. Narayanan Nair, Ms. Priya Balakrishnan, Devendra Singh, Vishwajit
S. Kamble, Hitesh Kumar Sharma, S. K. Rajora, Akhileswar Jha, Sunil
Mare, Naresh K. Sharma, Ardhendumauli Kumar Prasad, Anil K. Jha,
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Sibo Sankar Mishra, Chanchal Kumar Ganguli, Avneesh Arputham, Ms.
Anuradha Arputham for M/s Arputham Aruna and Co., K. S. Mahadevan,
Ms. Swati Bansal, Rajesh Kumar, Ambhoj Kumar Sinha, Bharat
Barowaria, Vishnu Mehra, Ms. Manjeet Chawla, Anant Mehrotra,
Sandeep Sudhakar Deshmukh, Mukesh K. Giri, Sahil Tagotra, Mrs.
Swarupma Chaturvedi, Ms. Sakshi Kakkar, Ms. Samridhi Sharma, Shakti
Singh, Samar Vijay Singh, Vipin Singh Bansal, Ms. Ranjeeta Rohatgi,
Shakil Ahmad Syed, Pradeep Misra, Abhimanyu Tewari, Ms. Eliza Bar,
Siddhesh Kotwal, Ms. Ana Upadhyay, Ms. Manya Hasija, Ms. Pragya
Barsaiyan, Akash Singh, Nirnimesh Dube, Ms. Uttara Babbar, Manan
Bansal, Anmol Chandan, Deepabali Dutta, Deep Shikha Bharti, Rajesh
Singh Chauhan, Gurmeet Singh Makker, Aravindh S., Ms. C. Rubavathi,
Gautam Sharma, Dr. Monika Gusain, Narendra Kumar, Raghavendra
Kr., Anand Kr. Dubey, C. K. Sasi, Abdulla Naseeh V. T., Meena K. P.,
M/s Parekh & Co., D. Kumanan, Sheikh Fakhruddin Kalia, Ms. Astha
Sharma, Anant Vijay Palli, Nikhil Palli, Deepak Goel, Amrish Kumar,
Suhan Mukerji, Vishal Prasad, Nikhil Parikshith, Sayandeep Pahari for
M/s PLR Chambers & Co., Kunal Chatterji, Ms. Maitrayee Banrejee,
Rohit Bansal, Jayant Mohan, Sunny Choudhary, Sandeep Sharma, Mrs.
K. Enatoli Sema, Amit Kumar Singh, Ms. Chubalemla Chang, Avijit Mani
Tripathi, T. K. Nayak, K. V. Kharlynydoh, Shirish Mehrotra, Ms. Prashanti
Singh, Atul, Sanpreet Ajmani, Bably Singh, Ms. Manju Jetley, Mrs. G.
Indira, Ms. Habilila Nana, Advs. for the appearing Parties.
The following Order of the Court was passed :
ORDER
1. The issue is with respect to filing of fake claim petitions for
getting compensation under the Motor Vehicles Act as well as under the
Workmen Compensation Act.
2. Pursuant to our earlier order dated 05.10.2021, the Special
Investigating Team (SIT) has filed a Status Report with respect to
complaints filed/enquiry completed, the names of the accused, where
the criminal complaints are filed and in which criminal cases the charge
sheets have been filed. A separate sheet containing the names of
advocates against whom the prima facie cases of cognizable offences
have been found, is also filed in a separate sealed cover. It is stated in
the Status Report that total 1376 cases of suspicious claims from various
Districts in the State of  U.P. have been received so far by the SIT. That
SAFIQ AHMAD v. ICICI LOMBARD GENERAL INSURANCE
CO. LTD.  & OTHERS
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562
SUPREME COURT REPORTS
[2021] 9

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