ORIENTAL INSURANCE CO LTD Vs. KALAWATI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this Appeal is to the order passed by a Division Bench of the Jharkhand High Court in M.A. No. 184 of 2002 dismissing the appeal filed by the appellant (hereinafter referred to as the 'insurer'). The High Court dismissed the appeal primarily on the ground that in the proceedings under Section 166 of the Motor Vehicles Act, 1988 (in short the 'Act') when the owner of the vehicle did not take interest after filing written statement, the insurer could have obtained leave to contest as required under Section 170 of the Act and establish that the Sheikh Akhtar, who was the driver responsible for the accident in question, had no valid licence. But no such leave to contest was obtained. Accordingly, appeal was dismissed. An application was filed before the High Court contending that the conclusion that the insurer had not obtained leave to contest was not factually correct. In fact the leave to contest the claim was granted by the MACT on 25.4.2001. The High Court rejected the application for review primarily on the ground that the scope of review was very limited under Order 47 Rule 1 of the Code of Civil Procedure, 1908 (in short the 'CPC') and this was not a case of the nature where action in terms of Order 47 Rule 1, CPC could be taken.

(3.) Learned Counsel for the appellant submitted that since the High Court at the first instance proceeded on erroneous factual premises, it should have recalled the earlier order and heard the matter afresh.