JAYAVANT YELLAPPA Vs. NAGESH YILARI

JUDGEMENT

(1.) This appeal is uirected against the order of the Motor Accident Claims Tribunal, Belgaum dt. 30-11-1974 whereby the application of the appellant under S.110A of the Motor Vehicles Act was rejected.

(2.) The facts that gave rise to the claim briefly stated are these; On 2-11-1968 the truck bearing MYL 4915, belonging to Nagesh (1st Respt.) and driven by one Veerabhadra, met with an accident near the village Gordhali in Khanapur Taluk, resulting in the death of Veerabhadra. The appellant, who is the brother of Veerabhadra, filed an application under S.110A of the Motor Vehicles Act 1.939. hereinafter referred to as the 'Act', claiming compensation of Rs.20,,000. Nagesh admitted that Veerabhadra was his driver at the relevant point of time and died while driving the truck. But he raised an objection before the tribunal questioning the jurisdiction of the tribunal to entertain the claim in view of the provisions of the Workmen's Compensation Act 1923, hereinafter referred to as the 'Compensation Act'. This objection was upheld by the Tribunal. -Against the said order the appellant has come up in appeal before this Court stating that the Tribunal was wrong in rejecting the application.

(3.) From a reading of the provisions of Ss.110A to 110F it is clear that in respect of accidents involving the death or bodily injury to persons arising out of the use of motor vehicles, the remedy is by way of an application for compensation to be made to the Claims Tribunal under Section 110A., S.110F of the Act in express terms excludes only the jurisdiction of a Civil Court with respect to any action taken or to be taken before the Claims Tribunal under the Act. The Legislature is certainly aware of the provisions of the Compensation Act and the Tribunal constituted therein for adjudication of claims under the said Act. The provisions of S.110F, while expressly barring the jurisdiction of Civil Courts as such, do not contain any indication that the jurisdiction of any other Tribunal is barred. Looking to the provisions of the Compensation Act, the jurisdiction of a Civil Court alone is barred with respect to adjudication of claims falling under the purview of the Compensation Act. It is therefore clear that the provisions of each of the enactments operate independently of one another having concurrent jurisdiction to enterain claim for compensation. In such a case, the option lies with the workman to choose one or the other Tribunal. If the workman chooses, a particular Tribunal, it will not be open to him to choose the other Tribunal. In the present case, the claimant having chosen the Tribunal under the Act, it is not open to the employer to ask him to choose a different Tribunal, for, the choice lies' with the claimant and not with the employer. This view finds support in Ram Samp v. Gurdev Singh, 1966 ACJ. 240. . In that case a cleaner employed on a truck died in an accident while he was on duty. His dependents filed a petition before the Workman's Compensation Commissioner for payment of compensation. It was contended on behalt of the appellants that the petition was barred by the provisions of S.110F of the Act. It was held that the Commissioner appointed under the Comepensation Act was a mere Tribunal and not a Civil Court within the meaning of S.110F of the Act and therefore the petition was not bariod by the provisions of S.110F of the Act. The same view was taken in Ogeti Pedda Ranganna. v. Zalekha Bee, 1970 ACJ. 178, It is, therefore, clear that the provisions: of the Compensation Act do not exclude the provisions of Section 110F of the Act.