NATIONAL INSURANCE CO LTD Vs. SASILATHA

JUDGEMENT

(1.) This is an appeal at the instance of the Insurance Company challenging the award passed against it by the M.A.C.T, Punalur in O.P. (MV) 1082/93. Petition was failed before the Tribunal by the owner of a Jeep under S.140 & 166 of Motor Vehicles Act, 1988, claiming damages for bodily injury sustained by her in an accident involving the Jeep which belonged to her and a bus belonging to the Kerala State Road Transport Corporation on 17.11.1992. On the basis of the evidence, Tribunal came to the conclusion that there was no negligence on the part of the Driver of the K.S.R.T.C. bus, but, on the other hand, accident happened only due to the negligence on the part of the Driver of the Jeep.

(2.) Appellant Insurance Company contended before the Tribunal that the petitioner being the insured, she cannot put forward any claim from the Insurance Company. Under the terms of the contract between the Insurer and the insured, obligation of the insurer is only to indemnify the insured in respect of any liability which is cast on her pursuant to a motor vehicle accident Tribunal apparently accepted the above contention, but, then proceeded to consider the claim of the petitioner under S.140 of the Motor Vehicles Act. It then held that since the petitioner sustained injury in an accident occurred for no fault of hers, she can be compensated by taking recourse to the provisions contained under under S.140 of the Act. Thus, an amount of Rs.12,000/- was granted to the petitioner as compensation and the appellant Insurance Company, her own insurer, was made liable to pay the amount.

(3.) In this appeal, mainly two contentions are raised by the Insurance Company. Firstly, it is submitted that liability of the insurer arises only when the insured is held liable. In the absence of a finding regarding the liability of the insured, insurer cannot be compelled to compensate the insured. Secondly, it was contended that there is no finding entered by the Tribunal that the petitioner had sustained an injury causing permanent disablement as contemplated by S.142 of the Motor Vehicle Act. If that be so, she cannot make any claim under under S.140 of the M.V. Act. On both these grounds, it is contended by the learned counsel for the Insurance Company that the award passed by the Tribunal has to be set aside.