NATIONAL INSURANCE CO LTD Vs. BABULAL

JUDGEMENT

(1.) Miscellaneous Appeal No. 2071 of 2004 is filed by the non-applicant No. 3, National Insurance Co. Ltd., being aggrieved by the award dated 30.4.2004, passed by Fifth Member, Motor Accidents Claims Tribunal (Fast Track Court), Ratlam, in Claim Case No. 14 of 2003, by which the Claims Tribunal awarded a sum of Rs. 1,80,000 as compensation for the injuries to the claimant-injured Babulal and directed the non-applicant No. 3, National Insurance Co. Ltd. and non-applicant No. 5, New India Assurance Co. Ltd., to pay the amount of compensation. This order shall also govern the disposal of Miscellaneous Appeal No. 457 of 2005, filed by the non-applicant No. 5, New India Assurance Co. Ltd. The only question involved in these two appeals is about the liability of the insurance companies.

(2.) From the perusal of the facts of the case, it appears that on the date of accident, respondent No. 1 Babulal alias Babu was travelling in a tractor-trolley bearing registration No. MP 13-3387 and MP 13-KA 8599 respectively. The said tractor-trolley was carrying wheat. The respondent No. 1 Babulal was travelling in the trolley. The driver of the tractor-trolley, the respondent No. 3, drove the said tractor rashly and negligently, due to which tractor-trolley overturned. Respondent No. 1, who was sitting along with other labourers, sustained grievous injuries. It is alleged that on the date of accident, i.e., in the intervening night of 1/2.5.1999, Babulal was sitting in the trolley along with wheat and was going to market for selling the said wheat.

(3.) The respondent No. 1 filed a claim petition seeking compensation against the owner, driver and the insurance companies of the tractor-trolley for the personal injuries sustained in the accident that occurred in the intervening night of 1/2.5.1999. According to the averments made in the claim petition, on the fateful day respondent No. 1 was travelling in the trolley as a labourer. The tractor was insured with National Insurance Co. Ltd. The accident occurred due to rashness and negligence on the part of the driver and, therefore, owner, driver and the insurance companies are jointly and severally liable to pay compensation.