SHANKARAYYA Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) LEAVE granted. The appeal is taken up for final hearing as the appellants -claimants and the respondent -Insurance Company, which is the only contesting party in this appeal, are represented by their counsel. Counsel for respective parties were finally heard.

(2.) THE short question is whether Respondent 1, Insurance Company could have filed an appeal in the High Court against the award of the Motor Accidents Claims Tribunal and got the quantum of compensation reduced when the insured had not filed such appeal and when Respondent 1 Insurance Company had not moved the Tribunal under section 170 of the Motor Vehicles Act, 1988 for getting the right to contest the proceedings on merits. It may be stated that the appellants filed a claim petition in 1989 before the Motor Accidents Claims Tribunal, Gulbarga for death on account of motor accident of their 18 -years -old son. The accident occurred on 4.9.1989. It was caused by a jeep which was owned by one Om Prakash, Respondent 2 in this appeal. The same was being driven by original Respondent 2 Chandrashekhar Pattan and the offending vehicle was insured with Respondent 1, Insurance Company. In the claim petition though the owner and driver appeared, they did not think it fit to file written statement. Written statement was filed only by Respondent 1 Insurance Company. In the written statement it was stated that in case the owner -insured did not choose to appear in these proceedings and contest, then the Insurance Company desired to get proper orders under section 170 of the Motor Vehicles Act. The Insurance Company for reasons best known to it did not think it fit to apply under section 170 of the Act for getting permission of the Court on proof of relevant conditions mentioned in the section for contesting the proceedings on merits. Consequently, the defence of the Insurance Company was confined to statutory defence only. It is true that the claimants did not object to the Insurance Company joining issues on merits in the Tribunal. Ultimately the Tribunal passed an award against the driver, owner and the Insurance Company to the extent of Rs. 1,05,000. That award became final against the owner and the driver. However, Respondent 1, Insurance Company carried the matter in appeal and submitted in appeal that the compensation awarded was on a higher side. Meaning thereby, the appeal was moved only on the merits of the compensation claim. That appeal was allowed by the High Court by the impugned judgment and the compensation was reduced to Rs. 60,000/ -. It is this reduction of the compensation by the High Court that is the subject -matter of the present appeal.

(3.) IT clearly shows that the Insurance Company when impleaded as a party by the Court can be permitted to contest the proceedings on merits only if the conditions precedent mentioned in the section are found to be satisfied and for that purpose the Insurance Company has to obtain order in writing from the Tribunal and which should be a reasoned order by the Tribunal. Unless that procedure is followed, the Insurance Company cannot have a wider defence on merits than what is available to it by way of statutory defence. It is true that the claimants themselves had joined Respondent 1, Insurance Company in the claim petition but that was done with a view to thrust the statutory liability on the Insurance Company on account of the contract of the insurance. That was not an order of the Court itself permitting the Insurance Company which was impleaded to avail of a larger defence on merits on being satisfied on the aforesaid two conditions mentioned in Section 170. Consequently, it must be held that on the facts of the present case, Respondent 1, Insurance Company was not entitled to file an appeal on merits of the claim which was awarded by the Tribunal.