MAHAL SINGH Vs. SATISH

JUDGEMENT

(1.) The owner of the offending vehicle i.e. truck bearing registration No.HR-55A-2577 is in appeal before this Court to challenge recovery rights given to respondent No.3-insurance company with respect to the compensation awarded to the claimants vide award dtd. 6/5/2019 by learned Motor Accidents Claims Tribunal, Gurugram (for short, 'the Tribunal') on account of the injuries sustained by claimant Satish in a Motor Vehicular Accident which took place on 8/4/2010.

(2.) Learned counsel appearing for the appellant-owner argued that the Tribunal had in fact committed patent illegality in granting recovery rights to respondent No.3-insurance company by failing to appreciate that the alleged driving licence verification report (Ex.R2) had not even been proved in accordance with law as none of the officials of the Licensing Authority had been examined. It was still further argued that the Tribunal had gravely erred in observing that the appellant-owner while stepping into the witness box chose to remain completely silent and did not utter a single word with respect to the report (Ex.R2). While inviting the attention of this Court to the evidence, particularly the cross-examination of the appellant-owner, learned counsel submitted that a perusal of the same clearly showed that no suggestion much less by way of a whisper had been put to the appellant with regard to the driving licence of the driver of the offending vehicle being fake. Learned counsel thus argued that the Tribunal fell into error in absolving respondent No.3-insurance company of its liability specially when the Tribunal had itself observed that no cogent evidence had been led by the insurance company to even remotely suggest that the appellant had knowledge of the fact that the driver was carrying a fake driving licence. He urged that the Tribunal while granting recovery rights to respondent No.3-insurance company had ignored the settled law that unless and until it stood proved that the owner of the offending vehicle had been aware that the driving licence of the driver was fake and despite that he permitted him to drive the offending vehicle, the insurance company could not be absolved of its liability to indemnify the insured.

(3.) Per contra, learned counsel for respondent No.3-insurance company vehemently opposed the submissions made by the counsel opposite and argued that the Tribunal had rightly fastened the liability on the appellant-owner and granted recovery rights to the insurance company as it stood proved vide verification report (Ex.R2) that the driving licence of the driver of the offending vehicle was fake. He further submitted that since Ex.R2 had been obtained through RTI, it required no corroboration in the manner as contemplated under Sec. 77 of the Evidence Act. I have heard learned counsel for the parties and perused the relevant material on record.