ORIENTAL INSURANCE COMPANY LIMITED Vs. CHINDER KAUR

JUDGEMENT

(1.) THIS is an appeal filed by the Insurance Company against the Award of the learned Motor Accident Claim Tribunal, Hissar, by which the learned Tribunal has awarded a sum of Rs. 1,54,100/- to respondents 1 and 2. The only point argued before us by the learned Advocate for the appellant is that the Insurance Company was not liable to pay the compensation, in view of the fact, that there was a breach of condition of the policy of Insurance. The breach of policy which is alleged is that the vehicle was a goods vehicle and that it carried passengers and hence there was breach of condition. It is also argued that in other connected cases decided by the same common judgment the Insurance Company has been absolved from paying the amount while in this particular case the tribunal has erred in taking a different view.

(2.) PERUSAL of the impugned award shows that the facts of the case under appeal are different from those in the other connected matters decided by the common judgment, because in the other cases, the compensation was awarded in connection with the persons travelling in the truck, while in this appeal before us, the compensation is for the death of a person who was not the occupant of the truck. He was the driver of the on-coming truck with which the accident was caused.

(3.) IN a some what similar case, the Andhra Pardesh High Court in the case of New India Assurance Co. Ltd. and Ors. v. Kothapalli Venkateswara Rao, 1986 A. CJ. 294 has made the insurance company liable to pay the compensation. The facts which appear from that judgment are that the truck while carrying good fell down by the side of a culvert resulting in a heavy damage to the vehicle and the death of its driver. Four other persons travelling as gratuitous passengers, though not connected with the goods, sustained injuries and one of them died. The owner of the truck filed a civil suit against the Insurance Company for costs of repairs of the vehicle and amount of compensation paid by the owner to the widow of deceased driver for the claim made by her under the workmen's Compensation Act. The truck was comprehensively insured, including coverage for claims under Workmen's Compensation Act. Trial Court decreed the suit. Insurer filed an appeal on the ground that the policy did not cover use for the conveyance of passengers for hire or reward and that the driver unauthorisedly carried the passengers in the truck. However, the Insurance Company was held liable to pay the amount. It was held that a minor deviation by the driver in carrying passengers unauthorisedly cannot disentitle the owner from enforcing his claim.