NATIONAL INSURANCE COMPANY LTD Vs. KAUSHALYA SARDARIN

JUDGEMENT

(1.) HEARD the parties M.A. No. 153 of 2000 is barred by time and as such IA No. 938 of 2003 at Flag A has been filed to condone the delay. We find that the said delay has properly been explained. Delay is therefore condoned. These two appeals arise out of a common judgment dated the 8th March, 2002 passed by the Motor Vehicle Accident Claim Tribunal, Saraikella in Compensation Case No. 24 of 1999, whereby the Tribunal held that the motor accident dated 27.11.1999 took place on account of contributory negligence of the drivers of the Truck (PAT 7477) and the minibus (BR -16B -0657) and assessed Rs. 3,26,000/ - payable to the claimants, to the extent of half and half by the Insurers, of both the vehicles. Both the appeals have been heard together and are disposed of by a common order. In paragraph 11 of the impugned judgment, the Tribunal observed that Exhibit 6, the driving licence of Md. Idrish, who was driver of the minibus was a professional driving licence with entitlement to drive light motor vehicle.

(2.) IN the present appeals, counsel for both the Insurance Companies submitted that the claimants had claimed total amount of Rs. 2,85,000/ - only payable as compensation to them, whereas the Tribunal awarded more than their claim, i.e. Rs. 3,26,000/ - which was not permissible on the ratio of a decision of the Supreme Court in Adikanda Sethi (Dead) through LRS and another V/s. Palani Swami Saran Transports and another, 1997 0 ACJ 939. We find no substance in this argument on the ratio of a recent decision of three judges ' Bench of the Apex Court in Nagappa V/s. Gurudayal Singh and others, 2003 1 JCR 120 (SC) : AIR 2003 SC 674, wherein it has been held that under the provisions of the Motor Vehicles Act, 1988 , there is no restriction that compensation could be awarded only up to the amount claimed by the claimant. In an appropriate case where from the evidence brought on record, if the Tribunal/Court considers that claimant is entitled to get more compensation than claimed, the Tribunal may pass such award. The only embargo is that it should be 'Just ' compensation. It is true that Adikanda Sethi (supra) was not considered in Nagappa (supra), but we find that in the said case, the Apex Court on calculation of annual dependency and applying appropriate multiplier, assessed a sum of Rs. 1,40,000/ - payable as compensation, but since the claim was limited to Rs. one lac, the claimants were held entitled to get Rs. one lack with interest @ 6%, per annum, whereas three Judges ' Bench in Nagappa (supra) considered this aspect of the matter thoroughly and held as under :

(3.) MR . Prasad also submitted that the Insurer had raised the question of invalidity of the driving licence of the driver of the minibus, before the Tribunal and as such an opportunity be given to realise the amount of compensation paid by the insurer in terms of the impugned judgment from its owner on the ratio of the decision of the Apex Court in New India Assurance Company Limited V/s. N.K. Kamla, AIR 2001 SC 1419. We find that the Tribunal decided the question in para 11 and held the drivers of the minibus as well as the truck were holding valid and professional driving licence and as such the Insurer on the ratio of Kamla s case (supra) is not entitled to realise the Compensation amount paid to the claimants from the owner of the minibus. The statutory amount deposited by the appellant in the two appeals by Challan Nos. J -82 dated 14.11.2002 and J -64, dated 29.8.2003, total Rs. 50,000/ - are permitted to be withdrawn by the claimants -Respondents 1 to 4 on necessary verification and in accordance with law. These two appeals are dismissed.