RAMKHILADI vs. THE UNITED INDIA INSURANCE COMPANY

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9393 OF 2019 Ramkhiladi & Anr. … Appellant Versus The United India Insurance Company & Anr.    … Respondent J U D G M E N T M. R. Shah, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned Judgment and Order dated 10.05.2018 passed by the High Court of Judicature for Rajasthan at Jaipur in SBCMA No. 2614 of 2009, by which the High Court has allowed the said appeal preferred by the respondent­insurance company by quashing and setting aside the Judgment and Award passed by the learned Motor Accident Claims Signature Not Verified Digitally signed by MEENAKSHI KOHLI Tribunal   and   consequently   has   dismissed   the   claim   petition Date: 2020.01.07 15:00:36 IST Reason: 2 preferred   by   the   original   claimants,   the   original   claimants   have preferred the present appeal. 2. The   facts   leading   to  the   present   appeal  in  nutshell  are as under: 2.1 That in a vehicular accident which occurred on 02.10.2006, one Chotelal alias Shivram died.   The deceased was travelling on motorcycle bearing registration No. RJ 02 SA 7811.  At this stage, it is required to be noted that, even as per the claimants, the accident occurred on account of rash and negligent driving of the driver of another motorcycle bearing registration No. RJ 29 2M 9223.  That the   appellants   herein   filed   a   claim   petition   before   the   Motor Accident   Claims   Tribunal,   Laxmangarh   (Alwar),   Rajasthan (hereinafter referred to as the learned Tribunal) under Section 163A of the Motor Vehicles Act (hereinafter referred to as the Act).  At this stage, it is required to be noted that the claim petition was preferred only against the owner of the motorcycle bearing registration No. RJ 02 SA 7811 and its insurance company. Neither the driver nor the owner or the insurance company of the vehicle bearing registration No. RJ 29 2M 9223 were joined as opponents in the claim petition. 3 Therefore, as such, no claim petition was filed against the driver, owner and the insurance company of the vehicle involved in the accident i.e. motorcycle bearing registration No. RJ 29 2M 9223. That   an   objection   was   raised   by   the   respondent­insurance company­insurer of motorcycle bearing registration No. RJ 02 SA 7811 that as according to the claimants and even so stated in the FIR, the driver of the motorcycle bearing registration No. RJ 29 2M 9223 was rash and negligent and the claimants have not filed the claim   petition   against   the   owner   of   the   said   vehicle,   the   claim petition is required to be dismissed against the insurance company of the motorcycle bearing registration No. RJ 02 SA 7811.   The learned Tribunal framed the following issues: 1. Whether accident was caused on 02.10.2006 by driver Chhotelal   alias   Shivram   driving   Motorcycle   RJ   02   SA 7811 vehicle in question in rash and negligent manner? 2. Whether the driver was driving the said vehicle being in the employment of vehicle owner opposite party No. 1 Bhagwan   Sahay   in   his   interest   or   with   his permission/knowledge? 4 3. Consequent   to   occurring   death   of   Chhotelal   alias Shivram (driver) in the alleged accident, how much valid amount and in what manner, the applicants are entitled to get and from which opposite parties? 4. Whether the objections raised in the preliminary/specific statements are significant, if yes then its effect? 5. Relief? 2.2 On appreciation of evidence, the learned Tribunal answered Issue Nos. 1 and 2 in favour of the claimants and held that the death of the deceased Chotelal alias Shivram had occurred from the motorcycle involved in the accident and the said motorcycle was insured   with   the   respondent­insurance   company,   the   insurance company is liable to pay the compensation under Section 163A of the   Act.     Consequently,   by   the   Judgment   and   Award   dated 24.02.2009,   the   learned   Tribunal   partly   allowed   the   said   claim petition and awarded a total sum of Rs.3,67,000/­as compensation along with the interest @ 6% per annum from the date of filing of the claim petition till the date of the actual payment 5 2.3 Feeling   aggrieved   and   dissatisfied   with   the   Judgment   and Award   passed   by   the   learned   Tribunal   holding   the   insurance company of the motorcycle bearing registration No. RJ 02 SA 7811 liable to pay the compensation, the respondent­insurance company­ insurer   of   motorcycle   bearing   registration   No.   RJ   02   SA   7811 preferred an appeal before the High Court.  That, by the impugned Judgment and Order, the High Court has allowed the said appeal and has quashed and set aside the Judgment and Award passed by the learned  Tribunal and  consequently  has  dismissed  the   claim petition   on   the   ground   that   even   as   per   the   informant   Vikram Singh, who lodged the FIR, the accident had occurred on account of rash   and   negligent   driving   by   the   driver   of   motorcycle   bearing registration No. RJ 29 2M 9223, however, the claimants have not filed the claim petition against the owner of the said vehicle and in fact, the claim petition should have been filed by the claimants against the owner of vehicle bearing No. RJ 29 2M 9223 to seek compensation. 6 2.4 Feeling   aggrieved   and   dissatisfied   with   the   impugned Judgment   and   Order   passed   by   the   High   Court,   the   original claimants have preferred the present appeal.  3. Shri Abhishek Gupta, learned advocate appearing on behalf of the appellants­original claimants has vehemently  submitted that the High Court has materially erred in dismissing the claim petition solely on the ground that the claimants have not filed the claim petition against the owner of the motorcycle bearing registration No. RJ 29 2M 9223. 3.1 It is submitted by the learned advocate appearing on behalf of the appellants­original claimants that, as such, the High Court has not properly appreciated the fact that the claim petition preferred by the  original  claimants   was   under   Section   163A  of   the   Act   and, therefore,   when   the   claim   petition   was   preferred   under   Section 163A of the Act, there is no need for the claimants to plead or establish that the death in respect of which the claim petition has been made was due to any wrongful act or neglect or default of owner of vehicle concerned.   7 3.2  It is further submitted by the learned advocate appearing on behalf of the appellants­original claimants that the claim petition filed by the original claimants was based on the principle of no­fault liability.   It is submitted that the claimants could have elected to file the claim petition either under Section 166 read with Section 140 of the Act against the owner/insurer of offending vehicle i.e. RJ 29 2M 9223 on the basis of the fault liability or under Section 163A either against the owner/insurer of the vehicle being driven by the deceased at the time of accident i.e. RJ 02 SA 7811 or against the owner/insurer of offending vehicle i.e. RJ 29 2M 9223 on the basis of   no­fault   liability.       It   is   submitted   by   the   learned   advocate appearing on behalf of the appellants­original claimants that, as such,   the   deceased   was   not   the   owner   of   the   vehicle   bearing registration No. RJ 02 SA 7811 and in fact and as observed by the learned Tribunal, he was in employment of owner of the vehicle No. RJ 02 SA 7811 and therefore a third party.   It is submitted that having elected to prefer the claim under Section 163A of the Act on the principle of no­fault liability against the owner/insurer of the vehicle being driver by the deceased at the time of the accident i.e. 8 RJ 02 SA 7811, the claim was perfectly just and maintainable and the   learned   Tribunal   made   no   error   in   allowing   the   same.     In support of the above, the learned advocate appearing on behalf of the original claimants has heavily relied upon the decision of this Court in the case of   (2013) 9 Reshma Kumari v. Madan Mohan  SCC 65. 3.3 Learned counsel appearing on behalf of the original claimants has   further   submitted   that   Section   163A   of   the   Act   has   to   be interpreted in keeping with the intention of the Legislature and the social perspective it seeks to achieve.   It is a provision which is beneficial in nature and it has been enacted as a measure of social security.   It is submitted that Section 163A of the Act commences with a “non­obstante” clause.  Liability to pay the compensation is on “owner of the motor vehicle” or “the authorized insurer”.   It is submitted that the word “owner” has been defined under Section 2(30) to mean “a person in whose name a motor vehicle stands registered, and where such person is a minor, the guardian of such minor, and in relation to a motor vehicle which is the subject of a hire­purchase, agreement or an agreement of lease or an agreement 9 of hypothecation, the person in possession of the vehicle under that agreement.”  It is submitted that having regard to the said definition of “owner”, this Court in  (2018) 3 Naveen Kumar v. Vijay Kumar  SCC  1 has   held   the   registered   owner   of   the   vehicle   as   per  the registering authority liable in respect of the offending vehicle despite sale/purchase of vehicle by him.  It is submitted that, in paragraph 6, it is held that the person in whose name the motor vehicle stands registered is the owner of the vehicle for the purpose of the Act.   3.4 It is further submitted by the learned counsel appearing on behalf  of   the   appellants­original   claimants   that   for   claiming   the compensation under Section 163A of the Act, the claimants are only required to prove that the death or permanent disablement is as a result of the accident arising out of the use of motor vehicle and it will   cover   those   who   are   themselves   driving   a   vehicle,   the passengers   and   also   pedestrians.     It   is   submitted   that   in   an application under Section 163A of the Act, fault of the owner of the vehicle or vehicles concerned or of any other person need not be established.   10 3.5 It is further submitted by the learned counsel appearing on behalf of the appellants­original claimants that, therefore, as the present claim premised on the no­fault liability under Section 163A of   the   Act   by   the   legal   heirs   of   the   deceased,   the   same   was maintainable against the owner and insurer of the motor vehicle which   was   being   driven   by   him,   more   particularly,   when   the deceased was not the owner of the vehicle and that respondent No. 2 was the registered owner of the concerned vehicle and, therefore, the insurance company cannot be absolved from its liability to pay the compensation as awarded by the learned Tribunal.   3.6 Making   the   above   submissions,   it   is   prayed   to   allow   the present appeal and quash and set aside the impugned Judgment and Order passed by the High Court and to restore the Judgment and Award passed by the learned Tribunal holding the owner of the vehicle bearing registration No. RJ 02 SA 7811 and the insurer of the said vehicle to pay the compensation.    3.7 It is further submitted by the learned counsel appearing on behalf   of   the   appellants­original   claimants   that,   as   such,   the amount   of   compensation   awarded   by   the   learned   Tribunal   i.e. 11 Rs.3,67,000/­ should be enhanced to Rs.5,00,000/­ with interest nd as awarded by the learned Tribunal in light of the fact that the 2 Schedule to the Motor Vehicle Act has been amended with effect from 22.05.2018 and a fixed compensation of Rs.5,00,000/­ has been specified in the case of death.   It is submitted that this Court has enhanced the compensation even in those cases wherein no appeal for enhancement has been preferred against the order of the Tribunal.   In support thereof, the learned counsel appearing on behalf of the original claimants has relied upon the decision of this Court in the case of     (2015) 4 Jitender Trivedi v. Kasam Daud SCC 237.     4. The present appeal is vehemently opposed by Shri Amit Kumar Singh, learned  advocate   appearing   on  behalf  of   the   respondent­ insurance company. 4.1 It is submitted by the learned advocate appearing on behalf of the respondent­insurance company that, in the present case, the deceased borrowed the motorcycle bearing registration No. RJ 02 SA 7811 from the registered owner Bhagwan Sahay.  It is submitted that another motorcycle bearing registration No. RJ 29 2M 9223 12 which was driven in a rash and negligent manner came and hit the motorcycle on which the deceased was travelling.   It is submitted that the FIR was lodged against the owner of motorcycle bearing registration No. RJ 29 2M 9223.  It is thus clear that the insured vehicle on which the deceased was travelling i.e. RJ 02 SA 7811 was not negligent.     It is submitted that, in the present case, the claimants of the deceased filed an application under Section 163A of the Act and sought compensation only from the owner of the insured vehicle i.e. RJ 02 SA 7811.       It is submitted that the learned Tribunal without any evidence on record has concluded that   the   deceased   was   working   under   the   employment   of   the registered owner.  It is submitted that, therefore, in the facts and circumstances of the case, the High Court has rightly allowed the appeal preferred by the insurer by observing that the claimants ought to   have   filed   the   claim   petition  against   the   owner   of  the vehicle bearing registration No. RJ 29 2M 9223.   In support of impugned Judgment and Order passed by the High Court, learned advocate appearing on behalf of the insurance company has made the following submissions: 13 (i) That the deceased was not a third party with respect to the insured vehicle.  He was a third party with respect to the motorcycle bearing registration No. RJ 29 2M 9223; (ii)   That   the   claimants   when   failed   to   claim   the   compensation from the owner of the motorcycle bearing registration No. RJ 29 2M 9223, cannot be permitted, as the driver of the said motorcycle, to claim   compensation   from   the   owner   of   the   vehicle   bearing registration No. RJ 02 SA 7811; (iii)   That under the Motor Vehicles Act, only the third party claims are payable; (iv)   That in the present case, the deceased was not a third party given that he had borrowed the vehicle from the registered owner Shri Bhagwan Sahay Meena; (v)      That in the case of   Ningamma v. United India Insurance (2009) 13 SCC 710 and  Co. Ltd.  New India Assurance Co. Ltd. V. Sadanand Mukhi  (2009) 2 SCC 417, this Court has held that the owner of the vehicle or his legal representatives or the borrower of the vehicle cannot raise a claim for an accident in which there was no negligence on the part of the insured vehicle.   It is submitted 14 that   in   the   aforesaid   decisions,   this   Court   has   held   that   the borrower   of   the   vehicle   steps   into   the   shoes   of   the   owner   and, therefore, the borrower of the vehicle or his legal representatives are not entitled to compensation from the insurer under the Act.   It is submitted that the deceased in the present case has stepped into the shoes of the owner and therefore not entitled to any third party compensation from the insured vehicle; and (vi)   That in the case of  Dhanraj v. New India Assurance Co. Ltd. (2004) 8 SCC 553 it is held by this Court that an insurance policy covers the liability incurred by the insured in respect of death of or bodily injury to any person (including an owner of the goods or his authorized representative) carried in the vehicle or damage to any property of a  third party  caused by or arising out of the use of the vehicle.     It is further held that Section 147 does not require an insurance company to assume risk for death or bodily injury to the owner of the vehicle.   4.2 It is further submitted by the learned advocate appearing on behalf   of   the   insurance   company   that   in   the   present   case   the contract of insurance specifically provides that in case of personal 15 accident the owner cum driver is only entitled to a sum of Rs.1 Lakh.  It is submitted that therefore the deceased who had stepped into the shoes of the owner at the most may be entitled to a sum of Rs.1   Lakh   only.     It   is   submitted   that   in   the   case   of   Oriental Insurance Co. Ltd. V. Rajni Devi   (2008) 5 SCC 736 when the compensation  is   claimed  for  the  death  of   the  owner  or  another passenger of the vehicle, the contract of insurance being governed by the contract qua contract, the claim of the insurance company would depend upon the terms thereof.   It is submitted that, in the said   decision,   this   Court   did   not   accept   the   view   taken   by   the Tribunal that while determining the amount of compensation, the only factor which would be relevant would be merely the use of the motor vehicle.   It is submitted that, in the aforesaid decision, in paragraph 11, it is further observed by this Court that the liability under Section 163A of the Act is on the owner of the vehicle as a person cannot be both, a claimant as also a recipient.    4.3 Relying   upon   the   decision   of   this   Court,   in   the   case   of National Insurance Co. Ltd. V. Ashalata Bhowmik     (2018) 9 SCC 801, it is submitted that the parties shall be governed by the 16 terms and conditions of the contract of insurance.  It is submitted that, therefore, at the most, the claimants may be entitled to Rs. 1 lakh only, the deceased being in the shoes of the owner.   4.4 Now, so far as the submission on behalf of the appellants­ nd original claimants that there is an amendment to the 2  Schedule, and a fixed compensation of Rs.5 lakhs has been specified in the case of death and, therefore, the claimants shall be entitled to Rs.5 lakhs, it is vehemently submitted by the learned advocate appearing on behalf of the insurance company that the said amendment shall not   be   applicable   retrospectively.     It   is   submitted   that,   in   the present case, the accident had taken place in the year 2006 and even the Judgment and Award was passed by the learned Tribunal in the year 2009, and the impugned Judgment and Order has been passed   by   the   High   Court   on   18.02.2018,   i.e.   prior   to   the nd amendment in the 2  Schedule.  4.5 Making the above submissions, it is prayed to dismiss the present appeal and/or partly allow the appeal to the extent of Rs.1 Lakh as per the terms and conditions of the contract of insurance. 17 5. Heard learned counsel appearing on behalf of the respective parties   at   length.     We   have   also   perused   and   considered   the Judgment and Award passed by the learned Tribunal as well as the impugned Judgment and Order passed by the High Court and the evidence   on   record.       The   short   question   which   is   posed   for consideration   of   this   Court   is   whether,   in   the   facts   and circumstances of the case and in a case where the driver, owner and   the   insurance   company   of   another   vehicle   involved   in   an accident and whose driver was negligent are not joined as parties to the claim petition, meaning thereby that no claim petition is filed against them and the claim petition is filed only against the owner and the insurance company of another vehicle which was driven by the deceased himself and the deceased being in the shoes of the owner   of   the   vehicle   driven   by   himself,   whether   the   insurance company of the vehicle driven by the deceased himself would be liable to pay the compensation under Section 163A of the Act?; Whether the deceased not being a third party to the vehicle No. RJ 02 SA 7811 being in the shoes of the owner can maintain the claim under Section 163A of the Act from the owner of the said vehicle? 18 5.1 The learned Tribunal held that even in absence of the driver, owner and the insurance company of another vehicle involved in an accident   and   whose   driver   was   solely   negligent,   the   application under Section 163A of the Act would be maintainable against the owner and the insurance company of the vehicle which was driven by the deceased himself, firstly on the ground that the deceased was in employment of the owner of the vehicle which was driven by him and secondly, in an application under Section 163A of the Act, the negligence is not required to be established and proved and it is enough to establish and prove that the deceased has died in a vehicular accident and while driving a vehicle.  The High Court has not agreed  with the  same and  by the  impugned Judgment and Order   has   held   that   as   the   claimants   have   not   filed   the   claim petition against the owner of another vehicle whose driver was in fact negligent, even as per the claimants and the claim petition should   have   been   filed   by   the   claimants   against   the   owner   of another vehicle to seek the compensation, the application under Section   163A   of   the   Act   against   the   insurance   company   of   the vehicle driven by the deceased himself is liable to be dismissed. 19 5.2 While answering the aforesaid question involved in the present case, first of all, the findings recorded by the learned Tribunal on Issue No. 2 is required to be dealt with and considered.  The learned Tribunal framed Issue No. 2 to the effect whether the deceased­ driver was driving the vehicle­motor cycle bearing registration No. RJ 02 SA 7811 being in employment of the vehicle owner­opposite party­Bhagwan   Sahay   in   his   interest   or   with   his permission/knowledge? 5.3 While answering the finding recorded by the learned Tribunal on Issue No. 2, it appears that, as such, the learned Tribunal has not at all answered the aforesaid issue.  While answering Issue No. 2, there is no specific finding whether the deceased­driver was in employment of the opponent­owner Bhagwan Sahay or not.   Even otherwise, no evidence is led by the claimants to prove that the deceased­driver   was   in   employment   of   the   opponent­owner Bhagwan Sahay.   Despite the above, while answering Issue No. 4 there is some observation made by the learned Tribunal that the deceased­driver   was   in   employment   of   the   opponent­owner Bhagwan Sahay, which is not supported by any evidence on record. 20 Under the circumstances, the deceased­driver cannot be said to be in   employment   of   the   opponent­owner   Bhagwan   Sahay   and, therefore, he can be said to be permissible user and/or borrower of motor vehicle owned by the opponent­owner Bhagwan Sahay.  With these findings, the main question posed for consideration of this Court referred to hereinabove is required to be considered. 5.4 An identical question came to be considered by this Court in the case of   Ningamma   (supra).   In that case, the deceased was driving a motorcycle which was borrowed from its real owner and met with an accident by dashing against a bullock cart i.e. without involving any other vehicle.   The claim petition was filed under Section 163A of the Act by the legal representatives of the deceased against the real owner of the motorcycle which was being driven by the deceased.  To that, this Court has observed and held that since the deceased has stepped into the shoes of the owner of the vehicle, Section 163A of the Act cannot apply wherein the owner of the vehicle himself is involved.   Consequently, it was held that the legal representatives   of   the   deceased   could   not   have   claimed   the compensation under Section 163A of the Act.  Therefore, as such, in 21 the   present   case,   the   claimants   could   have   even   claimed   the compensation and/or filed the claim petition under Section 163A of the Act against the driver, owner and insurance company of the offending vehicle i.e. motorcycle bearing registration No. RJ 29 2M 9223, being  a  third  party  with respect to  the  offending  vehicle. However, no claim under Section 163A was filed against the driver, owner   and/or   insurance   company   of   the   motorcycle   bearing registration No. RJ 29 2M 9223.    It is an admitted position that the claim under Section 163A of the Act was only against the owner and the insurance company of the motorcycle bearing registration No. RJ 02 SA 7811 which was borrowed by the deceased from the opponent­owner Bhagwan Sahay.  Therefore, applying the law laid down by this Court in the case of  Ningamma  (supra), and as the deceased has stepped into the shoes of the owner of the vehicle bearing registration No. RJ 02 SA 7811, as rightly held by the High Court, the claim petition under Section 163A of the Act against the owner and insurance company of the vehicle bearing registration No. RJ 02 SA 7811 shall not be maintainable.   22 5.5  It is true that, in a claim under Section 163A of the Act, there is no need for the claimants to plead or establish the negligence and/or that the death in respect of which the claim petition is sought to be established was due to wrongful act, neglect or default of the owner of the vehicle concerned.   It is also true that the claim petition under Section 163A of the Act is based on the principle of no fault liability.  However, at the same time, the deceased has to be a third party and cannot maintain a claim under Section 163A of the Act against the owner/insurer of the vehicle which is borrowed by him as he will be in the shoes of the owner and he cannot maintain a claim under Section 163A of the Act against the owner and insurer of the vehicle bearing registration No. RJ 02 SA 7811. In the present case, the parties are governed by the contract of insurance and under the contract of insurance the liability of the insurance company would be qua third party only.  In the present case, as observed hereinabove, the deceased cannot be said to be a third party with respect to the insured vehicle bearing registration No. RJ 02 SA 7811.     There cannot be any dispute that the liability of the insurance company would be as per the terms and conditions 23 of the contract of insurance.  As held by this Court in the case of Dhanraj   (supra), an insurance policy covers the liability incurred by the insured in respect of death of or bodily injury to any person (including an owner of the goods or his authorized representative) carried in the vehicle or damage to any property of a   third party caused by or arising out of the use of the vehicle.   In the said decision, it is further held by this Court that Section 147 does not require an insurance company to assume risk for death or bodily injury to the owner of the vehicle.   5.6 In view of the above and for the reasons stated above, in the present case, as the claim under Section 163A of the Act was made only against the owner and insurance company of the vehicle which was being driven by the deceased himself as borrower of the vehicle from the owner of the vehicle and he would be in the shoes of the owner, the High Court has rightly observed and held that such a claim was not maintainable and the claimants ought to have joined and/or ought to have made the claim under Section 163A of the Act against the driver, owner and/or the insurance company of the 24 offending vehicle i.e. RJ 29 2M 9223 being a third party to the said vehicle.    5.7 Now,   so   far   as   the   reliance   placed   upon   by   the   learned Advocate for the claimants on the decision of this Court in the case of   (supra), on considering the issue involved in that Naveen Kumar decision, we are of the opinion that the said decision shall not be applicable to the facts of the case on hand and/or the same shall not be of any assistance to the claimants.  In that case, the issue was as to who could be said to be the registered owner of the vehicle and the liability of the owner who sold the vehicle, but his name continued to be as the owner with the registering authority.     To that, it was held that the person in whose name the motor vehicle stands registered is the owner of the vehicle for the purpose of the Act. 5.8 However,   at   the   same   time,   even   as   per   the   contract   of insurance, in case of personal accident the owner­driver is entitled to   a   sum   of   Rs.1   lakh.     Therefore,   the   deceased,   as   observed hereinabove,   who   would   be   in   the   shoes   of   the   owner   shall  be entitled   to   a   sum   of   Rs.1   lakh,   even   as   per   the   contract   of 25 insurance.       However,   it   is   the   case   on   behalf   of   the   original nd claimants that there is an amendment to the 2   Schedule and a fixed amount of Rs.5 lakh has been specified in case of death and therefore the claimants shall be entitled to Rs.5 lakh.   The same cannot be accepted.  In the present case, the accident took place in the year 2006 and even the Judgment and Award was passed by the learned Tribunal in the year 2009, and the impugned Judgment and Order has been passed by the High Court in 10.05.2018, i.e. nd much prior to the amendment in the 2  Schedule.    In the facts and circumstance of the present case, the claimants shall not be nd entitled to the benefit of the amendment to the 2  Schedule.   At the same time, as observed hereinabove, the claimants shall be entitled to Rs.1 lakh as per the terms of the contract of insurance, the driver being in the shoes of the owner of the vehicle.   5.9 Now, so far as the submission made on behalf of the claimants that in a claim under Section 163A of the Act mere use of the vehicle is enough and despite the compensation claimed by the heirs of the owner of the motorcycle which was involved in the accident resulting in his death, the claim under Section 163A of the 26 Act would be maintainable is concerned, in view of the decision of this Court in  Rajni Devi  (supra), the aforesaid cannot be accepted. In     (supra), it has been specifically observed and held Rajni Devi that the provisions of Section 163A of the Act cannot be said to have any application with regard to an accident wherein the owner of the motor vehicle himself is involved.     After considering the decisions of this Court in the cases of  Oriental Insurance Co. Ltd. V. Jhuma Saha   (2007) 9 SCC 263;   Dhanraj   (supra);   National  (2007) 3 SCC 700 and Insurance Co. Ltd. V. Laxmi Narain Dhut Premkumari v. Prahlad Dev   (2008) 3 SCC 193, it is ultimately concluded by this Court that the liability under Section 163A of the Act is on the owner of the vehicle as a person cannot be both, a claimant as also a recipient and, therefore, the heirs of the owner could not have maintained the claim in terms of Section 163A of the Act.  It is further observed that, for the said purpose, only the terms of the contract of insurance could be taken recourse to.   In the recent decision of this Court in the case of   Ashalata Bhowmik (supra), it is specifically held by this Court that the parties shall be governed by the terms and conditions of the contract of insurance. 27 Therefore, as per the contract of insurance, the insurance company shall be liable to pay the compensation to a third party and not to the   owner,   except   to   the   extent   of   Rs.1   lakh   as   observed hereinabove.    6. In view of the above and for the reasons stated above, the present appeal is partly allowed to the aforesaid extent and it is observed and held that the original claimants shall be entitled to a sum of Rs.1 lakh only with interest @ 7.5 per cent per annum from the   date   of   the   claim   petition   till  realization.     In   the   facts  and circumstance of the present case, there shall be no order as to costs. ………………………..J. (ASHOK BHUSHAN) …………………………..J. (M. R. SHAH) New Delhi, January 7, 2020.