K. NANDAKUMAR vs. MANAGING DIRECTOR, THANTHAL PERIYARTRANSPORT CORPORATION.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: K. NANDAKUMAR Vs. RESPONDENT: MANAGING DIRECTOR, THANTHAL PERIYARTRANSPORT CORPORATION. DATE OF JUDGMENT: 14/02/1996 BENCH: BHARUCHA S.P. (J) BENCH: BHARUCHA S.P. (J) MAJMUDAR S.B. (J) CITATION: 1996 AIR 1217 1996 SCC (2) 736 1996 SCALE (2)308 ACT: HEADNOTE: JUDGMENT: O R D E R The appellant was injured in a motor accident on 15th January, 1987. The accident took place by reason of a collision between the motor cycle which the appellant was riding and a bus belonging to the respondent. The appellant filed a claim petition before the Motor Accidents Claims Tribunal, Madras, seeking compensation from the respondent in the sum of Rs.2,00,000/-. The respondent contested the claim and alleged that it was the appellant who had been negligent. The case of the respondent in this behalf was upheld by the Tribunal and by the High Court in appeal. This finding is not now contested. That the appellant suffered permanent disability as a result of the accident was found and is not in issue. What is in issue is the finding on the High Court in the order under appeal that, even so, the appellant was not entitled to "no fault compensation" under Section 92-A of the Motor Vehicles Act, 1939. According to the High Court, the appellant was not entitled to this compensation because he was found to have been negligent. It relied upon the statement of Objects and Reasons of the Amending Act by reason of which Section 92-A in Chapter VII-A had been introduced, and the judgments of this Court in Gujarat State Road Transport Corporation Ahmedabad vs. Ramanbhai Prabhatbhai & Anr., (1987) 3 SCC 234, and Minu B. Mehta and another vs. Balkrishna Ramachaandra Nayan and another, (1977) 2 SCC 441, to hold the provisions of that Section 92-A apply only when there is no negligence on the pert of the deceased or the injured person, as the case may be. Section 92-A reads thus: "S.92-A. Liability to pay compensation in certain cases on http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 the principles to no fault. - (1) where the death or permanent disablement of any person has resulted from an accident arising out of the use of a motor vehicle or motor vehicles, the owner of the vehicle shall, or. as the case may be, the owners of the vehicles shall, jointly and severally, be liable to pay compensation in respect of such death or disablement in accordance with the provisions of this section. (2) The amount of compensation which shall be payable under sub- section (1) in respect of the death of any person shall be a fluid sum of fifteen thousand rupees and the amount of compensation payable under that sub-section in respect of the permanent disablement of any person shall be a fixed sum of seven thousand five hundred rupees. (3) In any claim for compensation under sub-section (1), the claimant shall not be required to plead and establish that the death or permanent disablement in respect to which the claim has been made was due to any wrongful act, neglect or default to the owner or owners of the vehicle or vehicles concerned or of any other person. (4) A claim for compensation under subsection (1) shall not be detected by reason of any wrongful act, neglect or default of the person an respect of whose death or permanent disablement the claim has been made nor shall the quantum of compensation recoverable in respect to such death or permanent disablement be reduced on the basis of tho share of such person in the responsibility for such death or permanent disablement." By reason of sub-section (1) of Section 92-A, an absolute liability is cast upon the owner of a vehicle to pay compensation in respect of death or permanent disablement resulting from an accident arising out of its use. By reason of sub-section (3), the claimant is not required to plead or establish that the death or disablement was due to a wrongful act or neglect or default to the owner or any other person. Sub-section (4) is in two parts. The first pert states that a claim for compensation under the Section is not defeated by reason of any wrongful act, neglect or default of the person who had died or suffered permanent disablement. The second part states that the quantum of compensation is not to be diminished even if the person who had died or suffered permanent disablement bore some responsibility for his death or disablement. There was, therefore, on a plain reading of Section 92-A, particularly, the first part of sub- section (4) thereof, no basis for holding that a claim http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 thereunder could be made only if the person who had died or suffered permanent disablement had not been negligent. The provision being clear, no external aid to its construction, such as the Statement of Objects and Reasons, was called for. The judgment in the case of Ramanbhai Prabhatbhai (supra) dealt principally with the question whether the brother to a person who had died in motor accident could claim compensation under Section 110-D of the Motor Vehicles Act, 1939. In paragraph 10 of the judgment it was observed" ".... From the point to view of the pedestrian the roads of this country have been rendered by the use of the motor vehicles highly dangerous. ’Hit and run’ cases where the drivers of the motor Vehicles who have caused the accidents are not known are increasing in number. Where a pedestrian without negligence on his part is injured or killed by a motorist whether negligently or not, he or his legal representatives as the case may be should be entitled to recover damages if the principle of social justice should have any meaning at all. In order to meet to some extent the responsibility of the society to the deaths and injuries caused in road accidents there has been a continuous agitation throughout the word to make the liability for damages arising out of motor vehicles accidents as a liability without fault, in order to meet the above social demand on the recommendation of the Indian Law Commission Chapter VII-A was introduced in the Act. Sections 92- A to 92-E of the Act are to be found in Chapter VII-A. Section 92- E of the Act provides that the provisions of Chapter VII-A shall have effect notwithstanding anything contained in any other provision of the Act or of any other law for the time being in force. Section 22-A of the Act provides that where the death or permanent disablement of any person has resulted from an accident arising out of the use of a motor vehicle or motor vehicles, the owner of the vehicle shall, or, as the case may be, the owners of The vehicles shall, jointly and severally, be liable to pay compensation in respect to such death or disablement in accordance with the provisions of the said section ". The words emphasized by the High Court are underlined. This passage does not interpret Section 92 A; the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 sentence in which the underlined words occur is a statement of a principle of social justice. The decision in the case of Minu B. Mehta & Anr. vs. Balkrishna Ramchandra Nayar & Anr. (ibid) was rendered before Section 92 A was introduced into the statute and is of no assistance in its interpretation.The appellant is entitled to the benefit of the provisions of Section 92-A and to compensation on the sum of Rs.7,500/-, as quantified therein for permanent disability. The appeal is allowed. The judgment and order under appeal is set aside. The respondent shall pay to the appellant compensation in the sum of Rs.7,500/- with interest thereon at the rate of 12 per annum from the date of the appellant’s claim petition till payment or realization. There shall be no order as to costs.