Criminal records suffice to establish negligence on preponderance of probabilities despite non-examination of eyewitness.

On 24 September 2010, Anupam Kumar Singh (deceased) was a pillion rider on a motorcycle hit from behind by a bus driven by Respondent No. 5 at Moti Bagh Flyover

The deceased was found crushed under the center of the bus

A claim petition was filed by the legal heirs under Section 166 of the Motor Vehicles (MV) Act

The matter was previously remanded by the High Court in 2016 as the sole witness examined was not an eyewitness

Post-remand, the eyewitness (Pawan Kumar) was unavailable to testify before the Tribunal; consequently, the Tribunal relied on his testimony from the criminal proceedings, the FIR, and the charge-sheet to hold the bus driver negligent

The Tribunal awarded Rs. 63,81,940 as compensation

The Court primarily applied Sections 166 and 169 of the Motor Vehicles Act, 1988, which mandate a summary inquiry based on the "preponderance of probabilities" rather than proof beyond reasonable doubt

It relied on National Insurance Co. Ltd. v. Pushpa Rana, which held that a certified copy of the criminal record/charge-sheet is sufficient proof of negligence

The Court further clarified the application of Oriental Insurance Co. Ltd. v. Meena Variyal, noting that while negligence must be proved under Section 166, the claimant is only required to provide foundational facts from which an inference can be drawn, often shifting the burden via res ipsa loquitur

The Court reasoned that MACT proceedings are an inquiry and not an adversarial litigation; thus, strict rules of evidence do not apply

It held that the non-availability of an eyewitness before the Tribunal is not fatal if the record includes a charge-sheet and the witness's prior testimony in criminal court

The Court emphasized that once a charge-sheet is filed and remains unprotested, it serves as persuasive data to meet the threshold of preponderance of probabilities

Regarding quantum, the Court ruled that LIC commission constitutes valid income as it was a sustained earning at the time of the accident

It further affirmed the 1/4th deduction for personal expenses, validating the dependency of the deceased's parents as they were over 60 years old

It held that the testimony from criminal proceedings and the factum of the deceased being found under the bus sufficiently established the driver's liability

The Court sustained the award of Rs. 63,81,940 with 7.5% interest and 12% penal interest for delays

The Appellant was directed to deposit the enhanced balance of Rs. 1,45,000 within four weeks for disbursement to the claimants