Filing of Chargesheet and Mechanical Inspection Report Establish Tortious Negligence on Preponderance of Probabilities Overriding Absence of Eyewitness Testimony

On August 24, 2016, the deceased—a 31-year-old Army Commando qualified for the NSG—was riding a Honda Activa when he was hit from behind by a Chevrolet Enjoy taxi driven by Respondent No. 1, owned by Respondent No. 2, and insured by Respondent No. 3

The Motor Accidents Claims Tribunal (MACT) dismissed the claim on March 31, 2023, ruling that the appellants failed to prove negligence on the part of the driver because no eyewitness was examined

The Appellants challenged the dismissal, relying on the FIR, chargesheet, and the owner’s statement under Section 133 of the MV Act

Section 166 of the Motor Vehicles Act, 1988, regarding compensation claims

National Insurance Co. Ltd. v. Pushpa Rana (2007) and Ranjeet v. Abdul Kayam Neb (2025), which establish that a chargesheet and FIR are sufficient evidence of negligence in summary inquiries

National Insurance Co. Ltd. v. Shehnaj Begum (2026)—namely, that MACT proceedings are inquiries, not adversarial trials; the doctrine of res ipsa loquitur applies; and the standard of proof is the "preponderance of probabilities" rather than "beyond reasonable doubt"

The High Court found the MACT’s insistence on an eyewitness flawed. It noted that the site plan showed the collision occurred on the right side of the carriageway, and the mechanical inspection report confirmed damage to the taxi’s front conductor-side bumper and fender, indicating a rear-end collision

The court highlighted the owner's statement under Section 133 of the MV Act, which confirmed that Respondent No. 1 was driving the vehicle at the time of the accident

Since the proceedings are an inquiry under Section 169 of the MV Act, the Tribunal must weigh the "police record, evidence, and testimonies" to determine what is "more probable"

The court held that the registration of an FIR and the filing of a chargesheet created a sufficient inference of negligence that the driver and owner failed to rebut

The case was remanded to the MACT solely to determine the quantum of compensation. The Court directed the MACT to dispose of the matter within three months, noting that nearly a decade had passed since the accident. The parties were directed to appear before the MACT on May 6, 2026