Insurance Company Liability Upheld Where Evidence Fails to Prove Expiry of Policy Period

The Appellant (Insurance Company) challenged an order dated 19th October 2011 passed by the Motor Accident Claims Tribunal (MACT), Mumbai, which awarded Rs. 74,422/- to the first Respondent for injuries sustained in a motor accident on 19th October 1996.

The Appellant contended that the insurance policy had expired on 26th August 1996, nearly two months prior to the accident, and thus they carried no liability.

The appeal remained pending for 15 years before reaching the admission stage.

The court applied the provisions of the Motor Vehicles Act, 1988, specifically Section 173 regarding appeals to the High Court.

The court relied on the evidentiary findings regarding insurance coverage as determined by the Tribunal.

The court invoked the principles established by the Supreme Court in Rasmita Biswal & Ors. v. Divisional Manager, National Insurance Company Limited & Anr. (2022), which recommended the creation of specialized "Motor Vehicle Appellate Tribunals" to reduce pendency and ensure the constitutional right to speedy justice.

The court found no merit in the Appellant’s contention regarding the lapsed policy. It noted that the Tribunal had exhaustively analyzed the evidence from the Regional Transport Office (RTO) and the Insurance Company itself (Issue No. 2, paragraphs 16-27 of the impugned order) to conclude that the vehicle was indeed insured.

The High Court held that the Appellant failed to provide material evidence to overturn these factual findings.

Beyond the merits, the court analyzed the systemic delay in motor accident litigation, noting that 97% of such appeals involve amounts less than Rs. 10 lakhs yet take over a decade to resolve in the High Court.

The court highlighted a staggering pendency of over 10 lakh claims involving nearly Rs. 96,257 crores across India, concluding that the current system frustrates the remedial purpose of the Act.

The court condoned the delay in filing the appeal but found no grounds for interference on merits.

Significantly, the court registry was directed to send a copy of the order to the Ministry of Law and Justice and the Finance Ministry to consider establishing specialized Appellate Tribunals (headed by retired High Court Judges) to hear motor accident and railway claim appeals.

All pending civil applications were disposed of.