DHARMENDRA GOEL Vs ORIENTAL INSURANCE CO.LTD.
Bench: ALTAMAS KABIR,HARJIT SINGH BEDI, , ,
Case number: C.A. No.-004720-004720 / 2008
Diary number: 18901 / 2006
Advocates: ABHIJIT SENGUPTA Vs
ANIL KUMAR JHA
[REPORTABLE]
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. ……………….. OF 2008 (arising out of SLP© No. 14054 of 2006 )
Dharmendra Goel …..Appellant
Versus
Oriental Insurance Co. Ltd. ….Respondent
J U D G M E N T
HARJIT SINGH BEDI, J.
1. Leave granted.
2. This appeal by way of special leave arises out of the
following facts:
3. On 4th January, 2000, the appellant herein purchased a
new Tata Sumo vehicle for a sum of Rs. 4,30,000/-. The
vehicle was comprehensively insured on 19th January, 2000
with the Oriental Insurance Company (hereinafter referred to
as ‘the Company’ ) on its purchase value of Rs. 4,30,000/-
and a premium of Rs. 10,436/- was paid. This policy expired
on 18th January, 2001 and on the very next day the said policy
was renewed for a year by the company assessing the value of
the vehicle at Rs.3,59,000/-. This policy expired on
18th January, 2002 but was again renewed on
13th February, 2002 up to 12th March, 2003 on a premium of
Rs. 8498/- on the value assessed by the Company at
Rs.3,54,000/- The vehicle met with an accident on
10th September, 2002 on which the appellant informed the
company as to what had transpired. The vehicle was removed
to Chambal Motors, Kota, Rajasthan, an authorized service
station of Tata Motors, for repair. Chambal Motors submitted
an estimate of Rs.3,37,246.59/-for the repair of the vehicle.
The appellant then submitted a claim for Rs. 3,37,246.59 /-
on 11th October, 2002 alongwith a bill of Rs.4,000/- for
removing the vehicle to the workshop from the place of
accident. The company, however, appointed a Surveyor, M.N.
Chaturvedi Associates on 14th December, 2002 to assess the
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loss and to submit a report. The surveyor in his report
determined a total loss of Rs. 1,80,000/- after assessing the
value of the salvage at Rs.85,000/- whereas the assessment
on cash loss basis was made at Rs.1,04,433.53/-. The
company, however, declined to defray any amount to the
appellant on the plea that the driver did not have a valid
driving licence on the date of the accident. The appellant
thereupon filed a complaint before the District Consumers
Forum praying that the sum of Rs.3,37,246.59 /-, the
estimate given by Chambal Motors with some additional
charges, be paid to the appellant. After the completion of the
pleadings, the District Forum, by its order dated
19th January, 2004, dismissed the complaint on the ground
that the question as to whether the driver of the vehicle had a
valid driving licence on the date of the accident involved
complicated questions of fact which could be decided only by
a Civil Court. Aggrieved by this order the appellant filed an
appeal before the M.P. State Consumer Disputes Redressal
Commission, Bhopal. The Commission in its order dated
28th July, 2004 held that the driver did have a valid driving
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licence on the date of the accident and accordingly directed
the Company to pay to the appellant a sum of Rs. 1,04,043/-
with interest @ 6% p.a. from the date of the filing of the
complaint till payment. Dissatisfied by the inadequate
compensation awarded by the State Commission, the
appellant preferred a revision petition before the National
Consumer Disputes Redressal Commission, New Delhi
(hereinafter called “the National Commission”), claiming a
sum of Rs. 3,54,000/-towards compensation. The National
Commission, by its order dated 20th April, 2006 partly allowed
the appeal and granted a compensation of Rs.1,80,000/- with
interest @12% p.a. The claimant is before us in appeal in
these circumstances.
4. The learned counsel for the appellant has raised only
one argument in the course of hearing. He has submitted that
the company itself had issued an insurance policy in a sum of
Rs.3,54,000/- effective from 13th February, 2002 to 12th
March, 2003 and had also accepted a premium on that basis
and as such to claim that the appellant was entitled to a figure
below that amount was wholly unjustified. He has also
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submitted in elucidation, that there was absolutely no basis
for the surveyor’s conclusion that the appellant was entitled
to a sum of Rs.1,80,000/- on total loss basis in the face of the
estimate made by the Chambal Motors for a much larger
amount.
5. The learned counsel for the Company – Respondent has ,
however, pointed out that the appellant’s counsel, had in his
arguments before the National Commission, given up his
claim to Rs.3,54,000/- as now contended, and had limited the
same to Rs.1,80,000/- and this amount had in fact been
allowed and in this view of the matter, any claim for a further
sum was not justified. It has also been pleaded that the
appellant had led no evidence to challenge the value put on
the vehicle by the surveyor so as to substantiate his claim.
6. We have heard the learned counsels for the parties and
have gone through the record very carefully. The facts as
narrated above remain uncontroverted. Admittedly, the
accident had happened on 10th September, 2002 during the
validity of the Insurance Policy taken on 13th February, 2002
insuring the vehicle for Rs.3,54,000/- on a premium of
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Rs.8498/- It is also the admitted position that the vehicle had
been declared to be a total loss by the surveyor appointed by
the company though the value of the vehicle on total loss
basis had been assessed at Rs.1,80,000/- We are, in the
circumstances, of the opinion that as the company itself had
accepted the value of the vehicle at Rs.3,54,000/- on
13th February, 2002, it could not claim that the value of the
vehicle on total loss basis on 10th September, 2002 i.e., on the
date of the accident was only Rs.1,80,000/-. It bears
reiteration that the cost of the new vehicle was Rs.4,30,000/-
and it was insured in that amount on 19th January, 2000
and on the expiry of this policy on 18th January, 2001, was
again renewed on 19th January, 2001 on a value of
Rs.3,59,000/- and on the further renewal of the policy on
13th February, 2002 the value was reduced by only Rs.5,000/-
to Rs.3,54,000/-. We are, therefore, unable to accept the
company’s contention that within a span of seven months
from 13th February 2002 to the date of the accident, the value
of the vehicle had depreciated from Rs.3,54,000/- to
Rs.1,80,000/-. It must be borne in mind that Section 146 of
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the Motors Vehicles Act, 1988 casts an obligation on the
owner of a vehicle to take out an insurance policy as provided
under Chapter 11 of the Act and any vehicle driven without
taking such a policy invites a punishment under Section 196
thereof. It is therefore, obvious that in the light of this
stringent provision and being in a dominant position the
insurance companies often act in an unreasonable manner
and after having accepted the value of a particular insured
good disown that very figure on one pretext or the other when
they are called upon to pay compensation. This ‘take it or
leave it’ attitude is clearly unwarranted not only as being bad
in law but ethically indefensible. We are also unable to accept
the submission that it was for the appellant to produce
evidence to prove that the surveyor’s report was on the lower
side in the light of the fact that a price had already been put
on the vehicle by the company itself at the time of renewal of
the policy. We accordingly hold that in these circumstances,
the company was bound by the value put on the vehicle while
renewing the policy on 13th February, 2002.
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7. The learned counsel for the respondent, has however,
argued that in the course of hearing before the National
Commission, the appellant had limited his claim to
Rs.1,80,000/- and having been awarded that amount, could
not claim anything beyond that figure. We, however, notice
from a bare reading of the order of the National Commission
that the primary claim made by the appellant was for a sum of
Rs.3,54,000/- and in the alternative for Rs.1,80,000/-. This
fact is made more explicit from the grounds of revision filed
before the National Commission wherein a sum of
Rs.3,50,000/- had been repeatedly claimed. Even otherwise,
we believe that in such matters, the court must take a realistic
view and if a particular claim to compensation is possible on
the material on record, it should not be denied on hyper
technical pleas, as has been argued by the respondent’s
counsel.
8. The learned counsel for the respondent company has
finally submitted that as the vehicle had been insured for
Rs.3,54,000/- on 13th February, 2002 and the accident had
happened about seven months later (on 10th September,
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2002), some depreciation in the value of the vehicle ought to
be made and the compensation determined on that basis. We
accept this prayer of the learned counsel and keeping in view
that about seven months of the policy had expired, order that
the value of the vehicle should be reduced by Rs.10,000/-
9. We accordingly allow the appeal and direct that the
appellant should be paid a sum of Rs.3,44,000/- with interest.
in the manner determined by the National Commission. The
appellant shall also have his costs which are quantified at
Rs.25,000/-.
………………………………J ( ALTAMAS KABIR)
………………………………J (HARJIT SINGH BEDI)
New Delhi Dated: July 30, 2008
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