NATIONAL INSURANCE CO.LTD. Vs NITIN KHANDELWAL
Case number: C.A. No.-003409-003409 / 2008
Diary number: 28520 / 2006
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CASE NO.: Appeal (civil) 3409 of 2008
PETITIONER: National Insurance Co. Ltd
RESPONDENT: Nitin Khandelwal
DATE OF JUDGMENT: 08/05/2008
BENCH: Tarun Chatterjee & Dalveer Bhandari
JUDGMENT: JUDGMENT
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPEALLTE JURISDICTION
CIVIL APPEAL NO. 3409 OF 2008. (Arising out of SLP (Civil) No.20902 of 2006)
National Insurance Co. Ltd. .. Appellant
Versus
Nitin Khandelwal .. Respondent
JUDGMENT
Dalveer Bhandari, J.
1. Leave granted.
2. This appeal is preferred against the order dated 21st
September, 2006 passed by the National Consumer Disputes
Redressal Commission, New Delhi (hereinafter referred to as
the National Commission) in R. P. No. 2638 of 2006.
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3. Brief facts of the case which are necessary to dispose of
the matter are recapitulated as under:-
4. The respondent Nitin Khandelwal had purchased the
vehicle Mahindra Scorpio bearing No.HR-18-8743 on
28.5.2003. On 27.9.2003, he had sent his vehicle to bring his
children from Jaipur. On the way, some unknown people
stopped the vehicle, tied the driver and dumped him on the
way and snatched away the vehicle. The report was lodged by
the driver at the police station and the appellant Insurance
Company was informed of the same. Thereafter, on
2.10.2003, the respondent filed an insurance claim, which
was rejected by the Insurance Company.
5. The appellant’s version was that the vehicle was being
used as a taxi and the four passengers had hired the vehicle
for going from Gwalior to Karoli and those passengers, on the
way, snatched the vehicle from the driver. The vehicle was
insured for personal use and it was being used by the
respondent as a taxi. According to the appellant, the
respondent had violated the terms of the insurance policy and,
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therefore, rejected the claim. The respondent filed a complaint
before the District Consumer Disputes Redressal Forum,
District Gwalior, M.P. (hereinafter referred to as "the District
Forum").
6. According to the District Forum, the respondent had
violated the terms and conditions of the insurance policy and
that the appellant Insurance Company was justified in
rejecting the claim of the respondent. The respondent,
aggrieved by the said order of the District Forum, filed an
appeal before the M.P. State Consumer Disputes Redressal
Commission (hereinafter referred to as "the State
Commission").
7. The State Commission observed that the theft of the
vehicle has not been denied by the Insurance Company.
However, the claim of the respondent under the policy was
repudiated by the Insurance Company solely on the ground
that the vehicle though registered and insured as a private
vehicle, at the time of theft, was being used as a taxi for
carrying passengers on payment. So, the said vehicle was
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being used contrary to the terms and conditions of the
insurance policy.
8. The State Commission placed reliance on the decision of
United India Insurance Co. Ltd. v. Gian Singh [2006 CTJ
221 (CP) (NCDRC)] wherein it was held by the National
Commission that in a case of violation of condition of the
policy as to the nature of use of the vehicle, the claim ought to
be settled on non-standard basis. Similar view was taken by
the State Commission in Appeal No.1463 of 2004 (Track Way
Securities & Finance Pvt. Ltd. v. National Insurance Co.
& Others) decided on 23.3.2006. Relying on the said
judgment, the State Commission observed that the claim of
the respondent herein ought to be settled on non-standard
basis and the complainant respondent was thus entitled to
the 75% of the sum insured. Consequently, the State
Commission directed the appellant herein to pay 75% of the
amount i.e. Rs.4,83,000/- with interest @ 6% from the date of
the complaint till payment.
9. The appellant, aggrieved by the said order of the State
Commission, preferred a revision petition before the National
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Consumer Disputes Redressal Commission (hereinafter
referred to as "the National Commission"). The National
Commission, after considering the fact that the vehicle was
used for commercial purpose, granted reimbursement on the
non-standard basis as per the policy of the insurance
company and observed that the order of the State Commission
did not call for any interference.
10. The appellant, aggrieved by the impugned order of the
National Commission, preferred this appeal before this court.
11. Pursuant to the notice issued by this court, the
respondent has filed a comprehensive counter affidavit. The
appellant relied upon the judgment of this court in the case of
National Insurance Co. Ltd. v. Kusum Rai & Others (2006)
4 SCC 250. According to the respondent, this case has no
application so far as the instant case is concerned. The
aforesaid case relates to the accident where the main or
contributory cause of accident was negligent driving at the
relevant time of the accident. The instant case relates to the
theft of the car. It is not a case of third party risk. In the
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instant case, the vehicle has not been recovered. It is also
incorporated in the counter affidavit that it is not disputed
that the vehicle was comprehensively insured. Since the
vehicle in question had been stolen, therefore, in the case of
theft of vehicle, the breach of condition is not germane. In
Kusum Rai’s case (supra), the cases of Jitendra Kumar v.
Oriental Insurance Co. Ltd. & Another (2003) 6 SCC 420
and National Insurance Co. Ltd. v. Swaran Singh &
Others (2004) 3 SCC 297 were also considered. This court in
Jitendra Kumar’s case, in paras 9 and 10, observed as
under:-
"9. The question then is; can the Insurance Company repudiate a claim made by the owner of the vehicle which is duly insured with the company, solely on the ground that the driver of the vehicle who had nothing to do with the accident did not hold a valid licence? The answer to this question, in our opinion, should be in the negative. Section 149 of the Motor Vehicles Act, 1988 on which reliance was placed by the State Commission, in our opinion, does not come to the aid of the Insurance Company in repudiating a claim where the driver of the vehicle had not contributed in any manner to the accident. Section 149(2)(1)(ii) of the Motor Vehicle Act empowers the Insurance Company to repudiate a claim wherein the vehicle in question is damaged due to an accident to which driver of the vehicle who does not hold a valid driving licence is responsible in any manner. It does not empower the Insurance Company to repudiate a claim for damages which has occurred
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due to acts to which the driver has not, in any manner, contributed i.e. damages incurred due to reasons other than the act of the driver.
10. It is the case of the parties that the fire in question which caused damage to the vehicle occurred due to mechanical failure and not due to any fault or act, or omission of the driver. Therefore, in our considered opinion, the Insurance Company could not have repudiated the claim of the appellant."
12. Similarly, in Swaran Singh’s case (supra), this court
has held as under:
"If on facts, it is found that the accident was caused solely because of some other unforeseen or intervening causes like mechanical failures and similar other causes having no nexus with the driver not possessing requisite type of licence, the insurer will not be allowed to avoid its liability merely for technical breach of conditions concerning driving licence."
13. In the case in hand, the vehicle has been snatched or
stolen. In the case of theft of vehicle breach of condition is
not germane. The appellant Insurance Company is liable to
indemnify the owner of the vehicle when the insurer has
obtained comprehensive policy for the loss caused to the
insurer. The respondent submitted that even assuming that
there was a breach of condition of the insurance policy, the
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appellant Insurance Company ought to have settled the claim
on non-standard basis. The Insurance Company cannot
repudiate the claim in toto in case of loss of vehicle due to
theft.
14. In the instant case, the State Commission allowed the
claim only on non-standard basis, which has been upheld by
the National Commission. On consideration of the totality of
the facts and circumstance in the case, the law seems to be
well settled that in case of theft of vehicle, nature of use of the
vehicle cannot be looked into and the Insurance Company
cannot repudiate the claim on that basis.
15. In the facts and circumstances of the case, the real
question is whether, according to the contract between the
respondent and the appellant, the respondent is required to
be indemnified by the appellant. On the basis of the settled
legal position, the view taken by the State Commission cannot
be faulted and the National Commission has correctly upheld
the said order of the State Commission.
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16. The State Commission has allowed only 75% claim of the
respondent on non-standard basis. We are not deciding
whether the State Commission was justified in allowing the
claim of the respondent on non-standard basis because the
respondent has not filed any appeal against the said order.
The said order of the State Commission was upheld by the
National Commission.
17. In our considered view, no interference is called for. This
appeal is accordingly disposed of. In the facts and
circumstances of the case, the parties are directed to bear
their own costs.
...............................J. (Tarun Chatterjee)
...............................J. (Dalveer Bhandari) New Delhi; May 8, 2008.