NATIONAL INSURANCE COMPANY LTD Vs. MOHANJIT KAUR

JUDGEMENT

(1.) WE have heard the learned counsel for the appellant at length and perused the paper-book.

(2.) MR . Suri has vehemently argued that in this case, the claimants have played a fraud. In fact the vehicle which was insured with the appellant was not involved in the accident. It is also argued that although the appellant was permitted to defend the proceedings, yet the MACT has illegally closed the evidence of the appellant. Even bailable warrants were issued for the production of the witnesses. Therefore, the appellant cannot be held liable for not producing the entire evidence.

(3.) THESE witnesses were cross-examined in Court and the evidence could not be shaken. It has also come in the evidence that the offending vehicle was insured with the appellant. The MACT has further come to the conclusion that the driver of the offending vehicle was not having a valid driving licence. Having come to the aforesaid conclusion, recovery rights have been reserved in favour of the appellant. This apart, we are of the considered opinion that the plea of fraud which has been taken by Mr. Suri, learned Sr. Counsel cannot be permitted to be raised in this Court as the same was not raised before the MACT in the written statement. It is settled proposition of law that facts not specifically pleaded cannot be proved. No amount of evidence can be taken into consideration on facts, which have not been pleaded. It is also settled proposition of law that allegations of fraud are to be proved beyond reasonable doubt as in criminal proceedings. Allegations of fraud cannot be held to be proved as in civil actions on balance of probabilities. Even otherwise, arguments raised by Mr. Suri are without merit, as there is no order of the MACT on record granting permission to the appellants under Section 170 of the Motor Vehicles Act. In such circumstances, we find that the award of the MACT does not suffer from any legal infirmity. In view of the above, the appeal is dismissed. Appeal dismissed.