SADHANA LODH Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellants son, aged 24 years and drawing a sum of Rs. 4,000/- per month, died in a motor vehicle accident. The appellant herein filed a claim petition before the Motor Vehicles Claims Tribunal (hereinafter referred to as the Tribunal). The Tribunal awarded a sum of Rs. 3,50,000/- as compensation. Aggrieved, the insurer, who is respondent No. 1 herein, filed a writ petition under Articles 226 and 227 of the Constitution of India before the Guwahati High Court. A learned single Judge of the High Court dismissed the writ petition. Aggrieved, the insurer preferred a Letters Patent Appeal before the Division Bench of the High Court. Before the High Court, the claimant took an objection that since petition under Article 226/227 is not maintainable, therefore, the appeal is totally misconceived and the same deserves dismissal on that ground alone. However, the Division Bench of the High Court, after overruling the objection allowed the appeal preferred by the insurer and reduced the compensation from Rs. 3,50,000/- to Rs. 3,00,000/-. It is against the said judgment, the present appeal has been filed by way of special leave petition.

(3.) Learned counsel appearing for the appellant urged that in view of the fact that under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act), a remedy by way of appeal to the High Court is available to the insurer against an award given by the Tribunal, and, therefore, the filing of a petition under Article 227 of the Constitution was misconceived and deserved dismissal and the High Court ought not to have entertained and decided the writ petition on merits. We find merit in the submission.