NATIONAL INSURANCE CO. LTD Vs. FAYAZ AHMAD KHAN

JUDGEMENT

(1.) LEARNED Motor Accident Claims Tribunal while allowing the claim of the petition under Section 166 of the Motor Vehicles Act, titled Ghulam Mohd Malik and Others vs Nissar Ahmad and Others awarded an amount of Rs. 5,24,300/ - as compensation to the claimants. One of the grounds set up by the Insurance Company, with which the offending vehicle was insured -petitioner before the Court, was that the Driver of the offending vehicle was not holding an effective and valid driving license at the time of accident that claimed life of Sh. Zahoor Ahmad Malik, S/o Gh. Mohd Malik, claimant no.1. The Tribunal on the basis of evidence brought on record, found merit in the stand taken by the petitioner and held that at the time of accident, the driver of the offending vehicle was driving the vehicle without holding an effective and valid driving license. The Tribunal decided issue no.4 framed in the claim petition reflecting stand taken by the petitioner observing that 'This allegation has been proved by the Insurance Company sufficiently. ' However, the Tribunal still asked the Insurance Company to pay the compensation observing that in such cases, Insurance Company has a right, to recover the compensation paid, from the owner of the Vehicle.

(2.) THE Insurance Company in compliance of the award, deposited the awarded amount with the Tribunal and thereafter filed an application for recovery of the compensation from the owner of the offending vehicle. The Tribunal well aware of the fact that the controversy had been resolved by the Tribunal while making the award re -opened the matter and asked the parties to lead evidence in support of their respective stands. The fact that the Tribunal was conscious that controversy had been settled by the Tribunal is evident from the finding returned by the Tribunal in the order impugned in this petition, which reads as under: - While deciding the issue of Driving License of the driver this tribunal has held that the insurance company has sufficiently proved that the driver was not holding a valid D/L and directed the insurance company to pay the awarded amount at first instance to the petitioners and recover the same awarded amount back from the respondent/owner. Once, the controversy as regards the validity of the driving license held by the driver of the offending vehicle at the time of accident, was examined and settled by the Tribunal while passing the award, it was no more open to the Tribunal to re -visit the matter and ask the parties to adduce the evidence and thereafter return a finding contrary to the finding already returned on the issue while making the award in the claim petition,on 29.11.2005.

(3.) BECAUSE of the vehicular accident are left high and dry without any source o fall back upon, that too all of a sudden, to direct the Insurance company to pay he compensation awarded to the claimants and later recover the same from the wner of the offending vehicle of their own. So viewed, Tribunal lacked jurisdiction and competence to embark upon an exercise to find out whether the driver of the offending vehicle was holding a valid and effective driving license and to return a finding contrary to the finding returned on issue no 4 while dealing with the claim petition. Resultantly, the petition succeeds and the order impugned is set aside.The Tribunal, shall proceed on the application filed by the petitioner for recovery of claim amount in accordance with law. Record, if any, be sent down. Disposed of.