Syed Shah Mohammed Quadri, J.@mdashThese two civil miscellaneous appeals arise out of common judgment of the Motor Accidents Claims
Tribunal dated November 27, 1984 in O.P. Nos. 132 and 133 of 1984. In C.M.A. No. 1508 of 1985 the claimants/petitioners, in the O.P. No.
132 of 1984, are the appellants whereas in C.M.A. No. 266 of 1985, the insurance company, the 2nd respondent in the said O.P., is the
appellant.
2. The facts leading to these appeals are: In the early morning of June 1, 1984 one Gajendraiah loaded mangoes at Guntur in lorry ADM 5994 for
transporting them to Nellore and accompanied it sitting in cabin along with his brother. While the lorry was going along the G.N.T. Road, from
Guntur towards Nellore, in the course of overtaking a truck to which a trolley was attached and which was proceeding ahead of the lorry in the
same direction, the said lorry dashed against the backside of the trolley which resulted in serious injuries to the said Gajendraiah and to his brother.
Gajendraiah succumbed to the injuries and died on the spot. The wife, children and parents of the said Gajendraiah (hereinafter referred to as ''the
deceased'') filed O.P. No. 132 of 1984. They claimed compensation of Rs. 75,000/- under various heads. According to them, the deceased was
earning Rs. 1,000/- per month and was maintaining them.
3. The owner of the lorry denied that the accident was the result of rash and negligent driving of the driver of the lorry ADM 5994. It is stated that
the lorry which was having trolley attached to it suddenly turned towards left side as a result of which the trolley turned towards south-east
direction on account of which lorry ADM 5994 came into contact with the north-western corner of the trolley and that the deceased who was
projecting his head outside the cabin received injuries and died. It was denied that the deceased was earning Rs. 1,000/- per month as alleged in
the petition.
4. The 2nd respondent insurance company filed its counter denying the allegation that the accident occurred due to rash and negligent driving of the
driver of the lorry ADM 5994. It is stated that the insurance policy issued for the said lorry covers only one person who may accompany the
goods loaded in the lorry and the extent of the liability is limited to Rs. 10,000/-. Therefore, the petitioners cannot claim compensation as prayed
for, and that the amount claimed is excessive.
5. Petitioners examined PWs 1 to 4 including the widow of the deceased as PW1 and the brother of the deceased who was travelling along with
him in the lorry as PW 2. Exhs. A-1 to A-5 were marked by them.
6. No oral evidence was let in for the respondents but the insurance policy was marked as Exh. B-1.
7. On appraisal of the evidence on record, the Tribunal determined the annual dependency value at Rs. 2,000/- and taking the multiplier as 13,
awarded compensation of Rs. 26,000/-, a further sum of Rs. 4,000/- to the widow (the 1st petitioner) for loss of consortium, interest at 6 per cent
per annum from the date of petition till the date of realisation and costs. The Tribunal held that the liability of the 2nd respondent insurance
company cannot be limited to Rs. 10,000/- as pleaded by it. Accordingly, the award was passed against both the owner as well as the insurance
company.
8. Mr. Mangachary, the learned counsel for the insurance company in C.M.A No. 266 of 1985, submits that the policy authorised travelling of
only one passenger and as two passengers were travelling along with the goods, the insurance company is not liable. In the alternative it is
contended that as the policy limits the liability to Rs. 10,000/-, no award can be passed against the insurance company over and above the said
amount.
9. Mr. Suresh Kumar, the learned counsel for the appellant in C.M.A. No. 1508 of 1985, submits that the quantum of compensation awarded by
the Tribunal is very meagre. It is submitted that wrong multiplier has been applied and that the compensation under different heads has not been
properly awarded. He further submits that the claim of the dependants of the deceased against the owner is covered by Act policy and the
insurance company cannot contract out of statute. Therefore, any limitation with reference to the quantum of compensation is void.
10. I shall first take up the contention regarding the quantum of compensation. It is stated that the deceased was earning Rs. 1,000/-per month, in
fruit business. But in the cross-examination it is admitted that the deceased was doing business in fruits only for three months and for the rest of the
period, he was carrying on business in vegetables. The trial court estimated the monthly income of the deceased between Rs. 300/- to Rs. 400/-
p.m. and arrived at annual dependency of Rs. 2,000/-. No material is placed before me to arrive at a different figure of the annual dependency than
that determined by the Tribunal. Therefore, I cannot but accept the annual dependency value recorded by the Tribunal. The Tribunal adopted
multiplier method for awarding compensation. It is true that multiplier method is not a statutory method but application of this method in any view
ensures uniformity in all cases. In A.P.S.R T.C. v. G. Ramanaiah 1988 ACJ 223 (AP), my learned brother Jagannadha Rao, J. has exhaustively
dealt with the multiplier method to substantiate that it is more scientific and provides a good basis for uniform approach. He has worked out tables
under different heads giving multiplier with reference to the age of the victim in accident cases and dependants/claimants.
11. The next question is what should be the multiplier in this case. The Tribunal has taken the multiplier as 13. The deceased was 31 years old at
the time of his death. Against the age of 30 years, the multiplier is given as 16.51. As the deceased was 31 years at the time of accident, the
multiplier can be taken as 16. Thus multiplying the annual dependency with the multiplier, the compensation amount would come to Rs. 32,000/-.
To this amount Rs. 7,500/- have to be added towards compensation for pain and suffering and loss of expectation of life. I, therefore, enhance the
compensation from Rs. 26,000/- as awarded by the Tribunal to Rs. 39,500/- (Rs. 32,000/-+ Rs. 7,500/-). This may be apportioned among the
claimants in the same ratio in which the Tribunal did. A further sum of Rs. 5,000/- is awarded to the 1st appellant wife towards compensation for
loss of consortium. The Tribunal awarded interest at 6 per cent per annum as against the rate of 12 per cent per annum to which the claimants are
entitled. The claimants will, therefore, be entitled to 12 per cent interest on the amount of compensation from the date of filing of the O.P. till date
of payment. Thus the award of the lower court is modified by enhancing the amount of compensation from Rs. 30,000/- to Rs. 44,500/- and
interest from 6 per cent per annum to 12 per cent per annum.
12. C.M.A. No. 1508 of 1985 is accordingly allowed with costs.
13. Now, I shall consider the question of the liability of the insurance company. Having regard to the rival contentions of the parties, the only
question which arises for consideration is whether the victim, the owner of the goods travelling along with the goods, is covered by the Act policy,
if so whether the insurance company can limit the liability to Rs. 10,000/-.
14. It would be advantageous to read Section 95 of the Motor Vehicles Act (for short ''the Act'') here:
95. Requirements of policies and limits of liability.--(1) In order to comply with the requirements of this Chapter, a policy of insurance must be a
policy which--
(a) is issued by a person who is an
authorised insurer or by a co-operative society allowed u/s 108 to transact the business of an insurer, and
(b) insures the person or classes of persons specified in the policy to the extent specified in Sub-section (2)--
(i) against any liability which may be incurred by him in respect of the death of or bodily injury to any person or damage to any property of a third
party caused by or arising out of the use of the vehicle in a public place;
(ii) against the death of or bodily injury to any passenger of a public service vehicle caused by or arising out of the use of the vehicle in a public
place:
Provided that a policy shall not be required--
(i) to cover liability in respect of the death, arising out of and in the course of his employment, of the employee of a person insured by the policy or
in respect of bodily injury sustained by such an employee arising out of and in the course of his employment other than a liability arising under the
Workmen''s Compensation Act, 1923 (8 of 1923), in respect of death of, or bodily injury to, any such employee--
(a) engaged in driving the vehicle, or
(b) if it is a public service vehicle, engaged as a conductor of the vehicle or in examining tickets on the vehicle, or
(c) if it is a goods vehicle, being carried in the vehicle, or
(ii) except where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of
employment, to cover liability in respect of the death of or bodily injury to persons being carried in or upon or entering or mounting or alighting
from the vehicle at the time of the occurrence of the event out of which a claim arises; or
(iii) to cover any contractual liability.
Explanation: For the removal of doubts, it is hereby declared that the death of or bodily injury to any person or damage to any property of a third
party shall be deemed to have been caused by or to have arisen out of the use of a vehicle in a public place notwithstanding that the person who is
dead or injured or the property which is damaged was not in a public place at the time of the accident, if the act or omission which led to the
accident occurred in a public place.
(2) Subject to the proviso to Sub-section (1), a policy of insurance shall cover any liability incurred in respect of any one accident up to the
following limits, namely--
(a) Where the vehicle is a goods vehicle, a limit of one lakh and fifty thousand rupees in all, including the liabilities, if any, arising under the
Workmen''s Compensation Act, 1923 (8 of 1923), in respect of the death of, or bodily injury to, employees (other than the driver), not exceeding
six in number, being carried in the vehicle;
(b) Where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment--
(i) in respect of persons other than passengers carried for hire or reward, a limit of fifty thousand rupees in all;
(ii) in respect of passengers, a limit of fifteen thousand rupees for each individual passenger;
(c) save as provided in Clause (d), where the vehicle is a vehicle of any other class, the amount of liability incurred;
(d) irrespective of the class of the vehicle, a limit of rupees six thousand in all in respect of damage to any property of a third party.
(3) Omitted
(4) A policy shall be of no effect for the purposes of this Chapter unless and until there is issued by the insurer in favour of the person by whom the
policy is effected a certificate of insurance in the prescribed form and containing the prescribed particulars of any conditions subject to which the
policy is issued and of any other prescribed matters; and different forms, particulars and matters may be prescribed in different cases.
(4-A) Where a cover note issued by the insurer under the provisions of this Chapter or rules made thereunder is not followed by a policy of
insurance within the prescribed time, the insurer shall, within seven days of the expiry of the period of the validity of the cover note, notify the fact
to the registering authority in whose records the vehicle to which the cover note relates has been registered or to such other authority as the State
Government may prescribe.
(5) Notwithstanding anything elsewhere contained in any law, a person issuing a policy of insurance under this section shall be liable to indemnify
the person or classes of person specified in the policy in respect of any liability which the policy purports to cover in the case of that person or
those classes of person.
15. Section 95 lays down that to comply with the requirements of Chapter VIII, the policy of insurance (hereinafter referred to as ''the Act policy'')
shall be a policy: (a) which is issued by an authorised insurer or by a co-operative society authorised to transact business of insurance u/s 108 of
the Act, (b) which insures the person or classes of persons specified in the policy (for short ''the insurant'') to the extent specified in Sub-section
(2). The Act policy is required to cover any liability which may be incurred by the insurant in respect of the death of, or bodily injury to any person
or damage to any property of a third party caused by or arising out of the use of the vehicle in a public place. It may be noted here that in so far as
the claims of third parties are concerned, there is no limitation either with reference to the nature of the vehicle involved in the accident or with
reference to the category of the victim or the property to which the damage is caused. The Act policy should also cover against the death of, or
bodily injury to any passenger of a public service vehicle caused by or arising out of the use of the vehicle in a public place. In this case insurant''s
liability against death of or bodily injury to passengers of a public service vehicle is covered. In Sub-section (25) of Section 2 of the Act, the
expression ''public service vehicle'' is defined as any other vehicle used or adapted to be used for the carriage of passengers for hire or reward,
and includes a motor cab, contract carriage and stage carriage. The proviso to Sub-section (1) of Section 95 excepts from the Act policy: (1)
coverage of the liability in respect of the death or bodily injury sustained by an employee, arising out of and in the course of the employment of the
insurant, other than a liability arising under the Workmen''s Compensation Act, 1923 in respect of the death of, or bodily injury to, any such
employee engaged in driving the vehicle, and in case of a public service vehicle engaged as a conductor of the vehicle or in examining tickets on the
vehicle, in case of a goods vehicle being carried in the vehicle. In other words, the Act policy has to cover the liability in respect of the death of or
bodily injury to the following employees of the insurant in the course of employment: (a) a driver, (b) conductor or ticket examiner in public service
vehicle, and (c) the employees carried in any goods vehicle; (2) coverage of the liability in respect of death of or bodily injury to a person being
carried in or upon or entering or mounting or alighting from the vehicle at the time of the occurrence of the event out of which a claim arises except
where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment; (3)
coverage of any contractual liability.
16. Thus it is seen that the liabilities required to be covered by the Act policy are four: the first and the second are contained in Sub-sections (i) and
(ii) of Section 95 (1) (b), that is, (1) liability in respect of death of or bodily injury to any person or damage to any property of a third party caused
by or arising out of the use of the vehicle in a public place, and (2) liability in respect of death of or bodily injury to any passenger of a public
service vehicle caused by or arising out of the use of the vehicle in a public place; and the third and the fourth are mentioned in provisos (i) and (ii)
of the same sub-section--they are (3) liability arising under the Workmen''s Compensation Act, 1923 in respect of the death of, or bodily injury to
(a) driver of the vehicle, (b) conductor of or ticket examiner in a public service vehicle, (c) employees being carried in a goods vehicle; and (4)
liability in respect of death of or bodily injury to persons being carried in or upon or entering or mounting or alighting from the vehicle in which
passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment.
17. The question whether the owner of goods travelling along with the goods in a goods vehicle is covered by the Act policy is not free from
doubt. In Pushpabai Purshottam Udeshi v. Ranjit Ginning & Pressing Co. 1977 ACJ 343 (SC), the Supreme Court rejected the contention that
the words ''third party'' are wide enough to cover all persons except the insurant and the insurer, as such the owner of goods travelling in a goods
vehicle is not covered by the Act policy u/s 95 (1) (b) (i). Sub-section (ii) obviously covers passengers of a public service vehicle and not a goods
vehicle. The first proviso to Sub-section (1) (b) of Section 95, deals with coverage of liability arising under the Workmen''s Compensation Act,
1923 in respect of the death of or bodily injury sustained in the course of employment of the insurant, inter alia, by an employee being carried in a
goods vehicle. Now, it is to be seen whether the words ""a vehicle in which passengers are carried for hire or reward"" in the second proviso take in
their fold owner of goods travelling with the goods in a goods vehicle for hire or reward. I am inclined to think so, firstly, because these words are
wide enough to include the owner of the goods travelling along with the goods for hire or reward and secondly, because Rule 277 of the A.P.
Motor Vehicles Rules, 1964 postulates travelling of persons connected with the goods in a goods vehicle. Rule 277 reads thus:
277. Carriage of persons in goods vehicle.--
(1) No person shall be carried in the cab of a goods vehicle beyond the number for which there is seating accommodation at the rate of 284
millimetres measured along the seat, excluding the space reserved for the driver, for each person and not more than six persons in all in addition to
the driver shall be carried in any goods vehicle.
(2) No person shall be carried in a goods vehicle upon the goods or otherwise in such a manner that such person is in danger of falling from the
vehicle, and in no case shall any person be carried in a goods vehicle, in such a manner that any part of his person when he is in sitting position is at
a height exceeding 3 metres from the surface upon which the vehicle rests.
(3) No person other than a person connected to the conveyance of goods shall travel in a goods vehicle.
(4) Notwithstanding the provisions of Sub-rule (1), the Regional Transport Authority or the State Transport Authority may, subject to such
conditions as it thinks fit, allow a large number of persons to be carried in a goods vehicle.
(5) Nothing in this rule shall be deemed to authorise the carriage of any person for hire or reward on any goods vehicle, unless there is in force in
respect of the vehicle a permit authorising the use of the vehicle for such purpose, and save in accordance with the provisions of such permit.
18. A reading of this rule makes it clear that it is permissible for a person connected with the goods to travel in goods vehicle and that depending
upon the seating capacity in the cab of a goods vehicle, six persons excluding the driver may travel in it. The Regional Transport Authority or the
State Transport Authority may, subject to such conditions as it thinks fit, allow large number of persons to be carried in a goods vehicle. Further, a
goods vehicle may also be permitted to carry persons for hire or reward in accordance with the provisions of the permit authorising its use for such
purpose.
19. I shall now consider the cases cited at the bar. In Hindustan Ideal Insurance Corporation v. Manne Chimperamma 1974 ACJ 13 (AP), a
learned single Judge of this court held that for death of or bodily injury to the owner of the goods travelling in a goods vehicle, the insurance
company is not liable. The learned Judge relied on Commonwealth Assurance Co. Ltd. v. v.P. Rahim Khan Sahib 1971 ACJ 295 (Madras) and
South India Ins. Co. Ltd. v. P. Subramanium 1972 ACJ 439 (Madras). For reasons stated above, with respect I am unable to agree with the view
of the learned single Judge.
20. In Meesala Suryanarayana v. Goli Satyavathi 1979 ACJ 513 (AP), a Division Bench of our High Court held that persons travelling in the
vehicle which is permitted by condition of the permit and with the permission of the driver who was doing the business of his master are covered by
the policy and observed thus:
Section 95 covers not only a contract with the owner of the insured vehicle, but also persons who are on the vehicle pursuant to a contract of
employment with the owner of the goods carried in it. All that is necessary is that the person must be on the vehicle in pursuance of a contract of
employment and if he is such a person any injury caused to him would also be covered by the section.
It appears that the judgment of the learned single Judge referred to above was not cited before the Bench.
21. A Division Bench of the Karnataka High Court in Channappa Chanavirappa Katti and Another Vs. Laxman Bhimappa Bajantri and Others, ,
held that the owner of the goods travelling in a goods vehicle falls within the second proviso to Section 95 (1) (b) and is covered by Act policy.
The Bench observed.
In fact, in our opinion, the hire payable for carrying the goods must be deemed to include the hire for carrying the owner of the goods or his agent
or servant who travels in the vehicle along with the goods for their safety, inasmuch as it is impossible for us to think of a binding obligation on the
part of the owner of the goods vehicle to carry in it the owner of the goods, who hires the goods vehicle for carrying the goods. Moreover, such
obligation to carry the owner of the goods along with his goods in a goods vehicle can only be as a business proposition as opposed to a gratuitous
proposition. Hence, we have no doubt in our minds that the legislature by enacting the exception contained in the first part of the proviso has
thought of compulsory coverage by insurance of the risk of owners of goods who are entitled to travel in a goods vehicle along with their goods in
the event of any risk arising in the course of the user of the vehicle.
The same view was taken in T.M. Renukappa v. Fahmida 1980 ACJ 86 (Karnataka). A Full Bench of Rajasthan High Court in Santra Bai v.
Prahlad 1985 ACJ 762 (Rajasthan), also took the view that the owner of the goods travelling with the goods in the goods vehicle is covered by the
Act policy. The Full Bench observed:
In other words, if passengers carried by reason of or in pursuance of a contract of employment with the owner of the goods were to be included in
Clause (ii) of the proviso and there is statutory liability of the insurer to cover their risk, then there does not seem to be any valid reason why the
legislature could have excluded the risk of the owner of the goods himself when he accompanied with the goods in the vehicle. It is a matter of
common experience that when the goods are transported in a goods vehicle, some persons are necessary to be carried for loading and unloading
such goods. If the owner of the goods is a big businessman, he may not like to accompany himself with the goods but a petty or small businessman
may accompany with the goods himself as he may not be in a position to employ others for the safe carriage of the goods or due to the nature and
importance of the goods themselves. As owner of the goods may not trust the driver of the goods vehicle or other such situations and contingencies
may arise where the owner of the goods may like to travel himself along with the goods. He pays consideration for carrying his goods to the owner
of the vehicle and in such circumstances, such person would be considered as a passenger being carried in the vehicle for reward. He is not a
gratuitous passenger and makes a contract with consideration for transporting his goods and in such circumstances, the insurer should be liable in
respect of the death or bodily injury of such person being carried in or upon or entering or mounting or alighting from the vehicle at the time of the
occurrence of the event out of which a claim arises. This provision has to be given a beneficial construction and the owner of the goods will
certainly fall in the category of passengers carried for reward by the insured.
In view of the fact that my learned brother Jagannadha Rao, J. also after exhaustive consideration of the case law in Oriental Fire & General
Insurance Co. Ltd. v. Matta Chandra Rao 1987 ACJ 174 (AP), took the view that the owner of the goods which are transported in the goods
vehicle travelling in the vehicle is covered by the Act policy and the insurance company is liable, I do not consider it necessary to refer to all the
other cases. With respect I agree with the view taken by the learned Judge as well as by the learned Judges of the Karnataka and Rajasthan High
Courts.
22. The limits on the quantum of compensation are contained in Sub-section (2) of Section 95 of the Act. This sub-section imposes minimum limit
of the liability. It is open to the insurer to insure for such higher amounts as the parties may agree on payment of higher premium etc. In case of
goods vehicle, the limit is Rs. 1,50,000/- including the liability arising under the Workmen''s Compensation Act, in respect of the death of or bodily
injury to employees (other than a driver) not exceeding six in number being carried in the vehicle. In case of a vehicle in which, if passengers are
carried for hire or reward or in pursuance of the contract of employment, the limit is Rs. 50,000/- in all. Irrespective of the class of vehicle, a limit
of Rs. 6,000/- in all is imposed in respect of damage to any property of a third party. In all other cases, irrespective of the nature of the vehicle
except those which have been mentioned above, the liability is coextensive with the liability incurred by the insurant. The other sub-sections are not
relevant for our purpose.
23. It would also be relevant to notice the provisions of Section 96 (1) of the Act which provide that after a certificate of insurance has been issued
under Sub-section 4 of Section 95 in favour of the person by whom a policy has been effected (insurant) judgment in respect of any such liability
as is required to be covered by a policy under Clause (b) of Sub-section (1) of Section 95, notwithstanding that the insurer may be entitled to
avoid or cancel or may have avoided or cancelled the policy, the insurer is liable to pay to the person entitled to the benefit of the decree any sum
not exceeding the sum assured payable thereunder, as if it was the judgment-debtor in respect of the liability together with any amount payable in
respect of costs and any sum payable in respect of interest on that sum by virtue of any enactment relating to interest on judgments. Sub-section
(2) provides that unless before or after the commencement of the proceedings in which judgment awarding compensation is given, the insurer had
notice through court of bringing of the proceedings or in respect of any judgment so long as execution is stayed thereon pending an appeal, no sum
shall be payable by it and the insurer to whom notice of the bringing of any such proceedings is so given shall be entitled to be made a party thereto
and to defend the action on any one of the grounds enumerated in Sub-sections (a) to (c) of Section 96 (2) of the Act. They are as follows:
(a) that the policy was cancelled by mutual consent or by virtue of any provision contained therein before the accident giving rise to the liability and
that either the certificate of insurance was surrendered to the insurer or that the person to whom the certificate was issued has made an affidavit
stating that the certificate has been lost or destroyed, or that either before or not later than fourteen days after the happening of the accident the
insurer has commenced proceedings for cancellation of the certificate after compliance with the provisions of Section 105; or
(b) that there has been a breach of a specified condition of the policy, being one of the following conditions, namely:
(i) a condition excluding the use of the vehicle--
(a) for hire or reward, where the vehicle is on the date of the contract of insurance a vehicle not covered by a permit to ply for hire or reward, or
(b) for organised racing and speed testing, or
(c) for a purpose not allowed by the permit under which the vehicle is used, where the vehicle is a transport vehicle, or
(d) without side-car being attached, where the vehicle is a motor cycle; or
(ii) a condition excluding driving by a named person or persons or by any person who is not duly licensed, or by any person who has been
disqualified for holding or obtaining a driving licence during the period of disqualification; or
(iii) a condition excluding liability for injury caused or contributed to by conditions of war, civil war, riot or civil commotion; or
(c) that the policy is void on the ground that it was obtained by the non-disclosure of a material fact or by a representation of fact which was false
in some material particular.
24. Sub-section (6) further provides that no insurer shall be entitled to avoid its liability to any person entitled to the benefit of the judgment
otherwise than in the manner provided by Sub-section (2), and Sub-section (3) declares that so much of the policy as purports to restrict the
insurance as respects such liabilities as are required to be covered by a policy under Clause (b) of Section 95 (1), by reference to any condition
other than those mentioned in Sub-section (2) (b), shall be of no effect.
25. The appellant claims that in view of limiting clause in the policy, Exh. B-1, it is not liable for anything more than Rs. 10,000/-. The clause on
which the appellant is relying is in the following terms:
Legal liability to non-fare paying passengers other than statutory liability except the Fatal Accidents Act, 1855, Commercial Vehicles only.
In consideration of the payment of an additional premium of Rs. 36/- and notwithstanding anything to the contrary contained in Section III (b) and
(c) it is hereby understood and agreed that the Company will indemnify the insured against his legal liability other than liability under statute (except
the Fatal Accidents Act, 1855) in respect of death of or bodily injury to:
(1) Any employee of the within named insured who is not a workman within the meaning of the Workmen''s Compensation Act, 1923 and
subsequent amendments to that Act prior to the date of this Endorsement and not being carried for hire or reward;
(2) Any other person not being carried for hire or reward provided the person is (a) the owner or representative of the owner of the goods, (b)
charterer or representative of the charterer of the truck, or (c) any other person directly connected with the journey in one form or another;
being carried in or upon or entering or mounting or alighting from any motor vehicle described in the schedule to this policy but such indemnity is
limited to the sum of Rs. 10,000/- in respect of any one such person and subject to the aforesaid limit in respect of any one person to Rs. 10,000/-
in respect of any number of claims in connection with any one such vehicle arising out of one cause. Subject otherwise to the terms, exceptions,
conditions and limitations of this policy.
I am afraid I cannot give effect to this submission. It has already been held that owner of goods travelling with the goods in a goods vehicle is
covered by the ''Act policy''. Prescribing limit on the liability of the insurance company in the policy inconsistent with the liability imposed u/s 95 (2)
is not only not a valid defence u/s 96 (2) but is also void. In my view, carrying two persons along with the goods as against one permitted by the
policy, Exh. B-1, will make no difference regarding the liability of the appellant.
26. In Pushpabai Purshottam Udeshi v. Ranjit Ginning & Pressing Co. 1977 ACJ 343 (SC), the Supreme Court laid down that the liability of the
insurance company in matters dehors the Act policy is governed by the contract and where the insurance company has entered into a contract, if
the liability is not covered by the Act policy, it is entitled to limit the same. As in the instant case, the liability of the appellant is covered by the ''Act
policy'' this judgment of the Supreme Court does not help the appellant.
27. In United India Insurance Co. Ltd. v. P. Seethamma 1985 ACJ 840 (AP), my learned brother Ramaswamy, J. held that the insurance contract
could not limit the liability incurred by the owner of the vehicle and that as the statute permits the owner of the goods to travel in the vehicle hired
for transporting the goods, the liability arises under the Act and in the event of death of owner of the goods, the insurance company has to
discharge the same upto the limit mentioned in Section 95 (2) (a). I am in respectful agreement with this view.
28. From the above discussion it follows that the limitation clause in Exh. B-l would, therefore, be void as being contrary to the provisions of the
Act, as such the insurance company is liable to pay the entire compensation awarded to the respondents.
29. The judgment and award under appeal granting a joint award against the owner and the insurance company is, therefore, confirmed and
C.M.A. No. 266 of 1985 is dismissed with costs.