1. Respondents have been duly served. Except respondent No, 1 the other two have not appeared as yet, though this appeal was admitted on 20-1 -1987. This is a matte? in which the constitutional compulsion is so heavy and, pressing as to call for instant disposal that hearing cannot be deferred any further on any ground whatsoever. Accordingly, 1 propose not to consider or make any order on I, A. No. Ill filed in this matter. That application, made in this Court on 9-7-1987, shall be disposed of by the Tribunal when the matter goes back and steps are taken thereat to implead legal representatives of deceased Respondent No. 2, Shivnarayan. At this stage it will suffice to say that his death took place on 28-6-1987, during pendency of this appeal and indeed after he was duly served.

2. I see no reason to take today a different view in this matter and indeed it is necessary only to reiterate the view taken by me on 20-1-1987 in admitting the appeal, which has to be merely buttressed appropriately. By the impugned order the Motor Accidents Claims Tribunal has dismissed the claim-petition preferred by the instant petitioner refusing the prayer for an adjournment made on that date on the ground of claimant's own illness.

The Tribunal took the view that in the proceedings, since 8-10-1985 several dates having been fixed for claimant's evidence, the claimant should not be given more opportunity or further latitude in the matter of adducing her own evidence or evidence of any other witnesses that she could examine in support of her case. On 20-1-1987 1 had noted that the Tribunal had not passed any order in the pending matter giving relief to the applicant under Section 92-A of the Motor Vehicles Act, for short 'the Act'. Today that position is not disputed and what is also indisputable is that claim for compensation was made for the fracture of her leg in the accident which the claimant met on 6-6-1984.

3. I have consistantly taken the view that a statuiory duty is cast on the Tribunal to act suo motu under Section 92-A and if that view is correct and not to be departed from, it is difficult not to hold the impugned (order) to be illegal, unconstitutional and void. Indeed, how can the claim petition itself be dismissed without the Tribunal acting under Section 92-A. Because, the final award on the application preferred under Section 110A can be made under Section 110-B of the Act on proof of tortious liability while Section 92-A contemplates explicitly "no fault" liability- Claimant's right to have an award under Section 92-A cannot, therefore, be killed by the Tribunal adopting to leap-frog proced ure to dismiss the claim-petition made under Section 110-A and denying itself the jurisdiction to act under Section 92-A. It may be that no prayer had been made in the instant case for grant of relief under Section 92-A but till such lime as the lis was pending there was a jurisdiction vested in the Tribunal and a duty cast on it first to act under Section 92-A before proceeding to dispose of in any manner the claim-petition. Indeed, the application made under Section 110-A could not have been dismissed on any ground whatsoever till the Tribunal had exercised its jurisdiction one way or the other under Section 92-A. Sub-section (2) of Section 92-B itself explicitly contemplates this position by requiring that the claim "under Section 92-A shall be disposed of as aforesaid in the first place" and also, "as expeditiously as possible".

4. Now, a few more reasons why I say that the Tribunal has a duty to act suo motif under Section 92-A. Firstly, because, this Court, in the case of New India Assurance Co. v. Phoolwati, AIR 1986 Madh Pra 187, took the view that Section 92-A becomes live and generates sufficient power in Courts to help the hepless and helpless, the moment it is found by a court or Tribunaj on material available to it that one or more motor vehicle/motor vehicles is or are involved in the accident. Indeed, in Shahzad Khan, (1986) 1 MPWN 28, I had also taken the view that a claimant is not to be seen as a plaintiff in terms of C.P.C. and he is not to be saddled, therefore, with the onerous and explicit obligation imposed on a plaintiff by the Code. He is to be aided by the Tribunal, adopting reasonable and benevolent procedure in trying his cause, as be conformable to the mandate of article 39a of the constitution. Times without number, in different matters coming at different times to this Court, it has been repeatedly emphasised that to enforce the legislative intent of Section 92-A is the constitutional duty of the Tribunal and indeed of this Court also, otherwise the salutary provision would become a dead-letter. The legislative intent is very clearly spelt out in contemplating "no fault liability" so that for making an order under Section 92-A a simple finding only has to be recorded by the Tribunal on materials available to enforce the right to claim compensation for death or for permanent disablement which resulted from an accident arising out of use of a motor vehicle or motor vehicles.

5. It has been held indeed in Phoolwati (supra) that the liability to be discharged under Section 92-A is indefeasible, peremptory, total arid also inexorable. Indeed, it is the duty of the Court or the Tribunal to ensure that such liability is not only expeditiously adjudged but to ensure further that it is duly discharged by such person, saddled with the statutory liability under the Act to discharge the same, who can do so at the earliest date. Indeed, if the vehicle involved in the accident is found to have been duly insured the Court or the Tribunal has to make an order against the Insurer to discharge the statutory liability contemplated under Section 92-A. The liability of insurer arises in terms of Section 96 which saddles a "duty" on the insurer to satisfy any judgment-debtor in respect of "liability covered by the terms of the policy" taken out by the insured to place his motor vehicle on road after complying with the provisions of section 95.

6. What I would further like to add is that Section 92-A in terms does not contemplate filing of an application for claiming re lief thereunder and speaks merely of "claim" in Sub-section (3) which, rather relieves the claimant of the burden of establishing anything positive except the simple fact that a motor vehicle is involved in the accident causing death or permanent disablement for which compensation is claimed. To Section 110 is appended on Explanation which makes this position clear contemplating claims for compensations under Section 92-A to be decided by Claims Tribunal constituted thereunder but not separately as theclaim under Section 92-A is said to arise by legal fiction in the proceeding commenced or to be commenced under Section 110-A. Therefore, when an application to such a Tribunal is made under Section 110-A that Tribunal is saddled with the statutory duty to act under Section 92-A in accordance with the provisions thereof as also of Section 92-B. The "claim" would be deemed to have arisen on the facts stated in the application made under Section 110-A if a separate application under Section 92A is not made and there would be a duty on the Tribunal under Section 92-B to dispose of that claim first. Indeed, what the proviso to Sub-section (2) of Section 110-A contemplates is merely directory though it manifests still that no separate application under Section 92-A has to be made and the claim contemplated under Section 92 A would be deemed incorporated in the same application made under Section 110-A. If I have to make anything more clear further I would say that the said proviso cannot crib or cripple the substantive right contemplated under Section 92-A by merely envisaging a "separate statement" to be incorporated in the application made under Section 110-A. It does not envisage a condition precedent for exercise of jurisdiction under Section 92-A and it is meant merely to remind the Tribunal of its duty to act one way or the other under Section 92-A even without separate application for relief contemplated there under.

7. I propose to add another word on the constitutional complexion of the interpretation of Section 92-A because the constitutional position that obtains today in the country following the decision in Olga Tellis, A1R 1986 SC 180 is that right to livelihood has to be considered a fundamental right embraced by Article 21 of the Constitution. The death or permanent disablement of an earning member of the family is almost likely in alt cases to seriously infringe right to livelihood of claimants who are widows and minors and lack earning capacity. Section 92-A has to be read as conferring a statutory right on them to prevent their destitution and physical extinction. Therefore, according to me, the power to act suomotu under Section 92-A has to be seen as a constitutional necessity because the reasonable procedure to dispose of a claim which arises under Section 92-A would be when the Court acts suo motu to exercise of jurisdiction thereunder to prevent and preempt utter destitution.

8. For all the foregoing reasons the appeal is allowed. The impugned order is quashed. The Tribunal is directed to take back on file the claim petition but it shall hear parties first on the question as to whether on the facts pleaded and materials available or made available to the Tribunal an order for payment of compensation under Section 92--A can be passed Thereafter, the Tribunal shall call upon the parties to adduce evidence on the claim made in the application under Section 110-A; but not before disposal of the matter first under Section 92A. Indeed, I make it clear once again that it is for the very reason that the application under Section 110-A was not ripe for hearing and was yet disposed of that the impugned order is held illegal, unconstitutional and void. The application (1. A. No. III) filed in this Court shall be transmitted to the Tribunal when this order is communicated, which shall be done with due despatch.