A.K Ganguly, J.— Heard the learned counsel for the appellant. Despite service of notice on Respondents 2 and 3, nobody appeared.
2. The appellant is impugning herein the judgment and order of the High Court of Punjab and Haryana dated 8-10-2009 in FAO No. 2484 of 2009.
3. An appeal was filed before the High Court by the owner of the scooter, Amir Chand, against an award dated 12-2-2009 passed by the Motor Accident Claims Tribunal, Fast Track Court, Hisar, awarding to the appellant, compensation of Rs 1,36,547 along with 9% interest. The contention of the owner of the scooter, before the High Court, was that the accident and his involvement in it was not proved and the claim petition should have been dismissed. The High Court ultimately upheld the appeal of the owner and set aside the findings of the Tribunal.
4. The material facts are that on 22-1-2003 at about 12.00 noon the appellant herein, the claimant before the Tribunal, Respondent 1 before the High Court, was going from Baganwala to Tosham on a motorcycle (No. HR 16C 8379), driven by Balwan with the claimant on the pillion seat. When the motorcycle was half a kilometre away from Baganwala, Suresh, Respondent 2 herein, came from the other direction in another scooter (No. HR 20 5793) from the wrong side and hit the right leg of the appellant as a result of which she fell down and her right leg was fractured and she received multiple injuries.
5. The accident was witnessed by certain persons and one of them, Umed Singh, took the appellant to Dr. Punia's clinic from where she was referred to Chawla Nursing Home, Hisar, where she remained admitted till 6-2-2003. The matter was also reported to the SSP, Hisar. Ultimately, the claim petition was filed by her on account of her serious injuries.
6. The Tribunal in its judgment considered the evidence of PW 1, Umed Singh as also the evidence of Dr. Parveen Chawla, PW 2, Dr. R.S Dalal as PW 5 apart from examining the appellant, PW 4 and also one Satbir Singh as PW 3. It has come on evidence of PW 2, Dr. Parveen Chawla that on 22-1-2003 the appellant was admitted with diagnosis of fracture of tibia. Plating and bone grafting was done by PW 2 Dr. Parveen Chawla and the appellant was discharged on 6-2-2003. The discharge card was also proved. PW 3, Satbir Singh deposed that the appellant moved a complaint in the office of SSP, Hisar on 11-3-2003 and the same was sent in original on 2-4-2003 by SSP, Hisar to SSP, Hanumangarh.
7. PW 5, Dr. R.S Dalal also deposed that the appellant was examined on 17-12-2003 by a Medical Board comprising of Civil Surgeon Dr. O.P Phogat, Orthopaedic Surgeon Dr. T.S Bagri and Dr. Dayal himself and on examination the appellant was found to have 32% permanent disability. In view of combined fracture of both bones of her right leg, her leg was shortened by two inches. The disability certificate was also proved.
8. The Tribunal also considered the evidence of RW 1, Amit Chand and RW 2, Suresh Kumar. Apart from the aforesaid evidence, the Tribunal also considered the detailed account of the accident given by the appellant as PW 4.
9. This Court finds that on consideration of the aforesaid materials on record, the Tribunal granted compensation to the appellant to the extent of Rs 1,36,547 with interest @ 9% per annum from the date of filing of the petition till its realisation. This Court finds that the compensation is certainly not an excessive one. Rather the computation has been made modestly.
10. Unfortunately, this Court finds that the said well-considered decision of the Tribunal was set aside by the High Court, inter alia, on the ground that even though the complaint was forwarded to the SSP, Hisar and was further forwarded to the SSP, Hanumangarh but none from the office of SSP, Hanumangarh came to prove the complaint. The filing of the complaint by the appellant is not disputed as it appears from the evidence of PW 3 Satbir Singh, who is the Assistant Complaint Clerk in the office of the Superintendent of Police, Hisar. If the filing of the complaint is not disputed, the decision of the Tribunal cannot be reversed on the ground that nobody came from the office of the SSP to prove the complaint.
11. The official procedure in matters of proceeding with the complaint is not within the control of the appellant, who is an ordinary village woman. She is not coming from the upper echelon of society. The general apathy of the administration in dealing with complaints lodged by ordinary citizens is far too well known to be overlooked by the High Court. In this regard the perception of the High Court in disbelieving the complaint betrays a lack of sensitised approach to the plight of a victim in a motor accident claim case.
12. The other ground on which the High Court dismissed the case was by way of disbelieving the testimony of Umed Singh, PW 1. Such disbelief of the High Court is totally conjectural. Umed Singh is not related to the appellant but as a good citizen, Umed Singh extended his help to the appellant by helping her to reach the doctor's chamber in order to ensure that an injured woman gets medical treatment. The evidence of Umed Singh cannot be disbelieved just because he did not file a complaint himself. We are constrained to repeat our observation that the total approach of the High Court, unfortunately, was not sensitised enough to appreciate the plight of the victim.
13. The other so-called reason in the High Court's order was that as the claim petition was filed after four months of the accident, the same is “a device to grab money from the insurance company”. This finding in the absence of any material is certainly perverse. The High Court appears to be not cognizant of the principle that in a road accident claim, the strict principles of proof in a criminal case are not attracted. The following observations of this Court in Bimla Devi v. Himachal RTC (2009) 13 SCC 530 are very pertinent:
“15. In a situation of this nature, the Tribunal has rightly taken a holistic view of the matter. It was necessary to be borne in mind that strict proof of an accident caused by a particular bus in a particular manner may not be possible to be done by the claimants. The claimants were merely to establish their case on the touchstone of preponderance of probability. The standard of proof beyond reasonable doubt could not have been applied.”
14. This Court, therefore, is unable to sustain the judgment given by the High Court and quashes the same and restores that of the Tribunal.
15. The entire payment of the compensation amount must be deposited with the Tribunal in terms of its award within a period of six weeks from today by a demand draft and thereupon the Tribunal will immediately send notice to the appellant and hand over the demand draft to the appellant only within two weeks thereafter. The copy of the order may immediately be transmitted to the Tribunal.
16. The appeal is, thus, allowed with the aforesaid directions and observations.