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Lal Ramkumar Singh v. Governor-General In Council

Madhya Pradesh High Court
Oct 19, 1949
Smart Summary (Beta)

Judgment Summary — Appeal from Civil Suit No. 5-B of 1943

Factual and Procedural Background

This is the plaintiff's first appeal against the decree in civil suit No. 5-B of 1943, in which the Subordinate Judge, First Class, Bilaspur dismissed the plaintiff's suit for damages of Rs. 5,500. The suit sought the price of an elephant that died following a collision on 8 August 1942 with light engine No. 495, driven by defendant 2 (A.V. Lake) on the Annuppur–Chirmiri section of the Bengal Nagpur Railway. The plaintiff alleged that the engine struck and pushed his chained elephant which had strayed on the railway line, causing severe injuries and death. The defendants denied negligence, asserting instead that the elephant charged the engine after being observed obstructing the track and after preliminary attempts (whistle, steam discharge, brakes) were made to warn or scare it away. The trial court believed the defendants' witnesses and disbelieved the plaintiff's witnesses; the plaintiff appealed, and the Division Bench (Mangalmurti, J. and Kaushalendra Rao, J.) heard the appeal and dismissed it.

Legal Issues Presented

  1. Did the engine, while being driven by defendant 2, strike and push the plaintiff's elephant as alleged by the plaintiff (i.e., liability of the railway for running into the elephant)?
  2. Alternatively, did the elephant charge the engine (as alleged by the defendants), causing the collision and injuries?
  3. Was the driver (defendant 2) negligent by opening the waste water cocks and discharging steam (and by other acts such as sounding the whistle), thereby creating or increasing the risk that the elephant would charge and be injured?
  4. What duty, if any, does the railway owe to an animal (or its owner) that is a trespasser on the railway line?

Arguments of the Parties

Appellant's (Plaintiff's) Arguments

  • The plaintiff alleged that defendant 2 intentionally, deliberately or at any rate negligently struck the plaintiff's chained elephant which had strayed on the railway track, pushed it some distance, and the engine then ran over the elephant's legs causing severe injuries and death.
  • The appellant challenged the trial court's acceptance of the defendants' witnesses, arguing the defendants' version — that the elephant charged the engine — was unnatural and absurd. Counsel sought to rely on published material (E.A. Smythies and Wild Life Illustrated) contending an elephant would ordinarily be frightened by steam and whistles and would move away rather than charge.
  • The appellant also contended that the driver was negligent in opening the waste water cocks and discharging steam to scare the animal, which must have frightened it and caused it to charge the engine (this allegation was raised during argument as a ground of negligence).

Respondents' (Defendants') Arguments

  • The defendants denied that defendant 2 drove rashly, negligently, or deliberately struck the elephant. Their case was that the unattended elephant was obstructing the track, had uprooted telegraph posts and delayed a train, and was therefore seen as a potential hazard.
  • Defendant 2 proceeded in a light engine with a caution order and line-clear enquiry; he sounded the whistle regularly and opened the waste water cocks and attempted to scare the animal. When approaching a curve he saw the elephant about three telegraph posts ahead; the elephant then charged the engine, despite the driver's warnings and braking, and collided with it, producing the injuries and later death.
  • The defendants maintained that their witnesses' evidence should be believed and that there was no negligence on the part of the driver; the elephant's behaviour evidenced that it had turned rogue.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Manchester South Junction and Altrincham Railway Co. v. Fullarton (1863) 143 E.R. 364 : 14 C.B. (N.S.) 53 Illustrates liability where railway servants blew off steam in front of the engine, frightening animals/horses using a highway as of right; railway was held liable for exercising its rights in an improper manner and failing to take due care for the safety of those using the highway. The court held Fullarton was not applicable because, unlike that case, the elephant in the present case was not on the railway as of right. Thus the principle in Fullarton could not be applied to impose liability here.
Grand Trunk Railway of Canada v. Barnett (1911) A.C. 361 : 80 L.J.P.C. 117 Establishes that a railway is not liable to a trespasser for negligence of servants in the same way as to those it carries for reward; railway must not willfully injure a trespasser or deliberately increase normal risk, but is not under the same duty as to passengers. Kaushalendra Rao, J. relied on this Privy Council decision to show the limited duty owed to trespassers. The decision supported the view that the railway owed no broader duty of care to an animal trespassing on its line.
Ponting v. Noakes (1894) 2 Q.B. 281 : 68 L.J.Q.B. 549 Affirms that animals wrongfully on premises (trespassers) cannot complain; the relevant test is whether the animal (or person) had a right to be where it was when it received the hurt. Cited to support the proposition that a trespassing animal's owner has no right to recover unless special circumstances (e.g., intention to injure or nuisance) are present. The court applied this to hold the animal was a trespasser and the owner could not recover.
Deane v. Clayton (1817) 129 E.R. 196 : 1 Moore 203 (cited within Ponting v. Noakes) Articulates the test of whether the injured man or animal had a right to be where he/it was when hurt; this is a guiding test for trespasser cases. Used via Ponting to support the test applied by the court: whether the animal had any right to be on the track (it did not), so recovery is barred absent special circumstances.
Jordin v. Crump (1811) 151 E.R. 1256 : 8 M. & W. 783 (cited within Ponting) Related authority approving the Deane test regarding right to be where hurt occurred. Referentially cited to support the trespasser principle; court relied on this line of authority to treat the animal as a trespasser and deny recovery.
William Bird v. Holbrook (1828) 130 E.R. 911 : 6 L.J.P.C. (O.S.) 146 (mentioned) Example of a case where intention to injure (rather than mere negligence) can give rise to liability against a defendant. Cited as an exception: this case (intent to injure) illustrates situations where liability to a trespasser might arise. The court found no such intent here.
Barnes v. Ward (1850) 137 E.R. 945 : 19 L.J.C.P. 195 (mentioned) Illustrates nuisance as a basis for liability even where the injured party may be a trespasser. Cited as another exception (nuisance) to the rule; the court held no nuisance existed in the present circumstances.
Ismail v. B.B. & C.I. Railway, A.I.R. (19) 1932 Bom. 452 : 140 I.C. 249 Authority cited for the proposition that an error of judgment by an occupier does not give rise to a cause of action by a trespasser. The court used this authority to support the conclusion that even if the driver had erred in judgment (e.g., in opening waste cocks), a trespasser cannot complain of such an error; liability does not arise on that basis.

Court's Reasoning and Analysis

The court's analysis proceeds along factual credibility and legal-duty lines and may be summarized in the following steps, based strictly on the material in the opinion:

  1. Credibility of witnesses and factual finding:
    • The trial court accepted the defendants' witnesses and rejected the plaintiff's witnesses. On review, Mangalmurti, J. agreed with the trial court that the defendants' witnesses could be believed and that the elephant charged the engine and collided with it, suffering injuries from the fall and collision. The appellate court noted corroborating facts (e.g., at least one telegraph post was uprooted and a passenger train was detained for about 15 minutes) that supported the defendants' account.
    • The appellate court examined material (published writings) relied upon by the appellant that suggested elephants are timid and would flee from steam or whistle; the court found that material insufficient to justify the inference the appellant asked the court to draw (i.e., that an elephant would not charge under the circumstances). The court cited an authority (G.H. Evans) that elephants sometimes charge and used general observations to explain why the appellant's material did not compel acceptance of a contrary inference.
  2. Pleading and the negligence argument about steam discharge:
    • Mangalmurti, J. emphasized that the plaintiff did not plead the specific allegation that opening the waste water cocks (and discharging steam) constituted negligence, and therefore the court could not consider that contention at the appellate stage because the defendants had no opportunity to meet it. Even on merits, he considered it unlikely that frightening an animal would make it move toward the engine rather than away.
    • Kaushalendra Rao, J. observed he would not stress pleadings strictly in such cases but found that, critically examined, the appellant's contention did not improve his case.
  3. Duty of the railway to a trespasser and relevant authorities:
    • Kaushalendra Rao, J. held that the animal had no right to be on the track; it was a trespasser. He relied on Grand Trunk Railway of Canada v. Barnett to state that a railway does not owe to trespassers the same duty of care as it owes to its passengers; the railway must not willfully injure a trespasser but is not liable to a trespasser for ordinary negligence as if the trespasser were a passenger.
    • The court applied the general rule articulated in Ponting v. Noakes and related precedents that an animal wrongfully on premises (a trespasser) cannot maintain an action unless special elements (e.g., intention to injure or nuisance) are present. The court found no such special circumstances here.
  4. Evaluation of the driver's conduct in context:
    • The court found that the driver behaved reasonably in the circumstances: he proceeded cautiously under a caution order and line-clear enquiry, sounded the whistle at intervals, shut off steam and applied the vacuum brake when the animal was seen, and may have hoped that discharging steam and sounding the whistle would scare the animal away. The driver slowed down and attempted to avert a collision upon noticing the animal.
    • Given the fixed track nature of a locomotive and the expectation that a person or animal would move away when warned, the court considered the driver's acts (whistling, discharging steam) to be bona fide warnings rather than reckless acts intended to increase danger. There was no evidence of deliberate intent to injure the animal, nor was there evidence of nuisance on the railway's part.
    • Even if the driver's actions were an error of judgment, the court cited Ismail v. B.B. & C.I. Railway for the proposition that a trespasser cannot complain of such an error of judgment by the occupier.
  5. Conclusion from combined factual and legal analysis:
    • Because the defendants' version (that the elephant charged the engine) was accepted on the facts and because legally the animal was a trespasser to whom the railway owed only the limited duty referred to above, the court concluded there was no actionable negligence on the part of the railway or its driver.

Holding and Implications

Holding:

DISMISSED — The appeal is dismissed. The trial court's decree dismissing the plaintiff's suit was affirmed and the appeal failed; the dismissal was made with costs (the trial court had dismissed the suit and the Division Bench upheld that dismissal).

Implications:

  • Direct effect on the parties: The plaintiff's claim for Rs. 5,500 as the price of the elephant failed; the defendants (railway/driver) succeeded and the appeal was dismissed with costs.
  • Legal consequence emphasized by the court: The decision applies established principles concerning the limited duty owed to trespassers (including trespassing animals). The court applied existing authorities (notably Grand Trunk Railway of Canada v. Barnett and Ponting v. Noakes) to conclude that no liability arose for ordinary negligence in the circumstances presented.
  • The opinion does not announce or purport to establish a new legal principle; it resolves the dispute by applying established precedent to the facts (i.e., it upholds the trial court's factual findings and applies settled law on trespassers and occupier's duties).

Disposition

Appeal dismissed with costs. Both judges (Mangalmurti, J. and Kaushalendra Rao, J.) concurred in the result.

Show all summary ...

Mangalmurti, J.:— This is plaintiffs first appeal against the decree in civil suit No. 5-B of 1943 passed by the Subordinate Judge, First Class, Bilaspur, on 2th April 1944 whereby the learned Judge dismissed his suit for damages amounting to Rs. 5,500 being the price of his elephant which died as a result of collision on 8th August 1942 with light engine no. 495 which was being driven by defendant 2 A.V Lake from Bijuri railway station to Manendragarh on the Annuppur-Chirmiri section of the Bengal Nagpur Railway.

2. The plaintiff alleged—

“That defendant 2 while driving the light engine between mile 32/2 and 32/6 between Bijuri and Manendragarh intentionally, and deliberately or at any rite negligently, and disregarding the warning and protest of the mahout, struck the plaintiff's elephant chained in the front legs and who had strayed on the railway tract from its grazing ground and was at the time in the cutting with high vertically steep rocks on either side. Defendant 2 having struck, pushed him some distance and the elephant falling down ran the engine over his left front and hind legs and caused him severe injuries and ultimately and pushed (sic) gave painful moans (chiggkar) and shivered and passed.”

3. The defendants denied that defendant 2 drove the engine rashly or negligently or that he struck deliberately or intentionally the elephant of the plaintiff which had strayed on the railway track. According to the defendant's story, the elephant without attendant was noticed obstructing the railway track between Manendragarh and Bijuri with the result that 180-Up-passenger train had to be detained on the way for about 15 minutes. The guard of that train on arrival at Bijuri reported about the incident and stated that the animal had uprooted two telegraph posts causing dislocation of through communication between those stations and beyond. Consequently the 361 Down goods train which had already arrived at Bijuri could not proceed to Minendragarh for want of line clear and its driver (defendant 2) had to go in the light engine towards Manendragarh with caution order and line clear enquiry message to see if the line was clear of the obstruction reported. Defendant 2 proceeded cautiously sounding the whistle at regular intervals and while approaching the curve at mile 32/6 he saw the elephant coming round the corner in the cutting about 3 telegraph posts ahead. He began to blow the whistle and opened the waste water cooks thinking that this would scare away the animal, making it turn round and return the other way. The elephant, however, charged the engine, At this defendant 2 shut of the steam and applied vacuum brake, but before the engine could be stopped dead, the animal collided against the engine, damaging its front legs. The elephant then fell down struck against the engine buffer and fell across the track blocking the line. It later pulled itself up and was seen standing across the track, thus compelling the engine to go back to Bijuri. The defendants contended that the movements of the elephant showed that it had turned rogue. Thus the most important question for decision in this case is if the elephant was on the railway track and was struck and pushed by the engine as alleged by the plaintiff appellant or whether it charged the engine and collided with it as alleged by the defendants.

4. Each side examined two eye-witnesses to prove its case. The trial Court believed the defendants' witnesses and disbelieved the plaintiffs, and the learned counsel for the appellant contends that the trial Court was wrong in doing so as the defendants' story that the elephant charged the engine is unnatural and absurd. The learned counsel contended that as the elephant is a timid animal as stated by E.A Smythies in his book “Big Game Shooting, In Nepal” at p. 48 it would have got frightened at the discharge of steam whistling of the engine and would have moved away from danger (p. 53 of the book “Wild Life Illustrated,” Odhams Press Limited Long Acre London, W.C 2). The remarks at p. 63 of the “Wild Life Illustrated” however, apply to wild animals and not to same ones. The learned counsel for the appellant wanted me to infer from this material that an elephant would not charge under any circumstances—at least not under the circumstances alleged by the defendants. It is, however, not denied during the argument that at least one telegraph post was uprooted or damaged and the 180 Up passenger train was held up for 15 minutes. In view of this and even otherwise the learned counsel has not placed sufficient material before me to justify such an inference. On the other hand that the elephants charge sometimes would be clear from the following remarks of G.H Evans in his book “Elephants and Their Diseases” at p. 59:

“When charging the head is elevated and the trunk curled up, so it is necessary to fire at least a foot lower than when the head is held in the natural position.”

5. It is not unknown that elephants are sometimes taken in crowded processions where band and other musical instruments are played loudly: and there are stories that elephants were used in wars specially to break open the doors of forts in ancient times. I am making use of these stories not for the purpose of proving anything positive but only to say why I think that the material placed before me by the learned counsel for the appellant is not sufficient to Justify the inference he wants me to draw.

6. (After discussion of the evidence the judgment proceeds as follows): I fully agree with the trial Court that no reliance can be placed on the evidence of these witnesses of the plaintiff and that the elephant charged the engine and collided with it and received the injuries as a result of the fall and collision as stated by the witnesses for the defendants.

7. The learned counsel for the appellant then contended that the driver Lake (defendant 2) was guilty of negligence by opening the waste water cocks and discharging the steam to scare away the animal. According to him this must have frightened the animal and it must have charged the engine. The plaintiff did not plead these facts constituting negligence in the plaint and I am of the opinion that I cannot consider that case at this stage as the defendants had no opportunity of meeting it. Had such an allegation been made in the plaint, the defendants would have had an opportunity of meeting it. Moreover had the animal got frightened, it is unlikely that it would have gone towards the engine; it would have gone away from it. There is no material on record to show that it could not go in any other direction except that of the engine though it was frightened. The learned counsel for the appellant relied upon The Manchester South Junction and Altrigncham Railway Co. v. Fullarton, (1863) 143 E.R 364 : (14 C.B (N.S) 53), but it is not applicable to the present case as it was a case of the railway crossing a highway and both sides were using the road as of right. It was held that the railway company did not use their railway with that attention to the rights and the safety of the Queen's subjects which under the circumstances they were bound to exercise. This would be clear from the following extract from the judgment of Earle, C.J:

“It appears that the plaintiff's horses were using the road as of right, and that the company were also as of right exercising the power given them, by their act, of crossing the highway: and, if there had been nothing to show that they were not exercising their rights in the ordinary way and with due and reasonable care, the company undoubtedly would not be liable for the misfortune which has happened. But I am of opinion that the evidence abundantly shows that the company by their servants exercised their right of crossing the highway in an inconvenient and improper manner. Whilst near the gate which separates the railway from the road, the driver blew off the steam from the mud cocks in front of the engine, so that the plaintiff's horses became enveloped therein and frightened, and so became unmanageable. It is clear that the company have not used their railway with that attention to the rights and the safety of the Queen's subjects which under the circumstances they were bound to exercise. The decision of the learned Judge must therefore be affirmed.”

8. In the present case the elephant was not on the railway track as of right, and this is the point of difference between Fullarton's case ((1863) 143 E.R 364 : 14 C.B (N.S) 53) and the present case.

9. As there was no rashness or negligence on the part of the defendants the trial Court rightly dismissed the plaintiff's suit. This appeal fails and is hereby dismissed with costs.

Kaushalendra Rao, J.:— I have had the advantage of reading the judgment proposed by my brother, Mangalmurti. I agree with his conclusion that the appeal must be dismissed.

10. On the argument about negligence based on the opening of the waste water cocks by the driver my learned brother prefers to rest his decision on the failure of the appellant-plaintiff to specifically allege this as a ground of his action. But the learned counsel for the appellant contended that even if the version of facts as disclosed by the defendants be accepted, the appellant was entitled to succeed. I do not think that in a case of this nature I should stress the structure of pleadings too strictly. Critically examined the contention of the appellant in no way improves his case. I give my reasons below.

11. It was not established that there was any duty on the part of the railway to fence the line, The animal had no right to be where it was found injured. In short the animal was a trespasser. I cannot accept the evidence of Manrakhan (P.W 4) that the mahut was attending on the animal. Had it been so, the unfortunate accident would probably have been averted.

12. The question then is what was the duty of the railway to a trespasser on its track. On this point the law is not left in doubt after the decision of their Lordships of the Privy Council in Grand Trunk Railway of Canada v. Barnett, (1911) A.C 361 : (80 L.J.P.C 117). In that case the plaintiff was injured by a collision which took place on the defendants' railway line. It was held that the plaintiff could not recover because he was a trespasser on the train. Lord Robson in giving the decision of the Board that the defendants were not liable observed:

“The railway company wig undoubtedly under a duty to the plaintiff not wilfully to injure him; they were not entitled, unnecessarily and knowingly, to increase the normal risk by deliberately placing unexpected dangers in his way, but to say that they were liable to a trespasser for the negligence of their servants is to place them under a duty to him of the same character as that which they undertake to those whom they carry for reward. The authorities do not justify the imposition of any such obligation in such circumstances.”

13. The duty that an occupier has towards a trespasser as distinguished from a licensee or an invites is the lowest recognised by law. That duty is not to do a wilful act “in reckless disregard of ordinary humanity”. The general rule is a man “trespasses at his own risk.” That the position is the same with regard to trespassing animals was made dear in Ponting v. Noakes, (1894) 2 Q.B 281 at p. 283 : (68 L.J.Q.B 549):

“The hurt which the animal received was due to its wrongful intrusion. It had no right to be there, and its owner, therefore, had no right to complain. The true test in such a case is pointed out by Gibbs C.J, in Deane v. Clayton, (1817) 129 E.R 196 : (1 Moore 203), in a judgment which was emphatically approved by the Court of Exchequer in Jordin v. Crump, (1811) 151 E.R 1256 : (8 M. & W. 783), though on the facts proved in Deane v. Clayton, (1817) 129 E.R 196 : (1 Moore 203) the Court were equally divided as to what judgment should be entered. We must ask, he says, ‘in each case whether the man or animal which suffered had, or had not, a right to be where he was when he received the hurt.’ It he had not, then (unless, indeed, the element of intention to injure, as in William Bird v. Holbrook, (1828) 130 E.R 911 : (6 L.J.P.C (O.S) 146), or of nuisance, as in Barnes v. Ward, (1850) 137 E.R 945 : (19 L.J.C.P 195), is present) no action is maintainable.”

14. In the present case, there was no question of any nuisance. Neither the running of the engine on their own track nor, in the particular circumstances of the case, the opening of the water cocks and letting out the steam constituted a nuisance on the part of the railway company.

15. On the evidence in the case I cannot hold that there was any deliberate intent on the part of defendant 2 to cause any injury to the animal. The blowing of the whistle by a driver of the engine is the moat natural act when he sees a man or an animal on the track. The driver might very well have thought that the animal would move away it he opened the waste water cooks and let out the steam. There was nothing to indicate that his act was not bona fide. The driver was alive to the dangerous possibility of a derailment consequent on a collision. That was why he slowed down. He abut off the steam and applied the brakes. He might have even averted the collision but for the fact that the animal contrary to expectation charged. Having regard to all these circumstances it cannot be said that the driver acted recklessly or in wanton disregard of the safety of the animal. After all, we have to remember that a railway engine moves on a fixed trick. The driver of an engine is entitled to expect that on a warning given a man or an animal would move away from the track at the sight of an approaching engine rather than charge against it. So, the blowing of the whistle end the opening of the waste water cooks to discharge the steam was in the circumstances of the case but a warning intended to scare away the animal. What the driver did cannot therefore be regarded as an act of negligent. Even granting for the nonce that the driver was negligent in doing what he did, it was no more than an error of judgment. A trespasser cannot complain of an error of judgment on the part of an occupier: see Ismail v. B.B & C.I Railway, A.I.R (19) 1932 Bom. 452 : (140 I.C 249). As my learned brother pointed out the case relied on by the appellant cannot really help him. In the instant case the question of negligence arises not between parties who were both present at the place of occurrence in the exercise of equal rights inter se such as would be the case at a public level crossing but between parties one of whom was the owner of the place and the other was not there as of right. The duty which a person owes to another to show reasonable care not to cause harm is not absolute but relative.

16. Appeal dismissed.