Harjit Singh - Respondent
A. Motor Vehicles Act, 1988, Sections 168 and 171 - Compensation- Ordered to be recovered from the Government as driver was a constable and while driving the vehicle, which belonged to the police department of the State had caused a fatal accident - Pursuant to the said order passed by Motor Accident claims Tribunal appellant ordered the amount to be recovered from the salary of the driver - Driver was not a party to the proceedings before the Tribunal as his name had been deleted from the array of parties - No clear finding against him in departmental enquiry that he was driving the vehicle rashally and negligently- In such circumstances driver he could not be held liable to make good the amount paid by the appellant to the claimant. [Para ] B. Tort-Tortious liability - Vicarious liability - Appellant state who was the employer cannot recover the amount from the jeep driver because he was not a party to the proceedings before the Tribunal as his name was deleted from the array of parties and had been cleared in Departmental enquiry. [Para ]JUDGMENT
Babu, J. - Leave granted. 2. The respondent who is working passed the impugned order would not be as a constable was driving the vehicle - Maruti Gypsy belonging to the Police department of the State of Punjab and the said vehicle met with an accident as a result of which one Suresh Kumar along with his wife named Poonam Uppal suffered injuries. Subsequently, Suresh Kumar succumbed to the same. A claim petition was filed before the motor accident claim tribunal which was allowed. An award was made on 25-4-1997 granting compensation of Rs. 3,84,000/- with interest at the rate of 12/o per annum from the dale of the petition till payment was awarded to the claimant. 3. It was alleged that a sum of Rs. 5.84,000/- (sic) (including interest) has been paid by the Government to the claimant pursuant to the direction given in the award made by the Motor Accident Claim Tribunal. A show-cause notice was issued to the respondent asking him as to why the aforesaid amount be not recovered from his salary. He filed a reply and after an inquiry the senior Superintendent of Police directed effecting the recovery of the said amount in monthly instalments of Rs. 2,000/- per month and the balance to be deducted from his D.C.R.G. and other pensionary benefits. 4. Aggrieved by this action of the appellants, the respondent filed a writ petition before the High Court. The High Court noticed that the respondent was not a party to the proceedings before the Motor Accident Claims Tribunal as he had been deleted from the array of the parties and in the departmental inquiry held against him it had not been clearly found to have driven the vehicle rashly or negligently. 5. In the circumstances, it is clear that the respondent did not have an opportunity to prove his case before the Motor Accident Claims Tribunal because lie had been deleted from the array of the parties. So far as inquiry is concerned, he was not found guilty of the rash and negligent driving, As such, we are not able to understand as to how he could have been held to be liable to make good the amount paid by the appellants to the claimant in question. This is beyond our comprehension. We think no interference is called for in this appeal and the same is dismissed accordingly. Appeal dismissed. .