In Re: Kasi Viswanathan

Krishnaswami Nayudu, J.—This revision is against the order of the Sub-Divisional Magistrate, Tiruchira-palli, dismissing the petitioner''s

appeal, preferred against the conviction and sentence of the petitioner by the Sub-Magistrate of Tiruchi-rapalli for an offence u/s 82, Motor

Vehicles Act.

The petitioner was a conductor in charge of bus No. MDW 2772, which was proceeding on 28-6-1951 from Dindigul to Tiruchirapalli. At

Ramjinagar, a place 6 miles from Tiruchirapalli, the petitioner was travelling on the tunning foot-board of the bus at about 7-5 p.m. and this was

noted by H. C. 386. A complaint was laid u/s 82, Motor Vehicles Act read with Section 112 of the same Act. The finding of the first Court is that

he was found standing on the foot-board of the bus by the H. C., who was examined as P. W. 1 and also by another independent witness, P. W.

2, which finding of fact has also been accepted by the Sub-Divisional Magistrate in appeal.

The argument on behalf of the petitioner in both the Courts was that Section 82 does not prevent either a driver or any person in charge of a motor

vehicle -- here there is no dispute that the conductor is a person in charge of the motor vehicle -- from standing on the running board. Section 82,

Motor Vehicles Act is in the following terms :

No person driving or in charge of a motor vehicle shall carry any person or permit any person to be carried on the running board or otherwise

than within the body of the vehicle.

Both the Courts construe the words ""any person"" referred to in the section as including the conductor as there is nothing in the section excluding the

conductor as such and the section does not say ""any other person"" but only any person, which, in the opinion of both the Magistrates, will include

the conductor.

But a careful reading of the wording of Section 82 in my view would not support the construction that has been put upon by the learned

Magistrates. What is prohibited u/s 82 is the allowing of any person on the running board and it is provided that all persons should be carried only

within the body of the vehicle. The person driving, who is the driver of the vehicle, or the person in charge of the motor vehicle, as the conductor in

the present case, are prohibited from carrying any person or permitting any person to be carried on the running board or otherwise than within the

body of the vehicle. That is, the passengers or other persons, who are carried in the vehicle, shall be accommodated within the body of the vehicle

and should not be permitted to be carried on the running board, which is the foot board.

The prohibition is not against the person driving or in charge of the motor vehicle but only against others, that is, persons other than the person

driving or other than the person in charge of the motor vehicle. The duties of a conductor would certainly, on occasions, of quire his standing on the

running board, when it becomes necessary to warn passengers waiting on the road at stopping places to caution if the vehicle is already full of

passengers telling them that there was no room. Such occasions might arise, when in the course of the performance of their duties it might become

necessary for the conductor to stand on the running board and it could not have been the intention of the framers of the Act that the section would

apply even to the persons in charge of the vehicle. The person referred to is a person other than the person driving or the person in charge of the

motor vehicle. In the view I have taken of the meaning of the section, the conviction cannot stand.

The revision is allowed and the conviction Is set aside and the fine, if paid, will be refunded.