RAMAIAH SETTY Vs. PRAKASH

JUDGEMENT

(1.) Appellant was respondent in M V.C. 1716/87. Against a claim of Rs. 32.500/- by the petitioner in the said case before the Accident Claims Tribunal-Vlll, Bangalore City, the petitioner therein was awarded a sum of Rs. 1,650/-.

(2.) The appellant's sole defence inthe said case was that he was not the owner of the vehicla and, therefore, he was not liable to pay any damages to any one muchless the claimant-petitioner. On evidence led, it has been found that the transfer he claimed to have effected in favour of one Ramachandra Naidu was not proved. Therefore, he has been held liable to pay Rs. 1,650/- as compensation including medical expenses to the petitioner therein.

(3.) Sub-Section (2) of Section 173 ofthe Motor Vehicles Act, 1988 reads as follows :