AAA VEHICLEADES PVT LTD Vs. BALKISHAN GUPTA

JUDGEMENT

(1.) On 6/5/2012, the respondent sold his Maruti Car to the appellant.

(2.) According to the averments in CS 577272/2016 instituted by the respondent against the petitioner, and from which the present petition emanates, the delivery receipt issued by the petitioner to the respondent required the petitioner to get the vehicle transferred in the petitioner's name and to take full responsibility for maintenance, accidents, road tax, police challans etc., in respect of the car.

(3.) The respondent alleges that the petitioner reneged on the said assurance, and did not have the car transferred in the name of the petitioner. The respondent claims to have come to know of this fact when the car was involved in a fatal accident, and summons, from the learned Motor Accidents Claim Tribunal (MACT) were received by the respondent.