LAWS(DLH)-2005-10-43

JASPAL SINGH Vs. ASHA RANI

Decided On October 06, 2005
JASPAL SINGH Appellant
V/S
ASHA RANI Respondents

JUDGEMENT

(1.) R-6, Kusum Singh was the registered owner of two-wheeler scooter bearing No. DL-4S-A-8170. The scooter struck another two wheeler scooter which resulted in the death of Ramesh Chand.

(2.) By and under the impugned award finding returned is that Jasmeet Singh (respondent No. 5 in appeal), son of appellant was driving the motor vehicle i.e., scooter No. DL-4S-A-8170. Finding is that he was driving the scooter in a rash and negligent manner and death of Ramesh Chand is due to his afore-noted rash and negligent act.

(3.) On the issue of ownership of the offending scooter, evidence came on record that the appellant had signed on Form-30 (Transfer Form). However, he took the defence that he had signed the form blank and that the deal did not materialize.