NAUSHAD AHMED Vs. THAKUR PRASAD & ORS

JUDGEMENT

(1.) The appellant admittedly was the registered owner of the motor vehicle bearing registration No.DL-5CB-2363 on 13.12.2011 when the accident took place giving rise to the cause of action for compensation to be claimed in MACT case No.14464-14465/2015. At the inquiry where he was impleaded as one of the respondents, he claimed that he had already sold the vehicle on 09.08.2007 in favour of one Anil Kumar. The said Anil Kumsr came to be impleaded as the third respondent before the Motor Accident Claims Tribunal (the tribunal). It appears, on similar contentions being raised by the said Anil Kumar and certain others, some others persons came to be impleaded as respondents.

(2.) Eventually, the tribunal by the impugned judgment dated 25.01.2017 has fastened the liability on the appellant, and the driver (Mohd. Naim) jointly and severally for the reason it was admitted that after the alleged sale of the vehicle to Anil Kumar, there was no intimation to the registering authority, the vehicle having continued to be registered in the name of the appellant till date.

(3.) The appeal questions the view taken by the tribunal on the ground that the vehicle having been already sold, the liability could not have been fastened on the appellant.