N.R. GEETHA Vs. JOSE THOMAS AND ORS.

JUDGEMENT

(1.) THIS appeal is at the instance of the registered owner of the vehicle involved in the accident. The apparent challenge is against the direction by the Tribunal to pay the amount of compensation to the injured by the insurance company and recover it back from the appellant and the driver of the vehicle.

(2.) WE heard learned counsel on both sides.

(3.) THE appellant was impleaded as the registered owner of the vehicle, viz. the autorickshaw. It is contended that she was the owner of the said vehicle during 1998 -1999 and she sold it to one Shri Joby Lal during 1999 and he sold it to one Shri Jayan who is the second respondent in the appeal. Shri Jayan was impleaded as the driver of the vehicle before the Tribunal. It is contended by the learned counsel for the appellant that the appellant had informed the details about the transfer as per Ext. B3 letter produced before the Tribunal, to the concerned authority and Ext. B4 is the acknowledgment card evidencing receipt of the same. He therefore submitted that the Tribunal should have found that the liability is only on the second respondent.