SUNDARESWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner is the registered owner of the goods vehicle T.C.Q. 9. It was registered in his name on 18.8.1950 under Chap.3 of the Motor Vehicles Act, 1939 (Central Act IV of 1939), and a permit under the said Act was issued to him in respect of the vehicle on 6.9.1950.

(2.) On 10.7.1953 the District Superintendent of Police, Traffic and Taxation Branch, Quilon, sent him a letter, Ext. A, which reads as follows:-

(3.) Sub-s.(1) of S. 22 of the Motor Vehicles Act, 1939, provides that:-