M V VARGHESE Vs. VISHNU YASODHARAN

JUDGEMENT

(1.) The appellant is the first respondent in O. P. (M. V. ) 681 of 2001 on the file of the motor Accident Claims Tribunal, muvattupuzha. The petition, O. P. (M. V. ) No. 681/2001 was filed by the first respondent, a minor, who sustained injuries while travelling as a pillion rider on a scooter bearing registration No. K. L.-7/r-6246. That scooter collided with a motor bike bearing registration No. K. L.-7-H-7480, driven by the second respondent therein. The first respondent in the O. P. who is the appellant herein was shown as the owner of the vehicle.

(2.) The appellant herein contended that he sold away the vehicle on 10-4-2000 and that he was not the owner of the vehicle on the date of the accident. He relief on Ext. B-1 agreement to show that he has transferred the vehicle to a third party. No oral evidence was adduced on the side of the claimant. The appellant herein was examined as R. W. 1.

(3.) The Tribunal held that the claimant is entitled to get a compensation of Rs. 23,300 (Rupees twenty-three thousand and three hundred only) with interest thereon at 6% per annum from the date of application to the date of deposit. The insurance company was directed to deposit the amount and it was held that the insurance company shall be entitled to recover the amount from the first respondent/appellant. The appellant challenges this finding by which the insurance company was held entitled to recover the amount from him.