GIRISH SINGH RAWAT Vs. BHARAT SINGH NEGI

JUDGEMENT

(1.) Having heard the learned counsel of the revisionist, I admit this revision.

(2.) As per the submissions of learned counsel for the revisionist, above numbered jeep was owned by Mr. Girish Singh Rawat only till 10.02.2014 and through a sale letter, executed between the parties on such date, as indicated above, ownership was transferred to Mr. Dinesh Singh Negi.

(3.) After receiving the notice, Mr. Girish Singh Rawat appeared before the Tribunal and moved an application bringing all these facts to the notice of the Court below with the request that the additional issues be framed besides the issues, which had already been framed on the basis of Written Statement submitted by the Insurance Company, which was the insurer of the vehicle at some point of time but prior to the time of accident.