CHINNASAMY AGENCIES Vs. AMALA JESUDAS

JUDGEMENT

(1.) Can a liability be fastened on the Dealer of the Motor Vehicle for payment of Compensation to a victim of a Motor Accident of an unregistered, uninsured Motor Vehicle, is the issue that engages this Court in this Appeal. This issue has visited another learned Single Judge of this Court earlier in Managing Director, Sakthi Auto Agencies v. Santhi and others, 2023 (1) TN MAC 584. More about it later.

(2.) Facts:

(3.) Contending it is not liable to pay Compensation as it is a mere Dealer of Two-wheelers, the Appellant has approached this Court with this Appeal. Arguments: