RAVI Vs. SIVANTHI

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal, III Additional Subordinate Court, Tiruchirappalli, in M.C.O.P.No.513 of 2009 dated 09.12.2014.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of injury and the tribunal has awarded Rs.1,88,533/-, to be paid by the appellant herein/second respondent, who is the owner of the vehicle. The only ground emphasized by the appellant is on liability, i.e., the appellant has already sold the vehicle to some third party and therefore, he is not liable to pay any compensation.