S A K P RAVINTHIRAN Vs. PALANIAMMAL

JUDGEMENT

(1.) This Review Application is filed under Section 114 and Order 47 Rules 1 and 2 of Civil Procedure Code praying to review the order dated 04.12.2017 passed by this Court in C.M.A. (MD) No.1180 of 2007, wherein this Court confirmed the order dated 03.04.2007 passed by the Tribunal in MCOP.No.171 of 2002.

(2.) The claimants/respondents 1 to 4 herein filed MCOP.No.171 of 2002 before the Motor Accident Claims Tribunal (Sub Court), Aruppukkottai, claiming a sum of Rs.3,00,000/- as compensation for the death of their breadwinner Karuppasamy in a road accident, involving Bajaj M-80 bearing Registration No.TAT-4161, took place on 07.02000 at about 7.30 p.m at Madurai Road, Aruppukkottai.

(3.) The review petitioner, who is the first respondent in the claim petition, resisted the claim of the claimants by filing counter affidavit and stated that during the last week of January 1992 itself, he sold the Bajaj M- 80 bearing Registration No.TAT-4161 to one C.Ramasamy, father of the fifth respondent herein/second respondent in MCOP, and that at the time of the accident i.e., 07.02.2000, he was not the owner of the offended vehicle and therefore, he is not liable to pay any compensation.