SAURABH KHARE Vs. BAUBI DEVI AND 3 ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The award made by the Motor Accident Claims Tribunal/Special Judge (Dacoity Affected Area), Jhansi dated 21.12.2015, passed in Motor Accident Claim Petition No. 515 of 2011 is challenged by means of the present appeal under Sec. 173 of the Motor Vehicles Act, 1988. The only ground pressed for challenging the award of the Motor Accident Tribunal before us is that the appellant, who was the registered owner of the motor vehicle said to be involved in the accident was transfer in favour of Mayaram son of Durga Prasad, respondent no. 4 and, on that fateful day, the possession of the vehicle was with Mayaram.

(3.) However, it is agreed that the transfer of the registration had not been made in the name of Mayaram on the date of accident.