VIJAY RANGNATH PAWAR Vs. LEELAWATI SONYABAPU SALUNKE

JUDGEMENT

(1.) The applicant/appellant - original respondent No. 3 has filed this application for condonation of 1501 days delay in filing Appeal against the Judgment and Award dated 22/10/2013 passed by the learned Motor Accident Claims Tribunal, Shrirampur, District Ahmednagar in M.A.C.P. No. 227/2005 for the reasons set out in the application.

(2.) Heard learned counsel for the applicant and respondent Nos. 1 and 3. Respondent No. 2 though served, absent.

(3.) Mr. V.D.Sapkal, learned counsel for the applicant - original respondent No. 3 submits that delay caused in filing Appeal was not deliberate but due to lack of legal knowledge and proper advice. He submits that in view of the decision rendered by the Apex Court in the case of Naveen Kumar V/s Vijay Kumar and Ors., (2018) 3 SCC 1, the legal position has been set to rest that so long the name of person is reflected in the records of registering authority as the owner of vehicle, such person is liable to compensate. He, therefore, submit that as the name of respondent No. 2 reflect in record of registering authority, the liability to compensate confines to respondent No. 2. He submits that in case delay is not condoned, serious prejudice would cause to applicant.