SANJAY AGRAWAL Vs. URMILA BAI

JUDGEMENT

(1.) This appeal is filed by the owner of the Motor Vehicle No. MP 47 MA 9665 on the ground that he had sold said vehicle in favour of one Shyamlal/respondent No.6 vide sale-deed dtd. 9/1/2017 whereas accident took place on 28/4/2017. Therefore he is only liable to pay 50% of the compensation as Shyamlal was a real owner and if name of Shyamlal was not entered into the records of the Road Transport Authority.

(2.) Reliance is placed on decision of Supreme Court in case of P.P. Mohammed Vs. K. Rajappan and Others, (2008) 17 SCC 624 and also