JAGDISHCHANDRA Vs. JALAMSINGH

JUDGEMENT

(1.) THIS order shall dispose of M.A.No. 196/82 and M.A.No. 225/82 (Jalamsingh v. Jagdishchandra and Ors.).

(2.) BOTH these appeals arise out of the judgment and award dated 16th April, 1982 of Motor Accident Claims Tribunal, Ujjain whereby the Award of Rs. 10,300/- has been granted in favour of claimant-appellant in appeal No. 196/82 and while exonerating the National Insurance Co. the liability of payment has been saddled on Jalamsingh, owner of the motor-tempo (appellant in Appeal No. 225/82 and respondent No. 1 in appeal No. 196/82).

(3.) THE respondent No. 1 Jalamsingh who has been shown as N.A.2 in the claim petition denied the claim and submitted that the motor tempo was insured with respondent No. 2 National Insurance Co. (which has been shown as N.A. No. 5 in the claim petition) but he had transferred the vehicle by agreement of sale to one Omprakash and thus, disclaimed the liability of payment.