SATNAM SINGH Vs. MANJU RANI AND ORS

JUDGEMENT

(1.) Petitioner is aggrieved against the order passed by the learned Executing Court on 25.11.2010 whereby objections filed by the Petitioner to the execution of an Award of the Motor Accident Claims Tribunal dated 19.3.2008 was dismissed.

(2.) The claimants-Respondents No. 1 to 3 filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 claiming the compensation on account of injuries suffered by the deceased Iqbal Mohammad who died on 12.1.2004. In the said petition, Gurnam Singh was impleaded as Respondent No. 2 as owner of the offending motor cycle. In the said claim petition, Gurnam Singh contested the claim petition and alleged that he has transferred the motor cycle in favour of Mohinder Singh who was impleaded as Respondent No. 2-A.

(3.) Learned trial Court allowed the claim petition. The operative part of the Award is reproduced below: