BALJIT SINGH Vs. ANGURI AND OTHERS

JUDGEMENT

(1.) The owner of the offending vehicle has preferred the present appeal challenging the finding of the Tribunal that the 1 st respondent was engaged by him to drive his tractor bearing registration No. HR-01Q-2479 and therefore, he was liable to pay compensation.

(2.) The claimants have contended that tractor bearing registration No. HR-01Q-2479 driven by the 1 st respondent at a terrific speed and also in a negligent manner, hit deceased Inder Singh and as a result of which he died.

(3.) The appellant herein filed written statement that the said tractor owned by the appellant herein was stolen by some unknown person and he reported the matter to the police on the basis of which First Information Report No. 275 of 2007 was also registered. Thereafter, his tractor was traced out. He got released his tractor on Superdari. He categorically denied the claim made by the claimants and prayed for dismissal of the claim petition.