NARESH KUMAR Vs. RENU KHERA AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed by the appellant-owner, challenging the impugned Award dated 08.12.1999, passed by the learned Motor Accident Claims Tribunal, Bhiwani.

(2.) Learned counsel for the appellant-owner refers to the agreement to sell dated 28.10.1996 whereby the appellant agreed to sell the vehicle in question to Swaran Singh, respondent No. 6. In pursuance of the agreement dated 28.10.1996, the vehicle was transferred on 19.11.1996 in the name of Swaran Singh, respondent No. 6 as reflected in Annexure A-I.

(3.) He further refers to the Annexure A-2, superdarinama, wherein, Swaran Singh has admitted the factum of the ownership of vehicle No. DL2CE 9958 and got released the vehicle. He further submitted that the learned Tribunal erred in recording the findings that the appellant was a superdar in the instant case.