MOOL CHAND Vs. TRIPTA BAKHSHI

JUDGEMENT

(1.) THE main controversy in appeal here is with regard to the ownership of the offending truck.

(2.) BAKSHI Madan Lal, while returning home was knocked down and killed by the truck PNP 6544. This happened on August 28, 1977 on Surat Road near Khalsa College, Amritsar. It was the finding of the Tribunal that the accident had been caused by the rash and negligent driving of the truck.

(3.) THE Truck was originally owned by Hans Raj who had insured it with the National Insurance Company. Later, it was sold to the appellant Mool Chand. The point to be determined here is when was this truck sold by Hans Raj to Mool Chand.