ROHTAN SINGH Vs. CHANDER KALA

JUDGEMENT

(1.) C.M. No. 15111-CII of 2008: Application is allowed subject to all just exceptions. F.A.O. No. 2477 of 2008 (O&M):

(2.) THIS judgment of mine shall dispose of F.A.O. Nos. 2477 and 2478 of 2008 as two claim applications, i.e., M.A.C.T. Case Nos. 95 and 96 of 2005 arising out of one accident were disposed of by a common award dated 12.2.2008 which has been impugned in both these appeals on a common question of law.

(3.) THE only argument raised by learned counsel for the appellant in these appeals is that the appellant cannot be held liable to make the payment of compensation to the claimants as he was not the owner of the vehicle in question at the time of accident as he had already sold the vehicle to one Randhir, son of Hukam Ram r/o Village Amadlpur who had further sold the same to one Santosh, son of Partap Singh r/o Ladain Tehsil and Distt. Jhajjar and thereafter, he further sold the vehicle in question to one Om Parkash alias Chander Parkash r/o of Village Sehlanga Tehsil and Distt. Jhajjar and, therefore, the Tribunal erred at law while passing the impugned award.