RAJAN GOEL Vs. SATISH MITTAL & ORS

JUDGEMENT

(1.) Aggrieved of the award dtd. 27/4/2015 passed by the Motor Accident Claims Tribunal, Chandigarh (for short, 'the Tribunal') in MACT Case Nos. 1200 to 1205 of 2013, the present six appeals have been filed by the registered owner of the Endeavour bearing registration No. CH03-W- 1786 (hereinafter described as 'the offending vehicle'). As the same arise out of same accident and one award, these are being disposed of by common order.

(2.) The grievance raised in all the appeals is that the offending vehicle was sold prior to the date of accident and the appellant has wrongly been held liable to pay the compensation.

(3.) The facts with regard to the accident are not in dispute amongst the parties. A motor vehicular accident took place on 28/5/2012. At the time of accident, the offending vehicle was being driven by one Patrick Sunil, arrayed as respondent No. 1 before the Tribunal. The Tribunal came to the conclusion that the accident took place due to rash and negligent driving of Patrick Sunil. The accident proved fatal for Ashok Kumar Goel, Ritika Goel and Vaibhav Mittal. Satish Mittal, Chahat Mittal, Seema Mittal and Harshita Goel sustained injuries in the accident. FIR No. 56 dtd. 28/5/2012 was registered at Police Station, Leh.