SUMIT KUMAR Vs. BALDEV

JUDGEMENT

(1.) Heard and gone through the record.

(2.) A Jeep is registered in the name of the present appellant Sumit Kumar. He transferred this Jeep to Sudershan Kumar (respondent No.2). After the transfer of the vehicle, an accident took place, in which Baldev (respondent No.1) sustained injuries, resulting in permanent disability. He has filed a petition, under Section 166 of the Motor Vehicles Act, for award of compensation, impleading appellant Sumit Kumar and respondent Sudershan Kumar as owners and Insurance Company ICICI Lombard Motor Insurance as insurer. Whether reporters of the local papers may be allowed to see the judgment?

(3.) An application for award of interim compensation, under Section 140 of the Motor Vehicles Act, was also moved. Motor Accident Claims Tribunal has awarded interim compensation of Rs.25,000/- and directed that the present appellant alone would be liable to pay the compensation. Learned Tribunal has observed that Insurance Company cannot be held to be liable, because the appellant, having transferred the vehicle, had ceased to have had any insurable interest.