TILAK RAJ SOOD Vs. RAJMATI & OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award, dated 1st September, 2011, made by the Motor Accident Claims Tribunal, Kullu, Himachal Pradesh (for short 'the Tribunal') in Claim Petition No. 56 of 2008, titled as Smt. Rajmati versus Sh. Tilak Raj Sood & others, whereby compensation to the tune of Rs. 4,60,000/- with interest @ 9% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimant and appellant-registered owner was saddled with liability (for short 'the impugned award').

(2.) The claimant, driver and Pawan Kumartransferee, have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.

(3.) Learned Counsel for the appellant argued that though the appellant was the registered owner of the vehicle bearing registration No. HP-37-2273, but he had sold it to respondent No.3-Pawan Kumar, was in possession and control of the said vehicle at the time of the accident, stand proved before the Tribunal, thus the Tribunal has fallen in an error in saddling the appellant with liability.