GHULAM NABI TURREY Vs. FAROOQ AHMAD THOKAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant against the judgment/award dtd. 27/4/2019, passed by Motor Accidents Claims Tribunal, Shopian insofar as the appellant is concerned.

(2.) Before proceeding further, it would be apt to give a concise factual background of the case with a view to decide the issue in question:-

(3.) The learned counsel appearing on behalf of the appellant Mr. M. A. Qayoom, has vehemently argued that the appellant is not the owner of the vehicle and rather his wife (Fareeda Banoo) is the owner of the vehicle and, accordingly, the award has been passed against the wrong person and cannot sustain the test of law and is liable to be set aside.