BANSHILAL Vs. PREM KANWAR

JUDGEMENT

(1.) Instant appeal has been preferred on the ground that the appellant has been wrongly held liable for the amount of compensation in relation to a vehicular accident which took place on 20/10/2009.

(2.) The facts in brief, relevant for the present purposes are that on 20/10/2009 an accident took place involving vehicle (motorcycle) bearing registration No.GJ 2 AA 1369 and the appellant's vehicle being a Tractor Trolly bearing registration No.RJ 04 RA 0110. The deceased Kalyan Singh who was plying the above referred motorcycle, when hit by the above referred Tractor Trolly succumbed to the injuries sustained and died instantaneously.

(3.) It is the case of the appellant that five days before the date of accident, the possession and the ownership of the aforesaid Tractor Trolly was transferred to Arjun Singh (respondent No.5), who was driving the Tractor at the relevant time.