RIDHI CHAND MEENA Vs. MOTOR ACCIDENTS CLAIMS TRIBUNAL

JUDGEMENT

(1.) The petitioner is the owner of a vehicle bearing No. RJ- 25-1M-0052 which caused an accident as a result of which injury was sustained by the respondent No. 4 Dinesh Kumar. He filed an application for compensation before the Motor Accidents Claims Tribunal, Gangapur City furnishing a certificate that he has suffered 20 per cent injury which has caused permanent disability to him.

(2.) An interim award of Rs. 25,000 has, therefore, been passed in favour of injured, the respondent No. 4 Dinesh Kumar and the petitioner being a registered owner of the vehicle has been directed to pay this amount by way of interim compensation. This order is under challenge in this writ

(3.) The counsel for the petitioner assailing the interim award of compensation, submitted that the petitioner had already executed a sale deed for this vehicle in favour of the respondent No. 3 Banwari Lal and the vehicle was seized from the site of the accident. The charge-sheet for this accident was also submitted against one Murari Lal wherein he was stated to be driving the vehicle/motor cycle which caused the accident. The petitioner therefore contested the matter before the Tribunal and urged that the compensation is payable by the owner to whom the vehicle was transferred and the petitioner cannot be saddled with the liability to pay the interim compensation as the vehicle was driven by Murari Lal.