IMRAN ANSARY Vs. HAJRAT ALI ANSARY

JUDGEMENT

(1.) Respondent No. 2 despite service is absent. Accordingly, this appeal is being disposed of in his absence :

(2.) The only question involved in this appeal filed under Section 173 of the Motor Vehicles Act, 1988 (1988 Act for short) revolves around the issue of the ownership of the vehicle involved in the accident and hence the consequential question of the liability resting upon such owner to pay the compensation amount. This question has assumed significance because of the admitted factual circumstance that the vehicle involved in the accident was not insured.

(3.) The brief facts of the case are as under :