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Judgment
For the reasons indicated in I.A. No. 9999 of 2015, delay of 104 days is condoned and the matter is taken up on merits.
The appellant has been saddled with the liability of payment of Rs. 50,000/- as compensation along with 6% interest in a proceeding initiated under Section 140 of the Motor Vehicle Act. The vehicle caused death of one Anurag Sahani and in the proceeding it emerged that the appellant was the owner of the vehicle. The owner-book reflected the name of this appellant.
A defence or a plea was taken that the vehicle had already been sold to Pappu Mistry @ Md. Sattar on 18.04.2008 and, Patna High Court LPA No.2316 of 2015 dt.07-02-2017 therefore, liability is of Pappu Mistry @ Md. Sattar.
The learned single Judge has refused to buy the story of defence because the official records have no reflection about the sale and there is also some issue with regard to fraud played by Pappu Mistry @ Md. Sattar because he pasted the photograph showing the vehicle of the appellant for the release of the vehicle.
In these circumstances, naturally the liability of the appellant has not been waived. The learned single Judge, however, has given adequate leeway to him to make the recovery by intending a proper procedure if he has requisite evidence and supporting material to establish the factum of sale before the date of the accident.
The order of the learned single Judge does not suffer from any infirmity which requires any interference.
The appeal is dismissed.