S.N. Variava, J. - (1.) These Appeals are against a Judgment dated 30th January, 1991.
(2.) Briefly stated the facts are as follows : Car bearing No. KLO 4828, driven by the 1st Respondent (herein), met with an accident on 9th April, 1987. One of the passengers viz. one Anthony Alexander was seriously injured in that accident. The said Anthony Alexander thereafter succumbed to his injuries on 10th April, 1987. Respondents 1 to 6 are the legal representatives of the said Anthony Alexander. They filed a claim before the Motor Accidents Claims Tribunal (hereinafter referred to as the MACT) against the Appellant, the 1st Respondent and the 8th Respondent (Insurance Company).
(3.) Before MACT the Appellant claimed that he had sold the car, on 7th May, 1986, to one Smt. M.K. Bhavani. It was claimed that Smt. Bhavani had thereafter sold the car, on 12th May, 1986, to Sh. Aboobacker. It was claimed that on 15th August, 1986 Sh. Aboobacker had sold the car to one George Mathew. The said George Mathew had supposedly thereafter sold the car to one Roy Thomas on 18th August, 1986. The Appellant claimed that on the date of the accident the car belonged to Roy Thomas. However it was an admitted position that the transfer of ownership of the car was never intimated to the R.T.O. and that in the records of R.T.O. the name of the Appellant continued to be shown as the owner.;