- (1.) Leave granted.
(2.) Whether a financer would be an owner of a motor vehicle within the meaning of Section 2(30) of the Motor Vehicles Act, 1988 (for short the Act) is the core question involved herein.
(3.) Ch. Praveen Kumar, fourth respondent, was the owner of a vehicle being a mini truck of 'Mahendra Nissan' make purchased by him having been financed by the appellant for a sum of Rs.50,000/-. The said loan was discharged by him by the end of 1995.;