S.P.Srivastava, J. - (1.) Heard the learned counsel for the insured-appellant.
(2.) The appellant feels aggrieved by the award of Motor Accidents Claims Tribunal, determining an amount of Rs. 1,20,000 as just compensation, to which the dependants of the deceased Shilu, aged about 7 years were found entitled to on account of her untimely death in accident involving the offending motor vehicle insured by the present insured-appellant.
(3.) The learned counsel for the appellant strenuously urged that no liability could be fastened on the appellant for the payment of the amount of award as he had already transferred the offending motor vehicle in favour of Rajendra Prasad the respondent No. 3 on 10.3.1998 and the accident which had resulted in the death of Shilu had taken place on 2.11.2000.;