AIR 1942 MADRAS 276(2)

Madras High Court

Hon'ble Judge(s): Lakshmana Rao , J

Motor Vehicles Act (4 of 1939) , S.16— Madras Motor Vehicles Rules (1938) , R.4(iii)— Car held used as 'contract carriage.' The car was used for carrying passengers for reward under a contract for the use of the vehicle for an agreed sum, and possession of the car was not transferred within the meaning of the explanation to R. 4, cl. (iii) : Held that the car was a 'contract carriage' as denned in R. 4, cl. (iii).(Para 277a)