MASTER SEWA RAM Vs. VIJAY

JUDGEMENT

(1.) The MLO (Hqrs.) is present in the Court and he has produced the record pertaining to three-wheeler tempo bearing No. DLG-7961. The copy of relevant pages is taken on record.

(2.) The MLO (Hqrs.) submits that policy No. 4713303257 was furnished by Sunman Singh at the time of transfer of said vehicle from the previous owner but the copy of the said policy is not on record.

(3.) The perusal of the original record of the vehicle produced by the MLO shows that the record has not been maintained in the proper manner. The copy of the policy of New India Assurance Co. Ltd. has been torn and, therefore, particulars of the said document cannot be ascertained. The file produced by the MLO is not even page numbered and it cannot be ascertained as to what documents were placed on file as there are no office notings. The record has been maintained in a very casual manner.