H V VAARADARAJA Vs. JATTI MOTORS

JUDGEMENT

(1.) THE complainant one H.V. Vaaradaraja, filed a complaint before the District Forum, Kolar, for damages and for direction to the O.P. No. 1, to produce the documents pertaining to the vehicle in question.

(2.) THE case of the complainant before the District Forum, is as follows :

(3.) OPPONENT No. 1 has filed its version admitting the sale and delivery of the tractor to the complainant. The case of the complainant is that after delivery of the tractor, the O.P. No. 1 ought to have delivered certain necessary documents in order to get the vehicle registered in his name, but, the same was not delivered by O.P. No. 1 to the complainant. The case of O.P. No. 2 is also to the effect that, the O.P. No. 1 neither supplied the information called for by the letters written by O.P. No. 2, nor taken any steps to get the vehicle permanently registered in the name of the complainant. The O.P. No. 1 was aware of the fact that the said tractor was hypothecated to the O.P. No. 2, as a security, for the loan advanced by O.P. No. 2, to the complainant. In this regard, O.P. No. 2 had written several letters to O.P. No. 1, calling upon O.P. No. 1, to send the certain records in order to get the entry made in the R.C. regarding hypothecation.