CHAMPIONS CAR Vs. NIRMALA DEVI

JUDGEMENT

(1.) The present revision petition has been filed against the order dtd. 6/8/2019 of the State Commission in Complaint no. 813 of 2018 filed by the present petitioner against the complaint whereby the petitioner had challenged the order of the District Forum dtd. 20/8/2018 in complaint case no.115/2013.

(2.) The dispute between the parties is regarding the responsibility of getting the car documents transferred. While the complainant, who had purchased a second hand car from the petitioner, alleged that it was the responsibility of the petitioner, the seller, the petitioner has alleged that it was the responsibility of the complainant, the purchaser of the second hand car. To substantiate its contentions the petitioner has relied on an agreement dtd. 24/10/2012 and submits that as per this agreement it was the duty of the complainant to get all the papers transferred after purchasing the car.

(3.) On the other hand reliance is placed on following clause of the Agreement: