NATIONAL INSURANCE COMPANY LTD. THROUGH ITS DULY CONSTITUTED ATTORNEY MANAGER NATIONAL INSURANCE COMPANY LTD. Vs. PRINCY ROY

JUDGEMENT

(1.) Revision petition no. 3740 of 2012 has been filed against the order dated 4th July 2012 passed by the Goa State Consumer Disputes Redressal Commission, Panaji, (the 'State Commission') in First Appeal no. 26 of 2010.

(2.) The facts of the case as per the respondent/ complainant are that her husband during his life time on 25th May 2006 bought a Maruti Omni Van from one Mr M Shivanandan, a resident of Bicholim, Goa by making part payment of ? 50,000/- out of a total consideration of ? 90,000/-, the said vehicle bearing registration no. GA 01 J 1166 was registered with the office of the Assistant Director of Transport at Bicholim.

(3.) The respondent states that upon receipt of the part consideration, the said Mr Shivanandan allowed the respondent's husband to renew/ transfer the insurance of the said vehicle in his name, after compliance of the requisite formalities as the said vehicle came to be insured by the petitioner/ opposite party in the name of respondent's husband.