N. GOPAL Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) Revision Petition No. 1437 of 2013 has been filed by the petitioner/complainant against the order dated 12.12.2011, passed by Karnataka State Consumer Disputes Redressal Commission, Bangalore (short, "State Commission") in First Appeal No.226 of 2011.

(2.) The facts of the present case as per petitioner/complainant are that he had purchased for his own use a car bearing Chasis No. MAL. Ch 41 WR4M 100036 and Engine No.D3-EA-4436774 having registration number KA-11-MC-0007 from the Managing Director of M.K. Agro Tech Pvt. Ltd., M.R.Road, Srirangapatna on 3.11.2007.

(3.) The petitioner submitted that subsequent to the date of purchase of the vehicle, the petitioner informed the Traffic Officer to transfer the ownership of the vehicle to his name by producing all the documents. The authority concerned had transferred the aforesaid vehicle into the name of the petitioner on 14.1.2008. Thus, the petitioner became absolute owner of the said vehicle on that day.