REGIONAL TRANSPORT OFFICER Vs. GEORGE THATTIL

JUDGEMENT

(1.) the appellants are the opposite parties, the RTO, Trissur and the State of Kerala. The order appealed against is the direction to pay a sum of Rs.5,000 to the complainant as compensation and Rs.1,500 as cost.

(2.) It is the case of the complainant that complainant who is an Insurance Investigator that he applied the RC particulars of KL7-5424 for submitting the report with respect to the claim by the owner of the vehicle, entrusted by the Insurance Company. He remitted Rs.50 as fees on 9.8.2005. Till the date of complaint he did not receive the RC particulars. He had sought for a compensation of Rs.10,000.

(3.) The opposite parties have filed a joint version admitting the application for the RC particulars. The delay is explained as follows: