NEERAJ KUMAR GUPTA Vs. UNITED INDIA INSURANCE COMPANY LTD & ANR

JUDGEMENT

(1.) MR . R. K. Gupta, learned Counsel for the appellant is present. No one appeared on behalf of the respondents while Mr. T.K.Mishra, learned Counsel for the respondents was appearing previously in this appeal.

(2.) WEHAVE heard Mr. R. K. Gupta, learned Counsel for the appellant and perused the record.

(3.) A trivial question merely is to be decided in this appeal as to whether the insurance cover is applicable if the vehicle is transferred in the name of someone else. In this case, the learned District Consumer Forum found that the registration of the motorcycle was transferred in the name of the complainant on 2.3.1993 and the accidenthad taken place on 2.8.1993. On the advise of the opposite parties, the complainant had deposited Rs. 20 for transfer of policy in his name. The transfer of the policy was admittedly applied after the accident. The complainant failed to show that without the transfer of the policy, will be in the permissible time, he is entitled to get the benefit of the policy issued in the name of the previous owner. Therefore, the District Consumer Forum thereby finding no deficiency in service on the part of the opposite party dismissed the complaint,