BHAGWATI DEVI Vs. I.S. GOEL

JUDGEMENT

(1.) In view of the observations of this Court in State of Haryana V/s. Darshana Devi, we are of the view that the Motor Accidents Claims Tribunal constituted under the Motor Vehicles Act is a civil Court for the purposes of section 25 of the Code of Civil Procedure. We are satisfied that the cases before us are fit cases for being transferred from the file of the Motor Accidents Claims Tribunal, Moradabad to the file of the Motor Accidents Claims Tribunal Delhi. The transfer petitions are accordingly allowed and Compensation Application Nos. 3 to 15 of 1982 pending before the Motor Accidents Claims tribunal, Moradabad are transferred to the file of the Motor Accidents Claims Tribunal, Delhi. Petitions allowed.