PARUBAI Vs. CHANDRAKANT

JUDGEMENT

(1.) By the impugned order, the Tribunal below has rejected MVC No. 546 of 2007 on the ground that it has no territorial jurisdiction to proceed with the matter. The accident has taken place on 18-1-2007 near Sharfal Village in Solapur District. According to the petitioners, they are residents of Bijapur and therefore, they filed claim petition in MVC No. 546 of 2007 seeking compensation at Bijapur. The claim petition is ordered to be returned for presentation before the Appropriate Court on the ground that the petitioners have not produced anything to show to that they are from Bijapur.

(2.) Since there is nothing on record to show that the petitioners are residents of Bijapur, the Tribunal below is justified in returning the claim petition for presentation before the Appropriate Court. Hence, the impugned order need not be interfered with.