(1.) The present appeal has been filed challenging the order dtd. 1/2/2018 (hereinafter referred to as the 'Impugned Order') passed by the learned Motor Accidents Claims Tribunal (Pilot Court), North-East District, Karkardooma Courts, Delhi (hereinafter referred to as the 'Tribunal') in MACT No. 319/2017 titled Nisha and Ors. v. Vikram Singh (hereinafter referred to as the 'Claim Petition'), returning the Claim Petition filed by the appellant herein, to be presented before the competent Court having jurisdiction, on the ground that the appellants, despite repeated opportunities and even after the remand-back of the matter from this Court, have failed to show that they are residing in Delhi at the address that they have mentioned in the Claim Petition.
(2.) In the Claim Petition, the appellants had stated that they are the residents of Bhajanpura, Delhi.
(3.) Sec. 166 (2) of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act') states that an application seeking compensation can be filed, at the option of the claimant, either to the Claims Tribunal having jurisdiction over the area in which the accident occurred or to the Claims Tribunal within the local limits of whose jurisdiction the claimant resides or carries on business or within the local limits of whose jurisdiction the defendant resides.