KADEEJA K.V. Vs. DHANOOP T. AND OTHER

JUDGEMENT

(1.) The prayer in this Transfer Petition (Civil) is as follows:

(2.) Heard Sri. Mohammed Salahudheen, learned counsel for the petitioner. Though notice has been duly served on the respondents, there is no appearance for those parties.

(3.) The petitioner herein is the claimant in O.P (MV). No.596/2015 on the file of the Motor Accidents Claims Tribunal, Manjeri, Malappuram District. It is the case of the petitioner that she had sustained serious injuries in the accident, which occurred on 5.10.2014 at bout 6:00 p.m., while she was walking through the extreme side of Mathapurzha Road, which is within the limits of Thenhippalam Police Station, Malappuram District. That Anx.A-1 claim was filed before the Motor Accidents Claims Tribunal, Manjeri, which was numbered as O.P(MV). No. 596/2015.