DHARAMSHIBHAI LALJIBHAI PATEL Vs. PATEL MANJIBHAI HIRJIBHAI

JUDGEMENT

(1.) RULE . Mr.Dakshesh Mehta, learned advocate waives the service of notice of admission on behalf of the respondent No.3. Though served nobody appears on behalf of the other respondents.

(2.) PRESENT petition is filed by the petitioner original claimant of Motor Accident Claim Petition No. 1444 of 2006 pending in the Motor Accident Claim Tribunal, Himmatnagar, under sec.24 of the Code of Civil Procedure, to transfer the same in the Motor Accident Claim Tribunal, Ahmedabad Rural.

(3.) IT is submitted by the learned advocate appearing on behalf of the petitioner that other two claim petitions being Motor Accident Claim Petition Nos.514 and 515 of 2007, arising out of the same accident, are pending in the Motor Accident Claim Tribunal, Ahmedabad Rural and therefore requested to transfer the proceedings from Motor Accident Claim Tribunal, Himmatnagar to Motor Accident Claim Tribunal, Ahmedabad Rural to avoid conflicting orders on negligence etc. in the fitness of things.