DHANALAKSHMI Vs. P. RATHNAM

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in MCOP No.60 of 2021 on the file of Motor Accidents Claims Tribunal (Sub Court), Devakottai and transfer the same to try along with MCOP No.101 of 2021 on the file of the Motor Accidents Claims Tribunal, Tiruppur District having competent jurisdiction.

(2.) The learned counsel for the petitioner states that the petitioner is the legally wedded wife of the deceased Prabhakaran, who died in an accident on 10/3/2021. The petitioner filed MCOP No.101 of 2021 seeking compensation on the file of the Motor Accidents Claims Tribunal, Tiruppur.

(3.) Per contra, the first respondent also claims that she is the legally wedded wife of the deceased Prabhakaran. The respondents 2, 3 and 4 are the daughters born to the first respondent from and out of the wedlock between the first respondent and the deceased Prabhakaran. The fifth respondent-mother of the deceased Prabhakaran.