VARALAKSHMI SUNDAR AND ORS. Vs. MEERAN AND ANR.

JUDGEMENT

(1.) IN Transfer C.M.P. No. 7753 of 1978, the petitioners seek the transfer of M.O.P. No. 105 of 1976 on the file of the Motor Accidents Claims Tribunal at Chingleput to the file of the Motor Accidents Claims Tribunal, Madras. The accident which had given rise to the claim for compensation took place on 5th May, 1976 in the Grand Southern Trunk Road, Alandur, Chingleput District. The claim has been properly preferred before the Motor Accidents Claims Tribunal at Chingleput, having regard to the place of accident. The ground on which the transfer is sought for is that the petitioners are put up at Alwarpet in Madras and the witnesses who have to be examined in connection with the claim for compensation, now pending before the Motor Accidents Claims Tribunal at Chingleput are also in Madras and therefore, it will be difficult for the petitioners and the witnesses to attend the Motor Accidents Claims Tribunal at Chingleput and that if the proceedings are transferred to Madras, it will be easier for the petitioners to attend to the proceedings. It is also further stated in the affidavit that a prior application for transfer in C.M.P. No. 10546 of 1976 was dismissed on 14th November, 1977, as not pressed.