SURAKSHA WD/O PREMSINGH ALIAS DILIPSINGH RAJPUT Vs. NEETA D/O PADAMSINGH TAJI ALIAS NEETA W/O PREMSINGH RAJPUT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel appearing for the parties, the present matter is taken up for final hearing and disposal at the stage of admission itself.

(2.) This Misc. Civil Application is filed praying for transfer of proceeding bearing MACP No. 317 of 2009, pending on the file of Motor Accident Claims Tribunal, Amravati, to the Court of Motor Accident Claims Tribunal, Jalgaon.

(3.) It is case of the applicant that, she is legally wedded wife of Premsing @ Dilipsingh Rajput, who died on 21 st June, 2009, in road accident of Niwasa Mozari road. The marriage of the applicant with deceased Presmsing was solemnized on 10 th May, 1996 at Akola and the applicant is now issueless widow. It is case of the applicant that, during life time of Premsing, the applicant and the deceased Premsing moved an Hindu Marriage Petition U/section 13(1)(B) of the Hindu Marriage Act, 1955, on 22 nd June, 2008, which was disposed of, as the same could not be materialized for non removal of office objection, and at the end it was assigned dispose of Application No. 35 of 2008.