PATHAN VALI KHAN Vs. G VENKATA GANDHI

JUDGEMENT

(1.) THIS Court under Section 24 of C.P.C may not entertain transfer petition for transfer of workmen compensation case from one Commissioner to another Commissioner. There is a provision in the Workmen Compensation Act, 1923 (in short 'the Act') itself for such transfer Section 21 (2) of the Act reads as follows:

(2.) IF a Commissioner is satisfied (Subs. By Act 9 of 1938) [that any matter arising out of any proceedings pending before him] can be more conveniently dealt with by any other Commissioner, whether in the same State or not, he may, subject to rules made under this Act, order such matter to be transferred to such other Commissioner either for report or for disposal, and, if he does so, shall forthwith transmit to such other Commissioner all documents relevant for the decision of such matter and, where the matter is transferred for disposal, shall also transmit in the prescribed manner any money remaining in his hands or invested by him for the benefit of any party to the proceedings: