NEW INDIA ASSURANCE CO LTD Vs. DASARI VIJAYA

JUDGEMENT

(1.) This case discloses the ugly developments that are taking place in the field of submission of claims under the Motor Vehicles Act. The menace of ambulance chasing has manifested itself in its true form.

(2.) An accident took place on 8.11.2002 at Dhavaleswaram, East Godavari District involving vehicle bearing No. AP 37T 4327. One Mr. Dasari Nageswara Rao died in the said accident. O.P.No.210 of 2003 was filed by one Smt. Dasari Prabhavathi @ Nelapudi Prabhavathi, the seventh respondent herein, in the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Rajahmundry claiming compensation on account of death of Sri Nageswara Rao and for injuries said to have been sustained by her. O.P.No.211 of 2003 was filed in the same Tribunal by the seventh respondent herself as well as respondents 3 and 6, who are said to be the son and mother of the deceased, respectively.

(3.) A third claim was made by Smt. Dasari Vijaya, first respondent herein and her two children i.e. respondents 2 and 3, by filing O.P.No.377 of 2003 before the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Eluru. The Insurance company, the first petitioner herein is common respondent in all the three O.Ps. This Tr. C.M.P. is filed seeking transfer of O.P.No.377 of 2003 on the file of Motor Accidents Claims Tribunal-cum-II Additional District Judge, Eluru to the Court of Motor Accidents Claims Tribunal-cum-II Additional District Judge, Rajahmundry to be tried along with O.P.Nos.210 and 211 of 2003.