LAXMI BAI Vs. SHANKARLAL SHARMA

JUDGEMENT

(1.) THIS is the application for transferring the Claim Case No. 104/92 (Smt. Laxmi Bai & others v. Shankarlal Sharma and others) pending before the Claims Tribunal at Seondha, District Datia, to the Motor Accident Claims Tribunal, Gwalior.

(2.) LEARNED counsel for the applicants contends that the counsel for the non -applicants as well as the non -applicants 1 and 2 are the residents of Gwalior. It is, therefore, desirable that the case be transferred to the Motor Accident Claims Tribunal, Gwalior. The prayer appears to be reasonable and none is present to oppose as well. The application is accordingly allowed. The Claims Case No. 104/92 (Smt. Laxmi Bai & others v. Shankarlal and others) is transferred from the Claims Tribunal at Seondha, District Datia to Motor Accident Claims Tribunal, Gwalior.