ORIENTAL INSURANCE CO. LTD Vs. SHANTI BAI

JUDGEMENT

(1.) THE order passed in this M.C.C. shall also govern the disposal of the connected Misc. Civil Cases No. 545/88; 546/88; 547/88; 548/88; 549/88; 350/88; 551/88; 552/88; 553/88; 554/88; 555/88; 477/88; 478/88; 479/88; 480/88; 481/88; 482/88; 483/88; 484/88; 485/88; 486/88; 487/88; 488/88; 489/88; 490/88 491/88; 492/88 493/88; 494/88; 495/88; 496/88 and 497/88.

(2.) IN the intervening night of 3rd & 4th February 1988, an unfortunate and pathetic motor accident occurred in which, the bus bearing registration No. MPQ 7631, while carrying busload marriage party of Jaggi Family of Ranjhi, dived into the river Bailai on its way to Bhilai from Jabalpur. The bus in question belongs to M/s Caravs, 15, Civil Lines, Jabalpur and was driven by driver Hassan. As a result of the said accident, most of the baraties lost their lives.

(3.) ALL these Transfer petitions in hand have been filed by the Oriental Insurance Co. Ltd., Jabalpur with which the bus in question was insured, praying that the claim Cases filed before the Motor Accidents claims Tribunal, Mandla arising out of the said accident be transferred to the Motor Accidents claims Tribunal, Jabalpur, only on the ground of convenience of the parties. It is stated that all the parties, including the witnesses are residents of Jabalpur and, therefore, in the interest of justice the claim cases be transferred to Jabalpur for final adjudication.