MAMTA GUPTA Vs. STATE OF J AND K

JUDGEMENT

(1.) HUSBAND of the petitioner No. 1, father of petitioner Nos. 2 and 3 and son of petitioner No. 4 died in a motor accident at Drungli Nallah, Poonch and a claim petition No. 16 of 1988 was filed before the Claims Tribunal (District Judge), Poonch under Section 110 -A of the Motor Vehicles Act. The legal heirs dependent upon the deceased seek transfer of the claim petition from District Judge/Claims Tribunal, Poonch to Claims Tribunal, Jammu, mainly on the grounds of their conveniences. It is further submitted that in case the petition is not transferred, the petitioners may not be in a position to properly prosecute the proceedings at Poonch. It is further submitted that the respondent has its head office at Jammu and transfer of the case would not cause any inconvenience to it either.

(2.) I have heard the learned counsel for the parties and perused the record.

(3.) KEEPING in view the conveniences of the parties and in the interest of justice, the claim petition No. 16 of 1988 titled Mamta Gupta v. J&K; State pending before the Claims Tribunal/District Judge Poonch is directed to be transferred to the files of Accidents Claims Tribunal Jammu. The record of the petition which has been summoned shall be transmitted to the transferee Tribunal with intimation to the District Judge, Poonch. The learned counsel for the parties have been directed to appear or cause appearance of their clients before the transferee Tribunal on 4th of November, 1989.