GEETA DEVI Vs. PINKESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This transfer application has been moved by the applicant in which he has stated that he is unable to contest the case at Deeg on account of the reasons mentioned in the application. Learned counsel appearing on behalf of non-applicant submits that those grounds are factually incorrect. However, learned counsel for the respondent submits that respondent would have no objection to the transfer the Claim Case No. 68/2003 pending before the Motor Accident Claims Tribunal, Deeg to the Motor Accident Claims Tribunal Bharatpur. It has also been brought to my notice that applicant Smt. Geeta Devi has also filed a claim before the Motor Accident Claims Tribunal, Jaipur City. Jaipur being Claim Case No. 405/2004 for the death of her son who is the husband of non-applicant No. 1 who died in a motor accident. The prayer made is that both the claim cases may be heard and decided by the same Tribunal.

(3.) In view of the aforesaid, it is hereby ordered that Claim Case No. 68/2003 pending before the Motor Accident Claims Tribunal, Deeg be transferred to the Motor Accident Claims Tribunal, Bharatpur and Claim Case No. 405/2004 pending before the Motor Accident Claims Tribunal, Jaipur City, Jaipur be also transferred to the same Motor Accident Claims Tribunal at Bharatpur to be heard and decided together.