Manisha And Ors vs Ajay Sautha And Anr
2024 Latest Caselaw 17931 HP

Himachal Pradesh High Court

Manisha And Ors vs Ajay Sautha And Anr on 22 November, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                           CMPMO No. : 560 of 2024
                                            Decided on         : 22.11.2024


Manisha and Ors.
                                                            ....Petitioners.

                                    Versus

Ajay Sautha and Anr.
                                                            ...Respondents.

Coram

The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1


For the petitioners             :   Mr. B.S. Chauhan, Sr. Advocate,
                                    with Mr. Abhishek Thakur,
                                    Advocate.

For the respondents         :       Mr. Adarsh Kumar Sharma,
                                    Advocate, for respondent
                                    No.1.

                            :       Mr. Raman Sethi, Advocate,
                                    for respondent No. 2.


Satyen Vaidya, Judge (oral)

By way of instant petition, a prayer has

been made to transfer the proceedings of MACT case

No. 1-R/2 of 2024, titled as Manisha and Ors. Vs.

1 Whether reporters of the local papers may be allowed to see the judgment?

Neutral Citation No. ( 2024:HHC:12222 )

Ajay Sautha and Anr. from the files of learned Motor

Accident Claims Tribunal, Rohru to the files of

learned Motor Accident Claims Tribunal, Shimla.

2. It is averred that the applicants have lost

their only bread earner. Applicant No. 1 is the wife

of deceased Sh. Dil Bahadur Kami and other

applicants are his minor children. Applicant No. 1

belongs to a labour class and has shifted to Shimla

in search of work.

3. There is no opposition to the prayer,

even legally there is no impediment in transfer of

the MACT Case No. 1-R/2 of 2024 from Rohru to

Shimla.

4. Accordingly, the petition is allowed. The

MACT Case No. 1-R/2 of 2024, is ordered to be

transferred from the files of learned Motor Accident

Claims Tribunal, Rohru to the files of learned Motor

Accident Claims Tribunal, Shimla.

Neutral Citation No. ( 2024:HHC:12222 )

5. The petition is, accordingly, disposed of,

so also the pending miscellaneous application(s), if

any.

                                             (Satyen Vaidya)
22   nd
        November, 2024                           Judge
       (sushma)