Kamla And Ors vs Ajay Sautha And Anr
2024 Latest Caselaw 17944 HP

Himachal Pradesh High Court

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

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                           CMPMO No. : 516 of 2024
                                            Decided on         : 22.11.2024


Kamla 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. 2-R/2 of 2024, titled as Smt. Kamla and Ors.

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

Neutral Citation No. ( 2024:HHC:12224 )

Vs. 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/claimants are seeking compensation on

account of the death of their parents in a motor

vehicle accident. The applicants belong to a labour

class. Applicant No. 3 is still a minor. Now, the

applicants have shifted to Shimla and applicants

No. 1 and 2 are working for gain in Shimla, as

both the applicants No. 1 and 2 are married and

their husbands are already stationed in Shimla.

3. There is no opposition to the prayer,

even legally there is no impediment in transfer of

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

Shimla.

4. Accordingly, the petition is allowed. The

MACT Case No. 2-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:12224 )

5. The petition is, accordingly, disposed of,

so also the pending miscellaneous application(s), if

any.

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