Q. What are the equivalent citations for Mohan Singh vs Saheb Singh and Others ?

The equivalence citation are(2001) SCC CRI 408 ; (2000) 9 SCC 403 ; LQ/SC/2000/774 ;

Mohan Singh Vs. Saheb Singh And Others On 24 April, 2000

Q: Q. What was the bench assigned for the case Mohan Singh vs Saheb Singh and Others?

HONBLE JUSTICE S. P. BHARUCHA, HONBLE JUSTICE SHIVARAJ V. PATIL

Open iDraf

Mohan Singh v. Saheb Singh And Others

Mohan Singh
v.
Saheb Singh And Others

(Supreme Court Of India)

Transfer Petition (Civil) No. 622 Of 1999 | 24-04-2000

1. This is a transfer petition in respect of a motor accident claim.

2. The case of the petitioner is that he resides in Delhi, most of the evidence is in Delhi and the amended provision of the statute now permits a claim to be filed where the claimant resides. There is no opposition to the transfer petition except that the insurance company has also referred to the same amended provision. We think that, in the circumstances, it is just and proper that the transfer petition be allowed.

3. The transfer petition is allowed accordingly. Claim Petition No. 399 of 1994 pending before the Motor Accident Claims Tribunal, Muzaffarnagar shall stand transferred to the Motor Accident Claims Tribunal, New Delhi.

4. No order as to costs.

Advocates List

For

Bench List

HON'BLE JUSTICE S. P. BHARUCHA

HON'BLE JUSTICE SHIVARAJ V. PATIL

Eq Citation

(2001) SCC CRI 408

(2000) 9 SCC 403

LQ/SC/2000/774

HeadNote

Constitution of India — Arts. 139 and 226 — Transfer of Motor Accident Claims Petition — Motor Vehicles Act, 1988 — S. 166-A(a) — Amended provision permitting claim to be filed where claimant resides — Transfer of claim petition to place of residence of claimant, permitted — Civil Procedure Code, 1908, Ss. 24 and 25