B.A. Patil, J. - (1.) The present petition is filed by the petitioner- Insurance Company under Section 24 of the CPC praying this Court to transfer M.V.C.No.78/2017 pending on the file of the Prl. Senior Civil Judge and Member, Motor Accident Claims Tribunal-IX, Mudhol, to Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Bailhongal, and also prays to award costs.
(2.) I have heard the learned counsel appearing for the parties.
(3.) It is the submission of the learned counsel for the petitioner that, arising out of the same accident, so many claim petitions have been filed before the various Courts and one such claim petitions is MVC No.78/2017, which is pending on the file of the Principal Civil Judge and MACT-IX, Mudhol. He further submitted that, some more petitions arising out of the same accident have also been pending before the Senior Civil Judge and AMACT, Bailhongal. He further submitted that in all these cases, the question of liability is involved and if the said cases are heard and decided by different Tribunals, then there is every possibility of conflict of decisions and it would lead to multiplicity of proceedings. Further by referring to Section 24 of CPC, he submitted that this Court is having jurisdiction under Section 24 of CPC to transfer the cases from one Tribunal to another Tribunal as the Tribunals are coming under the control of this Court.;