Attau Rahman Masoodi, J. - (1.) Heard learned Counsel for the applicant.
(2.) These two applications filed under Section 24 of the Code of Civil Procedure, 1908 seek transfer of M.A.C.P. No. 203 of 2016 (Lakshmi and another v. Naumi Lal and others) and M.A.C.P. No. 175 of 2016 (Renu Devi and 2 others v. Naumi Lal) from Special Judge, E.C. Act, Hardoi and Motor Accidents Claim Tribunal/Additional District Judge-V, Kheri respectively to district Judgeship of Sitapur before the authority of same capacity.
(3.) The applicant is the owner of motor vehicle i.e. Tractor bearing No. U.P. -32/AN-8942 allegedly involved in the accident that took place in district Sitapur on 29.01.2015. The accident has given rise to two claim petitions i.e. M.A.C.P. No. 203 of 2016 (Lakshmi and another v. Naumi Lal and others) and M.A.C.P. No. 175 of 2016 (Renu Devi and 2 others v. Naumi Lal) before Special Judge, E.C. Act, Hardoi and Motor Accidents Claim Tribunal/Additional District Judge-V, Kheri respectively.;