Section 12 in Delhi Motor Accidents Claims Tribunal Rules, 2008
12. Transfer of claim cases.
(1)The District Judge shall have the power to transfer an application for claim from the file of one Claims Tribunal, before whom the application is pending, to any other Claims Tribunal, if-(a)the Claims Tribunal before whom the application is pending makes such a request on grounds, personal or otherwise; or(b)upon consideration of the application for transfer by any party to the application, the District Judge is satisfied, for reasons to be recorded in writing, that there are sufficient grounds to do so.(2)The High Court may transfer the application from the file of one Claims Tribunal to the other Claims Tribunal for any sufficient reasons.
