SHEELA PAUL Vs. PRADYUT PAUL

JUDGEMENT

(1.) This batch of transfer petitions were heard analogously and disposed of by this common order. Both the petitions have been filed by the petitioner-Smt. Sheela Paul under Section 24 of the Code of Civil Procedure, 1908 (in short 'the CPC') seeking transfer of civil suits pending before the Principal Judge, Family Court, Raigarh to any other Court of competent jurisdiction. The facts in nutshell, necessary for adjudication of these petitions, are as under:

(2.) Mr. Amit Kumar Sharma, learned counsel appearing for the petitioner would submit that the petitioner has reasonable apprehension in her mind of not getting justice, as she has made complaint supported by an affidavit against the Presiding Officer of the Court, where aforesaid civil suits are pending consideration, therefore, there is valid and justifiable ground of transfer of her civil suits.

(3.) Replying the contention so raised, Mr. Abhishek Saraf, learned counsel appearing for the respondent would submit that the allegations made in the application do not make out a valid and justifiable ground for transfer, as such, the transfer petitions deserves to be rejected.