CHAKRAVERTI SANDILL Vs. MANJU JAIN

JUDGEMENT

(1.) Petitioner is facing Suit No. 204/97 for specific performance filed against him by respondents The suit was decreed at one stage but was later remanded for expeditious retrial by this Court and is now pending before Smt. Aruna Suresh, ADJ.

(2.) Petitioner wants its transfer from this because he entertains an apprehension that he would not get a fair deal therefrom. He alleges that Presiding Officer had scolded his Counsel and had summoned him from Bangalore to record admission/ denial of documents which was otherwise not required and had proceeded on leave when he arrived from Bangalore to appear before the Court. The plaintiff's Counsel had also claimed that he was related to Justice J.D. Jain (Retd.).

(3.) Petitioner has failed in his first bid before learned District Judge who has passed A detailed order, impugned herein, dealing with all allegations and conten- tions raised to dismiss his transfer application.