PAMINDER GUJRAL Vs. KIRNAJIT GUJRAL

JUDGEMENT

(1.) These appeals arise out of a common order dated 31.10.2014, whereby the transfer petitions filed by the appellants under Section 24 of the Code of Civil Procedure (hereinafter referred to as the 'Code') have been dismissed.

(2.) The controversy, at the present stage, is with regard to the maintainability of an appeal against an order dismissing a petition under Section 24 of the Code. A preliminary objection has been raised by the respondents that the order is not an appealable order and as such, no appeal is maintainable against the said order.

(3.) Without going into the merits of the matter, we have first examined the issue of maintainability of the appeals. The appellants had filed the transfer petitions seeking transfer of the following cases:-