LAWS(DLH)-2015-7-449

SWALEHIN & ORS Vs. SULTANA BEGUM & ORS

Decided On July 13, 2015
Swalehin And Ors Appellant
V/S
Sultana Begum And Ors Respondents

JUDGEMENT

(1.) Md. Swalehein, the petitioner has filed the present petition under Section 24 read with Section 151 CPC on behalf of the petitioner/defendant No.l seeking transfer of Civil Suit No. 257/2014 titled as ''Mohd. Arshad vs. Mohd. Swalehin &. Ors." pending before ASCJ (Central District), Tis Hazari Courts, Delhi to this Court and upon transfer to be tried along with C.S. (OS) No.1551/2014 titled as

(2.) The suit being C.S (OS) No.1551/2014 filed by the respondents No. 1 to 6 is pending before this Court being a suit for partition and permanent injunction in respect of the partition of the suit property therein being shop No.95, Old Rajender Nagar Market, New Delhi admeasuring 380 sq ft.

(3.) The pleadings in the above suit pending before this Court have been completed and the said suit was fixed for 5 th May, 2015 for framing of issues.