KULDEEP KUMAR KHANDELWAL Vs. RAGHUNANDAN LAL BEHAL

JUDGEMENT

(1.) This civil revision has been filed by the revisionist against the order dtd. 23/7/2018 passed by the learned District Judge, Haridwar in Transfer Application No.369 of 2018, by which the application moved by the revisionist/plaintiff (in Civil Suit No.139 of 2013) for transfer of his case to another Court has been rejected.

(2.) The facts of this case are that initially a Suit bearing No. 13 of 2013 for specific performance was filed by the plaintiffs/respondent nos. 1 to 5 herein against Ms. Gauri Khandelwal and her son Vibhore Khandelwal, who are the legal heirs of late Sri Anand Khandelwal. Their case was that the husband of respondent no. 6 and father of respondent no. 7, namely, late Sri Anand Khandelwal had entered into an agreement for sale on 16/8/2010 for a property, of which the total consideration was Rupees Two Crores Twenty Five Lakhs, out of which Rupees Seventy Lakhs were given to the vendor i.e. Late Sri Anand Khandelwal at the time of execution of the agreement itself i.e. on 16/8/2010. It is again an admitted case that the agreement to sale is a registered document.

(3.) It appears from the record that thereafter numerous applications have been moved before the court below particularly in Suit No.139 of 2013 at the behest of the plaintiff/revisionist. Reference of some of the applications moved by the revisionist is as follows:-