HARSHAD BABUBHAI AMIN Vs. PRAVINABEN CHANDRAKANT PATEL

JUDGEMENT

(1.) Heard Mr.Mayank Desai for Mr.N.M.Shah, learned counsel of the applicant.

(2.) By means of instant application under Section 115 of the Code of Civil Procedure, 1908, hereinafter called "the Code", the applicant, who figures as defendant in Civil Suit No.932 of 1989, instituted in the City Civil Court at Ahmedabad, between Smt.Pravinaben Chandrakant Patel & others and him, seeks to assail the order dated 9th January, 2003, passed by the Additional Principal Judge, City Civil Court, Ahmedabad, whereby the suit has been transferred from the file of Judge, City Civil Court No.16 to the file of Shri P.B.Desai, Judge, City Civil Court No.8.

(3.) The plaintiffs moved an application dated 6th January, 2003, asserting, interalia, that they were not likely to get justice and there were all chances of injustice. On this premise, they made the following prayer: