MASROOR Vs. DISTRICT JUDGE SHAHJAHANPUR

JUDGEMENT

(1.) Heard Sri Shyam Ji Gaur, advocate learned counsel for the applicant who has filed this transfer application under Section 24, Code of Civil Procedure, praying for transfer of Civil Appeal No. 102 of 1994 pending before V-Additional Civil Judge. Shahjahanpur before another competent court at Shahjahanpur itself.

(2.) A transfer application was initially filed before the learned District Judge, Shahjahanpur by Masroor, the applicant through Sri Rakesh Chandra Sharma, advocate dated 23.3.2002 (Annexure-1 to the affidavit filed in support of the present transfer application for short called 'the affidavit'), Madan Lal, respondent through his counsel filed objections denying the allegations in the Transfer Application Annexure-2 to the affidavit.

(3.) The learned District Judge rejected aforesaid Transfer Application vide order dated 16.4.2002, observed that Madan Lal has rebutted the allegations made by Masroor to the effect that he (Madan Lal) had gone to the house of the concerned Presiding Officer and that said Madan did not know where the house of the said officer was situated.