SUNITA DEVI Vs. RAM KRIPAL

JUDGEMENT

(1.) This transfer application has been moved by applicant Smt. Sunita Devi with the prayer that Original Suit No.1074 of 2004 (Ram Kripal versus Smt. Sunita Devi) may be transferred from the court of Civil Judge (Senior Division), Meerut to any other court in the same judgeship.

(2.) The factual matrix of the case, in nutshell, is this that the applicant is the defendant of the aforesaid suit no.1074 of 2004; that the suit was filed by the plaintiff/opposite party no.1 Ram Kripal for specific performance of contract; that when the suit came at the stage of arguments the defendant/applicant on 20.5.2014 filed transfer application before the District Judge mainly on the ground that the Presiding Officer concerned is in collusion with the plaintiff and she will not get justice from his court and that the said transfer application was rejected by the District Judge vide his order dated 10.7.2014 on the ground that the allegations levelled against the Presiding Officer concerned are false, baseless and concocted.

(3.) The defendant/applicant has moved this transfer application before the High Court on the self same ground. The Stamp Reporter marked his report on the transfer application as hereunder:-