RAM PRAKASH Vs. DISTRICT JUDGE, BALLIA

JUDGEMENT

(1.) Heard learned counsel for the applicant and perused the record.

(2.) This is an application seeking transfer of Suit No. 531 of 2008, pending in the court of Civil Judge (Senior Division), Ballia to any other Court in the same district.

(3.) It is stated that respondent no. 2 has spread a rumour in the village that suit will be decided in his favour and he will get a favourable order. It is further stated that since the Presiding Officer is biased, therefore, the case should be transferred to another court. It is also stated that making similar allegations the applicant moved transfer application before District Judge, Ballia, which has been rejected vide order dated 24.09.2014 and on the same grounds this application has been moved. In para 4 of the affidavit applicant himself has said that respondent no. 2 is spreading a rumour in the village that suit will be decided in his favour.