RAM ADHAR MISHRAS Vs. CHANDRIKA MISHRA

JUDGEMENT

(1.) This is an application for transfer of Original Suit No. 831 of 1990, Param Deen v. Chandrika and Original Suit No. 1319 of 1990. Chandrika v. Parom Deen and others, which were pending at Gorakhpur.

(2.) The place of residence of both the parties, viz, the plaintiff and defendants were then Situated within the jurisdiction of Gorakhpur Judgeship. Subsequently, a new district Maharajganj has been carved out of Gorakhpur. Accordingly, a new Judgeship has been created in the district Maharajganj.

(3.) By an order dated 24,3.1995, this Court was pleased to seek clarification from the office of this Court as to whether there has been any order of transfer of pending cases relating to the newly created district Maharajganj jurisdiction pending before the Gorakhpur Judgeship.