SUKH LAL Vs. D J RAMPUR AND

JUDGEMENT

(1.) By means of present transfer application, applicant has approached this Court for transferring pending Suit No. 189 of 2008 (Rmt. Roopwati Vs. Sukh Lal & 2 others ) before Civil Judge, (Junior Division), Rampur to any other nearing district. It has been submitted that property in dispute was purchased by applicant in the year 1973 by a registered sale deed and from that date he is in possession of the said property. Respondents who are influential persons have put one Smt. Roopwati and got the suit filed. When petitioner came to know he visited District Court for the purposes of filing written statement on 23. 9. 2008. Applicant was threatened for his life and was beaten up. To that effect applicant has submitted an application to S. P. Rampur and District Magistrate, Rampur but no action has been taken. Further applicant has also tried to lodge FIR. A copy of application send to District Magistrate bringing all the facts have been annexed to the writ petition. After hearing learned counsel for applicant and after perusal of record, at this stage, this Court things fit that in such circumstances, there should not be any interference by this Court while exercising powers under Section 24 of the Civil Procedure Code. But from record it appears that there is an apprehension of the life of applicant, therefore, S. P. Rampur is directed to provide security to applicant on the date fixed when applicant attends the court for the purposes of doing pairvi in the aforesaid suit as well as he will take care regarding protection of life of applicant. With these observations the transfer application is disposed of accordingly. No order as to costs. .