DEVAN S GHATALIA Vs. NANAK S GHATALIA

JUDGEMENT

(1.) It is an application under Section 24(1)(a) of the Civil Procedure Code, 1908 preferred by the defendant no.1 seeking transfer of the Suit No. 2222 of 2017 pending in the City Civil Court, Bombay to the High Court, Bombay.

(2.) Before adverting to the grounds on which the transfer of suit is sought, let me place on record, the facts of the case in context of which, this application is preferred;

(3.) The applicant is seeking transfer of Suit No.2222 of 2017 filed against him by respondent no.2 debarring him from taking any benefits under the Will of Shatishchandra Ghatalia in accordance with Clause-10 of the Will, on the following grounds :