SHANKARSINGH BAPUSINGH THAKUR Vs. MOHAN SINGH RAMCHANDRA SINGH

JUDGEMENT

(1.) THIS is an application under section 24 of the Code of Civil Procedure, 1908 (for short 'the Code') for transfer of Civil Suit No. 13-A of 1983 instituted in the Court of District Judge, Dewas to the Court of District Judge, Ujjain.

(2.) CIRCUMSTANCES giving rise to the application are these: The petitioner Shankarsingh instituted the aforesaid civil suit in the District Court, Dewas claiming declaration of title to the house in question situate at Dewas and for possession thereof.

(3.) ACCORDING to the petitioner the house in question belonged to his deceased father Bapusingh and by the will dated 8-1-1979 registered in Ujjain, the said Bapusingh has given his property including the house referred to above to him.