SAROSIJ BANDHOPADHYAY Vs. PRANATI BANERJEE

JUDGEMENT

(1.) This is a transfer application under Section 24 of Code of Civil Procedure, seeking transfer of a Title Suit No. 147 of 2014, now pending before the court of learned Civil Judge (Junior Division), 3rd Court, Howrah to the court of learned Civil Judge (Senior Division), 1st Court, Howrah.

(2.) Mr. Debjit Mukherjee, learned advocate appearing for the petitioner submitted that a suit for eviction had been instituted against the petitioner describing himself to be licencee in Title Suit No. 147 of 2014 of learned Civil Judge (Junior Division), 3rd Court, Howrah.

(3.) Adverting to a photocopy of plaint of T.S. No. 10 of 2012, now pending before the learned Civil Judge (Senior Division), 1st Court, Howrah, Mr. Mukherjee submitted that petitioner had also instituted a suit for partition against defendants/co-sharers mentioning the suit property involved in the eviction suit, brought against the petitioner, as one of the properties to the schedule of partition suit.