THOMAS G RATHINA RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned advocate appearing on behalf of the petitioner.

(2.) THE instant application has been filed before this Court under Section 24 of the code of Civil Procedure 1908 seeking transfer of proceeding, being Q. S. No. 3 of 2008, pending before the learned District Judge, andaman and Nicobar Islands, Port Blair to any other Court, inter alia, on the ground that the present learned District Judge, andaman and Nicobar Islands is not empowered to entertain, try and determine the aforesaid civil proceeding, for lack of jurisdiction.

(3.) AFTER considering the submissions made and upon perusing the instant application, I am unable to appreciate the contention of the petitioner herein, who has inter alia, stated that an application under section 9 of the Arbitration and conciliation Act, 1996, cannot be moved before the learned District Judge, because the regular district Judge is on leave, and the present district Judge has no power to deal with the civil cases.