LAWS(MANIP)-2015-1-17

JAMES KASAR Vs. M.V. JOSEPH

Decided On January 29, 2015
James Kasar Appellant
V/S
M.V. Joseph Respondents

JUDGEMENT

(1.) HEARD Mr. N. Jotendro, learned counsel appearing for the petitioners and Mr. N. Umakanta, learned counsel appearing for the respondents.

(2.) THIS is an application under section 24 of the Code of Civil Procedure for transfer of Original suit No. 5 of 2012 and Judl. Misc. Case No. 9/2012 pending in the Court of the learned Civil Judge, Sr. Division, Ukhrul to any other court.

(3.) A written objection has been filed by the plaintiff -respondents and it is stated in the objection that there was no thread whatsoever at any point of time to the defendants and the letter annexed to the application for transfer relates to some other disputes and has got nothing to do with the present suit.