ARUN NATH Vs. DR. RATHIN DATTA

JUDGEMENT

(1.) THIS is an application under Section 24 of the Code of Civil Procedure for transferring the Money Suit No. 43/91 (M.S. No. 1/91) from the Court of learned District Judge, West Tripura, Agartala.

(2.) PETITIONER is the Defendant in the Money Suit. According to the Petitioner Shri P.K. Sarkar, the present District Judge, West Tripura, Agartala is intimately known to Dr. Rathin Dutta, the Plaintiff, who is the Special Secretary to the Govt of Tripura in the Department of Health and has taken unusual interest in the Money Suit, so much so he suo moto transferred the Money Suit No. 43/91 from the Court of learned Sub -Judge, West Tripura, Agartala within 4 days of its admission to his file Without any reason and that he has displayed unusual reluctance to grant time to the Defendant -Petitioner for filing written statement after collecting necessary documents. Petitioner reasonably apprehends that he would not get justice.

(3.) I have heard Mr. A.M. Lodh, learned Counsel for the Petitioner and Mr. A.K. Bhowmik, learned Counsel for the opp. party and have perused the materials on record.