MUNSHI RAM Vs. GURDEV SINGH

JUDGEMENT

(1.) Heard.

(2.) This revision petition under Article 227 of the Constitution of India by the Petitioner-Defendant, Munshi Ram, is directed against the order dated 26.10.2010(Annexure P-1)passed by District Judge, Sirsa, vide which he dismissed the application filed by him under Section 24 Code of Code of Civil Procedure for the transfer of three civil suits from the Court of Shri Sudhir Parmar, Additional Civil Judge(Senior Division), Sirsa to any other Court.

(3.) The grievance of the Petitioner was against the said Presiding Officer and it was pleaded in the application that the Plaintiffs have been openly proclaiming that they have approached/made settlement with the Presiding Officer to get the case decided in their favour.