MOHINDER SINGH TANWAR Vs. KSHATRIYA SABHA, KURUKSHETRA

JUDGEMENT

(1.) Challenge in the present revision petition filed under Article 227 of the Constitution is to the order dated 10.07.2020 (Annexure P.1) passed by the District Judge, Kurukshetra, whereby an application seeking transfer of Civil Suit 153 of 2020 titled as 'Mohinder Singh Tanwar Vs. Kshatriya Sabha and others' to some other Court of competent jurisdiction, has been dismissed.

(2.) The petitioner filed the aforesaid application, inter-alia, on the ground that the Presiding Officer, before whom, the Civil Suit was pending, was not acting fairly while dealing with the case and that he is giving short dates in the matter; that the petitioner, who is 70 years old, is facing a lot of inconvenience, while being compelled to appear on such short dates; that by giving such short dates, the Presiding Officer, is favouring the defendants and that in this manner, the petitioner does not have any hope to get justice.

(3.) While passing the impugned order, the learned District Judge, has discussed the submissions made by the petitioner threadbare and dismissed the transfer application. The relevant extracts from the order would read as under:-