YOGINDER SARIN Vs. VARINDER KUMAR SARIN

JUDGEMENT

(1.) This is an application under Section 24 of the Code of Civil Procedure for transferring the case pending in the court of the learned Additional Senior Sub-Judge, Amritsar.

(2.) Although, there are no allegations of interference on the part of the respondent-Advocate, yet it would be in the interest of justice that the case is not tried by a court where the respondent, who is an Advocate, and practising for the last 25 years. Justice should not only be done but it should appear to have been done. Following the aforesaid principle, I hereby order that the case titled Virinder Kumar Sarin v. Yoginder Sarain which is pending in the court of the Additional Senior Sub Judge, Amritsar, is withdrawn and the same is ordered to be transferred to a court of competent jurisdiction at Jullundur.

(3.) The parties through their counsel are directed to appear before the District Judge, Jullundur on 16.12.1992 who would either try the same or entrust to a court of competent jurisdiction. No costs. Order accordingly.