SATISH KUMAR Vs. REGISTRAR KARNAL AND OTHERS

JUDGEMENT

(1.) The following three suits are pending in three different Courts:

(2.) The case of the petitioner is that the suit land is common in all the three suits. In order to avoid passing of the conflicting judgments in all the three suits, he (petitioner) filed transfer application No. 269 of 10.12.2012 before the District Judge, Karnal, that was dismissed vide order dated 29.10.2013 (Annexure P-7).

(3.) Aggrieved, against the same, the petitioner, who was applicant before the District Judge, Karnal has filed the instant revision with prayer for acceptance, thereof, and for acceptance of his transfer application for transferring of all the three suits to one Court, that was dismissed by the District Judge, Karnal.