IQBAL SINGH Vs. JARNAIL SINGH BAJWA

JUDGEMENT

(1.) THE epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that initially, respondent -plaintiff Jarnail Singh Bajwa s/o Bishan Singh, Managing Director of M/s Bajwa Developer Pvt. Ltd. (for brevity "the plaintiff") has instituted the civil suit (Annexure P1) against petitionersdefendants Iqbal Singh s/o late Gurmeet Singh & others and their brother proforma respondent No.2 Swaran Singh (for short "the defendants") for a decree of possession by way of specific performance of agreement to sell dated 11.4.2011.

(2.) DURING the pendency of the suit, the defendants moved an application (Annexure P6) before the District Judge for transfer of the case to some other Court. The plaintiff refuted their prayer, filed the reply (Annexure P7), stoutly denied all the allegations contained in the application and prayed for its dismissal.

(3.) TAKING into consideration the facts and entire material on record, the District Judge dismissed the application (Annexure P6) for transfer of the case, by way of impugned order dated 29.1.2013.