MOHINDER SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS revision petition under Article 227 of the Constitution of India is directed against the order dated 5.4.2008 passed by the learn District Judge, Ludhiana vide which three suits filed by the petitioner for recovery, have been ordered to be transferred from the Court of Sh. K.K. Bansal, Civil Judge (Jr. Divn.), Ludhiana to that of Sh. S.S. Jossan, Civil Judge (Jr. Divn.), Ludhiana.

(2.) THE respondent had sought transfer of the cases on the allegation that the conduct of Sh. K.K. Bansal, Civil Judge (Jr.Divn.), Ludhiana showed that he was favourable to the petitioner herein. A specific allegation was made that on 24.3.2007 the petitioner was seen coming out of the house of the said judge and thus they would not get justice from that said Court.

(3.) THE learned District Judge did not go into the details of the case and prima facie allegations have not been proved. However, keeping in view the no objection by Mr. K.K. Bansal, Civil Judge (Jr.Divn.), Ludhiana the cases stand transferred to the Court of Sh. S.S. Jossan, Civil Judge (Jr.Divn.), Ludhiana.