PALWINDER SINGH Vs. GURJINDER SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner seeks to assail the orders dated 21.10.2014 and 03.08.2016 passed by the District Judge, Ludhiana on the ground that in view of prayer made by the petitioner under Section 24 of the Code of Civil Procedure, the District Judge, Ludhiana ought not to have passed the aforesaid orders.

(2.) On 21.10.2014 and 03.08.2016, the District Judge, Ludhiana passed the following orders:-

(3.) Brief facts are that an application under Section 24 of the Code of Civil Procedure was moved by the petitioner seeking transfer of the case from Ludhiana to the competent Court at Barnala. The suit for recovery was filed by the plaintiff/petitioner in the Court of Civil Judge, Senior Division, Ludhiana on the ground that the defendants entered into an agreement to sell dated 08.02.2016 in respect of land measuring 70 Kanals 3 Marlas situated in the village Beehia, Tehsil and District Barnala @ Rs.9,82,000/- per acre. The amount of Rs.12 lakhs was paid in cash as earnest money and date of execution of sale deed was fixed as 28.06.2006.