AMIT KAPOOR Vs. AJAY KUMAR

JUDGEMENT

(1.) By this petition, the petitioner has challenged the order of the learned District Judge, S.A.S. Nagar Mohali, dtd. 10/5/2018 (copy Annexure P-1), by which the petitioners' application for transferring two civil suits in which he is a party, to a different court within Mohali, has been dismissed.

(2.) Vide his application for transfer before the learned District Judge (copy Annexure P-2), filed invoking jurisdiction under Sec. 24 read with Sec. 151 of the Code of Civil Procedure, the petitioner had alleged that the learned Civil Judge seized of the two suits, was being "unduly harsh, biased, unfair and even insulting", thereby causing mental trauma to the petitioner, with "hard pressing treatment" meted out by her.

(3.) Specific allegations have also been made by the petitioner that despite three witnesses having been repeatedly present before that court for the petitioner (on behalf of the petitioner), the trial court had been "generously granting" long adjournments on frivolous grounds on the request of counsel for the opposite party and further, with the Civil Judge having been on leave on 6/10/2017, i.e. one of the dates of hearing of the case before her, she took up the file immediately thereafter on 7/10/2017 and ordered that a last opportunity be granted to the petitioner for leading his evidence.