DINESH KUMAR Vs. AMIT MAHAJAN

JUDGEMENT

(1.) This application under Sec. 24 of CPC for transfer of Rent Petition titled 'Amit Pal Vs. Dinesh Kumar and others' pending in the Court of Rent Controller, Gurdaspur to some other Court of competent jurisdiction in nearby District has been filed by petitioners Dinesh Kumar @ Naresh Kumar @ Kuka, Ramesh Kumar and Vipan Kumar, arraying Amit Mahajan as respondent.

(2.) According to the petitioners, they are victim of betrayal and breach of trust by their own counsel Sh. Akash Mahajan who earlier defended them in eviction petition before the trial Court and thereafter, purchased the shop in question and filed the eviction petition against his clients i.e. the petitioners. Inter alia, in the petition, it is alleged that petitioner Nos.2 and 3 had engaged Sh. Akash Mahajan, Advocate to defend their case, who during the pendency of the appeal purchased the said shop in the name of his wife Ms. Rupali Mahajan and became party in the appeal.

(3.) However, the appeal was decided in favour of the petitioners. Thereafter, Sh. Akash Mahajan has purchased the second shop which is in possession of the petitioners from the same landlord and filed ejectment petition against them.