RAJNI DEVI Vs. ASHWANI KUMAR

JUDGEMENT

(1.) By way of instant petition filed under Article 227 of the Constitution of India read with Section 24 of the Code of Civil Procedure, prayer has been made on behalf of the petitioner for transfer of HM Misc. Petition No.7/2018,titled as Ashwani Kumar Vs. Rajni Devi, pending in the Court of learned Civil Judge (Junior Division), Jawali, District Kangra, H.P., to the Court of learned Civil Judge, Amb, District Una, Himachal Pradesh.

(2.) The petitioner has sought transfer of proceedings on the grounds of inconvenience, insufficiency of means, compulsive Whether the reporters of the local papers may be allowed to see the judgment? litigation and on the ground that it is difficult for her to attend the Court at Jawali, District Kangra, H.P.

(3.) Learned counsel representing the respondent vehemently argued that mere inconvenience of a party cannot be a ground to transfer the proceedings.