DEWAN CHAND Vs. CHUNI LAL AND ANOTHER

JUDGEMENT

(1.) This is a motion for transfer of a Civil Suit titled Dewan Chand Vs. Chuni Lal pending trial before Sub Judge, Reasi. The grounds taken for transfer of the case are:-

(2.) For purposes of ascertaining the facts, this Court vide its order dated 13-4-1995 called for the record of the case. I have gone through the same. I do not find the allegation levelled to be wholly correct. I use the word "wholly" with a definite intention which will be expressed shortly.

(3.) A perusal of the Trial Court file shows that issue in the case were struck on 26-IQ-1993 and it called upon the parties to produce evidence. On most of the dates, case seems to have been adjourned for reasons not attributable to the Court.