GH QADIR Vs. AB SALAM BABA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE order impugned is said to have been passed by District Judge, Srinagar, whereunder application for transfer of proceedings pending in the court of Sub - Registrar, Srinagar titled Abdul Salam Baba versus Ghulam Qadir was dismissed. The transfer application was moved on the count that the trial court had ordered recording of statement of parties before framing of issues in a suit for ejectment. This order was passed on 26 -3 -1594 and it was projected that on one or the other pretext the person of the petitioner before me was not making himself available for getting his statement recorded and the court was constrained to pass coercive orders which created a doubt in the mind of the petitioner that he will not get fair deal and moved the application for transfer.

(3.) THE learned District Judge instead of looking to the grievance of the petitioner, however, dismissed the application for transfer and passed certain more directions, whereunder he had directed the Sub -Registrar, Srinagar to frame issues instead of recording statement of the parties.