ABDUL REHMAN NATH Vs. JUGAL KISHORE AND OTHERS

JUDGEMENT

(1.) This petition is under Section 24 of Code of Civil Procedure, beseeching transfer of Civil Suit titled Abdul Rehman Nath v. Jugal Kishore and others, pending on the files of learned City Munsiff, Srinagar (for brevity "Trial Court"), to any other court of competent jurisdiction. Petitioner states that he has lost faith in learned Trial Court because learned Trial Court is listing the case on daily basis and learned Trial Court has disclosed its mind to dismiss his case before going through the proceedings.

(2.) Reply has been filed by respondents, resisting vehemently application on hand.

(3.) Heard and considered.