RANI DHAR Vs. ROSHAN LAL

JUDGEMENT

(1.) Petitioners/applicants seek transfer of the civil suit titled 'Roshan Lal & ors. v. Rinku Dhar & ors.' pending before the Court of Munsiff, Qazigund to any other Court of competent jurisdiction at Jammu.

(2.) Petitioners submit that they are residents of village Kurigam and are co- owners of residential houses alongwith Satish Kumar Dhar. They have migrated from the Valley and settled in Jammu in view of the disturbed condition. Petitioner No. 1 is bed ridden and petitioner No. 2 is in BSF and it appears that respondent Nos. 1 to 3 have sold their share of the said land to respondent No. 4 who had started interfering in the share of the petitioners.

(3.) Respondent No. 4 approached the Munsiff Court Qazigund by way of suit for declaration and permanent prohibitory injunction praying that the brother of the petitioner-Satish Kumar be restrained from interfering into the path way and as such, interim order dated 14.06.2018 was passed in suit titled Roshan Lal & ors. Vs. Satish Kumar & ors.