PREM KISHAN Vs. BUNDU

JUDGEMENT

(1.) This revision petition u/S. 115, C.P.C. is .directed against the order dated 3-5-2001 passed by learned District Judge, Bhilwara, whereby he dismissed the application filed by plaintiff-petitioner u/S. 24 of the Code of Civil Procedure seeking transfer of Civil Suit No. 45/92 pending in the Court of Additional Civil Judge (Junior Division), Bhilwara to any other Court situated at Bhilwara.

(2.) The plaintiff-petitioner filed a suit in the Court of Civil Judge (Junior Division), Bhilwara for rent and ejectment of the suit premises. During the pendency of the proceedings taken by the trial Court, the petitioner felt that the Presiding Officer of the trial Court is biased, which appears from the various order sheets of the case. The petitioner moved a transfer application seeking transfer of the case from the Court of Addl. Civil Judge (Junior Division), No. 1 Bhilwara to any other Court situated at Bhilwara. The learned District Judge vide order impugned, dismissed the petition seeking transfer of the case filed by the petitioner. Against the order of dismissal of the application seeking transfer of the case, the petitioner has filed the present revision petition.

(3.) I have heard the learned counsel for the petitioner. Perused the order impugned.