MAYA DEVI Vs. DORILAL AND ANOTHER

JUDGEMENT

(1.) This petition under Sec. 24 Code of Civil Procedure seeks transfer of suit No.61/2013 pending in the court Additional District Judge No.1, Bharatpur to any other court out of Bharatpur or at least in a court beyond the courts situated at District Headquarters Bharatpur.

(2.) Heard counsel and perused the petition.

(3.) The transfer of the civil suit for mandatory injunction is sought not so much on any substantive ground such as specific instance/s of the presiding officers' conduct but only on the mere apprehension of the applicant that the respondent Dorilal by virtue of being a Public Prosecutor attached inter alia to the court of Additional District Judge No.4, Bharatpur would be a beneficiary of being acquainted with the presiding officer in whose court the matter is pending and thus justice is not likely to be done in the suit for mandatory injunction filed by the applicant.