PREM CHAND JAIN Vs. SUGAN CHAND

JUDGEMENT

(1.) Both the petitions being interconnected, they were heard simultaneously and are decided by this common order.

(2.) The petitioner-plaintiff Prem Chand has filed the petition being No.6244/2015, challenging the order dated 25.03.2015 passed by the District Judge, Sawai Madhopur, rejecting the application filed by the petitioner, to transfer the Civil Suit No.131/2006, pending before the ACJM Sawai Madhopur to the Court of ADJ, Gangapurcity, where the Civil Suit No.57/09 (35/86) and Civil Suit No.56/09 (70/04) are pending.

(3.) So far as Civil Writ Petition No.20482/2013 is concerned, the petitioner who is respondent in Civil Writ Petition No.6244/2015 has challenged the order dated 27.08.2013 passed by the Civil Judge (J.D.) & Judicial Magistrate First Class, Sawai Madhopur, (hereinafter referred to as "the trial court") in Suit No.131/2006 whereby his application for stay of the said suit under Section 10 of CPC has been rejected by the trial court.