JAIN SWETAMWAR SANGH DHAMATOR Vs. GAJENDRA SINGH RANAWAT

JUDGEMENT

(1.) Heard the parties.

(2.) The plaintiff-respondent had brought Civil Suit No.21/2023 against the defendant-petitioners in the Court of Civil Judge, Pratapgarh for the reason that the suit property situate within the territorial jurisdiction of the Court at Pratapgarh. None of the parties were resident of Pratapgarh.

(3.) The plaintiff-respondent filed a petition under Sec. 24 of the C.P.C. before the learned District Judge, Pratapgarh for transfer of the said suit from Pratapgarh to Chhoti-Sadri for the reason of certain allegations of biasness against the Presiding Judge.