HAJI UMAR ABDUL RAHIMAN Vs. GUSTADJI MANCHERJI COOPER

JUDGEMENT

(1.) The applicant obtained this rule calling on the opponent to show cause why an order of the Assistant Judge of Poona should not be set aside as being without jurisdiction.

(2.) The material facts are that a suit filed by the applicant in the Court of the First Class Subordinate Judge of Poona against the opponent claiming Rs. 18,197-13-0 had been heard by that Judge for some days when the opponent filed an application in the Court of the District Judge for transfer of the suit to another Court.

(3.) The District Judge transferred the application to the Assistant. Judge for disposal.