- (1.) This order shall dispose of CR Nos. 8727 & 8751 of 2014, involving common questions of law and facts. However, to dictate orders, facts have been taken from CR No. 8727 of 2014 titled Tarlochan Singh v. Narinder Singh and others. Challenge in the present revision petition is to the order dated 26.11.2014 (Annexure P5) whereby the application for transfer of the case from the Court of the Addl. Civil Judge (Sr. Divn.) Batala to some other Court of competent jurisdiction, has been dismissed.
(2.) The application, under Section 24 C.P.C., was filed on the ground that the attitude of the Presiding Officer was hostile and prejudiced and earlier Civil Suit had been decided on 28.03.2014 and there was a delay in supplying the certified copies of the judgments and decrees. A complaint had been filed before this Court, on the administrative side, which is still pending. It was further averred that the opposite side was asserting that the orders would be passed in their favour and therefore, the applicants prayed for withdrawal from the Court of Smt. Amita Singh, Addl. Civil Judge (Sr. Divn.) Batala.
(3.) The District Judge has noticed that there is no complaint against the integrity and competence of the Presiding Officer and the application appears to have been filed just to delay the proceedings in the case since the applicants were in possession of the suit property. It was further noticed that the cases are more than 15 years old. Accordingly, for the reasons given, the application has been dismissed.;