High CourtsSingle Bench(1983) 04 J&K CK 0003

Abinash Chander vs Union of India

Jammu And Kashmir High Court · Decided on 23 April 1983 · Citation: (1983) SriLJ 202

HON’BLE JUDGES
Mufti Baha-ud-Din Farooqi, C.J
CASE NUMBER
Civil Original Application No. 156 Of 1981

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Judgment

10 paragraphs · 231 words

This is an application for transfer in a civil suit pending between the parties in the court of Additional District Judge Jammu The suit was originally

filed in this court and since the valuation was less than Rs 50, 000/ it has been transferred for hearing and disposal to the Additional District Judge,

Jammu. The petitioner has prayed that the order be recalled and the suit be withdrawn to the file of this court for trial and disposal under law. The

main ground urged in support of the prayer is"" that the subject matter of and cause of action for the suit pertains to District Udhampur and as such

the court of Addl. District Judge of Jammu can not have any legal jurisdiction to try the suit unless proper procedure is fallowed Assuming that the

Additional District Judge does not have the territorial jurisdiction to try the suit, he can still conduct the trial if the case is transferred to him by this

court.

The ground taken therefore has no merit in it. The other ground urged in the application is that the valuation of the suit is as the applicant puts it

implicitly huge"" That does not disentitle t'e District Judge to try the suit if he can otherwise do so under law. This ground too has no substance in it,

For the reasons stated above this application is rejected.