Allahabad High Court
Tabassum @Guddi And 3 Other vs Tahara And Another on 15 September, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:163548
HIGH COURT OF JUDICATURE AT ALLAHABAD
TRANSFER APPLICATION (CIVIL) No. - 514 of 2025
Tabassum @Guddi And 3 Other
.....Applicant(s)
Versus
Tahara And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Dheerendra Singh, Mohammad Tahir Kurashi, Mohd Shamim Khan
Counsel for Opposite Party(s)
:
Court No. - 37
HON'BLE CHANDRA KUMAR RAI, J.
1. Heard Mr.Deepak Singh Patel, learned counsel holding the brief of Mohd Shamim Khan, learned counsel for the applicants.
2. Brief facts of the case are that original suit no.133 of 2014 filed on behalf of the applicants for cancellation of the sale deed is pending before the Court of Civil Judge (Junior Division) Jansath, Muzaffar Nagar and another original suit No.229 of 2017 filed by opposite party No.1 for permanent injunction seeking relief against the defendant Nos. 1, 2 and 3 for the same property is also pending in the Court of Civil Judge (Senior Division) Muzaffar Nagar. Applicants are proforma defendants in original suit No.229 of 2017. Transfer application filed by applicants before District Judge has been dismissed vide order dated 20.07.2024. Hence the instant transfer application for the following relief:-
"It is therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the present application and transfer the suit No.133 of 2014 (Abdul Rahi and others Vs. Smt. Tahira and others) pending in the Court of Civil Judge (J.D.) Jansath, Muzaffar Nagar to the competent court of District-Court, Muzaffar Nagar and / or may pass such other and further order, which this Hon'bale court may deem fit and proper under the facts and circumstances of the case."
3. Learned counsel for the applicants submitted that proceeding of original Suit No.133 of 2014 pending in the Court of Civil Judge (Junior Division) Muzaffar Nagar should be transferred to competent court of Muzaffar Nagar as subsequent suit has been filed by opposite party in respect to the same property. He submitted that in order to avoid contradictory judgment in respect to the same property, the proceeding of earlier suit filed in the year 2014 should be transferred.
4. I have considered the arguments advanced by the learned counsel for the applicants and perused the record.
5. There is no dispute about the fact that suit for cancellation of sale deed being suit No.133 of 2014 is pending at the instance of applicants in the Court of Civil Judge (Junior Division) Muzaffar Nagar and subsequent suit filed by opposite party No.1 for permanent injunction in the year 2017 is pending in the Court of Civil Judge (Senior Division) Muzaffar Nagar.
6. In order to appreciate the controversy the perusal of the order dated 20.07.2024 passed by District Judge will be relevant which is as under:-
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8. ?????????? ?? ??? ?? ?????? ?????? 133 ?? 2014 ?????? ???? ???? ??????? ?????, ?? ????? ??, ?????? ??????, ????? ???? ????????? ??? ????? ?? ??? ??? ?????? 229. ?? 2017 ??????? ?????? ???? ????? ???? ??????? ????? ??? ?? ??? ????? ??, ?????? ??????, ???????? ?????? 2. ????????? ??? ????? ??, ?? ?? ???? ?? ???????? ???? ??? ?? ?? ???? ????? ??? ??????? ??????? ?? ?? ??? ???? ??????? ??? ??? ????? ????? ?? ?? ??? ???????? ??? ?????? ?? ???? ?????
9. ????? ????????? ???? ?? ??? ?????? ?????? ?????? 133 ?? 2014 ?????? ???? ???? ??????? ????? ??? ??? ?????? 229 ?? 2017 ??????? ?????? ???? ????? ???? ??????? ????? ???? ?? ???? ???????? ????? ?? ??? ??. ????? ??????? ?? ?????? ???? ?? ?? ?????? ?????? 133 ?? 2014 ?????? ???? ???? ??????? ?????? ?? ????????? 2152.80 ????? ?? ??? ??? ?????? 229 ?? 2017 ???????, ?????? ???? ????? ???? ??????? ????? ??? ?? ????????? 6 ??? ????? ??? ????? ??, ?????? ??????, ?????, ???? ????????? ?? ???????? ?? 5 ??? ????? ?? ?? ????????? ?? ????? ?? ????? ?? ????????????? ??????? ??? ????? ?????? ?????? 133 ?? 2014 ?????? ???? ???? ??????? ????? ?? ????? ?? ????????????? ????? ??, ?????? ??????, ????? ???? ????????? ?? ??????? ?? ??? ??? ????????? ??? ??? ?????? 133 ?? 2014 ?????? ???? ???? ??????? ????? ?? ????? ??, ?????? ??????, ????? ???? ????????? ?? ???? ????????? ?????? ???? ???? ?? ??? ????????? ???? ???? ???? ???? ??? ??? ????? ???? ??? ???????????? ?? ???????????? ??? ????? ????????? ???? ??????? ???? ???? ????? ???? ???? ???? ?? ????? ?????? ???? ???? ????? ???? ???? ???
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??????: 20.07.2024
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7. Considering the fact that earlier suit was filed in the year 2014 for cancellation of sale deed in the Court of Civil Judge (Junior Division) and the subsequent suit has been filed in the year 2017 in the Court of Civil Judge (Senior Division) Muzaffar Nagar in the year 2017 for permanent injunction, there is no question to transfer the earlier suit for cancellation of sale deed from the Court of Civil Judge ((Junior Division) Muzaffar Nagar to the court of Civil Judge (Senior Division).
8. No case for transfer under Section 24 of Civil Procedure Code is made out.
9. The instant transfer application is dismissed accordingly.
(Chandra Kumar Rai,J.)
September 15, 2025
PS*/Vandana
