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Judgment
H.S. Thangkhiew, J
This is an application under section 24(5) of the CPC for transfer of Title Suit No. 47 of 2024, from the Court of Shri. A.E.Gatphoh, Subordinate District Council Court, Shillong, to the Court of the Assistant to Deputy Commissioner, East Khasi Hills, Shillong.
The petitioner in person, has submitted that the transfer is sought in view of the fact that the matters which are substantial in issue in the suit sought to be transferred are also in issue in the Court of the Assistant to Deputy Commissioner, Shri. D.K.K.Mihsill, in Title Suit No. 8 of 2025 and Title Suit No. 16 of 2024. She submits that for ease of adjudication, the transfer has been sought.
Ms. S.K.Nongrum, learned counsel for the respondent No. 2, who is the defendant in Title Suit. No. 47 of 2024, has no objections to the said transfer.
Mr. B.A.Wanswett, learned counsel for the respondent No. 3, who is also a party in the proceedings also has no objections.
Accordingly, the prayer of the petitioner in person is allowed and Title Suit. No. 47 of 2024, pending in the Court of Shri. A.E.Gatphoh, Subordinate District Council Court, Shillong, shall stand transferred to the Court of Shri. D.K.K. Mihsill, Assistant to Deputy Commissioner, Shillong, to be tagged together with Title Suit. No. 8 of 2025 and Title Suit No. 16 of 2024, pending before that Court.
With regard to the other prayer made by the petitioner in person, the same is not considered by this Court as the relief prayed for should be made before the Trial Court itself.
As ordered above, matter stands closed and disposed of.