Suresh Kumar Singal And Others vs Raj Kumar Singal And Another

Arvind Singh Sangwan, J

This common order shall disposed of above mentioned two petitions as they are similar in nature.

Prayer in the first petition is for transfer of the suit filed by respondent No. 1, titled as Raj Kumar Singal vs. Surinder Kumar Singal and another, pending before the Civil Judge (Jr. Divn.), Chandigarh to the competent Court of jurisdiction at Panipat.

Prayer in the second petition is for transfer of the suit filed by respondent No. 1, titled as Surinder Kumar Singal vs. Raj Kumar Singal and another, pending before the Civil Judge (Jr. Divn.), Chandigarh to to the competent Court of jurisdiction at Panipat.

Learned counsels for the parties submit that the dispute is between the two real brothers and though the efforts were made before the Mediation and Conciliation Centre of this Court for some amicable settlement, however, no settlement could be arrived at between the parties.

Learned counsels for the parties are ad idem that they have no objection if the aforesaid two suits are transferred to a competent Court of jurisdiction at Panipat, so that they may be decided together, as vide order dated 19.07.2022 passed by this Court in TA-425-2021 and other connected transfer applications, five civil suits inter se parties have already been transferred to Panipat.

In view of the consent given by learned counsel for the parties, these petitions are disposed of with a direction that aforessaid both the Civil Suits shall be transferred to a competent Court of jurisdiction at Panipat, along with all the records.

The District Judge, Panipat will assign these civil suits to the Court, to which earlier five suits have been assigned, so that the same may be decided together.

A photocopy of this order be placed on the file of other connected case.