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 IN THE SUPREME COURT OF INDIA  CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 430    OF 2011

(Arising out of SLP(C) No.14869/2009)

KALI CHARAN AND ORS.                      Appellant(s)

                    :VERSUS:

SUDHA RANI AND ORS.                       Respondent(s)

O R D E R

1. Leave granted.

2. The  appellants  are  aggrieved  by  the  order  

dated 30.1.2009 passed by the learned Single Judge  

of  the  High  Court  of  Punjab  and  Haryana  at  

Chandigarh in C.M. No.10110-CII/2007 (O & M).

3. Learned  counsel  appearing  on  behalf  of  the  

appellants submits that about 10 suits pertaining to  

the estate of Janaki Devi are pending before the  

Civil Court at District Panchkula. By the aforesaid  

order passed by the learned Single Judge of the High  

Court,  Civil  Suit  No.30  of  2006  (re-numbered  as  

52901CO140  882006)  and  Civil  Suit  No.978  of  2006  

(re-numbered  as  52901CO136  812006)  which  also  

pertain  to  the  estate  of  Janaki  Devi,  have  been

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transferred  from  Panchkula  to  Yamuna  Nagar.  His  

apprehension  is  that  there  may  be   conflicting  

decrees  if  they  are  tried  by  different  Courts.  

Therefore, it is in the interest of justice that one  

Court should decide all these cases.  

4. As  mentioned   above,  ten  suits  are  already  

pending  before  the  Civil  Court  at  District  

Panchkula. Learned  counsel appearing  on behalf  of  

the appellants further submits that the injunction  

suits which are pending before the Civil Court at  

Yamuna Nagar, appellants are not parties to those  

suits.   

5. In the facts and circumstances of the case and  

in the interest of justice, we deem it appropriate  

to re-transfer the aforementioned suits to the Civil  

Court  at  District  Panchkula.  Accordingly,  the  

impugned order is set aside. We also direct that the  

injunction suits, i.e. Civil Suit Nos.217, 486, 526,  

288 and 85 of 2006, which are pending before the  

Civil  Court  at  Jagadhri,  District  Yamuna  Nagar  

(details of which have been given at Page D & E of  

the List of Dates to this petition) be transferred

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to the Civil Court at District Panchkula.

6. We  request  the  learned  District  Judge,  

Panchkula, either to decide these cases himself or  

assign them to one judicial officer who may decide  

all these cases expeditiously.  

7. With  these  observations,  this  appeal  is  

disposed of leaving the parties to bear their own  

costs.       

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; January 10, 2011.