15. Judges not to try suits in which they are interested; or to try appeals from decrees passed by them in other capacities.
(1)No District Judge, Subordinate Judge or Munsiff shall try any suit, proceeding or other case to which he is a party or in which he is personally interested.(2)No District Judge or Subordinate Judge shall hear any appeal against a decree or order passed by himself.(3)When any such suit, proceeding, case or appeal as is referred to in sub-section (1) or sub-section (2) comes before any such officer, he shall transmit forthwith the record of such suit, proceeding, case or appeal, as the case may be, to the court to which he is immediately subordinate with the report of the circumstances attending the reference.(4)The superior court may transfer the suit, proceeding, case or appeal either to itself or to any court under its administrative control competent to decide it.
