BHAWANDAS SHARMA Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner is before this Court seeking to set aside the order dtd. 5/1/2021 in Misc. Petition No.438/2019 passed by the Principal City Civil and Sessions Judge, Bengaluru, reverse the same and allow the miscellaneous petition for transfer filed by the petitioner in its entirety.

(2.) Misc. Petition No.438/2019 has been filed seeking for transfer of suits in O.S No.5735/2008 pending on the file of CCH-45, O.S No.254/2009 pending on the file of CCH-69 (now CCH-84), O.S. No.7187/2018 pending on the file of CCH-41, O.S No.4344/2012 pending on the file of CCH-36, O.S No.633/2018 pending on the file of CCH-38.

(3.) O.S No.5735/2008 has been filed seeking for partition of the properties between the plaintiff and defendants, one of the properties being property No.10/1, 1st Floor, Lakshminarayan Complex, Vasanthnagar, Bengaluru. In the said suit, averments are made as regards the dissolution of the partnership deed stated to have been entered into, and in view of the dissolution thereof, certain gift deed executed as regards properties subject matter of the suit for partition. In the said partition suit, petitioner, respondents 5 and 6 are the plaintiffs. Respondents No.3, 4, 8, 9 and 10 are the defendants.