P P MAMOO KOYA Vs. P ANDU

JUDGEMENT

(1.) The petitioner has presented this civil petition under S.24 of the C.P.C. (the 'Code' for short) to transfer O.S. No. 631 1S81 from the court of the Munsiff, Mangalore, D.K. and O.S.No. 141/1981 from the court of the Civil Judge, Kodagu at Madikeri, to the court of the Civil Judge, Mangalore, D.K., tor being tried with O.S. No. 154,1982 on its file.

(2.) The facts on which the petition is founded may be stated, in brief, as follows :

(3.) The respondent has filed written objections opposing the petition on various grounds a detailed reference vo the contents of the objection statement may not be necessary. However, the respondent in his turn, having requested the court to reject the prayer of the petitioner, made a request suo motu to transfer O.S. No.631/1981 from the court of Munsiff,Mangalore and O.S. No. 154/1982 from the court of the Civil Judge, Mangalore to the Court of the Civil Judge, Kodagu at Madikeri to meet the ends of justice.