SAVITHRAMMA Vs. PRALOY KUMAR DEY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) This revision petition is filed challenging the order dtd. 7/1/2022 passed in Misc. No.511/2020 filed under Sec. 24 of C.P.C. seeking transfer of O.S.Nos.25773/2016, 25774/2016, 25821/2016, 25835/2016 and 25912/2016 pending on the file of CCH-58, Mayo Hall, Bengaluru to Court Hall No.29, Mayo Hall Unit Bengaluru where O.S.No.26127/2017 filed by the petitioner is pending.

(3.) Learned counsel for the petitioner would vehemently contend that the Trial Court has committed an error in dismissing the said petition. The counsel would vehemently contend that the petitioner has filed the suit for declaration and possession in respect of Sy.No.82/2 and in the said suit, Sy.No.82/2 is mentioned as 'A' schedule and he has also shown Sy.No.82/8A as 'B' schedule and property of the respondents, which they have purchased is shown as 'C' schedule and all these matters have to be tried together in one Court and hence, sought for transfer of the case to Court Hall No.29, where the suit filed by the petitioner is pending and other suits are pending in Court Hall No.58. The counsel also would contend that the Trial Court committed an error in rejecting the petition and failed to take note of the fact that the petitioner is also claiming the relief of possession since, the respondents are squatting on the property belonging to the petitioner herein.