ALIYA BEGUM Vs. GAUSIYA KHAN

JUDGEMENT

(1.) The parties being common, both these cases are taken up together for disposal.

(2.) By virtue of filing C.M.C. No. 41 of 2001, Smt. Aliya Begum, the mother-in-law of opposite party No. 1, Smt. Gausiya Khan has prayed for transfer of Execution Case No. 1 of 2000, pending in the Court of Additional District Judge (Ayodhya Prakaran), Lucknow to any other Court in any district.

(3.) By means of the other C.M.C. No. 53 of 2000, the aforesaid petitioner Smt. Aliya Begum prays for transfer of Regular Suit Nos. 47 of 1989,233 of 1988,270 of 1989,192 of 1996,180 of 1996 along with Execution Case No. 1 of 2000, pending in the Court of Additional District Judge (Ayodhya Prakaran), Lucknow to any other neighbouring district for trial and disposal.