ASHA BI Vs. SHAIK HAYAT SHARIEF

JUDGEMENT

(1.) This petition is filed under Sec. 24 CPC to transfer A.S.No.201 of 2012 now pending on the file of the Court of the learned II Additional District Judge, Krishna at Vijayawada to this Court to be heard along with S.A.No.14 of 2015.

(2.) The petitioner instituted O.S.No.1159 of 2005 on the file of the Court of the learned IV Additional Senior Civil Judge (FTC), Vijayawada against the respondents herein and others to declare that the sale deed dtd. 7/5/1993 executed by the 1st defendant therein in favour of the respondents being null and void. The suit was decreed by the judgment dtd. 9/9/2011. Against it, A.S.No.313 of 2011 was filed and the above appeal was disposed of by learned XII Additional District Judge, Krishna at Vijayawada setting aside the same. Against it, S.A.No.14 of 2015 is filed by the petitioner and it is now pending on the file of this Court.

(3.) O.S.No.1018 of 2011 was instituted by the petitioner against the respondents herein, who were defendants 2,3,4 and 6 for relief of permanent injunction on the file of the Court of the learned IV Additional Junior Civil Judge, Krishna at Vijayawada. It was dismissed by the decree and judgment dtd. 4/5/2012. The petitioner preferred A.S.No.201 of 2012 now pending on the file of the Court of the learned II Additional District Judge, Krishna at Vijayawada.