ALLADI BUCHI RAJU Vs. UPPU SUNITHA

JUDGEMENT

(1.) The defendants in O.S.No.74 of 2017 in the Court of the IX Additional District Judge, Rajamahendravaram, East Godavari District, have filed the present Transfer C.M.P., for transferring the suit to any Court at Visakhapatnam.

(2.) The plaintiffs/respondents herein are the daughters of the 1st and 2nd petitioners herein. They had filed the above suit for partition of the property that is claimed to be the family property consisting of about 24 items of property.

(3.) Sri T.M.K. Chaitanya, learned counsel for the petitioners submits that out of the said 24 items of property only 5 items of property are coming within the jurisdiction of the Court at Rajamahendravaram while 19 items of property are falling within the jurisdiction of the Court at Visakhapatnam. He submits that any order passed in the case would affect a large number of properties in Visakhapatnam and the parties will have difficulty in implementation of the order passed by the Court at Rajamahendravaram. He further submits that petitioners 1 and 2 are more than 70 years old and would find it extremely difficult to travel from Visakhapatnam to Rajamahendravaram for the trial.