SATHENI MALLIAH Vs. KASATTI VENKAT RAMAIAH

JUDGEMENT

(1.) This is a petition filed for transfer of AS 1/89, pending in the District Court, Karimnagar, to any other District Court. The petitioner is a respondent in the said appeal.

(2.) The ground on which the petitioner seeks ths transfer is that the 3th respondent is relafed to the Central Nazir of the District Court, Karimnagar. It is stated in the affidavit of the petitioner that the respondents were proclaiming in the village that they will influence the presi- diag officer through the Central Nazir and succeed in the appeal. It was further alleged that respondent No. 5 was seen long with the Central Nazir as the residence of the Presiding Officer and that a great apprehension is caused in the mind of the petitioner that he will not get justice in the appeal.

(3.) A report was called for from the District Judge, Karitnnagar oa the averments made by the petitioner in his affidavit. The learned District Judge submitted a report stating that he has no knowledge about the relationship of the Central Nazir with the respondents and that he is also not aware of any proclamation said to have been made by the respondents in the village. The allegation that the 5th respondent came to the residence of the District Judge along with the Central Nazir was also denied and the report states that the apprehension of the petitioner is misconceived. It was stated that the learned District Judge has no objection for the transfer of the appeal to any other court.