AKULA NAGALAXMI Vs. AKULA RAVI KUMAR

JUDGEMENT

(1.) This C R P. is preferred against an order in an application filed u/s. 10 CPC. for transfer.

(2.) The petitioner who is the plaintiff in O S No. 25 of 1988 on the file of the Subordinate Judge's Court. Jangaon filed I A No. 343/88 for appointment of a Receiver. Defendants 1 and 2 filed I A No. 181/89 u/s. 10 CPC. for stay of the trial of the suit O S 25/88 along with all other interlocutory proceedings in the said suit on the ground that they filed O S No. 127/72 on the file of the District Court Warangal for partition of the suit properties and that suit is still pending.

(3.) O S No, 155/87 which is a suit for maintenance between Venkatayya and his wife ended in compromise under a compromise decree dt. 27-1-88 whereunder the wife was allotted one-third share got by Venkatayya in O S No. 127/72. OS. 25/88 was filed for partition of the properties into three shares and allotment of one-third share to the plaintiff.