LAWS(APH)-2002-12-156

SHAIKH ABDUL HAQ Vs. DURDANA QAISER

Decided On December 26, 2002
Shaikh Abdul Haq Appellant
V/S
Durdana Qaiser Respondents

JUDGEMENT

(1.) Heard Sri Gulam Mustafa Rabbani and Sri Basith Ali Yavar, the learned counsel representing the respective parties.

(2.) The Transfer C.M.P. is filed under Sec. 24 of Code of Civil Procedure praying for the transfer of suit O.S. No. 208 of 2000 on the file of the Family Court at Hyderabad to the 5th Senior Civil Judge, City Civil Court, Hyderabad to be tried with O.S. No. 513 of 2001 on the file of the said court and for further orders.

(3.) The facts in brief are as follows: