J PEDDA REDDAMMA Vs. B TWINKLE

JUDGEMENT

(1.) This application is filed seeking transfer of O.S.No. 16 of 1998 on the file of the Court of Additional District Judge, Madanapally to any other competent Court for disposal according to law on the ground that the petitioners, who are defendants 4, 5 and 6 in the suit, have an. apprehension that they may not get justice because of the attitude of the Presiding Officer of the Court in proceeding with the case.

(2.) The aforesaid O. S. No.16 of 1998 was filed by minor plaintiffs, who are respondents 1 and 2 therein, represented by their mother and guardian, seeking partition of the properties specified in the schedules appended to the plaint into three equal shares and for allotment of two such shares to them. The suit initially was instituted against respondents 3 and 4 only as defendants 1 and 2. Subsequently on I.A.No. 1 of 2000, filed by the petitioners and G. Santhamma they were impleaded as defendants 3 to 6, by the order dated 06.08.2000. As per the order in I.A.No. 114 of 2002 dated 24.04.2002 respondents 7 and 8, were impleaded as defendants 7 and 8.

(3.) I.A.No.323 of 2002 for framing an additional issue, and I.A.No.324 of 2002 to recall P.W.2 for further cross l.A.No. 39 of 2002 to trial Court for fresh consideration. After remand the learned trial judge allowed l.A.No. 39 of 2002 and permitted the 5th respondent to amend the written statement.