PULLAGURA RENUKAMMA Vs. BOMMANA VENKATA LAXMAMMA

JUDGEMENT

(1.) Heard both the counsel.

(2.) The Transfer CMP is filed under Section 24 of C.P.C. to transfer O.P.No.3 of 2001 on the file of the Junior Civil Judge-cum-Election Tribunal, Allagadda to the court of Junior Civil Judge-cum-Election Tribunal, Nandyal and pass such other orders.

(3.) Sri C. Prakash Reddy, the counsel representing the petitioner in all fairness had submitted that this transfer CMP under Section 24 of C.P.C. is not maintainable, in view of the fact that the relief prayed for is to transfer an Election O.P.No.3 of 2001 on the file of the Junior Civil Judge-cum-Election Tribunal, Allagadda to the court of Junior Civil Judge-cum-Election Tribunal, Nandyal. But, however, the learned counsel sought permission of this Court to convert the proceeding into one under Article 227 of the Constitution of India.