PEDDINENI RAVINDRA Vs. CHORAGUDI INDIRAMMA

JUDGEMENT

(1.) The 1st respondent herein filed O.S.No.660 of 2002 in Court of III Additional Junior Civil Judge, Nellor, against respondents 2 and 3, for permanent injunction in respect of the suit schedule the properties. She is said to have obtained on order of temporary injunction in I.A.No.709 of 2002 on 16-07-2002.

(2.) Alleging that the proceedings are collusive in nature, the petitioner got himself impleaded as defendant No.3, and pleaded that the suit schedule property belongs to him. It was also contended that, under the guise of temporary injunction, the 1st respondent has dispossessed the petitioner. Petitioner also filed L.G.O.P.No.4 of 2003 in the Court in the District Judge, Nellore, under the provisions of A.P. Land Grabbing (Prohibition) Act, for recovery of that very property from the respondent No.1. The same is said to be pending. This transfer C.M.P. is filed seeking transfer of O.S.No.660 of 2002 from the Court of III Additional Junior Civil Judge, Nellore, to the Court of District Judge, Nellore. Though notice was served on respondent No.1, she has not chosen to respond. Respondents 2 and 3 are said to be only formal parties.

(3.) Sri P. Sridhar Reddy, learned counsel for the petitioner submits that since the subject matter of O.S.No.660 of 2002 and L.G.O.P. No.4 of 2003 are one and the same, it is appropriate that both of them are dealt with by the same Court. It is also his case that the 1st respondent, who is also impleaded in L.G.O.No.4 of 2003, has taken inconsistent pleas.