SURAPUNENI RANI Vs. SURAPUNENI LATHA

JUDGEMENT

(1.) In all these Transfer CMPs, the parties are common. Hence, they are disposed of through common order.

(2.) Petitioner in Tr.C.M.P.Nos.87, 89 and 90 of 2004 is M/s August Leo Granites Private Limited. In Tr.C.M.P.No.86 of 2004, one Smt. Surapuneni Rani is the petitioner. In all these matters, the various suits, referred to therein, are sought to be transferred to the Court of IV Additional District Judge, Visakhapatnam.

(3.) Tr.C.M.P. No.86 of 2004 is filed seeking transfer of O.S. No. 1756 of 2003 on the file of the Junior Civil Judge, Visakhapatnam. This suit is filed for injunction in respect of office premises of the petitioner-company situated at Visakhapatnam. Tr.C.M.P. No.87 of 2004 is filed seeking transfer of O.S. No.663 of 2003 on the file of the n Additional Junior Civil Judge, Chittoor. This suit is said to have been filed seeking a permanent injunction, in respect of machinery belonging to the petitioner-company. Tr.C.M.P.No.89 of 2004 is filed for transfer of O.S.No.95 of 2003 on the file of the Junior Civil Judge, Rajam, Srikakulam District, which is filed for a permanent injunction, in respect of a mine. Lastly, Tr.C.M.P.No.90 of 2004 is filed with a prayer to transfer O.S.No.664 of 2003 on the file of the II Additional Junior Civil Judge, Chittoor. This suit is filed seeking permanent injunction, in respect of machinery of the petitioner-company.