LAWS(APH)-2004-12-52

ISUNURU SARVESWARA RAO Vs. ISUNURU VENKAT TATA RAO

Decided On December 21, 2004
ISUNURU SARVESWARA RAO Appellant
V/S
ISUNURU VENKAT TATA RAO Respondents

JUDGEMENT

(1.) Heard the petitioner representing himself. Perused the material placed before me.

(2.) Petitioner filed the present petition seeking transfer of the suit in OS No.310 of 1993 from the file of the Court of Additional Senior Civil Judge, Guntur, to any of the Courts in the twin cities of Hyderabad and Secunderabad or to any of the Courts in Rangareddy District.

(3.) An affidavit has been filed giving out innumerable grounds seeking transfer, which need not be reiterated in the present order.