TUMMIDI BULLI GOVINDARAJU Vs. TUMMIDI RAM KUMAR

JUDGEMENT

(1.) I have heard both sides.

(2.) These petitions are filed by the petitioners under Sec. 24 of the Code of Civil Procedure (in short "CPC"), seeking transfer of cases in respect of immovable property and movable property, shown in the respective schedules in the plaint between the same parties, can be disposed of by Common Order.

(3.) The Tr.CMP No.160 of 2023 is filed by the petitioners, who are the 3rd defendant and 7th defendant, seeking transfer of OS No.75 of 2020 on the file of VI Additional District Court, Visakhapatnam to any other Courts at Rajamahendravaram. The Tr.CMP No.60 of 2024 filed by the petitioner, who is the plaintiff in OS No.27 of 2021, seeking transfer of the suit from V Additional District Court, Rajamahendravaram to II Additional District Court, Visakhapatnam. The Tr.CMP No.61 of 2024 filed by the petitioner, who is the 1st defendant in OS No.30 of 2021, seeking transfer of the suit from VIII Additional District Court, Rajamahendravaram to II Additional District Court, Visakhapatnam.