MANEPALLI MOHAN RAO Vs. KOTIPALLI LAKSHMI SARASWATHI PARVATHI

JUDGEMENT

(1.) The petitioner filed this petition under Sec. 24 of the Civil Procedure Code, seeking to withdraw E.P.No.2 of 2024 in O.S.No.91 of 2017 on the file of Civil Judge (Senior Division), Narsapur, West Godavari District along with E.A.No.68 of 2024 and transfer the same to the Court of III Additional District Judge, Kakinada, East Godavari District.

(2.) The case of the petitioner in both the Transfer Civil Miscellaneous Petitions, in brief, are as follows:

(3.) The 2nd respondent filed counter-affidavit. The brief facts are as follows: