RACHURI KAILASANADH Vs. RACHURI RAJAKUMARI CHANDRA

JUDGEMENT

(1.) The petitioners herein filed the present petition under Sec. 24 Code of Civil Procedure, 1908 (for short 'CPC'), seeking to withdraw the R.C.C.No.1 of 2023, on the file of Principal Junior Civil Judge Court, Rayachoty and transfer the same to Principal Junior Civil Judge Court whichever is nearby Rayachoty, for trial and disposal.

(2.) Heard both sides counsel on record.

(3.) As seen from the material available on record, the contention of the petitioner is that the respondent is their tenant in respect of the suit schedule premises; however, the respondent is denying the same, and he denied the jural relationship between both the parties, but the said aspect has to be decided by the concerned Court before whom the case is pending.