G VEERRAJU Vs. CHANDRAKANTHAM

JUDGEMENT

(1.) This is an application seeking transfer of LA.No. 1443/92 in O.S.SR. No. 50/91 on the file of the Principal Subordinate judge, Kakinada to the file of any other Sub-Judge's Court at Kakinada or to the III Additional District Judge, Kakinada.

(2.) It is stated that on earlier occasion, in other proceedings filed by the respondent in O.S.No. 332/88, the respondent herein seems to have filed I.A.No. 3628/91 in the said suit for impleading her as legal representative of deceased Kesavamurthy on the ground that she is the widow and also his legatee under a will alleged to have been executed by her husband in respect of the properties in question. Though the said I. A. was contested by the petitioner, the contention of the petitioner seems to have been rejected by the Principal Subordinate Judge and allowed the said LA.

(3.) It is stated that an un-registered O.S.SR No. 50/91 has been filed by the deceased Kesavamurthy against the petitioner for alleged arrears of rent of subsequent years. The respondent seems to have filed I. A.No. 1443/92 bringing herself on record as legal representative of her deceased husband relying on the earlier order dated 27-9-1993 in LA.No. 3628 /91. Since the matter is coming up for orders before the same Judge, the petitioner seems to have filed O.P. No.159/94 before the III Additional District Judge, Kakinada seeking to transfer the said I. A.No. 1443 /92 pending on the file of the Principal Sub-Judge, Kakinada to any other Sub-Judge's Court. However, the said O.P. was dismissed.