MADANAMMA SMT Vs. SINGARENI COLLIERIES CO LTD

JUDGEMENT

(1.) Petitioner is before this Court seeking transfer of O.S. No.60 of 1992 on the file of the Sub-Court, Kothagudem to the Court of Subordinate Judge, Asifabad in Adllabad District.

(2.) It is stated that the said suit is one for declaration as to the legal heirs of the deceased Odelu who was said to be an employee of Singareni Collieries. Along with the petitioner, her two children are also parties to the said suit.

(3.) Petitioner now contends that the cause of action has not arisen at Khammam and therefore, maintenance of the suit at Khammam is without jurisdiction and, necessarily the suit has to be transferred to the place where the petitioner is staying i.e., Asifabad, Adilabad District.