SARASWATI BAI Vs. ACHARYA VED BHUSHAN

JUDGEMENT

(1.) Petitioner is the defendant in O.S.No.1407 of 1986 on the file of the VII Assistant Judge, City Civil Court, Hyderabad.

(2.) In this Tr.C.M.P., she seeks transfer of O.S.No.1407 of 1986 pending on the file of the VII Assistant Judge, City Civil Court, Hyderabad to any other Court of competent jurisdiction for disposal on merits.

(3.) This petition is filed at a stage when the entire evidence on behalf of both sides was adduced and arguments were also advanced on behalf of the plaintiff in the said suit. When the matter was posted for advancing the arguments on behalf of the defendant on 28-6-1995 finally, the counsel appearing on behalf of the petitioner was not ready to proceed with the case on the said date, i.e., on 28-6-1995, the Court was requested to adjourn the case upto 30-6-1995 and again on an application filed by the petitioner herein under Order 17 Rule 1 of C.P.C. on 30-6-1995, the case was adjourned on 6-7-1995 enabling the petitioner's counsel to advance arguments on her behalf.