M. SIVA GANGADHAR Vs. M RAGHAVENDRA

JUDGEMENT

(1.) The petitioners filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw the suit in O.S.No.1157 of 2022, on the file of the Principal Junior Civil Judge, Tirupati and transfer the same to the Principal District Judge, Kurnool District.

(2.) The case of the petitioners in brief is as follows: I. The petitioner No.1 is an old aged person suffering from various age related ailments and physical infirmities and is presently residing at Guntakal Mandal, Anantapur District, after being forcibly ousted from his native residence by his own sons, who are the respondents herein. The petitioner No.1 pleaded that due to his old age ailments, it is very difficult for the petitioner No.1 to travel at a distance of approximately 350Kms from Ananthapur District to Tirupati District, as such the petitioners are constrained to file the present transfer petition seeking to withdraw the suit in O.S.No.1157 of 2022, on the file of the Principal Junior Civil Judge, Tirupati and transfer the same to the Principal District Judge, Kurnool District.

(3.) Learned counsel for the respondents contended that there are no merits in the transfer petition and requested to dismiss the present transfer civil miscellaneous petition.