MALISETTI SUBBA RAO Vs. KANNETI SIVA PARVATHI DEVI

JUDGEMENT

(1.) This Civil Revision Petition is filed to challenge the decree and order dated 19.04.2006 made in C.M.A. No. 12 of 2005 by the Additional Senior Civil Judge, Tenali by confirming the order dated 12.04.2005 made in C.R.F. No. 12208 of 2004 on the file of I Additional Junior Civil Judge, Tenali for returning the plaint for presentation in proper Court.

(2.) We have heard the learned counsel for the petitioner.

(3.) The learned counsel for the petitioner submits that when this Court laid the proposition of law in 1996 An.W.R. 282 and 1969 An.W.R. 222 to the effect that "Assignment would constitute a part of the cause of action and the Court within whose jurisdiction the assignment took place would have jurisdiction to entertain the suit", the appellate Court should have held that the trial Court has got territorial jurisdiction to try the suit.