PAMIDI VENKATA NAGESWARA RAO Vs. PAMIDI HEMALATHA

JUDGEMENT

(1.) HEARD Sri K. Venkateswarlu, learned counsel representing the petitioner.

(2.) THIS Transfer C. M. P. , is filed under section 24 of the Code of Civil Procedure, 1908 (CPC) praying for transfer of M. C. No. 32 of 2007 pending on the file of I Additional munsif Magistrate, Tenali, to be tried along with C. C. No. 154 of 2007 pending on the file of I Additional Munsif Magistrate, narasaraopet, Guntur District.

(3.) SEVERAL facts had been narrated in the affidavit filed in support of the Transfer c. M. P. It is needless to say that when transfer of M. C. No. 32 of 2007 pending on the file of I Additional Munsif Magistrate, tenali, to be tried along with C. C. No. 154 of 2007 pending on the file of I Additional munsif Magistrate, Narasaraopet, Guntur district, had been prayed for, Section 24 of cpc is not applicable.