KILARAPU (SINGARA) UMAMAHESWARI Vs. NERUSU JANSILAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners aggrieved by the order dated:19-10-2012 in Transfer Original Petition No.467 of 2012 passed by the learned Principal District Judge, West Godavari, Eluru.

(2.) The contention of the petitioners is that the Land Grabbing Court is a Special Tribunal and the Suit cannot be transferred to Land Grabbing Court which has no power/jurisdiction to trial a civil Suit. It is further contended that by trying the Suit by the District Court/Land Grabbing Court, the petitioners will be loosing right of appeal.

(3.) Per contra, Counsel for the respondents contended that to avoid conflicting judgments since the parties are one and the same, and the Principal District Judge is a designated Land Grabbing Court, it can have power to withdraw the Suit from Senior Civil Judge and try along with Land Grabbing case.