VORUGANTI PRABHAKAR Vs. VIJAYA LAXMI AUTO FINANCE

JUDGEMENT

(1.) THE petitioner filed OS No. 2 of 2006 in the Court of the ii Additional District Judge, Nalgonda at suryapet against the respondents for the relief of rendition of accounts carried on by the partnership firm for the period between 26. 11. 1995 and December, 2004. He has also filed OS No. 3 of 2006 in the same court for rendition of accounts for the period from 15. 11. 1999 to the end of December, 2004 in respect of a firm, by name Vijaya real Estate. The trial of the suits commenced and the recording of evidence on the side of the petitioner was concluded. The trial Court started recording the evidence of the defendants.

(2.) THE petitioner filed these two tr. C. M. Ps. with a prayer to transfer the suits to another Court. According to him, the atmosphere in the trial Court is not congenial. This statement is made on the basis that the learned District Judge did not permit the petitioner to cross-examine DW1 and though certain inadmissible and irrelevant documents were filed by DW3, they were permitted, by overruling the objections raised in that regard.

(3.) APART from the petitioner, an advocate, by name Sri S. Radha Krishna murthy has also filed two affidavits stating inter alia that the Court did not entertain certain objections and certain comments were also made humiliating the advocates.