RAMESH CHANDRA SONI Vs. MUKUNDDAS SONI

JUDGEMENT

(1.) Proof of service filed. Notice sent to respondent Nos.1 to 3 were returned unserved with an endorsement 'unclaimed'. It is deemed that the service against respondent Nos.1 to 3 is sufficient. Hence, they were set ex parte. Respondent Nos.4 to 7 are not necessary parties.

(2.) Heard learned counsel for the petitioner.

(3.) This transfer civil miscellaneous petition has been filed by the petitioner/plaintiff under Sec. 24 of the Code of Civil Procedure, 1908 with a prayer to transfer O.S.No.2658 of 2018 from the file of the XX Additional Junior Civil Judge, City Civil Court, Hyderabad, to any other competent Court in Hyderabad.