MAYA VARMA Vs. NAGARLA VISHNUVARDHAN

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed seeking transfer of O.S.No.734 of 2020 from the file of the IV Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, to the Court of the III Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, and to be tried together with O.S.No.872 of 2017.

(2.) Petitioners herein are the defendant Nos.1 and 3, respondent No.1 herein is the plaintiff, respondent Nos.2 and 3 herein are the defendant Nos.2 and 4 in O.S.No.734 of 2020.

(3.) Brief facts of the case are that respondent No.1 herein filed a suit in O.S.No.734 of 2020 on the file of IV Senior Civil Judge, Ranga Reddy District at L.B.Nagar, for damages of Rs.23,00,000.00 for wrongful prosecution against the petitioners and respondent Nos.2 and 4 herein. Respondent No.1 herein has also filed another suit in O.S.No.872 of 2017 on the file of III Additional Senior Civil Judge, R.R. District for recovery of Rs.14,36,000.00 and the parties in both the suits are one and same and both suits are pending adjudication. Petitioners herein filed an application vide Tr.O.P.No.86 of 2024 for transfer of O.S.No.734 of 2020 on the file of IV Addl.Senior Civil Judge, Ranga Reddy District at L.B.Nagar to be tried together with O.S.No.872 of 2017 for proper adjudication of the case. However, the said application was dismissed by the Principal District and Sessions Judge, Ranga Reddy district at L.B.Nagar vide order dtd. 2/1/2025 observing that issues to be decided in both the cases are different and even consideration of the facts and issues are also different. Therefore, the District Court was not inclined to allow the application and accordingly, dismissed the application.