M SUBRAMANYA SHASTRI Vs. CHANDRASEKHARA SHASTRI

JUDGEMENT

(1.) ORDER:-

(2.) IN C.R.P. No. 4937 of 1990 the petitioner is the plaintiff in O.S. No. 440 of 1986 and first respondent in Arbitration Case. The respondents 1 to 19 are the defen- dants in the suit and parties to the arbitration proceedings.

(3.) ORIGINALLY, the suit for dissolution was filed in O.S. 107 of 1986 and subsequently due to the amendments issued to the Civil Courts Act the suit was transferred to the Munsiff's Court and registered as O. S. No. 615 of 1989. Therefore, a decision in C.R.P. No. 4937 of 1990 will have a bearing in deciding the question regarding the transfer of the suit.