CHANDY KURIAKOSE Vs. MOR GRREGORIOUS KURIAKOSE

JUDGEMENT

(1.) The orders impugned in this Original Petition are Exts.P13 and P14. As per the former, an order of injunction granted by the Munsiff's Court, Thiruvalla in O.S.No.554/2019, has been stayed; while, through the latter, the District Court, Pathanamthitta has taken the view that it has the jurisdiction to decide C.M.Appeal No.19/20, which is an appeal filed against the order of the Munsiff's Court, Thiruvalla.

(2.) The litigative history of this case would show that a Transfer Application, numbered as Tr.P(C)No.7/2020, had been earlier filed before this Court by the respondents herein, seeking that the aforementioned O.S.No.554/2019 be transferred from the Munsiff's Court, Thiruvalla to the competent Munsiff's Court, Kottayam. This transfer petition had been allowed by this Court through Ext.P6 judgment and it is conceded before me that the suit was thus transferred and renumbered before the Additional Munsiff's Court, Kottayam as O.S.No.241/2020.

(3.) However, before Ext.P6 judgment had been issued by this Court, the Munsiff's Court, Thiruvalla had issued an order in I.A.No.3632/2019 in O.S.No.554/2019 and this order has been challenged by the respondents herein by filing C.M.Appeal No.19/20 before the District Court, Pathanamthitta.