LINU VARGHESE Vs. GEORGE JACOB

JUDGEMENT

(1.) Transfer petition No.222/2020 is filed by the plaintiff in O.S.No.199 of 2019 pending before the Munsiff Court, Ranni to transfer the case to the Munsiff Court, Mavelikkara. Originally the suit was filed before the Munsiff Court, Chengannur as O.S.No.115 of 2012. Then the case was transferred to the Munsiff Court, Ranni as per an order dated 11.10.2019 in Tr.P.(C) No.616 of 2019. Now the case is pending before the Munsiff Court, Ranni. The respondents/defendants have entered appearance in O.S.No.199 of 2019 pending before the Munsiff Court, Ranni.

(2.) Transfer petition No.728 of 2019 has been filed by the plaintiffs in O.S.No.57 of 2016 before the Munsiff Court, Mavellikara. This transfer petition has been filed by the petitioners to transfer the said case to the Munsiff Court, Ranni to be tried along with O.S.No.199 of 2019 pending before the Munsiff Court, Ranni.

(3.) At the time of argument, the learned counsel appearing for the petitioner in Transfer Petition No.222 of 2020 and the learned counsel for the petitioner in Transfer Petition No.728 of 2019 have reached to a consensus that both cases can be tried before the Munsiff Court, Chengannur.