PALANISAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are plaintiffs in Exts.P1 to P5, suits pending before the Munsiff's Court, Devikulam. What made them to file this writ petition is the definition of Section 2 (d) of the Munnar Special Tribunal Act, 2010 (hereinafter referred to as the "Act" for short) and the proposed transfer of the aforesaid suits to the Tribunal constituted under the Act.

(2.) SECTION 2 (d) of the Act which defines "dispute" in the following words:

(3.) THEREFORE, recording the submission made by the learned Additional Advocate General to the above effect, I direct that pending amendment to the Act suits involving only disputes between private parties and not involving the Government, Government properties including Exts.P1 to P5, shall not be transferred to the Tribunal constituted under Section 3 of the Act. Writ petition is disposed of as above. Registry will communicate a copy of this judgment to the Munsiff's Court, Devikulam for compliance.