KURIAKOSE Vs. GENERAL MANAGER TELECOMMUNICATIONS

JUDGEMENT

(1.) O.S.No.54 of 1978 and O.S.No.108 of 1978 are being tried jointly in the court of the learned II Additional Subordinate Judge, Trivandrum. The petitioner herein is the plaintiff No.1 in O.S.No.54 of 1978 and plaintiff No.2 in O.S.108 of 1978. The other plaintiffs have not joined in this petition. The respondents are the defendants. This petition is for transfer of the suits from the court of the Second Additional Subordinate Judge, Trivandrum, to the court of the Principal Sub Judge, Trivandrum, or the I Additional Sub Judge, Trivandrum.

(2.) The learned District Judge, Trivandrum, before whom O.P.(T.P.) 117 of 1991 was filed in the first instance, dismissed the application for transfer.

(3.) The litigation between the plaintiffs who represent the Malankara Metropolitan of the Malankara Orthodox Syrian Church and the respondents who represent the St.George's Orthodox Church, has a long and chequered history, an elaborate reference to which is unnecessary. I will briefly set out in the next paragraph the events giving rise to this petition. The petitioner is hereinafter referred to as the plaintiff and the respondents as defendants.