M. MANOJ Vs. PREMA

JUDGEMENT

(1.) THIS is a petition filed under Section 24 of the Code of Civil Procedure seeking to have O.S. No. 617/2012 pending before the Sub Court, Palakkad transferred to Family Court, Palakkad to be tried along with O.P. No. 1027/2012.

(2.) THE facts absolutely necessary for the disposal of the petition are as follows:

(3.) WHILE things stood so, 2nd respondent moved the Family Court, Palakkad in O.P. No. 1027/2012 seeking a declaration that he is the sole and absolute owner of the plaint schedule property. Copy of O.P. No. 1027/2012 filed by the 2nd respondent against the 1st respondent is produced as Annexure D. In the said petition filed before the Family Court, Palakkad, 1st respondent had entered appearance and filed Annexure E counter statement.