MADHAVAN NAMBIAR Vs. M DAKSHAYANI AMMA

JUDGEMENT

(1.) The prayer in this Transfer Petition (Civil) is as follows:

(2.) Heard Sri.Sheejo Chacko, learned counsel appearing for the petitioner and the Sri.Jawahar Jose, learned counsel appearing for the respondents.

(3.) The 12 petitioners herein are plaintiffs 1 to 7, 9 & 10 and 13 to 15 in O.S.No.17/2015 on the file of the Sub Court, Kasargod, in which, the 1 st the respondent is the sole defendant therein. The suit for for partition. The plaintiffs 8, 11 and 12 are respondents 2 to 4. The petitioners would aver that the son of the 1 st respondent herein (sole defendant) , is one Sri.Ravindran Nambiar, who is an influential member of Kasargod Bar and that the petitioners have a reasonable apprehension that the suit is being protracted upon matters, which are not relevant in the suit and that this has been done presumably at the instance of the abovesaid son of the 1 st respondent herein, etc.