MATHEW JOHN Vs. DR. JACOB JOHN AND ORS.

JUDGEMENT

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

(2.) Heard Sri.M.Shaju Purushothaman, learned counsel appearing for the petitioner and Sri. A.M.Naseer, Advocate appearing for R-1 R-4, R-5, R-6 and R-7. R-3 and R-8 have been duly served. But there is no appearance for those parties. The Registry has noted that notice to R-2 and R-9 have been returned with the endorsement, "left place". In the nature of the relief sought for in this petition, notice to R-2 and R-9 will stand dispensed with. In view of the nature of the relief sought for, notice to unserved respondents will stand dispensed with.

(3.) The petitioner herein is the sole plaintiff in Anx.A original suit, O.S.No.77/2017 now on the file of the Court of Addl. Sub Judge, Parur. The respondents herein are the defendants in Anx.A O.S.No.77/2017. The prayers in Anx.A O.S.No. 77/2017 now on the file of the Court Addl. Sub Judge, North Parur are as follows: