U. VARKEY Vs. ISSAC NEDIVELIL PUTHENPURA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and contesting respondents.

(2.) This matter is placed before us pursuant to a reference order passed by a learned Single Judge.

(3.) Short facts, for answering the reference, are as follows: Plaintiffs in O.S. No. 686 of 2012 before the Additional Sub Court, Palakkad, sought transfer of the suit to the First Additional District Court, Ernakulam, on the ground that the suit is one pertaining to Malankara Church disputes and the First Additional District Court, Ernakulam, is a special court constituted for trial of such cases.