C SUBRAMANI Vs. T SUNDARAM

JUDGEMENT

(1.) 1. Both these transfer C.M.Ps. have been filed by one and the same petitioner, the first on in Tr.C.M.P.No.16686 of 1999 praying to withdraw A.S.No.52 of 1998 from the file of the Court of Subordinate Judge, Ponneri and transfer the same to any other Sub Court in Tiruvallur District and the second one in Tr.C.M.P.No.20785 of 1999 praying to withdraw C.M.A.No.27 of 1998 from the file of the Court of Subordinate Judge, Ponneri and transfer the same to any other Sub Court in Tiruvallur District to be tried along with A.S.No.52 of 1998.

(2.) FOR the sake of convenience and easy reference Tr.C.M.P.No.16686 of 1999 is hereinafter referred to as the first Transfer C.M.P. and Tr.C.M.P.No.20785 of 1999 as the second Transfer C.M.P.

(3.) IN a nutshell it could be summed up that the petitioner has absolutely no iota of grievance against the Presiding Officer of the Court of Subordinate Judge, which is revealed throughout both the above Transfer C.M.Ps. However, it is able to be seen that the petitioner has become perturbed on account of the challenge or declaration said to have been made in the open, outside the Court, in the known circles by one of the respondents in both the above Transfer C.M.Ps. viz., Jambulingam that he could influence the Presiding Officer of the Court of Subordinate Judge, Ponneri wherein both the A.S.No.52 of 1998 and C.M.A.No.27 of 1998 are pending.