PREMA Vs. A SAVARIMUTHU

JUDGEMENT

(1.) THE learned counsels appearing for the parties concerned had submitted that, for the reasons stated in the affidavit filed in support of the transfer Civil Miscellaneous Petition, the suit, in O.S.No.50/2006, on the file of the learned Fast Track Judge, No.I, Poonamallee, may be transferred to the file of the District Court, Thiruvallur.

(2.) IT has also been stated that all the other respondents had filed a similar transfer petition before the District Court, Thiruvallur, for transferring the connected civil suits, to be heard along with O.S.No.50 of 2006, on the file of the District Court, Thiruvallur. IT has also been stated that the other respondents would have no objections for allowing the Civil Miscellaneous Petition, as prayed for by the petitioner.