SANTHAMANI Vs. S THIRUMURTHI

JUDGEMENT

(1.) THIS civil revision petition has been filed against the fair and decretal order, dated 10.2.2010, passed in T.R.O.P.No.22 of 2010, on the file of the Principal District Judge, Coimbatore.

(2.) EVEN though various grounds have been raised by the petitioner in the present civil revision petition, the main contention of the learned counsel appearing on behalf of the petitioner is that the Principal District Judge, Coimbatore, has acted in a mala fide manner by taking up for hearing H.M.O.P.No.106 of 2009, without considering the request of the petitioner to await the result of the civil revision petition, which was being preferred by the petitioner before this Court.

(3.) PER contra, the learned counsel appearing on behalf of the respondent had submitted that the petitioner is doing forum shopping by making certain unfounded allegations against the Principal District Judge, Coimbatore, who had passed the order, dated 10.2.2010, in T.R.O.P.No.22 of 2010. The mere apprehension of the petitioner cannot be a ground to transfer H.M.O.P.No.106 of 2009, as requested by the petitioner.