V. RADHAKRISHANAN Vs. V. CHANDRASEKAR

JUDGEMENT

(1.) This Revision Petition has been filed under Article 227 of the Constitution of India by the 2nd defendant in O.S.No.5499 of 2019, now pending on the file of the III Additional City Civil Court, Chennai, to set aside a docket order dated 19.11.2019 in a memo filed by the revision petitioner.

(2.) The suit in O.S.No.5499 of 2019 and another suit in O.S.No.5500 of 2019 are now pending before the III Additional District Court, Chennai. The trial in both the suits are being conducted independently and there is no joint trial.

(3.) A brief description of the parties would be instructive. The plaintiffs in O.S.No.5499 of 2019 are the widow and daughter of late V.Balakrishnan. The 1st, 2nd and 3rd defendants are the brothers of V.Balakrishnan. The suit had been originally instituted in the Original Side of the Madras High Court as C.S.No.848 of 2014 and had been subsequently transferred to the City Civil Court, Chennai.