CHELLAM Vs. N. SRINIVASAN

JUDGEMENT

(1.) Transfer of two suits pending on the file of the XV Assistant City Civil Court, Chennai, namely OS Nos.4545 of 2020 and 4968 of 2020, is sought for in these two Transfer Civil Miscellaneous Petitions.

(2.) The suit in OS No.4545 of 2020 which is subject matter of the Transfer Civil Miscellaneous Petition No.663 of 2021, was filed by the petitioners in Transfer Civil Miscellaneous Petition No.663 of 2021, seeking a permanent injunction restraining the defendants therein from interfering with the alleged dispossession of the plaintiffs from the suitschedule property except under due process of law and for costs.

(3.) The defendants in the said suit are the husband of the first petitioner his brother and mother. The case of the plaintiffs is that the first plaintiff is the wife of N.Srinivasan, first defendant in OS No.4545 of 2020 and the second plaintiff is his minor daughter. Claiming that the husband namely the first defendant in OS No.4545 of 2020 has contributed for purchase of the house and the first plaintiff after her marriage dtd. 25/1/2006 was living in the suit property along with her husband, the plaintiffs sought for the injunctive relief.