R. RAJAMANICKAM Vs. N. MANICKA ACHARI

JUDGEMENT

(1.) An application was filed by the petitioner before the Principal District Judge, Tiruvannamalai in Transfer O.P.No.29 of 2001 and the same came to be rightly dismissed by the said Court by its order dated 20.2.2002 and the same is under challenge in this Civil Revision Petition.

(2.) The grievance of the petitioner is that he has filed a suit in O.S.No.417 of 1999 for recovery of damages from the respondent for certain illegal acts committed by him whereas the respondent who is the landlord, has already instituted two suits, one in S.C.NO.35/2000 for recovery of arrears of rent and another in O.S.32 of 2000 for recovery of possession on the ground that the petitioner is a tenant under the respondent.

(3.) The fact that the petitioner is a tenant under the respondent is not in dispute. The suit filed by the petitioner in O.S.NO.417 of 1999 is for recovery of damages for the alleged illegal acts committed by the respondent which is pending. The suits filed by the respondent is also pending. The petitioner has not made out any ground much less valid ground for the transfer of suits.