LAWS(MAD)-2013-2-55

G. LOKANAYAKI Vs. VENKATRAJ

Decided On February 05, 2013
G.Lokanayaki Appellant
V/S
Venkatraj Respondents

JUDGEMENT

(1.) The petitioner is the plaintiff. He filed a Partition Suit in O.S.No. 12 of 2011 before the Sub Court, Sivakasi. The petitioner valued the share of the suit property at Rs. 1,76,947/-, while the total value of the entire property is Rs. 10,61.680/-

(2.) While so, the Principal District Court, Virudhunagar at Srivilliputtur issued notice dated 03.05.2012, transferring the aforesaid suit to the District Court and posting the matter on 11.06.2012. The suit was renumbered as O.S.No. 32 of 2012.

(3.) Thereafter, the petitioner herein filed application in I.A.No. 597 of 2012, to transfer the suit to the Sub Court, Sivakasi.