VENKATACHALAM Vs. THEERTHA GIRI; VASU DEVAN; CHOKKALINGAM

JUDGEMENT

(1.) The short facts of the case are as follows:-

(2.) The respondent has filed a counter statement and resisted the transfer petition. The respondent stated that the petitioner was examined on 23.11.2004. Subsequently, the case has been posted for complainant's side evidence, but the complainant had not produced his side witness for seven hearings. Thereafter, hearing of the petitioner's side evidence has been closed, as such, the above M.P. has been filed to drag on the trial Court proceedings. Hence, the respondent prayed to dismiss the above transfer petition.

(3.) The learned judge after hearing both sides, dismissed the said petition.