MANI Vs. RAVICHANDRAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set-aside the order passed in memo in O.S.No.321 of 2011 dtd. 17/11/2022 by the Additional District Munisf, Tiruvannamalai.

(2.) The respondents herein are the plaintiffs, instituted a Suit in O.S.No.321 of 2011 and yet another suit in O.S.No.320 of 2011, wherein the revision petitioners herein are the defendants.

(3.) A transfer application was filed before the Principal District Court, Tiruvannamalai to transfer both the suits for the purpose of conducting joint trial. The transfer application was ordered and both the suits were posted for joint trial before the Additional District Munsif Court at Tiruvannamalai.