M. VIJAYALAKSHMI Vs. K. MURUGESAN

JUDGEMENT

(1.) CHALLENGING the fair and final order passed in Transfer O.P.No.23 of 2012 on the file of District Court, Karur, the revision petitioner, who is the petitioner in the Transfer O.P. has filed the above civil revision petition.

(2.) IT is the case of the revision petitioner that the respondents 1 to 10 have filed suits in O.S.Nos, 4, 5, 7, 9 and 17/2012 pending on the file of Principal Sub Court, Karur and also suits in O.S.Nos.6, 8, 16 and 18 of 2012 pending on the file of Additional Sub Court, Karur and suit in O.S.No.4 of 2012 pending on the file of District Court, Karur. All the suits were filed by the plaintiff therein for recovery of money on a pronote.

(3.) THE revision petitioner, who is one of the defendants in the said suit, filed Transfer OP in Tr.O.P.No.23 of 2012 on the file of District Court, Karur to withdraw the suits pending on the file of Principal Sub Court Karur and Additional Sub Court, Karur to the file of District Court, Karur, for joint trial along with O.S.No.4 of 2012 pending on the file of District Court, Karur.