P.DINESHCHAND Vs. ELLAMMA

JUDGEMENT

(1.) The plaintiffs in O.S.Nos.577 of 2024 and O.S.No.295 of 2024 on the file of the District Munsif cum Judicial Magistrate, Sholinganallur, are the revision petitioners, aggrieved by the dismissal of the above mentioned suits for default.

(2.) I have heard Mr.P.Sunil for Mr.K.P.Shanthosh, learned counsel for the petitioner in both the revision petitions and Ms.Muthu Yazhini, learned counsel for the respondents 1 and 2 and Mr.Muthuvel, learned Government Advocate for the 3 rd respondent in CRP.No.617 of 2025; and Mr.V.Sundar Raman, learned counsel for the 6 th respondent in CRP. No.618 of 2025.

(3.) Mr.P.Sunil, learned counsel for the revision petitioners would submit that the suits were originally filed before the Alandur Court and on account of a change in territorial jurisdiction, the suits were transferred to the District Munsif cum Judicial Magistrate, Sholinganallur, where they were re-numbered. Tthe grievance of the petitioners is that upon such transfer and re-numbering, no notice was served on the petitioners or their counsel and therefore, unaware of the new suit number as well as the hearing date, the petitioners did not appear and the suits came to be dismissed for non-prosecution.