(1.) THIS Petition filed to transfer C.M.A.No.36 of 2006 from the file of First Additional Subordinate Court, Erode to any of the Subordinate Court outside Erode District. The Plaintiff is the Petitioner.
(2.) THE Petitioner/Plaintiff has filed a Suit in O.S.No.255 of 2006 for Declaration and Permanent Injunction. In I.A.No.588 of 2006 in O.S.No.255 of 2006, Interim Injunction was granted in favour of the Petitioner on 07.07.2006. As against the order of Interim Injunction, the Respondent / Windmill Company has filed C.M.A.No.36 of 2006 before the First Additional Subordinate Court, Erode. Alleging that the Respondent/Windmill Company has got influence over the Judicial Officers in Erode District, the Petitioner seeks transfer of C.MA.No.36 of 2006 outside Erode District. According to the Petitioner, the Respondent Company is a powerful company and having influence of Judicial Officers all over Erode District.
(3.) I have carefully examined the submissions on either side. The narration of facts itself would expose the frivolous nature of the Petitioner/Plaintiff. The Petitioner/Plaintiff has filed O.S.No.499 of 2005 before District Munsif Court, Dharapuram. In the said suit, in the Application for grant of Temporary Injunction, the Respondent Company has filed the Counter Affidavit and was contesting the same. In the meanwhile, the Petitioner has filed C.R.P.No.488 of 2006 and obtained a direction dated 10.03.2006 to pass an order in the Injunction Application on or before 18.04.2006. In the meantime, in the above Revision, Status Quo has been ordered to be maintained.