A MOHAMMED ALI Vs. EASTHER

JUDGEMENT

(1.) TR. C.M.P. (MD) No. 4055 of 2006 is filed to withdraw O.S. No. 624 of 2005 from the file of the III Additional District Munsif Court, TRichy and to transfer the same to the I Additional District Munsif, TRichy to be tried along with O.S. No. 548 of 1999.

(2.) TR. C.M.P. (MD) No. 4058 of 2006 is filed to withdraw O.S. No. 1161 of 1999 from the file of the II Additional District Munsif Court, TRichy and to transfer the same to the I Additional District Munsif, TRichy to be tried along with O.S. No. 548 of 1999.

(3.) THE averments in both the Transfer Petitions C.M.P. 4055 of 2006 and 4058 are as follows : THE petitioner has stated that Esther and 4 others, respondents herein have filed a suit in O.S. No. 548 of 1999 on the file of the learned I Additional District Munsif, Trichy, against the petitioner and his wife and against Mr. Anwar Ali for permanent injunction. THE petitioner, who is a defendant in the suit has filed written statement.