CHAIRMAN, PASTORATE COMMITTEE Vs. M GNANARAJ

JUDGEMENT

(1.) Since the issues involved in both the Transfer Civil Miscellaneous Petition are inter-related to each other, both the petitions are taken up together and decided by this common order.

(2.) Tr.C.M.P.(Md)No.365 of 2017 is filed by the petitioner under Section 24 of Civil Procedure Code, to withdraw O.S.No.157 of 2017, on the file of the Principal District Munsif, Madurai and transfer it to the file of any competent Court. Similarly, the petitioner has also filed another transfer Civil Miscellaneous Petition under Section 24 of Civil Procedure Code, to withdraw O.S.No.271 of 2017, on the file of the Principal District Munsif, Madurai and transfer it to the file of any competent Court.

(3.) The short facts which are necessary to dispose of the transfer civil miscellaneous petitions are discussed hereunder:-