K SUNDARRRAJ Vs. RAJAMMA

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in I.A.No.1 of 2017 in O.S.No.83 of 2015 on the file of Additional District Court, Krishnagiri, the plaintiffs have filed the above Civil Miscellaneous Appeal.

(2.) Originally, the plaintiff filed the suit in O.S.No.35 of 2012 on the file of Sub Court, Hosur, for permanent injunction. The respondents 3 and 4 filed another suit in O.S.No.86 of 2011 on the file of District Court, Krishnagiri for partition and other reliefs. Subsequently, the respondents 3 and 4 have filed a Transfer Original Petition in Tr.O.P.No.68 of 2013 on the file of Additional District Court, Krishnagiri to transfer the suit in O.S.No.35 of 2012 pending on the file of Sub Court, Hosur to the file of Additional District Court, Krishnagiri to be tried along with O.S.No.86 of 2011.

(3.) Aggrieved over the order passed by the Additional District Judge, Krishnagiri, the plaintiffs in O.S.No.83 of 2015 have filed the above appeal.