(1.) This appeal has been preferred against the dismissal of the application filed in A.No.1665 of 2017 in C.S.No.889 of 2006, by which a prayer has been sought for to withdraw O.S.No.12057 of 2010 pending on the file of V Additional Judge, City Civil Court, Chennai and transfer the same to this Court to be tried along with C.S.No.889 of 2006.
(2.) Learned counsel appearing for the appellant would submit that the transaction which is the subject matter of the suit pending in O.S.No.12057 of 2010 is also the subject matter of the suit pending before this Court in C.S.No.889 of 2006. Therefore, the suit pending in O.S.No.12057 of 2010 will have to be transferred and tried along with C.S.No.889 of 2006.
(3.) We do not find any merit in this appeal. Admittedly, the parties are different and the reliefs sought for are also different. The very application itself has been filed after a decade. There are no averments in the plaint filed in C.S.No.889 of 2006 as well. There is no commonality of the issues involved.