ARULMIGU ALAVANDAR CHARITIES MAHABALIPURAM Vs. R KANNIAPPAN

JUDGEMENT

(1.) 1. These six transfer petitions have been filed by the plaintiffs in O. S. No. 107 of 1994, the 1st defendant in O. S. No. 76 of 1992, the 1st defendant in O. S. No. 109 of 1994, the 2nd defendant in O. S. No. 159 of 1994, the 4th defendant in O. S. No. 161 of 1994, and the 4th defendant in O. S. No. 209 of 1994 on the file of the Principal Sub-Judge, Chengalpet for transfer of the aforesaid suits from the Principal Sub-Court, Chengalpet, to City Civil Court, madras.

(2.) THE affidavit in support of the petitioner for transfer discloses the following facts: In respect of the lands belonging to one Arulmigu Alavandar Charity, Mahabalipuram, eight suits are pending on the file of the Principal Sub-Judge, Chengalpet. Two suits O. S. No. 107 of 1994 and 111 of 1994 were filed by the petitioners herein for declaration of the petitioner's title in respect of the lands belonging to the charity and O. S. Nos. 76 of 1992, 109 of 1994, 159 of 1994, 161 of 1994 and 209 of 1994 were filed by the joint patta holders for injunction against the petitioners. THE lands covered by the suits are belonging to the petitioner.

(3.) IN the light of the allegations in the affidavit, counter affidavit and the reply affidavit what we have to find is whether the cases referred to above are required to be transferred from the file of the principal Sub-Judge, Chengalpet to City Civil Court, Madras. The main allegation of the petitioner are that the learned Sub-Judge has expressed his opinion about the result of the case and hastening the arguments without giving sufficient time.