RANI Vs. KALAIMANI

JUDGEMENT

(1.) THIS civil revision petition is preferred against the fair and decreetal order of the learned Principal District Judge, Cuddalore dated 24.09.2007 passed in Transfer O.P.No,78 of 2007. Inveighing the order dated 24.09.2007, passed by the learned Principal District Judge, Cuddalore, in Transfer O.P.No,78 of 2007, this civil revision petition is focussed.

(2.) DESPITE printing the name, both parties have not appeared and no representation has been made on either side.

(3.) AS such, the defendants in O.S.No,22 of 2007 filed the TOP No,78 of 2007 before the Principal District Court, Cuddalore seeking transfer of the case O.S.No,22 of 2007 pending on the file of the District Munsif Court, Parangipettai for being dealt together with the said O.S.No,86 of 2007 pending in the Court of the Principal District Judge, Cuddalore. However, the learned Principal District Judge dismissed it. Being aggrieved by and dissatisfied with the said order, this revision has been filed on various grounds.