G.S.SURESH Vs. ANNAMALAI

JUDGEMENT

(1.) Since the issues involved in both the petitions are interlinked, they are taken up together and a common order is being passed.

(2.) The petitioner herein has filed the present petitions praying to withdraw the O.S.No.38 of 2018 and O.S.No.11 of 2018, pending on the file of District Court, Tiruvarur and transfer to the District Court, Pondicherry.

(3.) The case of the petitioner is that O.S.No.11 of 2018 was filed by his brother-in-law and sister / 1st and 2nd respondents against him and his mother / 3rd and 2nd respondent in the present petitions seeking permanent injunction restraining the petitioner from interfering with their alleged possession and enjoyment of the suit schedule mentioned properties, which are, (i) land with building measuring 227 Sq.mtrs, situated in T.S.No.85, Ward No.2, Block no.21, SVS Nagar, Tiruvarur, (ii) land measuring 464.63 sq.mtrs, comprised in Survey No.38/5B, Vandabalai Village, Nanilam Taluk, (iii) Motor vehicle bearing registration no.PY 01 BR 7779 - Toyota Etios LIVA GD Diesel.