SRIRANGA CHETTIAR Vs. SUBRAMANIA ASARI

JUDGEMENT

(1.) IT is clear that the Stationary Sub-Magistrate of Bhavani has taken cognizance of the case de novo before the transfer to the Stationary Sub-Magistrate of Gopichettipalayam. The latter, therefore, has no jurisdiction to proceed with the case. The case is, therefore, retransferred to the Stationary Sub-Magistrate of Bhavani who will now proceed with it.