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Judgment
K. Gnanaprakasam, J.—Though the nexus between the succession O.P. and the suit is little bit wanting, yet, we cannot overlook the fact
that the suit filed by the petitioners either has got to be stayed till the disposal of the succession O.P or it has got to be d simultaneously. The final
decision in the suit would depend upon the order that would be passed in the succession O.P. Of course, the petitioners could have also invoked
Section 10 C.P.C to stay the suit till the disposal of the succession O.P. But they are afraid as to how far that application would have been
considered. In the said peculiar circumstances, I feel that there is nothing wrong in transferring the original suit to be tried along with the succession
O.P, which is pending before the higher forum, namely, the Sub-Court. I also feel that no prejudice would be caused to the respondents if an order
is passed for simultaneous trial of the suit and the succession O.P. That, only in the said view of the matter, I am inclined to allow this revision and
set aside the order passed by the Court below.
2.In the result, the revision is allowed. It is hereby ordered that the suit pending before the District Munsif Court, Thiruvannamalai shall be
transferred and posted along with the succession O.P pending before the Sub-Court, Thiruvannamalai for simultaneous trial. No costs.
Consequently, C.M.P.Nos.13565 and 13566 of 2001 are closed.