M BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant in Cont. A. No. 5/2000 is the son of the appellant in Cont. A. No. 4/2000. These two appellants have been found guilty by a learned single Judge in suo motu contempt application No. 1/2000 and they have been sentenced to undergo simple imprisonment for two weeks.

(2.) The facts in short are as follows :-

(3.) The plaintiff Loganathan filed an application to transfer the suit to City Civil Courtalleging that the District Munsif-cum-Judicial Magistrate, Tiruvotriyur had been compelling him to enter into a compromise with the appellant Balakrishnan. The appellant Balakrishnan received notice in the transfer application as well as in the suit. Pursuant to the endorsement made on the transfer petition, the suit was transferred to the file of city Civil Court, Madras as per the order of a learned single Judge of this Court dated 10-3-1999. The said suit was renumbered as O.S. No. 4302/99 on the file of city civil Court, Madras. In that suit, the plaintiff Loganathan moved an application for injunction and the appellant Balakrishnan filed a counter affidavit wherein he admitted and stated as follows :-