ARUNAGIRI Vs. KALA ALIAS LAKSHMI

JUDGEMENT

(1.) THE above petition is filed seeking transfer of M. C. No. 434 of 2004 pending on the file of the I Additional Family Court, Chennai to the file of Sub Court, Pollachi to be tried along with H. M. O. P. No. 101 of 2000.

(2.) THE petitioner married the respondent in the year 1986. Due to strained relationship, they were separated in the year 1999, resulting in the petitioner has filed H. M. O. P. No. 101 of 2000 seeking dissolution of marriage and the same is pending on the file of Sub Court, Pollchi. Subsequently, at the instance of the respondent, a case was registered as against the petitioner for the alleged offence under Sections 498-A I. P. C. and other provisions of I. P. C. and Section 4 of Dowry Prohibition Act and the same is pending as C. C. No. 319 of 2001 on the file of Judicial Magistrate No. I, Pollachi.

(3.) ACCORDING to the petitioner, even though the respondent is having a permanent residential address at Pollachi and she is facing several other cases under Section 138 of Negotiable Instruments Act, with a view to harass the petitioner herein, she has filed a petition for maintenance in M. C. No. 434 of 2004 on the file of I Additional Family Court, Chennai and hence, seeks transfer of the case to try along with H. M. O. P. No. 101 of 2000.