VIJAYA Vs. P GOPALAKRISHNAN

JUDGEMENT

(1.) This Petition has been filed to transfer C.C. No.252 of 2006 from the file of the Judicial Magistrate Court, Manaparai to the file of the Judicial Magistrate Court, Keeranur to be tried jointly with R. No.8277 of 2006.

(2.) The facts giving rise to the filing of this Petition could be portrayed thus :

(3.) What transpires from the arguments and the records is that the defence of Vijaya as well as her husband-Balakrishnan's contention is to the effect that Gopalakrishnan taking undue advantage of some blank cheques obtained from Balakrishnan, filled one such blank cheque and instituted C.C. No.252 of 2006. As such the plea is common in both the cases. The fact also remains that in C.C. No.252 of 2006, the trial has already commenced.