Rinijeya Renjini vs J. John Naveen Raj on 5 April, 2019

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Madras High Court

Rinijeya Renjini vs J. John Naveen Raj on 5 April, 2019

Bench: M.Govindaraj

                                                                  1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED 05.04.2019

                                                                CORAM

                                      THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                     Tr.C.M.P.No.153 of 2019 &
                                                       C.M.P.No.4984 of 2019

                      RiniJeya Renjini                                                        .. Petitioner
                                                                 vs-

                      J. John Naveen Raj                                                    .. Respondent

                      Prayer: Transfer Civil Miscellaneous Petition filed under Section 24 of CPC
                      praying to withdraw the petition made in IDOP.No.37 of 2018 on the file of the
                      Principal District Judge, Vellore and transfer to the Family Court, Madurai or any
                      other Court in Madurai.


                                               For Petitioner   : Mr.A.Michael Jacob Dennyson

                                               For Respondent : Mr. J.John Naveen Raj

                                                                ORDER

The petitioner is the wife of the respondent. The respondent/husband has filed a petition in IDOP.No.37 of 2018 before the Principal District Judge, Vellore against the respondent wife for dissolution of Marriage.

2. According to the petitioner/wife, she is now residing at her mother's home at Madurai and she has to take care of her old physically challenged mother. She has to travel a distance of 846.2 kilometres to travel from http://www.judis.nic.in 2 Madurai to Vellore to and fro, to attend each and every hearing. Therefore, she seeks for withdrawal of IDOP.No.37 of 2018 on the file of the Principal District Judge, Vellore and transfer the same to the Family Court, Madurai.

3. Considering the physical and mental hardship caused to the petitioner/wife and the distance to be travelled, this Court is inclined to transfer the petition filed by the respondent/husband in IDOP.No.37 of 2018 pending before the Principal District Judge, Vellore to Family Court, Madurai.

4. Accordingly, IDOP.No.37 of 2018 pending on the file of Principal District Judge, Vellore is withdrawn and transferred to Family Court, Madurai. No costs.

5. The Principal District Judge, Vellore is directed to transfer the case IDOP.No.37 of 2018 to Family Court, Madurai. The learned Family Judge, Madurai is directed to re-number the petition, issue notice to both the parties and dispose of the same as expeditiously as possible. Consequently, the connected C.M.P.No.4984 of 2019 is closed.

05.04.2019 msr Index:Yes/No Internet:Yes/No Speaking order/non-speaking order http://www.judis.nic.in 3 M. GOVINDARAJ, J.

msr Tr.C.M.P.No.153 of 2019 & C.M.P.No.4984 of 2019 05.04.2019 http://www.judis.nic.in

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