Madras High Court
T.K.Tharanya vs T.Mukunthan on 4 April, 2018
Author: V.M.Velumani
Bench: V.M.Velumani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 04.04.2018 CORAM: THE HONOURABLE MS.JUSTICE V.M.VELUMANI Tr.C.M.P.No.214 of 2017 and C.M.P.No.3897 of 2017 T.K.Tharanya ... Petitioner Vs. T.Mukunthan ... Respondent PRAYER: Petition has been filed under Section 24 of C.P.C., to withdraw F.C.O.P.No.43 of 2017 pending on the file of the Family Court, Salem and to transfer the same to the file of the Family Court, Chennai. For Petitioner : No appearance For Respondent : Mr.M.Ramadoss O R D E R
When the matter was taken up for hearing on 03.04.2018, there was no representation on behalf of the petitioner. Hence, the matter was directed to be posted today, under the caption 'for dismissal'. Even today, there is no representation on behalf of the petitioner. V.M.VELUMANI, J.
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2.The learned counsel for the respondent submitted that the parties have settled the matter amicably before the Tamil Nadu Mediation and Conciliation Centre, High Court, Chennai and they have filed memo of compromise before the Mediator. In the said memo of compromise, the respondent/husband undertook to withdraw F.C.O.P.No.43 of 2017 pending on the file of the Subordinate Court, Salem. The petitioner/wife also undertook to withdraw the present Tr.C.M.P. and M.C.No.1 of 2018, which is pending on the file of the Subordinate Court, Vellore.
3.Recording the submissions made by the learned counsel for the respondent, the Transfer Civil Miscellaneous Petition is dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.
04.04.2018 kj To
1.The Subordinate Judge, Salem.
2.The Subordinate Judge, Vellore.
Tr.C.M.P.No.214 of 2017 and C.M.P.No.3897 of 2017