Madras High Court
A.Durkha vs A.Asuvathaman on 30 August, 2016
Author: C.T.Selvam
Bench: C.T.Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 30.08.2016 CORAM THE HONOURABLE MR.JUSTICE C.T.SELVAM Transfer Civil Miscellaneous Petition No.499 of 2016 and C.M.P.No.13593 of 2016 A.Durkha ... Petitioner vs A.Asuvathaman ... Respondent Transfer Civil Miscellaneous Petition filed under Section 24 of the Civil Procedure Code, 1906, praying to withdraw and transfer H.M.O.P.No.35 of 2016 on the file of Subordinate Court, Pattukottai, to the file of Family Court, Chennai. For Petitioner : Mr.M.Vijayameganath **** O R D E R
Petitioner seeks transfer of H.M.O.P.No.35 of 2016 on the file of Subordinate Court, Pattukottai, to the file of Family Court, Chennai.
2. Heard learned counsel for petitioner.
3. As required, both petitioner and respondent are present today. They affirm that they are happily married. As required by this Court, both have filed a joint affidavit today. The same shall form part of the record. In the light of the affirmation, H.M.O.P.No.35 of 2016 on the file of Subordinate Court, Pattukottai, does not survive. Accordingly, all further proceedings shall stand closed.
The Transfer Miscellaneous Petition, accordingly, is ordered. No costs. Connected miscellaneous petition is closed.
30.08.2016 Index:yes/no, Internet:yes gm To
1.The Subordinate Judge, Pattukottai.
2.The Judge, Family Court, Chennai.
C.T.SELVAM, J gm Transfer Civil Miscellaneous Petition No.499 of 2016 30.08.2016