Madras High Court
Akilaveni, vs Kasi Mayan, on 27 March, 2026
Tr.C.M.P(MD)No.175 of 2026
and C.M.P(MD)No.3987 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATE : 27.03.2026
CORAM
THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
Tr.C.M.P(MD) No.175 of 2026
and C.M.P(MD) No. 3987 of 2026
Akilaveni : Petitioner
Vs
Kasi Mayan : Respondent
For Petitioner : Mr.V.Muthuvelan
Prayer in Tr.C.M.P(MD) No. 175 of 2026 : Transfer Civil Miscellaneous
Petition filed under Section 24 r/w 151 of C.P.C., to withdraw and transfer the
above H.M.O.P.No.229 of 2024 from the file of the Sub Court, Thirumangalam, to
the Sub Court, Sankarankovil.
Prayer in C.M.P.(MD)No.3987 of 2026 : Civil Miscellaneous Petition filed under
Section 151 of C.P.C., to stay all further proceedings in H.M.O.P.No.229 of 2024
on the file of the Sub Court, Thirumangalam, till the disposal of the transfer
petition.
ORDER
The Transfer Civil Miscellaneous Petition has been filed seeking orders to withdraw and transfer the above H.M.O.P.No.229 of 2024 from the file of the Sub Court, Thirumangalam, to the Sub Court, Sankarankovil. 1/2 https://www.mhc.tn.gov.in/judis Tr.C.M.P(MD)No.175 of 2026 and C.M.P(MD)No.3987 of 2026
2. The learned counsel appearing for the petitioner would submit that the respondent filed a petition for restitution of conjugal rights in H.M.O.P.No.229 of 2024, which is pending on the file of the Sub Court, Thirumangalam and the trial is yet to be commenced and that the petitioner has also initiated the proceedings under the Domestic Violence Act. He would further submit that the petitioner is residing at Sankarankovil, Tenaksi District and she finds it difficult to travel to Thirumangalam to attend the hearings.
3. Issue notice to the respondent returnable by 24.04.2026. Private notice is also permitted.
4.Post the matter on 24.04.2026.
5.There shall be an order of interim stay till then.
27.03.2026 das To The Sub Court, Thirumangalam.
2/2 https://www.mhc.tn.gov.in/judis