Madras High Court
R.Regina vs R.Ravi on 20 April, 2017
Author: R.Subramanian
Bench: R.Subramanian
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 20.04.2017 CORAM THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN Tr.C.M.P(MD)No.126 of 2017 and C.M.P(MD)No.2944 of 2017 R.Regina ... Petitioner Vs. R.Ravi ... Respondent Prayer: Petition filed under Section 24 of Civil Procedure Code to withdraw and transfer the H.M.O.P.No.130 of 2016 on the file of Sub Court, Aruppukottai to the file of Family Court, Madurai. !For Petitioner : Mr.P.Saravanan ^For Respondent : Mr.S.J.Chakkaravarthy :ORDER
The wife, who is the respondent in H.M.O.P.No.130 of 2016 filed by the respondent/husband pending on the file of the Sub Court, Arupukkottai, seeks transfer of the same to the same to the Family Court, Madurai.
2. The petitioner/wife is admittedly a resident of Madurai City. The respondent/husband is residing at Aruppukkottai. It is also stated that since the the petitioner/wife is having 3 months' old child, she has to take care of the child.
3. Considering the convenience of the petitioner/wife, the proceedings in H.M.O.P.No.130 of 2016 pending on the file of the Sub Court Aruppukkottai, is withdrawn and transferred to the file of the Family Court, Madurai. The learned Sub Judge, Aruppukkottai, is directed to despatch the records in H.M.O.P.No.130 of 2016 to the file of the Family Court, Madurai, within a period of two weeks from the date of receipt of copy of this order. On receipt of the records, the Family Court, Madurai, is directed to dispose of the said petition at the earliest.
4. Accordingly, this Transfer Civil Miscellaneous Petition is ordered as above. No costs. Consequently, the connected civil miscellaneous petition is closed.
To
1.The Sub Court, Aruppukottai
2.The Family Court, Madurai..