Madras High Court
N.D.Devaanand vs G.Anjanadevi on 26 February, 2026
TR CMP Nos. 1271 & 1118 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE DR.JUSTICE A.D.MARIA CLETE
TR CMP No. 1271 of 2025
AND
CMP NO. 25239 OF 2025,TR CMP NO. 1118 OF 2025,
CMP NO. 29100 OF 2025
N.D.Devaanand
S/o. Devendiran, Residing at No.1, Bharathiyar
Street, manavala Nagar, Vengathur,
Thiruvallur-602 002.
..Petitioner(s)
Vs
G.Anjanadevi
W/o. N.D.Devaanand, D/o. Ganapathy, Residing at
No.1/A, Solai Nagar Street, Muthialpet,
Puducherry-605 003.
..Respondent(s)
CMP No. 25239 of 2025
G.Anjanadevi
D/o. S. Ganapathy, No.1/A, Solai Nagar Street,
Muthiyalpet, Puducherry - 003.
..Appellant(s)
Vs
N.D. Devaanand
S/o. Devendiran, No.1, Bharathiyar Street,
Manavala Nagar, Vengathur, Thiruvallur - 003.
..Respondent(s)
TR CMP No. 1118 of 2025
G. Anjanadevi
D/o. S. Ganapathy, No.1/A, Solai Nagar Street,
Muthiyalpet, Puducherry - 003.
..Appellant(s)
Vs
N.D. Devaanand
S/o. Devendiran, No.1, Bharathiyar Street,
Manavala Nagar, Vengathur, Thiruvallur - 003.
__________
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TR CMP Nos. 1271 & 1118 of 2025
..Respondent(s)
CMP No. 29100 of 2025
N.D.Devaanand
S/o. Devendiran, Residing at No.1, Bharathiyar
Street, manavala Nagar, Vengathur,
Thiruvallur-602 002.
..Appellant(s)
Vs
G.Anjanadevi
W/o. N.D.Devaanand, D/o. Ganapathy, Residing at
No.1/A, Solai Nagar Street, Muthialpet,
Puducherry-605 003.
..Respondent(s)
TR CMP No. 1118 of 2025
For Petitioner(s): Mr.B.Thirunavukkarasu
For Respondent(s): Mr.Prakash Goklaney
TR CMP No. 1271 of 2025
To withdraw HMOP.No.623 of 2025 pending before the Honble
Family Court, Puducherry and to transfer the same to the file of the Principal
Sub Court, Chengalpattu
CMP No. 25239 of 2025
To stay of all further proceedings of the HMOP NO.172 of 2025
pending on the file of Honble Principal Sub Court, Chengalpattu till pending
final disposal of the main Tr.C.M.P.
TR CMP No. 1118 of 2025
To withdraw the HMOP No.172 of 2025 pending on the file of
Honble Principal Sub Court, Chengalpattu and transfer the same to the Honble
the Family Court at Puducherry and pass such further or other orders as this
Honble Court.
CMP No. 29100 of 2025
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TR CMP Nos. 1271 & 1118 of 2025
To stay all further proceedings in HMOP.No.623 of 2025 on the
file of the Honble Family Court, Puducherry
TR CMP No. 1271 of 2025
For Petitioner(s): Ms.S Manjula
For Respondent(s): Mr.B.Thirunavukkarasu
COMMON ORDER
Heard.
2. Tr.C.M.P.No.1271 of 2025 is filed by the husband to withdraw H.M.O.P. No.623 of 2025 pending on the file of the Family Court, Puducherry and transfer the same to the file of the Principal Sub Court, Chengalpattu.
3. Tr.C.M.P.No.1118 of 2025 is filed by the wife to withdraw H.M.O.P. No.172 of 2025 pending on the file of the Principal Sub Court, Chengalpattu and transfer the same to the file of the Family Court, Puducherry.
4. The marriage between the parties was solemnized on 10.03.2025. The wife has filed H.M.O.P. No.623 of 2025 before the Family Court, __________ Page3 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:20:30 pm ) TR CMP Nos. 1271 & 1118 of 2025 Puducherry for dissolution of marriage. The husband has filed H.M.O.P. No.172 of 2025 before the Principal Sub Court, Chengalpattu seeking restitution of conjugal rights, and the same is stated to be pending.
5. In the present Transfer C.M.P.No.1271 of 2025, the husband seeks transfer of the wife’s H.M.O.P. No.623 of 2025 from the Family Court, Puducherry to the Principal Sub Court, Chengalpattu. The principal reasons stated by the husband are that the wife is stated to be working in Chennai and, according to the husband, the proceedings at Puducherry are instituted only based on the wife’s address proof, resulting in hardship to the husband and causing him to run from one Court to another. The husband further states that his aged father is a heart patient requiring constant attention and medical supervision and that the husband, being the only son, would face serious hardship if compelled to travel frequently to Puducherry.
6. Per contra, the learned counsel for the wife would submit that the wife was working at Chennai only up to September 2025 and thereafter she has been permitted to work from home and she is now residing at Puducherry along with her parents. It is submitted that the proceeding has been instituted at Puducherry, where the wife is permanently residing, __________ Page4 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:20:30 pm ) TR CMP Nos. 1271 & 1118 of 2025 and if the case is transferred to Chengalpattu, it would cause serious hardship to the wife, who would be compelled to travel from Puducherry to Chengalpattu for every hearing.
7. This Court has considered the rival submissions, and both parties were also present before this court and they were heard. It is seen that, as per the husband own showing, though he is stated to be residing at Thiruvallur, he filed the restitution of conjugal rights in the Principal Sub Court, Chengalpattu and seeks a transfer to Chennai court, whereas, the wife is stated to be permanently residing at Puducherry and the present proceeding is also pending before the Family Court, Puducherry, which is the place where she presently and permanently resides.
8. In transfer petitions arising out of matrimonial disputes, the consistent view is that the convenience of the wife deserves greater weight, unless strong and exceptional circumstances are made out. Therefore, on a careful balancing of convenience, this Court finds that the balance tilts in favour of the wife and the husband has not made out sufficient grounds for transfer.
9. Accordingly, Tr.C.M.P. No.1271 of 2025 filed by the husband is dismissed and Tr.C.M.P.No.1118 of 2025 filed by the wife is allowed.
__________ Page5 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:20:30 pm ) TR CMP Nos. 1271 & 1118 of 2025 H.M.O.P. No.172 of 2025 on the file of the Principal Sub Court, Chengalpattu, is withdrawn and transferred to the file of the Family Court, Puducherry. The Principal Sub Court, Chengalpattu, shall transmit the entire records to the Family Court, Puducherry, within a period of three (3) weeks from the date of receipt of a copy of this order and the Family Court, Puducherry, shall dispose of the matter in accordance with law, as expeditiously as possible, uninfluenced by any observations made in this order. If any interim order/stay has been granted by this Court, the same shall stand vacated and C.M.P. Nos.29100 & 25239 of 2025 are closed. There shall be no order as to costs.
26-02-2026 Index: Yes/No Speaking/Non-speaking order DPQ To
1. Family Court, Puducherry
2. Principal Sub Court, Chengalpattu __________ Page6 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:20:30 pm ) TR CMP Nos. 1271 & 1118 of 2025 DR.A.D.MARIA CLETE J.
DPQ TR CMP No. 1271 of 2025 AND CMP NO. 25239 OF 2025, TR CMP NO. 1118 OF 2025, CMP NO. 29100 OF 2025 26-02-2026 __________ Page7 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 05:20:30 pm )