V.Anthony Mary vs B.Vivekanandan on 28 November, 2016

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Madras High Court

V.Anthony Mary vs B.Vivekanandan on 28 November, 2016

Bench: K.K.Sasidharan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  28.11.2016

CORAM

THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN

Tr.C.M.P.Nos.633 and 634 of 2016 and
C.M.P.Nos.16901 and 16902 of 2016

Tr.C.M.P.No.633 of 2016:

V.Anthony Mary						..	Petitioner

-vs-

1.B.Vivekanandan
2.Mathew 							..	Respondents

Tr.C.M.P.No.634 of 2016:

V.Anthony Mary						..	Petitioner

-vs-

B.Vivekanandan						..	Respondent

	Tr.C.M.P.No.633 of 2016 filed under Section 24 of the Civil Procedure Code, to transfer the case pending on the file of the Family Court, Madurai in IDOP No.33 of 2016 to the Family Court, Chennai.

	Tr.C.M.P.No.634 of 2016 filed under Section 24 of the Civil Procedure Code, to withdraw and transfer the case pending on the file of the Family Court, Madurai in GWOP No.22 of 2016 to the Family Court, Chennai.

	


	For Petitioner in both
	the Tr.CMPs.	 		::	Mr.S.Gopinathan

	For Respondents in both	::	No appearance
	the Tr.CMPs.
COMMON ORDER

These two proceedings are at the instance of the respondent in IDOP No.33 of 2016 and GWOP No.22 of 2016 on the file of the Family Court, Madurai.

2.Heard the learned counsel for the petitioner.

3.Even though the name of the respondent is printed in the cause list after service, none appeared.

4.The first respondent in Tr.C.M.P.No.633 of 2016 and the respondent in Tr.C.M.P.No.634 of 2016, filed a petition in IDOP No.33 of 2016 before the Family Court, Madurai. He filed another petition in GWOP No.22 of 2016 before the Family Court at Madurai with regard to guardianship.

5.According to the petitioner, she finds it very difficult to travel from Chennai to Madurai for the purpose of defending the case in IDOP No.33 of 2016 and GWOP No.22 of 2016. There is nothing on record to suspect her bona fides. Therefore, I am of the view that these petitions deserve to be allowed.

6.The proceedings in IDOP No.33 of 2016 and GWOP No.22 of 2016 are withdrawn from the file of the Family Court, Madurai and transferred to the file of the Family Court, Chennai for disposal on merits.

7.The transfer CMPs are allowed as indicated above. No costs. Consequently, the connected miscellaneous petitions are closed.

Index    : Yes/No							28.11.2016
Internet : Yes/No

KM

To

1.The Family Court Judge, Madurai.
2.The Family Court Judge, Chennai.


	







K.K.SASIDHARAN, J.

KM 













Tr.C.M.P.Nos.633 and
 634 of 2016 and
C.M.P.Nos.16901 and
 16902 of 2016















28.11.2016     







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