K.Thirumoorthy vs G.Sumathi on 28 November, 2016

[Cites 2, Cited by 0]

Madras High Court

K.Thirumoorthy vs G.Sumathi 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
Transfer CMP Nos.183 and 196 of 2015,
M.P.Nos.1 and 2 of 2015 in Tr.Cmp.No.183 of 2015 and
M.P.No.1 of 2015 in Tr.Cmp.No.196 of 2015

K.Thirumoorthy		...Petitioner in Tr.Cmp.No.183/2015 and
Respondent in Tr.Cmp.No.196 of 2015

versus
G.Sumathi			...Respondent in Tr.Cmp.No.183/2015 and
Petitioner in Tr.Cmp.No.196 of 2015

PRAYER: Tr.Cmp.No.183/2015 filed under Section 24 of C.P.C., to withdraw HMOP.No.1 of 2015 filed by the respondent herein pending on the file of Hon'ble Principal Sub-Court, Thiruvannamalai and transfer the same to the file of Sub-Court, Kancheepuram to be tried along with pending HMOP No.160 of 2014.
Tr.Cmp.No.196/2015 filed under Section 24 of C.P.C., to withdraw and transfer HMOP.No.160 of 2014 on the file of the Subordinate Judge, Kancheepuram to the file of learned Subordinate Judge, Tiruvannamalai, wherein the connected HMOP No.1 of 2015 is pending.
	Mr.J.Sundarakanchani 	: For Petitioner in
					  Tr.Cmp.No.183/2015 and
					  Respondent in Tr.Cmp.No.196 of 2015
 
	Mr.V.Kasiviswanathan  	: For Respondent in 								  Tr.Cmp.No.183/2015 and
					  Petitioner in Tr.Cmp.No.196 of 2015


C O M M O N    O R D E R

The petitioner in Tr.Cmp.No.196 of 2015 filed HMOP No.1 of 2015 before the before the Sub-court, Tiruvannamalai, invoking Section 9 of the Hindu Marriage Act. The petitioner in Tr.Cmp.No.183 of 2015 filed HMOP No.160 of 2014 before the Sub-Court, Kancheepuram, praying for a decree of nullity with regard to the marriage solemnised between the parties on 07.09.2014. The petitioner in the respective petitions have come up with these petitions for transfer.

2. The learned counsel for the petitioner and the respondent in the respective transfer petitions jointly submitted that the parties would be satisfied, in case, the proceedings are transferred to the Family Court at Vellore.

3. In view of the consensus arrived at among the parties, the proceedings in HMOP No.1 of 2015 and HMOP No.160 of 2014 are withdrawn from the file of Sub-Court, Tiruvannamalai and Sub-Court, Kancheepuram respectively and are transferred to the file of Family Court, Vellore, for disposal on merits.

4. The Transfer Civil Miscellaneous Petitions are disposed of with the above direction. No costs. Consequently, connected miscellaneous petitions are closed.

28.11.2016 Index:Yes/No svki To

1.The Sub-Court, Kancheepuram

2.The Sub-Court, Tiruvannamalai

3.The Family Court, Vellore K.K.SASIDHARAN,J.

(svki) Transfer CMP Nos.183 and 196 of 2015 28.11.2016 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court