Madras High Court
G. Tamilselvi vs G. Rajendiran on 19 March, 2015
Author: N. Kirubakaran
Bench: N. Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:19.03.2015 CORAM: THE HONOURABLE MR.JUSTICE N. KIRUBAKARAN Tr.CMP. No.776 of 2013 and M.P.No.1 of 2013 G. Tamilselvi .. Petitioner Vs. G. Rajendiran .. Respondent Prayer : Transfer Civil Miscellaneous Petition is filed under Section 24 of the Code of Civil Procedure to withdraw the H.M.O.P.No.126 of 2011 on the file of the learned Subordinate Court, Vellore to the Principal Family Court, Chennai. For Petitioner :M/s. S. Nagarajan For Respondent : Mr. T. Dhanyakumar ORDER
The petitioner/wife has come before this Court seeking transfer of H.M.O.P.No.126 of 2011 filed by the respondent/husband for divorce from the file of the learned Subordinate Court, Vellore to the Principal Family Court, Chennai.
2. Heard the learned counsel for the petitioner as well as the learned counsel for the respondent.
3. Though the learned counsel for the petitioner would contend that it is impossible for her to engage a counsel and to appear before the Vellore Court as she is residing in Chennai, typed set of papers filed by the petitioner herself would show that she opened a bank account in the year 2013 and immediately, the above transfer petition has been filed on 04.01.2013. Moreover, the children are not very young. They are studying in an Engineering College and School. That apart, he is working as a DTP operator as per the certificate produced by the petitioner. Therefore, the contention of the petitioner that she has got no means to engage the counsel is only a after thought and made for the purpose of the case and there is no occasion to this Court to transfer the case. Hence, the Transfer Civil Miscellaneous Petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed.
19.03.2015 gv Index :Yes/No Internet :Yes/No To The Subordinate Court, Vellore. N. KIRUBAKARAN,J. gv Tr.CMP. No.776 of 2013 and M.P.No.1 of 2013 19.03.2015