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[Cites 1, Cited by 0]

Madras High Court

V.Anupriya vs M.Visveswaran on 8 August, 2023

                                                                      Tr.CMP,.Nos.947 of 2021 & 122 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.08.2023

                                                          CORAM :

                          THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                           Tr.CMP.Nos.947 of 2021 & 122 of 2022
                                         and CMP.Nos.21206 of 2021 & 2470 of 2022

                     Tr.CMP.No.947 of 2021

                     V.Anupriya                                                       ... Petitioner

                                                              vs

                     M.Visveswaran                                                    .. Respondent


                                  Petition filed under Section 24 of the Code of Civil Procedure to

                     withdraw the HMOP.No.544 of 2021 on the file of Family Court, Salem

                     and transfer the same to the file of Family Court, Dharmapuri to be tried

                     along with F.C.M.C.No.16 of 2021 on the file of Family Court,

                     Dharmapuri.

                                                            AND
                     Tr.CMP.No.122 of 2022

                     M.Visveswaran                                                    ... Petitioner

                                                              vs


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                      Tr.CMP,.Nos.947 of 2021 & 122 of 2022

                     V.Anupriya                                                       .. Respondent

                                  Petition filed under Section 24 of the Code of Civil Procedure to

                     withdraw M.C.No.16 of 2021, on the file of Family Court at Dharmapuri

                     and transfer the same to Family Court at Salem to try along with

                     H.M.O.P.No.544 of 2021 pending on the file of Family Court at Salem.


                                        For Petitioner      : Mr.M.Selvam
                                        (For Petitioner in Tr.CMP.947 of 2021 &
                                        For Respondent in Tr.CMP.122 of 2022)

                                        For Respondent : Mr.K.V.Muthuvisakan
                                        (For Respondent in Tr.CMP.947 of 2021 &
                                        For Petitioner in Tr.CMP.122 of 2022)


                                                    COMMON ORDER


Heard Mr.M.Selvam, learned counsel appearing for the wife and Mr.K.V.Muthuvisakan, learned counsel appearing for the husband.

2.The petitioner wife fears going to Salem and the respondent husband fears travelling to Dharmapuri, one accusation after another are levelled against the other. Therefore, if it continues either in Salem District or Dharmapuri District, it would not be conducive for the purpose of disposal of the cases. Therefore, both the Tr.CMPs are allowed. The cases are withdrawn from the respective Courts and transferred to the file https://www.mhc.tn.gov.in/judis 2/4 Tr.CMP,.Nos.947 of 2021 & 122 of 2022 of the Family Court, Erode. No costs. Consequently, connected miscellaneous petitions are closed.

08.08.2023 Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes/No vs To

1.The Family Court, Salem.

2.The Family Court, Dharmapuri.

3.The Family Court, Erode.

https://www.mhc.tn.gov.in/judis 3/4 Tr.CMP,.Nos.947 of 2021 & 122 of 2022 V. LAKSHMINARAYANAN,J.

vs Tr.CMP.Nos.947 of 2021 & 122 of 2022 and CMP.Nos.21206 of 2021 & 2470 of 2022 08.08.2023 https://www.mhc.tn.gov.in/judis 4/4