Madras High Court
N.T.Anusha vs S.Senthil Kumar on 6 April, 2023
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
Tr.CMP.Nos.336 & 339 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.04.2023
CORAM:
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
Tr.CMP.Nos.336 & 339 of 2023 and
CMP.Nos.7515 & 7538 of 2023
Tr.CMP.No.336 of 2023
N.T.Anusha ... Petitioner
Vs.
S.Senthil Kumar ... Respondent
PRAYER:
Transfer CMP is filed under Section 24 of CPC to allow the instant
transfer petition by directing transfer of the Guardianship Petition
GWOP.No.739 of 2022 pending on the file of the XII Judge, Family Court,
Kaniyakumari at Nagercoil and transfer the same to the file of the Family
Court at Chennai, Tamilnadu.
For Petitioner : Mr.G.Dhinesh
https://www.mhc.tn.gov.in/judis
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Tr.CMP.Nos.336 & 339 of 2023
Tr.CMP.No.339 of 2023
N.T.Anusha ... Petitioner
Vs.
S.Senthil Kumar ... Respondent
PRAYER:
Transfer CMP is filed under Section 24 of CPC to allow the instant
transfer petition by directing transfer of the Divorce Petition HMOP.No.124 of
2022 pending on the file of the XII Judge, Family Court, Kaniyakumari at
Nagercoil and transfer the same to the file of the Family Court at Chennai,
Tamilnadu.
For Petitioner : Mr.G.Dhinesh
COMMON ORDER
Tr.CMP.No.336 of 2023 has been filed for transfer of GWOP.No.739 of 2022 pending on the file of the XII Judge, Family Court, Kaniyakumari at Nagercoil to the file of the Family Court at Chennai, Tamilnadu. Tr.CMP.No.339 of 2023 has been filed for transfer of HMOP.No.124 of 2022 pending on the file of the XII Judge, Family Court, Kaniyakumari at Nagercoil to the file of the Family Court at Chennai, Tamilnadu.
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2. Though notice served, no representation for the respondent.
3. As per the affidavit, the petitioner/ wife is working at Kattangulathur. But she wants to transfer the above cases to Family Court, Chennai.
4. Facts reveal that now the respondent is employed in a bank. The revision petitioner is also employed in a bank and transferred to Kattangulathur Branch, Union Bank of India. Therefore, instead of Chennai, the matter may be directed to be transferred to Tambaram Sub Court. Accordingly, HMOP.No.124 of 2022 and GWOP.No.739 of 2022 pending on the file of the XII Judge, Famil Court, Kaniyakumari at Nagercoil are withdrawn and transferred to the file of the Sub Court, Tambaram. The XII Judge, Famil Court, Kaniyakumari at Nagercoil is directed to send the entire case bundles to the Sub Court, Tambaram forthwith. The respondent is also directed to appear before the Sub Court, Tambaram. Before taking on file, Sub Court, Tambaram is directed to issue notice to both the parties and proceed with the above cases.
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5. With the above directions, both the transfer CMP's are disposed of. Consequently, connected miscellaneous petitions are closed. There shall be no order as to costs.
06.04.2023 Index :Yes/No Internet : Yes/No Speaking order/non-speaking order lok https://www.mhc.tn.gov.in/judis Page 4 of 6 Tr.CMP.Nos.336 & 339 of 2023 To
1.XII Judge, Famil Court, Kaniyakumari Nagercoil
2.The Sub Court, Tambaram https://www.mhc.tn.gov.in/judis Page 5 of 6 Tr.CMP.Nos.336 & 339 of 2023 T.V.THAMILSELVI, J.
lok Tr.CMP.Nos.336 & 339 of 2023 06.04.2023 https://www.mhc.tn.gov.in/judis Page 6 of 6