Madras High Court
R.Pravin vs N.Archana on 14 March, 2023
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
Tr.CMP.Nos.71 & 56 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.03.2023
CORAM:
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
Tr.CMP.Nos.71 & 56 of 2023
and CMP.Nos.1675 & 1500 of 2023
Tr.CMP.No.71 of 2023
R.Pravin ... Petitioner
Vs.
N.Archana ... Respondent
PRAYER: Transfer Civil Miscellaneous Petition is filed under Section 24 of
CPC to withdraw the HMOP.No.593 of 2022 pending on the file of the Family
Court, Salem filed by the respondent and to transfer the same to try along with
HMOP.No.5495 of 2022 on the file of the Family Court V, Chennai.
For Petitioner : Mrs.P.Uma
For Respondent : Mr.R.Nalliyappan
Tr.CMP.No.56 of 2023
N.Archana ... Petitioner
Vs.
1.R.Praveen
2.Shriram ... Respondents
https://www.mhc.tn.gov.in/judis
Page 1 of 6
Tr.CMP.Nos.71 & 56 of 2023
PRAYER: Transfer Civil Miscellaneous Petition is filed under Section 24 of
CPC to withdraw the FCOP.No.5495 of 2022 on the file of the V Family Court,
Chennai and transfer the same and try along with the application filed by the
petitioner in HMOP.No.593 of 2022 on the file of the Family Court, Salem.
For Petitioner : Mr.R.Nalliyappan
For Respondents : Mrs.P.Uma
COMMON ORDER
Tr.CMP.No.71 of 2023 has been filed to withdraw the HMOP.No.593 of 2022 pending on the file of the Family Court, Salem filed by the respondent and to transfer the same to try along with HMOP.No.5495 of 2022 on the file of the Family Court V, Chennai. Tr.CMP.No.56 of 2023 has been filed to withdraw the FCOP.No.5495 of 2022 on the file of the V Family Court, Chennai and to transfer the same to try along with the petition filed by the petitioner in HMOP.No.593 of 2022 on the file of the Family Court, Salem.
2. Heard, both the learned counsel appearing on either side. https://www.mhc.tn.gov.in/judis Page 2 of 6 Tr.CMP.Nos.71 & 56 of 2023
3. The husband filed FCOP.No.5495 of 2022 on the file of the V Family Court, Chennai for divorce and the wife filed HMOP No.593 of 2022 on the file of the Family Court, Salem for restitution of conjugal rights. The husband wants to transfer the case filed by the wife to Chennai, so also the wife filed petition seeking to transfer the petition filed by the husband to Salem.
4. The learned counsel appearing for the husband / revision petitioner in Tr.CMP.No.71 of 2023 submits that she is living with an adulterer / the second respondent and if he appears before the Salem Court, there is a life threat, because they are politically influenced. Hence, he prayed to transfer the case from Salem to Chennai.
5. Per contra, the learned counsel appearing for the wife submits that the wife is living at her parents' house along with little child and she is not able to travel to Chennai to attend court hearings since she is having a girl child. So she wants to transfer the case to Salem.
https://www.mhc.tn.gov.in/judis Page 3 of 6 Tr.CMP.Nos.71 & 56 of 2023
6. The facts reveals that for the past four years, both are living separately and the child is now under the care of the wife. On earlier occasion, MC.No.26 of 2020 was filed and the same was withdrawn by the wife. As per the contention of the wife, at the instigation of the husband who agreed to settle the issue, the said MC No.26 of 2020 was withdrawn. But thereafter, no maintenance was paid. Admittedly, as on date, no maintenance was paid either to the child or to the wife by the husband. For the past four years, they are living separately. On seeing the facts, if there is a life threat, he is entitled to approach Police concerned. However, on seeing the condition of the wife, she is living with her little child, so the ground raised by her is justifiable.
7. Accordingly, the petition in Tr.CMP.No.56 of 2023 filed by the wife is liable to be allowed as prayed for and the petition in Tr.CMP.No.71 of 2023 filed by the husband is liable to be dismissed. Further, the learned counsel appearing for the wife relied upon the ratio laid down in the case of Geetha Vs. V.Kirubaharan reported in 2023 (2) CTC 41, wherein it is held that even during the transfer proceedings, interim maintenance can be ordered. Now on seeing the facts of the case also reveals that the wife is living with her little child without any source of income. However, the husband is working in https://www.mhc.tn.gov.in/judis Page 4 of 6 Tr.CMP.Nos.71 & 56 of 2023 a private concern. Hence, he is bound to maintain the child. Accordingly, the husband /the petitioner in Tr.CMP.No.71 of 2023 is directed to pay Rs.6,000/- (Rupees Six Thousand only) per month as interim maintenance to the child at the first week of every English calendar month until it is modified by any court of law. The said amount of Rs.6,000/- is directed to be paid directly to the bank account of the child.
8. With the above directions, Tr.CMP.No.56 of 2023 filed by the wife is allowed. FCOP.No.5495 of 2022 pending on the file of the V Family Court, Chennai is withdrawn and transferred to the file of the Family Court, Salem to try along with HMOP.No.593 of 2022 filed by the wife. Tr.CMP.No.71 of 2023 filed by the husband is dismissed. Consequently, connected miscellaneous petitions are closed. There shall be no order as to costs.
14.03.2023 Index :Yes/No Internet : Yes/No Speaking order/non-speaking order lok https://www.mhc.tn.gov.in/judis Page 5 of 6 Tr.CMP.Nos.71 & 56 of 2023 T.V.THAMILSELVI, J.
lok To
1.Family Court, Salem
2.The Family Court V, Chennai.
Tr.CMP.Nos.71 & 56 of 2023 14.03.2023 https://www.mhc.tn.gov.in/judis Page 6 of 6