Madras High Court
V.Nithya vs Dhandayuthapani on 1 March, 2024
Author: G.Ilangovan
Bench: G.Ilangovan
TR.CMP(MD).No.289 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.03.2024
CORAM :
THE HON'BLE MR JUSTICE G.ILANGOVAN
TR.CMP(MD).No.289 of 2023 and
CMP(MD).No. 6624 of 2023
V.Nithya ... Petitioner
Vs.
Dhandayuthapani ... Respondent
PRAYER:- Petition filed under Section 24 C.P.C., to withdraw the
HMOP.No.193 of 2022 on the file of the Sub Court, Aruppukkottai and
transfer the same and tried along with HMOP.No.286 of 2023 pending on
the file of the Family Court, Madurai.
For Petitioner : Mr.A.S. Rajeswari
For Respondent : No appearance
ORDER
This Transfer Civil Miscellaneous Petition is filed seeking to withdraw the case in HMOP.No.193 of 2022 on the file of the Sub Court, Aruppukkottai and transfer the same and tried along with HMOP.No.286 of 2023 pending on the file of the Family Court, Madurai. https://www.mhc.tn.gov.in/judis 1/5 TR.CMP(MD).No.289 of 2023
2. The petitioner herein is the wife and the respondent is the husband. The marriage between the petitioner and the respondent was solemnized on 06.02.2012 as per Hindu Rites and customs. One female child was born through the wedlock. Due to the matrimonial dispute, the petitioner left the matrimonial home along with her minor child. Thereafter, the respondent filed HMOP.No.193 of 2022, on the file of the Sub Court, Aruppukkottai for divorce. Thereafter, the petitioner herein filed HMOP.No.286 of 2023 for restitution of conjugal rights on the file of the Family Court, Madurai.
3. Now, the petitioner is residing at Madurai along with her parents with minor child. The distance between Madurai and Aruppukkottai is approximately 140 kilometers and it is very difficult for the petitioner to travel each and every hearing to attend HMOP.No.193 of 2022, before the Sub Court, Aruppukkotai. In the above circumstances, she filed the present Transfer Civil Miscellaneous Petition to transfer the HMOP.No.193 of 2022, on the file of the Sub Court, Aruppukkotai to Family Court, Madurai to be tried along with HMOP.No.286 of 2023.
4. Even though the notice was served upon the respondent, he https://www.mhc.tn.gov.in/judis 2/5 TR.CMP(MD).No.289 of 2023 has not chosen to appear before this Court either in person or through Advocate. So after hearing the learned Counsel for the petitioner, this order is passed.
5. It is well settled law that whenever, the transfer petition is filed in matrimonial disputes, the convenience of the wife shall be given preference. Therefore, I am of the view that the petition filed by the wife is liable to be allowed.
6. Accordingly, the Transfer CMP is allowed and HMOP.No. 193 of 2022 pending on the file of the Sub Court, Aruppukkottai is ordered to be withdrawn and transferred to the file of the Family Court, Madurai to be tried along with HMOP.No.286 of 2023. The the Sub Court, Aruppukkottai is directed to transmit the entire records pertaining to the case in HMOP.No.193 of 2022 to the transferee Court, within a week from the date of receipt of a copy of this order. No costs. Consequently, connected Miscellaneous Petition is also closed.
01.03.2024 Internet : Yes / No Index : Yes / No trp https://www.mhc.tn.gov.in/judis 3/5 TR.CMP(MD).No.289 of 2023 To
1. The he Sub Court, Aruppukkottai
2. The Family Court, Madurai.
https://www.mhc.tn.gov.in/judis 4/5 TR.CMP(MD).No.289 of 2023 G.ILANGOVAN,J.
Trp TR.CMP(MD).No.289 of 2023 and CMP(MD).No. 6624 of 2023 01.03.2024 https://www.mhc.tn.gov.in/judis 5/5