Madras High Court
K.V.Prashanth vs M.N.Varsha on 25 April, 2025
Author: P.T. Asha
Bench: P.T. Asha
Tr.CMP.No.1332 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 25.04.2025
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
Tr.CMP.No.1332 of 2024
and CMP.No.2873 of 2024
K.V.Prashanth ... Petitioner
Vs.
M.N.Varsha ... Respondent
Prayer: Transfer Petition filed under Sec.24 of CPC praying to withdraw
and transfer HMOP.No.4147 of 2024 on the file of I Additional Principal
Judge, Family Court, Chennai, to be tried with HMOP.No.4640 of 2024 on
the file of V Additional Principal Judge, Family Court, Chennai.
For Petitioner : Mr.D.S.Rajasekaran
For Respondent : Mr.M.K.Kabir, Senior Counsel
for Ms.M.K.Padma
ORDER
The husband has filed the present transfer petition seeking to withdraw the HMOP.No.4147 of 2024 filed by the wife before the I Additional Principal Judge, Family Court, Chennai and transfer the same to the V Additional Principal Judge, Family Court, Chennai, to be tried along 1/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/05/2025 03:55:38 pm ) Tr.CMP.No.1332 of 2024 with HMOP.No.4640 of 2024 filed by him.
2.According to the petitioner-husband, for no reason, the respondent-
wife had abandoned him and left the matrimonial home. She is now staying at her parent's house along with the minor child. She has filed HMOP.No.4147 of 2024 before the I Additional Principal Judge, Family Court, Chennai for dissolution of marriage. Though the petitioner-husband is willing to live jointly with his family, the respondent-wife has not obliged to it. Hence, he filed HMOP.No.4640 of 2024 before the V Additional Principal Judge, Family Court, Chennai, for restitution of conjugal rights.
He now seeks transfer of HMOP.No.4147 of 2024 to the file of V Additional Principal Judge, Family Court, Chennai, to be tried along with HMOP.No.4640 of 2024.
3. Heard the learned counsel for the petitioner. The learned Senior Counsel appearing on behalf of the respondent, on instructions, would submit that the respondent-wife has no objection in allowing the transfer petition.
2/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/05/2025 03:55:38 pm ) Tr.CMP.No.1332 of 2024
4. The relief claimed is one for transfer of HMOP.No.4147 of 2024 pending on the file of I Additional Principal Judge, Family Court, Chennai to the file of V Additional Principal Judge, Family Court, Chennai, to be tried along with HMOP.No.4640 of 2024, and he respondent-wife is agreeable for the said transfer, the Tr.CMP. is disposed of and HMOP.No.4147 of 2024 pending on the file of I Additional Principal Judge, Family Court, Chennai is withdrawn and transferred to V Additional Principal Judge, Family Court, Chennai, to be tried along with HMOP.No.4640 of 2024. No costs. Consequently, connected miscellaneous petition is closed. .
25.04.2025
Index : Yes/No
Neutral Citation : Yes / No
ds
To:
1.The Judge, I Additional Principal Judge Family Court, Chennai.
2.The Judge, V Additional Principal Judge Family Court, Chennai.
3.The Section Officer VR Section, High Court, Madras.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/05/2025 03:55:38 pm ) Tr.CMP.No.1332 of 2024 P.T. ASHA, J, ds Tr.CMP.No.1332 of 2024 25.04.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/05/2025 03:55:38 pm )