Madras High Court
P.Minnal vs V.Ramamurthy on 21 January, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 21.01.2016 CORAM : THE HONOURABLE MS. JUSTICE R.MALA Tr.C.M.P.No.268 of 2015 And M.P.No.1 of 2015 P.Minnal ... Petitioner Vs. V.Ramamurthy ... Respondent Prayer: Petition has been filed under Section 24 of C.P.C., to order withdrawal of H.M.O.P.No.59 of 2014 on the file of Sub Court, Neyveli and transfer the same to the Family Court at Chennai. For Petitioner : Mr.R.Sreedharan For respondent : Mr.R.Balasubramanian O R D E R
The wife, who is the respondent in H.M.O.P.No.59 of 2014, has come forward with this petition to transfer the same from the file of the Sub Court, Neyveli, to the file of the Family Court at Chennai.
2.Learned counsel for the petitioner/wife submitted that the respondent/husband has filed a petition in H.M.O.P.No.59 of 2014 on the file of the Sub Court, Neyveli, for divorce. Since she is at present working at Chennai, it is very difficult for her to travel from Chennai to attend the Court at Neyveli and she is also suffering from some financial crises. Hence, she prays that H.M.O.P.No.59 of 2014 may be transferred from the file of the Sub Court, Neyveli to the file of the Family Court at Chennai.
3.Learned counsel for the respondent submitted that the kith and kin are the brother and sister of the police officials and therefore, he has no objection to transfer the petition to the Family Court at Chengleput instead of Chennai since they are put up at Chennai.
4.Learned counsel for the petitioner also conceded that he has no objection in transferring the H.M.O.P.No.59 of 2014 to the Family Court at Chengleput.
5.By consent of both the learned counsels, the petition in H.M.O.P.No.59 of 2014 is ordered to be withdrawn from the file of the Sub Court, Neyveli and transferred to the file of the Family Court at Chengleput. The Presiding Officer, Sub Court, Neyveli is directed to transmit all the records pertaining to H.M.O.P.No.59 of 2014 to the file of Family Court at Chengleput, within a period of fifteen days from the date of receipt of a copy of this order.
6.Accordingly, this Transfer Civil Miscellaneous petition is ordered. No costs. Consequently, connected Miscellaneous Petition is closed. 21.01.2016 pri Index: Yes/ No Internet: Yes/ No To
1. The Sub Court, Neyveli.
2. The Family Court at Chennai.
R.MALA,J.
pri Tr.C.M.P.No.268 of 2015 And M.P.No.1 of 2015 21.01.2016