Madras High Court
A.V.Suganya vs Dr.V.A.Anand on 26 November, 2019
Author: P.T.Asha
Bench: P.T.Asha
Tr.C.M.P.(MD) No.412 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.11.2019
CORAM :
THE HONOURABLE MS.JUSTICE P.T.ASHA
TR.C.M.P.(MD) No.412 of 2019
and
C.M.P.(MD) No.9610 of 2019
A.V.Suganya ... Petitioner
vs.
Dr.V.A.Anand ... Respondent
Prayer:-This Petition is filed under Section 24 of the Code of Civil Procedure,
to withdraw the case in HMOP.No.425 of 2019 on the file of the Family
Court, Tiruchirappalli and transfer the same to the file of Family Court,
Madurai.
For Petitioner : Mr.PT.S.Narendravasan
For Respondent : Mr.C.Muthusaravanan
ORDER
The above Transfer Civil Miscellaneous Petition is filed by the petitioner/wife seeking to transfer the petition in HMOP.No.425 of 2019 filed by the respondent/husband for restitution of conjugal rights on the file of the Family Court, Tiruchirappalli to the file of Family Court, Madurai.
2.The learned counsel appearing for the respondent/husband, on instructions, would submit that the respondent has no objection to allow this petition.
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3.Taking note of the above submission, this Civil Revision Petition is allowed and the petition in HMOP.No.425 of 2019 on the file of the Family Court, Tiruchirappalli, is ordered to be withdrawn and transferred to the file of Family Court at Madurai. The learned Judge, Family Court, Tiruchirappalli, is directed to transmit the entire records of HMOP.No.425 of 2019 to the Family Court at Madurai as expeditiously as possible. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes / No 26.11.2019
Internet : Yes / No
mm
To
1.The Judge,
Family Court,
Tiruchirappalli.
2.The Judge,
Family Court,
Madurai.
TR.C.M.P.(MD) No.412 of 2019
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