Madras High Court
Mrs.Kalaiarasi vs Praveen Kumar on 7 January, 2020
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
Tr.C.M.P. No.878 of 2019 and
C.M.P. No.24127 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.01.2020
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Transfer C.M.P.No.878 of 2019 and
C.M.P. No.24127 of 2019
Mrs.Kalaiarasi ...Petitioner
vs.
Praveen Kumar ...Respondent
Tr.C.M.P. filed under Section 24 of C.P.C., to withdraw
H.M.O.P.No.233 of 2019 pending on the file of Family Court,
Chengalpet and transfer the same to III Additional Family Court,
Chennai to be tried along with H.M.O.P. No.4342 of 2019 pending on
the file of III Additional Family Court, Chennai.
For Petitioner : Mr.S.Mohan
For Respondent : Mr.B.Balavijayan
ORDER
The Petitioner, who is residing at Tharamani, Chennai, has come up with this Petition seeking transfer of H.M.O.P.No.233 of 2019 from the file of Family Court, Chengalpet to the file of III Additional Family Court, Chennai, to be tried along with H.M.O.P. No.4342 of 2019, which is pending on the file the said court. http://www.judis.nic.in Page No.1 of 4 Tr.C.M.P. No.878 of 2019 and C.M.P. No.24127 of 2019
2. According to the Petitioner, she is working in Chennai on shift system and the respondent is working at Tiruporur and that it will be convenient to both of them, if H.M.O.P. No.233 of 2019 is transferred to the Family Court, Chennai, to be tried along with FCOP No.4342 of 2019.
3. Heard the learned counsel for the parties. Learned counsel appearing for the Respondent submitted that, the Respondent has no objection to transfer the proceedings in H.M.O.P.No.233 of 2019 from the file of the Family Court, Chengalpet, to the file of III Additional Family Court at Chennai, to be tried along with FCOP No.4342 of 2019.
4. Recording the submissions made by the learned counsel appearing for the Respondent, the proceedings in H.M.O.P.No.233 of 2019 is transferred from the file of the Family Court, Chengalpet to the file of III Additional Family Court at Chennai. to be tried along with FCOP No.4342 of 2019. The learned III Additional Judge, Family Court at Chennai, is expected to conclude the trial, as expeditiously as possible, without adjourning the matter beyond 45 working days at any point of time, to bring the issue to a logical end. http://www.judis.nic.in Page No.2 of 4 Tr.C.M.P. No.878 of 2019 and C.M.P. No.24127 of 2019
5. The Transfer Civil Miscellaneous Petition is allowed as indicated above. No costs. Consequently, the connected civil miscellaneous petition is closed.
07.01.2020
Index : Yes/No
Asr
To :
1.The Family Court, Chengalpet
2.The III Additional Family Court, Chennai http://www.judis.nic.in Page No.3 of 4 Tr.C.M.P. No.878 of 2019 and C.M.P. No.24127 of 2019 S.VAIDYANATHAN,J.
Asr Tr.C.M.P.No.878 of 2019 and C.M.P. No.24127 of 2019 Dated : 07.01.2020 http://www.judis.nic.in Page No.4 of 4