K VIJAYA Vs. K PRAKASH KUMAR

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed praying that this Court may be pleased to withdraw I.D.O.P.No.952 of 2008, from the file of the Family Court, Coimbatore, and to transfer the same to the file of the District Court, Udhagamandalam.

(2.) IT has been stated that the marriage between the petitioner and the respondent was held, on 3.2.2003, at Coonur. After the marriage, the petitioner and the respondent were living in their matrimonial home, at Coimbatore. While so, certain disputes had arisen between the petitioner and the respondent. Therefore, the respondent had filed I.D.O.P.No.952 of 2008, before the Family Court, Coimbatore, for divorce.

(3.) IN view of the averments made in the affidavit filed by the petitioner in the transfer civil miscellaneous petition, I.D.O.P.No.952 of 2008, is withdrawn from the file of the Family Court, Coimbatore and transferred to the District Court, Udhagamandalam, to be tried and disposed of on merits. The transfer civil miscellaneous petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.