MINOR RAKSHIRA ALIAS PRATHIKA Vs. S DEEPAK

JUDGEMENT

(1.) Tr.C.M.P.No.422 of 2009: This Transfer Civil Miscellaneous Petition has been filed before this Court praying that this Court may be pleased to withdraw the Maintenance Case filed by the petitioner, in M.C.No.35 of 2007, pending on the file of the Family Court, Salem and to transfer the same to the Family Court, at Chennai. Tr.C.M.P.No.423 of 2009: This Transfer Civil Miscellaneous Petition has been filed before this Court praying that this Court may be pleased to withdraw G.O.P.No.1 of 2008, on the file of the Family Court, Salem and to transfer the same to Family Court, at Chennai. Tr.C.M.P.No.424 of 2009: This Transfer Civil Miscellaneous Petition has been filed before this Court praying that this Court may be pleased to withdraw F.C.O.P.No.131 of 2007, on the file of the Family Court, Salem and to transfer the same to the Family Court, at Chennai.

(2.) The second petitioner in Transfer Civil Miscellaneous Petition No.422 of 2009, is the minor daughter of the first petitioner. The first petitioner has stated that her marriage with the respondent was solemnised, on 12.12.1994, at Salem, according to the Hindu rites and customs. Right from the inception of the marriage, the respondent has been behaving abnormally. Both the respondent and his mother have been harassing the petitioner by treating her cruelly.

(3.) It has also been stated that the respondent is not fit for matrimonial life, as he is an impotent man. Even though the petitioner is healthy and fertile, she could not bear a child through the respondent. Therefore, she had adopted a three month old female baby from an orphanage, on 13.6.2006, based on an order passed by the City Civil Court, at Chennai, in Adoption Petition No.700 of 2005.