(1.) The husband filed H.M.O.P.No.203 of 2009, seeking divorce, before the Additional Sub-Court, Tirunelveli. The wife filed H.M.O.P.No.631 of 2009, seeking restitution of conjugal rights, before the Family Court, Madurai.
(2.) The husband filed an application seeking transfer of H.M.O.P.No.631 of 2009, from the file of the Family Court, Madurai to the Third Additional Sub- Court, Tirunelveli, where, H.M.O.P.No.203 of 2009 is pending. The wife filed an application seeking transfer of H.M.O.P.No.203 of 2009, from the Third Additional Sub-Court, Tirunelveli to the file of the Family Court, Madurai.
(3.) The learned counsel for the husband submits that he filed H.M.O.P.No.203 of 2009 at an earlier point of time. Therefore, H.M.O.P.No.631 of 2009 that was filed subsequently should be transferred to the place where H.M.O.P.No.203 of 2009 is pending. It is also submitted that the husband is employed in a Hotel at Chennai. In Family Courts, the presence of the parties are insisted. He has no objection if the both H.M.O.P.Nos.203 of 2006 and 631 of 2009 are heard at III Additional Sub-Court, Madurai, where, the matrimonial disputes are heard.