LATHA ASHA RANI Vs. E MERLIN THOMPSON

JUDGEMENT

(1.) This petition has been filed to withdraw the case in I.D.O.P No.157 of 2008, on the file of the District Judge, Thiruvallur and to transfer the same to the file of the Court of Suboridinate Judge, at Poonamallee.

(2.) Section 8 of the Divorce Act, 1869, reads as follows:

(3.) In view of the said Section, the prayer sought for by the petitioner cannot be granted by this Court. Hence, the Transfer Civil Miscellaneous Petition stands dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.