PRIYA Vs. T P KANDEEPAN

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous petition has been filed praying that this Court may be pleased to withdraw O.P.No.224 of 2008, pending on the file of the I Additional Family Court, Chennai and to transfer the same to the file of the Principal Subordinate Judge, Thanjavur.

(2.) IT has been stated that the marriage between the petitioner and the respondent had taken place, on 01.11.1998, at Thanjavur. Due to certain problems caused by the respondent's sister, the respondent had taken the petitioner to her parent's house at Thanjavur and had left her there. IT has also been stated that the petitioner has a ten year old male child out of the wedlock between the petitioner and the respondent. The petitioner is living with her parents at Thanjavur, along with her minor child. Whileso, the respondent had filed H.M.O.P.No.224 of 2008, on the file of the I Additional Family Court, Chennai, for divorce.

(3.) IN view of the avernments made on behalf of the petitioner and in view of the contentions raised by the learned counsel for the petitioner and on perusal of the records available, this Court finds it appropriate to withdraw H.M.O.P.No.224 of 2008, pending on the file of the I Additional Family Court, Chennai and to transfer the same to the file of the Principal Subordinate Court, Thanjavur, as prayed for by the petitioner. This Transfer Civil Miscellaneous Petition is ordered accordingly. No costs. Consequently, connected Miscellaneous Petition is closed.