JAYAPRABHA Vs. T SAMSON RAJU

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed praying that this Court may be pleased to withdraw I.D.O.P. No. 101 of 2008 pending on the file of District Court, Thiruvallur and transfer the same to the I Additional Family Court, Chennai, to be heard along with M.C. No.457 of 2009.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnised, on 20.09.2004, at the Pentecostal Mission, Kaverapalayam, Avadi, Chennai, according to christian rites and customs. Thereafter, they were living at the respondent's parental home at Avadi. Since, the respondent and his family members had demanded dowry from the petitioner's father, disputes had arisen between the petitioner and the respondent. IT has also been stated that the members of the respondent's family were ill-treating the petitioner for not bringing enough money, as dowry. The respondent abused the petitioner by using filthy language and he had been treating her in a cruel manner.

(3.) A Counter affidavit has been filed on behalf of the respondent stating that he is employed at Secundrabad, in Andhra Pradesh, in the Rapid Action Force, as a commandant and therefore, he would not be in a position to attend the hearings before the Family Court, Chennai, if I.D.O.P. No. 101 of 2008, is transferred from the District Court, Thiruvallur, to the Family Court, at Chennai.