LEMORINA ALIAS ANGULAKSHMI Vs. S SIVAKUMAR

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed praying that this Court may be pleased to withdraw H.M.O.P.No.48 of 2008, from the file of the II Additional Subordinate Court, Coimbatore and to transfer the same to the file of the Subordinate Court, Dindigul, to be tried along with H.M.O.P.No.192 of 2008.

(2.) IT has been stated that the marriage between the petitioner and the respondent had taken place, on 10.3.2006, in accordance with Hindu rites and customs. Thereafter, both the petitioner and the respondent were living at Tekkampatti, Mettupalayam. Thereafter, certain disputes had arisen between the petitioner and the respondent and the respondent had forced the petitioner to leave her matrimonial home.

(3.) THE learned counsel appearing on behalf of the respondent had stated that the respondent has no objection for H.M.O.P.No.48 of 2008, pending on the file of the Additional Subordinate Court, Coimbatore, to be transferred to the Subordinate Court, Dindigul, to be tried along with H.M.O.P.No.192 of 2008.