C PUSHPARAJ JEBASELVAN Vs. E MARY CHRISTINAL

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed praying that this Court may be pleased to withdraw I.D.O.P.No.14 of 2009, from the file of the Principal District Judge, Srivilliputhur, and to transfer the same to the file of the Principal District Judge, Erode.

(2.) THE petitioner has stated that the marriage between the petitioner and the respondent had taken place, on 3.10.1992, at Sivakasi. THEreafter, the petitioner had been appointed as the Secretary of the Cooperative Housing Society, Gopalapuram, at Coimbatore and he has been residing there since then. It has also been stated that the respondent is employed as a Principal of Fathima B.Ed. College and Vice-Chairman of Sara Nursing College and Sara Teacher Training Institute at Manakadavu Village, Dharapuram Taluk, Tiruppur District.