MENAKA Vs. GOVINDAN

JUDGEMENT

(1.) Both the Civil Revision Petitions are arisen out of the family dispute. C.R.P.No.1669 of 2020 is filed by the wife and C.R.P.No.3615 of 2016 is filed by the husband.

(2.) The impugned order Tr.O.P.No.13 of 2015, before the Principal District and Sessions Court, Dharmapuri was originally filed by the wife, seeking a direction to transfer of the cases O.S.No.184 of 2012, O.S.No.210 of 2012 and O.S.No.128 of 2014 from Harur to Dharmapuri. However, the learned Judge of the Court below transferred the case from Harur to Pappierddipatti. Hence, the present Civil Revision Petition.

(3.) Heard the rival submissions made by the respective counsel.