SIVASANKARI Vs. PARANITHARAN

JUDGEMENT

(1.) The Transfer Petition has been filed to transfer the case in M.O.P.No.69 of 2019 pending on the file of the Family Court, Pondicherry to the file of the Family Court, Chengalpattu.

(2.) When the matter is taken up for hearing, both the petitioner and the respondent, who are the wife and the husband respectively, present before this Court in-person have submitted that M.O.P.No.69 of 2019 has been filed by the husband for dissolving the marriage and the wife has lodged a complaint against her husband and in-laws under the provisions of the Protection of Women from Domestic Violence Act , which is pending in D.V.C.No.3 of 2019 on the file of Judicial Magistrate, Thirukazhukukndram. They have further submitted that though the present petition has been filed for transfer of M.O.P.No.69 of 2019 from the file of the Family Court, Pondicherry to the file of the Family Court, Chengalpattu, they are willing to get separated on mutual consent and divorce may be granted by this Court on mutual consent.

(3.) From the representations made by the parties, it could be visualized that the spouses are not even interested to have an eye to eye contact and that there is a vast difference of opinion between them in the matrimonial front. Once they themselves have taken a decision to opt for voluntary separation, the grant of time to prolong their relationship by merely referring the matter for mediation and conciliation will not help anyone.