R. BHAGIYAM Vs. G. THIRUMOORTHY

JUDGEMENT

(1.) The petitioner/wife, who is facing the proceedings for restitution of conjugal rights at the instance of the respondent/husband in H.M.O.P.No.217 of 2018 on the file of the Family Court, Karur seeks transfer of the same to the Principal District Court, Thiruchirappalli, to be tried along with the petition in G.W.O.P.No.168 of 2019, which was filed by the petitioner seeking to appoint her as guardian and custodian of her minor children viz., Kannan and Sridevi.

(2.) Though the respondent has entered appearance through a counsel, there is no representation on his behalf.

(3.) Admittedly, the wife resides at Manaparai Town, Trichy District and transfer is sought for mainly on the ground of convenience.