MOHANA SESHATHRI Vs. E.ANUJA

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed seeking to transfer the proceedings in D.V.C.No.45 of 2018 pending on the file of the learned Judicial Magistrate Court at Tambaram to the file of the Sub Court at Tambaram, and for a direction to the Sub Court at Tambaram to conduct joint trial in H.M.O.P.No.715 of 2017 and D.V.C.No.45 of 2018.

(2.) Heard Mr.A.Mohan, learned counsel for the Petitioner. Mr.C.Deivasigamani, learned counsel, accepts notice on behalf of the Respondent. Also heard Mr.N.Manokaran, learned counsel, who assisted this Court, as regards the issue in question.

(3.) Today, when this matter is taken up 'for admission', this Court posed a question to the learned counsel for the Petitioner that, when the proceedings in D.V.C.No.45 of 2018 are pending before the Criminal Court, whether Section 24 C.P.C. can be invoked to transfer the matter from a Criminal Court to a Civil Court.