JAYVIDHYA JEYARAJ Vs. HARI HARA SANKARAN

JUDGEMENT

(1.) The Transfer Petition has been filed to transfer the case in H.M.O.P.No.3488 of 2019 pending on the file of the III Additional Family Court, Chennai to the file of the Family Court at Tuticorin or to any other Court having jurisdiction.

(2.) At the request of the learned counsel for the parties, the matter was taken up for hearing on 10.02.2020 in the Chambers and both the parties were present. On the said date, by consent of the parties, this Court had passed the following interim order:

(3.) After examination of both the husband and wife, a report has been sent to this Court (the Addressee has been wrongly shown as III Additional Judge, Family Court, High Court, Chennai) and in the report, it has been clearly stated that the wife is a schizophrenic, suffering from serious mental illness.