RAMYA Vs. LINGA BHASKAR

JUDGEMENT

(1.) This petition is filed by the Petitioner after invoking the proviso to Section 24 of the Code of Civil Procedure with the prayer to withdraw the case in HMOP No. 1004 of 2010 from the file of the Family Court, Coimbatore and to transfer to the file of the Family Court, Madurai, for disposing the same in accordance with law.

(2.) The facts led the Petitioner to come forward with this petition may be summarized as under:

(3.) Heard both sides.