S.ALAGAPPAN Vs. SAI SUBBULAKSHMI ALIAS KAYATHRI

JUDGEMENT

(1.) THE Transfer Civil Miscellaneous Petition is field to withdraw the HMOP.No.117 of 2012, pending on the file of the Principal Subordinate Court, Tenkasi and transfer the same to try simultaneously along with HMOP.No.65 of 2011, pending on the file of the Subordinate Court, Aruppukkottai.

(2.) I have heard the submissions of the learned counsel appearing for the petitioner and gone through the papers available on record.

(3.) THE learned counsel appearing for the petitioner further submitted that knowing pretty well that the respondent / wife, who is a lunatic and mentally ill, is not able to contest the legal proceedings, the petitioner filed an application in I.A.NO.65 of 2011 in H.M.O.P.No.65 of 2011, with a prayer to appoint Mr. S. Murugan, being the father of the respondent as her guardian. The learned Subordinate Judge, Aruppukkottai, on seeing the bona fide of the application, allowed the said I.A., and thereupon the wife of the petitioner was represented by her father Mr. S. Murugan.