J. KRISHNA RAJA Vs. G. BABITHA

JUDGEMENT

(1.) The petitioner/wife has filed Tr.C.M.P.(MD)No.443 of 2021 seeking to transfer H.M.O.P. No.3204 of 2021 filed by the respondent/husband pending on the file of the I Additional Family Court, Chennai and to transfer it to the file of the Family Court, Madurai to be tried along with M.C. No. 114 of 2021 filed by her.

(2.) The petitioner/husband has filed Tr.C.M.P. No. 797 of 2021 praying to withdraw M.C. No. 114 of 2021 filed by the respondent-wife before the Family Court, Madurai and to transfer it to the file of the I Additional Family Court, Chennai to be tried along with H.M.O.P.No.3204 of 2021 filed by him.

(3.) As Tr. C.M.P. (MD) No.443 of 2021 was filed before the Madurai Bench of this Court, at the instance of the learned counsel for the petitioner/husband, the Tr.C.M.P. (MD) No.443 of 2021 filed by the wife was sought to be transferred to the Principal Bench of this Court to be tried along with Tr. C.M.P. No.797 of 2021 filed by the petitioner/husband. By an order dtd. 4/3/2022 passed by the Hon'ble The Chief Justice, Tr. C.M.P. (MD) No. 443 of 2021 filed by the respondent-wife was directed to be posted before this Court to be tried along with Tr. C.M.P. No.797 of 2021 filed by the petitioner/husband.