ANTONY ABINAYA Vs. J. GEORGE FELIX

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed to get transferred the case in I.D.O.P.No.46 of 2011 pending on the file of the I Additional District Court, Tirunelveli, to the file of the Family Court, Coimbatore.

(2.) HEARD both sides.

(3.) THE learned Counsel for the petitioner/wife would express the cri de coeur and heart burns of his client to the effect that already his client namely Antony Abinaya instituted the proceedings under the Domestic Violence Act and it is pending before the learned Judicial Magistrate No.VI, Coimbatore as against her husband and her in-laws; the petitioner is having a child aged about 3 years in her custody and it would not be possible for her to travel all along from Coimbatore to Tirunelveli to attend the Court proceedings before the learned I Additional District Judge, Tirunelveli in connection with I.D.O.P.No.46 of 2011 and as such, in the fitness of things, the case in I.D.O.P.No.46 of 2011 has to be transferred to the file of the Family Court, Coimbatore.