V.R. THIRUMAL Vs. V. SAMITHA

JUDGEMENT

(1.) HEARD both the learned Counsel appearing for the Petitioner as well as the Respondent.

(2.) THIS Tr.C.M.P. has been filed Under Section 24 of the Code of Code of civil Procedure, seeking an Order to withdraw H.M.O.P. No.95 of 2012 pending on the file of the principle sub -court, Chengalpet and transfer the same to the Family Court, Chennai.

(3.) MR . V. Bhiman, learned Counsel appearing for the Petitioner submits that the Petitioner, Husband of the Respondent is facing threat at the hands of the Respondent and some rowdy element threatened on behalf of the Respondent and there is no safety for the petitioner in attending the Court at Chengalpet