N. DHATCHARAJ Vs. H. V. JANARTHANAN

JUDGEMENT

(1.) The petition for transfer is filed to withdraw and transfer the petition in G.W.O.P.No.296 of 2021 on the file of the Principal District Court at Thiruvallur to the III Additional Family Court at Chennai.

(2.) The marriage between the respondent and the 1st petitioner was solemnised on 14/2/2013 as per the Hindu Rites and Customs. From and out of the wedlock between the 1st petitioner and the respondent a female child was born and now aged about 8 years. Due to misunderstanding, the 1st petitioner and the respondent are living separately. The respondent filed G.W.O.P.No.296 before the Principal District Court at Thiruvallur.

(3.) The learned counsel for the petitioners states that the 1st petitioner filed the M.C.No.559 of 2019 on the file of III Additional Family Court at chennai, which was allowed by passing an exparte order. The 1st petitioner is taking steps for the execution of the order. While so, the present petition is to transfer the case.