P. VINOTH Vs. C. ALAGHU GAYATHRI

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the H.M.O.P.No.32 of 2021 on the file of the Sub Court, Ponneri, Thiruvallur District and transfer to the II Additional Family Court, Chennai to be tried along with the G.W.O.P.No.2028 of 2021.

(2.) The marriage between the petitioner and the respondent was solemnized on 17/2/2014 as per Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the respondent and now they are aged about seven (7) and five (5) years and school going. The petitioner and the respondent are living separately on account of matrimonial dispute and the respondent filed a Maintenance case and the petitioner filed G.W.O.P.No.2028 of 2021, pending on the file of the II Additional Family Court, Chennai, seeking custody of minors. That apart, the petitioner / husband filed H.M.O.P.No.32 of 2021 for Dissolution of Marriage, which is pending on the file of the Sub Court, Ponneri, Thiruvallur District.

(3.) The learned counsel for the petitioner states that the Maintenance Case and G.W.O.P.No.2028 of 2021 are pending before the II Additional Family Court, Chennai and therefore, the Divorce case in H.M.O.P.No.32 of 2021 is also to be transferred to the Family Court at Chennai for trial.