V. VINAY Vs. R. AKSHAYA

JUDGEMENT

(1.) The petition for transfer is filed to withdraw and transfer H.M.O.P.No.44 of 2022 pending on the file of the Family Court, Dharmapuri to the Principal Sub Court, Hosur and to be tried along with H.M.O.P.No.72 of 2022 pending before the Principal Sub Court, Hosur.

(2.) The marriage between the petitioner and the respondent was solemnised on 25/3/2021 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The petitioner filed H.M.O.P.No.72 of 2022 for Restitution of Conjugal Rights now pending on the file of the Principal Sub Court, Hosur, Krishnagiri District. However, the respondent wife filed H.M.O.P.No.44 of 2022 for Dissolution of Marriage pending on the file of the Family Court, Dharmapuri.

(3.) The learned counsel for the petitioner states that the petitioner is working at Hosur and therefore, the divorce case filed by the respondent wife is to be transferred to the Principal Sub Court at Hosur.