S. ANITHA Vs. S. ANANTHI

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in GWOP No.2 of 2022 from the file of the District Court at Karaikkal and transfer the same to the file of the Principal District Court at Coimbatore.

(2.) It is an unfortunate case where the minor boy lost his father and mother. Now the minor boy aged about 15 years and he is now with the custody of the petitioner Smt.S.Anitha, who is the sister of the boy's mother.

(3.) Admittedly, the boy is studying SSLC (X Standard) in a School at Coimbatore.