S. MAGESH Vs. DEEPIKA

JUDGEMENT

(1.) The Transfer Petition was listed for final hearing on 8/12/2022, none appeared for the petitioner and thus, the case was listed under the caption "For Dismissal" on 12/12/2022. Again, when the matter was called on 20/12/2022, there was also no representation on behalf of the petitioner. In order to give one more opportunity, this Court passed an order, directing the Registry to list this matter once again under the caption "For Dismissal" on 22/12/2022. Even Today also i.e. on 10/1/2023, when the matter is taken up for hearing, there is no representation on behalf of the petitioner. Thus, this Court is inclined to pass final orders.

(2.) The petition for transfer is filed to withdraw and transfer the petition in F.C.M.C.No.9 of 2022 from the file of the District Family Court, Chengelpattu to the file of Principal District Family Court, Chennai.

(3.) The marriage between the petitioner and the respondent was solemnised on 3/9/1998 as per Hindu Rites and Customs. On account of misunderstanding, the husband and wife are living separately. The respondent filed maintenance in F.C.M.C.No.9 of 2022 on the file of the Family Court, Chengalpet seeking maintenance for the wife and daughter. The petitioner filed present transfer petitioner to transfer the maintenance petition from Chengalpet to Chennai.