LAWS(MAD)-2004-6-55

SUBASHINI Vs. K SEKAR

Decided On June 17, 2004
SUBASHINI Appellant
V/S
K. SEKAR Respondents

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed by the petitioner-wife praying to withdraw HMOP No.19 of 1999 pending on the file of the Court of Subordinate Judge, Cuddalore and transfer the same to the Court of Family Judge, Chennai.

(2.) HEARD the learned counsel for the petitioner and perused the materials placed on record.