S SHANMUGA PRIYA Vs. K SANTHOSH

JUDGEMENT

(1.) THESE Transfer Civil Miscellaneous Petitions have been filed by the petitioner-wife praying to withdraw O.P.Nos.9 of 2002 and 115 of 2003 respectively on the file of the Family Court, Coimbatore and to transfer the same to any other Family Court in the State of Tamil Nadu.

(2.) TODAY, when the above matters are taken up for consideration, it comes to be known that the petitioner herein has filed H.M.O.P.No.9 of 2002 on the file of the Family Court, Coimbatore as against the respondent in Tr.C.M.P.No.2800 of 2004 by name K.Santhosh for restitution of conjugal rights stating that they both got married on 30.4.2001 in the Vinayakar Temple, Collector's Office Compound, Coimbatore as per Hindu rites and customs and when the said proceedings are pending, the respondent in Tr.C.M.P.No.2801 of 2004 by name Senthil Kumar has filed H.M.O.P.No.115 of 2003 before the same Family Court, Coimbatore as against the petitioner herein for restitution of conjugal rights on ground that he married the petitioner on 19.7.2002 at Kodaikanal.