K N VIJAYALAKSHMI Vs. R S SIVAKUMAR

JUDGEMENT

(1.) Tr.CMP.No.16403 of 2003 has been filed by the wife to withdraw HMOP.No.173 of 2003, from the file of the Family Court, Coimbatore and transfer the same to the I Additional Family Court at Chennai.

(2.) Tr.CMP.No.19040 of 2003 has been filed by the husband to withdraw MC.No.293 of 2003 from the file of the I Additional Family Court, Chennai, to try along with HMOP.No.173 of 2003, pending on the file of the Family Court, Coimbatore.

(3.) For the purpose of convenience, the parties will be arrayed as they are arrayed in Tr.CMP.No.16403 of 2003. The petitioner, in the affidavit filed in support of the petition, has stated that she was married to the respondent on 14.05.2000, according to Hindu Rites and Customs. The petitioner stated that she was ill-treated and subjected to physical and mental cruelty and she also came to know that the respondent is living in adultery with another woman. The petitioner's effort to separate them ended in vain and the respondent started illtreating her and treated brutally and even made her to starve for food. The petitioner was unable to comply with the unreasonabl