S. KIRTHIKA Vs. K. SELVARAJU

JUDGEMENT

(1.) The petitioner is the wife of the respondent. The respondent filed H.M.O.P. No. 90 of 2014 on the file of Sub-Court, Attur for restitution of conjugal rights. 2. The petitioner has filed the above Transfer C.M.P. to withdraw H.M.O.P. No. 90 of 2014 from the file of Sub-Court, Attur and to transfer the same to the file of Sub-Court, Kallakurichi.

(2.) The respondent filed counter affidavit refuting the allegations.

(3.) Heard both sides.