N.R.R. KHANNAN Vs. S. VANITHA

JUDGEMENT

(1.) TR . C.M.P.(MD) No. 148 of 2014 is filed by the wife to transfer HMOP No. 422 of 2013 on the file of the Sub Court, Tambarm, to Sub Court Camp at Thuraiyur, as the petitioner/wife is at Thuraiyur. The Tr. C.M.P. No. 306 of 2014 is filed by the husband seeking to transfer HMOP No. 250 of 2014 pending on the file of the Sub Court, Tiruchirapalli to Sub Court, Tambaram, to be tried along with HMOP No. 422 of 2013 filed by the husband.

(2.) HEARD the learned counsel appearing on both sides.

(3.) THE learned counsel for the husband submits that in view of Section 21(a) of the Hindu Marriage Act, the application filed later has to be transferred to try along with the application that was filed at the earlier point of time. I am not in agreement with the submission made by the learned counsel for the husband for more than one reasons.