LAWS(MAD)-2006-7-137

P MAHALAKSHMI Vs. M RAVICHANDRAN

Decided On July 25, 2006
P.MAHALAKSHMI Appellant
V/S
M.RAVICHANDRAN Respondents

JUDGEMENT

(1.) THIS petition has been filed by the wife to withdraw HMOP. No. 43/2004 pending on the file of the Sub-Court, Cheyyar and transfer the same to the file of Family Court at Chennai on the ground that she is residing at Door No. 56, Gandhi Road, Panchalai Amman Koil Street, Arumbakkam, Chennai-106.

(2.) THE learned counsel for the petitioner would represent that the husband/respondent herein is also residing in Chennai at Door No. 414, 37th Cross Street, 6th Block, C. M. D. A. Colony, Maduravoyal, Chennai-95 and that since the marriage between the petitioner and the respondent took place at Cheyyar, the husband/respondent herein has filed the HMOP at Sub-Court, Cheyyar and that the petitioner herein finds it very difficult for appearing for each and every hearing before the Sub-Court, Cheyyar, besides she has to look after her only son.

(3.) THE learned counsel for the petitioner relied on the case reported in AIR 2002 SUPREME COURT 396 (Sumita Singh vs. Kumar Sanjay and another), wherein it has been held that in a case of matrimonial proceedings the convenience of the wife must be looked into. The relevant portion of the said dictum is as follows: