R.AGNES BELLARMINA Vs. M.ANBUNATHAN

JUDGEMENT

(1.) The present Transfer petition is filed seeking transfer of I.D.O.P.No. 14 of 2016 from the Principal District Court, Pudukkottai to the Principal District Court, Madurai to be tried along with the petition for restitution of conjugal rights in I.D.O.P.No. 8 of 2015 filed by the petitioner.

(2.) The respective counsels for both parties are heard.

(3.) The marriage between the petitioner and the respondent was solemnized on 04.07.1990 as per Christian rights and customs. Out of the wedlock, two female children born on 24.03.1991 and 24.03.1996 respectively. Peculiarly, after 20 years from the date of marriage, the parties developed misunderstanding and now they are living separately. The petitioner filed I.D.O.P.No.8 of 2015 for restitution of conjugal rights before the Principal Sub Court,Madurai.The respondent has filed a petition for divorce in I.D.O.P.No.14 of 2016, which is pending before the Principal District Court, Pudukkottai.