Y SWEETY Vs. MANUEL INBAKUMAR

JUDGEMENT

(1.) THIS Transfer CMP has been filed by the wife to withdraw the IDOP.No.2 of 2007 pending on the file of the learned Principal Judge, Vellore and transfer the same to the file of II Additional Family Court, Chennai to have a joint trial with IDOP.No:2809 of 2006.

(2.) TRANSFER CMP No: 212 of 2007 is filed by the husband to withdraw and transfer the IDOP.No.2809 of 2007 pending on the file of the learned II Additional Family Court, Chennai to the file of Prl. Judge, Vellore to have a joint trial with IDOP.No:2 of 2006.

(3.) LEARNED counsel appearing for the husband submitted that the marriage took place at Vellore, the parties last resided at Vellore and therefore the wife cannot present any petition at Family Court, Chennai. LEARNED Counsel also denied the averment of the wife that without an assistant she may not be in a position to go to Vellore to attend the case effectively. In fact, she had visited UAE of her own in the year 2003 even prior to marriage seeking job and subsequently in the year 2005 to Ireland without any help or assistant accompanying her. Therefore it is quite strange that she requires the assistant to go to Vellore which is within 140 km., from Chennai.