K KAVITHA Vs. SUBRAMANIAN ALIAS V S MANI

JUDGEMENT

(1.) TR.C.M.P.No.3806 of 2005 has been filed by one Kavitha, the respondent (wife) in H.M.O.P.No.16 of 2005 on the file of the Sub Court, Dharapuram. She has prayed that the above said H.M.O.P. pending on the file of the Sub Court, Dharapuram be transferred to the file of the Family Court, Madurai for being tried along with another H.M.O.P. filed by her viz., H.M.O.P.No.78 of 2005 on the file of the Family Court, Madurai.

(2.) TR.C.M.P.No.4565 of 2005 has been filed by one Vijayajothi, the respondent (wife) in H.M.O.P.No.26 of 2004 now pending on the file of the learned Principal Subordinate Judge, Chengalpattu. She has prayed for the transfer of the above said case from the file of the Principal Subordinate Judge, Chengalpattu to the file of the Subordinate Judge, Tuticorin for joint trial with another H.M.O.P. filed by the petitioner (wife) for restitution of conjugal rights, viz., H.M.O.P.No.66 of 2004.

(3.) TR.C.M.P.No.4126 of 2006 has been filed by one R.Revathy, the respondent (wife) in H.M.O.P.No.29 of 2006 on the file of the Principal Subordinate Judge, Coimbatore seeking transfer of the above said case to the Sub Court, Kumbakonam on the ground of convenience of the petitioner.