MS P MUTHUKUMARI Vs. G SIVARAMAN

JUDGEMENT

(1.) NONE appeared for the petitioner. Heard Mr. K. Vasuvenkat for the respondent side.

(2.) THE wife is the petitioner herein. THE respondent is the husband of the petitioner. THE petitioner/wife has filed this Transfer Civil Miscellaneous Petition 343 of 2007, praying for an order from this Court to transfer the H.M.O.P.No.30 of 2005, pending on the file of the Principal Sub-Judge, Chengalpattu to the file of the Principal Sub-Judge, Vellore.

(3.) IT is not in dispute that in H.M.O.P.No.30 of 2005, on the file of the Principal Sub-Judge, Chengalpattu, the husband has been examined as P.W.1 and his brother is examined as P.W.2 in chief and the matter is pending for cross examination of P.W.2 ever since from 4th September 2007 and in the meanwhile the Transfer Civil Miscellaneous Petition 343 of 2007, has been filed by the petitioner/wife, on 5th September 2007.