V.A. RAJESWARI Vs. R.M. MANIKAVASAGAM

JUDGEMENT

(1.) THIS petition is focussed to withdraw the H.M.O.P.No.54 of 2007, from the file of the Family Court, Madurai and transfer it to I Additional Family Court, Chennai.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent he has not appeared. The fact remains that the respondent received the notice as early as on 03.11.2007, but he has not chosen to appear. Hence, the matter is processed further as per law.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this transfer civil miscellaneous petition would run thus: