SYLVIA JABAKUMARI Vs. R ANANDARAJ

JUDGEMENT

(1.) THE transfer CMP has been preferred by the petitioner/ wife praying for an issuance of order by this Court to withdraw the proceedings in I.D.O.P.No.81 of 2008 from the file of Principal District Judge, Chengalpattu and to transfer the same to the file of Family Court at Madurai where the maintenance case M.C.No.22 of 2008 filed by the petitioner/wife is pending.

(2.) THE respondent is the husband of the petitioner. THE marriage of the petitioner with the respondent/husband has taken place on 09.09.1996 at St.George Church, South Avanimoola Street, Madurai according to Christian Marriage Act, 1972. THE petitioner has given birth two sons one Joshwa Jebaraj and Richard Raj and they are in the custody of the respondent/husband.