J VANISHREE Vs. G JAYACHANDRAN

JUDGEMENT

(1.) THE petitioner/wife has filed this transfer civil miscellaneous petition praying for issuance of an order by this Court to transfer H. M. O. P. No. 31 of 2007 from the file of Principal Subordinate Judge, Cuddalore to the file of Principal Family Court, Chennai.

(2.) THE respondent/husband has filed H. M. O. P. No. 31 of 2007 before the Principal Subordinate Judge, Cuddalore against the petitioner/wife praying for the relief of restitution of conjugal rights. The petitioner/wife has filed Crl. M. P. No. 102 of 2007 on the file of VII Metropolitan Magistrate, George Town, Chennai praying for the relief of maintenance and it appears that the petitioner/wife has been awarded with a monthly maintenance of Rs. 2000/- to be payable by the respondent/husband. As against the order passed in Crl. M. P. 102 of 2007, the respondent/husband has filed Crl. A. No. 95 of 2007 on the file of First Additional Judge, City Civil Court, Chennai and the same is pending.

(3.) THE learned counsel appearing for the petitioner submits that at the time when the respondent/husband has filed H. M. O. P. No. 31 of 2007 before the Principal Subordinate Judge, Cuddalore, on the footing that the petitioner/husband and the respondent/husband lastly resided together at Cuddalore and now both of them are residing at Chennai viz. , respondent/husband is residing at Nellangarai and the petitioner/wife is residing at Perambur and therefore, prays for allowing this transfer civil miscellaneous petition in the interest of justice.