S. ALAMELU Vs. M. SIVASUBRAMANIAN

JUDGEMENT

(1.) These petitions are filed to withdraw the proceedings pending before the Family Court, Madurai in HMOP Nos.630 of 2016 and 488 of 2017 and transfer the same to the Family Court at Chennai.

(2.) Parties and the issues involved in both the Transfer Civil Miscellaneous Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is the wife and respondent is the husband in both the Tr.CMPs. The marriage between the petitioner and respondent was conducted on 22.11.2015 at Sub-Registrar's office, Singampunari. It was a second marriage for both the petitioner and the respondent. The petitioner was a divorcee at the time of marriage. After the death of his first wife, the respondent married the petitioner and he is having a female child born to the first wife. Due to difference of opinion, both of them are living separately. The petitioner filed HMOP No.630 of 2016 before Family Court, Madurai for restitution of conjugal rights.