G. AMMULAKSHMI Vs. R. GNANASEKARAN

JUDGEMENT

(1.) Tr.C.M.P.No.695/2016 has been filed to withdraw H.M.O.P.No.243 of 2011 pending on the file of the Sub Court, Poonamallee and transfer the same to any other Court in Chennai.

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

(3.) In both the Transfer Civil Miscellaneous Petitions, the petitioner is wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 18.05.2008 as per Hindu Rites and Customs. In the wed-lock a male child was born on 23.08.2010. Due to difference of opinion, the respondent thrown the petitioner out from the matrimonial home. The petitioner is residing at Adambakkam along with minor son. While so, the respondent filed H.M.O.P.No.243 of 2011 before the Sub Court at Poonamallee for restitution of conjugal rights and the respondent also filed G.W.O.P.No.108 of 2013 before the Principal District Court at Tiruvallur for custody of child. As per section 9 of Guardians And Wards Act, 1890, the Principal District Court, Tiruvallur has no jurisdiction to entertain G.W.O.P.