G KARUNANIDHI Vs. K K GAYATHRI

JUDGEMENT

(1.) Tr.C.M.P.No.1011 of 2017 is filed seeking to withdraw the O.S.No.204 of 2014 on the file of the District Munsif Court, Tambaram and transfer the same to the City Civil Court at Chennai.

(2.) O.S.No.204 of 2014 on the file of the District Munsif Court, Tambaram is filed by the first respondent in Tr.C.M.P.Nos.1011 and 1012 of 2017 seeking for declaration and injunction.

(3.) There seems to be matrimonial proceedings pending between the petitioner, namely, G.Karunanidhi and his wife, namely, K.K.Gayathri in H.M.O.P.No.1817 of 2015 on the file of the Family Court, Chennai. The others suits as mentioned in the Tr.C.M.P.s are also between the same parties. It is stated that because of want of jurisdiction, the above said suits were filed in various Courts.