S BHAVANI Vs. R RAMESH

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petitions are filed to withdraw O.P.Nos.342 of 2013 and 1990 of 2015 pending on the file of III Additional Family Court, Chennai and transfer the same to the file of Sub Court, Thoothukudi.

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

(3.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 10.07.2011 as per Hindu rites and customs. Due to torture by the respondent and his family members, the petitioner left the matrimonial home on 26.09.2011. She has initiated various proceedings including criminal proceedings against the respondent. The petitioner filed O.S.No.1990 of 2015 on the file of III Additional Family Court, Chennai, for divorce against the respondent by making various allegations. The respondent filed O.P.No.342 of 2013 on the file of III Additional Family Court, Chennai, against the petitioner, for divorce. Both the O.Ps. are pending joint trial.