E. VANISREE Vs. V. EJAUMALAI

JUDGEMENT

(1.) This petition is filed to withdraw and transfer the case in M.O.P.No.148 of 2017 on the file of the Family Court, Pondicherry, to the file of I Additional Family Court, Chennai, for joint trial along with H.M.O.P.No.1785 of 2017.

(2.) The petitioner is the wife and respondent is the Husband. The marriage between the petitioner and respondent was conducted on 12.02.2016 as per Hindu rites and customs. After marriage, both the petitioner and respondent were living in the matrimonial home at Puducherry. Due to difference of opinion between the petitioner and respondent, both are living separately. The petitioner has filed H.M.O.P.No.1785 of 2017 on the file of the I Additional Family Court, Chennai, against the respondent, for restitution of conjugal rights. The respondent also filed M.O.P.No.148 of 2017 on the file of the Family Court, Pondicherry, for divorce against the petitioner.

(3.) According to the petitioner, she is residing at Chennai along with her parents. It is very difficult for her to travel such a long distance to attend the Court proceedings at Pondicherry. Further, she is not having any independent income and she is depending on her parents for her day-to-day expenses. Unless both the H.M.O.Ps. are heard together and decided jointly, there will be conflicting judgments. In these circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer M.O.P.No.148 of 2017 pending on the file of the Family Court, Pondicherry, to the file of the I Additional Family Court, Chennai, for joint trial along with H.M.O.P.No.1785 of 2017.