V.P. BALAJI Vs. R.B. SUBHASHINI

JUDGEMENT

(1.) These Transfer Civil Miscellaneous Petitions are filed seeking transfer of M.C.No.35 of 2015, H.M.O.P.No.12 of 2015 and G.W.O.P.No.8 of 2015 on the file of the Family Court, Dindigul and transfer the same to Family Court at Madurai.

(2.) Since the issue involved in all these petitions are inter-connected to each other, they are taken up together and decided by a common order.

(3.) A detailed counter affidavit has been filed almost setting out the similar facts on behalf of the respondent indicating the dowry harassment meted out by her even after giving birth to a male child born out of their wedlock on 12.10.2014. According to her, she struggled for survival with her tender year aged child and therefore, she filed M.C.No.35 of 2015 for maintenance and also filed H.M.O.P.No.12 of 2015 seeking divorce from the petitioner, who in turn, filed G.W.O.P.No.8 of 2015 seeking for the custody of the child in order to evade payment of maintenance to her and her child. According to her, when the petitioner lodged a false compliant against the respondent's brother and father, on enquiry, it was closed as 'mistake of fact' by the respondent police therein. Based on the aforesaid complaint, the petitioner also preferred transfer application in Tr.CMP(MD).No.206 of 2015 before this Court and when the petition came up for hearing, the petitioner clandestinely withdrew the same on 18.04.2016. To sum up, she prays for the dismissal of all the transfer civil miscellaneous petitions.