T SUGANYA Vs. S SHANKARA NARAYANAN

JUDGEMENT

(1.) These petitions are filed to withdraw H.M.O.P.No.53 of 2017 and F.C.O.P.No.180 of 2017 pending on the file of the Family Court, Erode and transfer the same to the file of the Principal Family Court, 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.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and the respondent was conducted on 28.11.2014 as per Hindu Rites and Customs. In the wedlock, a male child was born on 22.10.2015. Due to difference of opinion, both the petitioner and respondent are living separately. The respondent filed H.M.O.P.No.53 of 2017 before Family Court, Erode for divorce on the ground of cruelty. The petitioner filed F.C.O.P.No.180 of 2017 for restitution of conjugal rights on the file of the Family Court, Erode.