G PADMAVATHI Vs. A KESAVAN

JUDGEMENT

(1.) These petitions are filed to withdraw H.M.O.P.No.215 of 2017 and G.W.O.P.No.1301 of 2017 pending on the file of the Principal Family Court, Coimbatore and transfer the same to the file of the Subordinate Court, Kovilpatti.

(2.) The parties and the issues 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 respondent was conducted on 26.10.2010 at Sri Jegannatha Perumal Thiru Kovil, Pappanaickenpalayam, Coimbatore as per Hindu Rites and Customs. In the wedlock, a female child was born on 25.06.2011. Due to misunderstanding, the petitioner and respondent are living separately and minor child is with the petitioner. The petitioner and minor child are living at Kovilpatti along with her parents. The petitioner filed H.M.O.P.No.227 of 2016 on the file of the Subordinate Court, Kovilpatti for restitution of conjugal rights. On receiving summons from the Subordinate Court, Kovilpatti, the respondent filed H.M.O.P.No.215 of 2017 before the Principal Family Court, Coimbatore against the petitioner for dissolution of marriage, making false and frivolous allegations. The respondent also filed G.W.O.P.No.1301 of 2017 on the file of Principal Family Court, Coimbatore for custody of child.