NAVANEETHAKRISHNAN Vs. V. SUDHA

JUDGEMENT

(1.) The husband in the matrimonial dispute has filed Transfer Civil Miscellaneous Petition No.51 of 2018 seeking transfer of H.M.O.P.No.73 of 2017, pending on the file of Sub Court, Thirupathur, Vellore District, and to be tried along with H.M.O.P.No.36 of 2017 on the file of the Subordinate Court, Kancheepuram.

(2.) The wife has filed Transfer Civil Miscellaneous Petition No.75 of 2018 seeking withdrawal of H.M.O.P.No.36 of 2017 pending on the file of Subordinate Judge, Kancheepuram, Kancheepuram District, and transfer the same to the Subordinate Court, Thirupathur, Vellore District.

(3.) The learned counsel for the parties filed a Joint Memorandum of Compromise dated 23.07.2018 agreeing for the following arrangement :