A ASHA RANI @ SHEELA Vs. P RAMESH

JUDGEMENT

(1.) Tr.C.M.P.No.378 of 2017 is filed to withdraw H.M.O.P.No.58 of 2016 pending on the file of the Sub Court, Chidambaram and transfer the same to the file of the Principal Family Court, Chennai, to be tried along with O.P.No.1115 of 2017 pending on its file.

(2.) In both the Tr.C.M.P. and Crl.O.P., the parties and the reasons given by the petitioner 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 23.01.2005 as per Hindu rites and customs. In the wedlock, a female child was born on 03.11.2005. The respondent and his mother ill-treated the petitioner by demanding huge sum of dowry and thrown her out from the matrimonial home. The petitioner was residing at one of her relative's house at Chidambaram and lodged a complaint against the respondent and his mother before All Women Police Station, Chidambaram. The petitioner has filed M.C.No.6 of 2013 under the Domestic Violence Act, for maintenance, before the Judicial Magistrate's Court No.II, Chidambaram. The respondent filed H.M.O.P.No.58 of 2016 for divorce against the petitioner, on the file of the Sub Court, Chidambaram.