VEDANT VENKATESH Vs. SRINIDHI RAJAGOPAL

JUDGEMENT

(1.) These petitions are filed to withdraw H.M.O.P. No.47 of 2017 and G.W.O.P. No.405 of 2017 pending on the file of the Principal Family Court, Coimbatore and transfer the same to the file of the Family Court, Chennai.

(2.) The petitioner is the husband and respondent is the wife. The marriage between the petitioner and respondent was conducted on 22.11.2009 as per Hindu rites and customs. In the wedlock, a female child was born on 19.04.2011. Due to difference of opinion, both the petitioner and respondent are living separately. The respondent filed H.M.O.P. No.47 of 2017 on the file of the Principal Family Court, Coimbatore, for divorce, against the petitioner on the ground of cruelty and desertion. The petitioner has filed G.W.O.P. No.405 of 2017 on the file of the Principal Family Court, Coimbatore, for custody of the minor daughter namely, V. Vakshasthala.

(3.) According to the petitioner, both the petitioner and respondent are working in Dubai. Suppressing the fact that the respondent is working in Dubai, she has also filed an application against the petitioner claiming maintenance and filed H.M.O.P.No.47 of 2017 on the file of the Principal Family Court, Coimbatore, for divorce. The respondent left the minor daughter under the care and custody of her parents, who are residing in Coimbatore. Therefore, the minor daughter lost love and affection of her parents. There is no direct flight from Coimbatore to Dubai and he should take two flights to reach Coimbatore to attend the Court proceedings, which would approximately take 9 to 10 hours. Both the petitioner and respondent are working in Dubai and therefore, it will be convenient for them, if both H.M.O.P.No.47 of 2017 and G.W.O.P.No.405 of 2017 are transferred from the file of the Principal Family Court, Coimbatore to the file of the Family Court, Chennai. There are direct flights from Dubai to Chennai and will take only four hours to reach Chennai. Further, the learned Judge, Family Court, Chennai may be directed to dispense with the appearance of the parties except at the time of trial and may be directed to dispose both the petitions at the earliest. The learned counsel for the petitioner submitted that the petitioner may be permitted to visit minor daughter. In the circumstances, the petitioner has come out with the present Tr.C.M.Ps. to transfer both H.M.O.P.No.47 of 2017 and G.W.O.P.No.405 of 2017 pending on the file of the Principal Family Court, Coimbatore, to the file of the Family Court, Chennai.