P.MUTHULAKSHMI Vs. A.SARAVANA VAIRAVA SUNDAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed to withdraw and transfer the case in GWOP.No.2 of 2013 on the file of the Principal District Court, Dindigul, to the Principal District Court, Sivagangai.

(2.) Learned counsel for the petitioner would submit that the 1st respondent is son-in-law of the petitioner and respondents 2 and 3 are the sons of the petitioner who are arrayed as respondents 1 and 2 in GWOP. The 1st respondent has filed GWOP.No.2 of 2013 on the file of Principal District Court, Dindigul, to appoint him as guardian and entrust the minor S.Thiyanesh Arunachalam to him.

(3.) It is further submitted that marriage between the 1st respondent and petitioner's daughter namely, Bharathi was solemnized on 14.09.2008 at Sivagangai and out of the wedlock, a male child was born on 13.07.2009. Thereafter, the said Bharathi committed suicide by self-hanging on 14.05.2012 due to dowry harassment. RDO enquiry also reveals that the daughter of the petitioner committed suicide due to dowry demand and accordingly, criminal proceedings were initiated against the 1st respondent for the offences under Section 498-A , 304-B , 406 IPC and Section 4 of Dowry Prohibition Act.