JEYARAMAN Vs. SUTHANTIRAVALLI

JUDGEMENT

(1.) THE petitioner/husband filed the above two Transfer CMP petitions. Tr.C.M.P.No. 119 of 2008 has been filed to transfer O.S.No. 471 of 2007 on the file of the learned Third Additional Sub -Judge, Madurai to the file of Family Court, Madurai to be tried along with H.M.O.P.No. 22 of 2007. The other TR. C.M.P. No. 120 of 2008 has been filed to transfer O.S. No. 30 of 2007 on the file of the learned District Munsif, Melur to the Family Court, Madurai to be tried along with H.M.O.P. No. 22 of 2007.

(2.) HEARD the learned counsel appearing for the petitioner and the learned counsel for the respondent.

(3.) THE case of the petitioner/husband is that the respondent/wife filed divorce petition in H.M.O.P. No. 22 of 2007 on the file of Family Court, Madurai on the ground of cruelty and adultery and the same is pending before the said Court. Meanwhile, she also filed O.S. No. 471 of 2007 against the petitioner herein praying for declaration that she is the absolute owner of the suit property and for recovery of possession. The said suit is pending before the Subordinate Court, Madurai. Another suit in O.S.No. 30 of 2007 has been filed by the reapondent/wife against the petitioner in O.S. No. 30 of 2007 on the file of District Munsif Court, Melur praying for an order of permanent injunction from in any way interfering with the peaceful possession and enjoyment of the respondent.