DR A SENDHIL COUMARY Vs. DR P PADMANATHAN

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner as well as the learned Counsel for the respondent.

(2.) This petition has been filed praying that this Court may be pleased to withdraw and transfer the petition in H.M.O.P. No. 49 of 2007, pending before the Principal Sub-ordinate Court, Thanjavur, to the jurisdiction of the Family Court, either at Cuddalore or at Pondicherry.

(3.) The petitioner has stated that her marriage with the respondent was solemnized, on 16.09.2004, at Jeyaram Mahal, Pondicherry. It was an arranged marriage, with the consent of the family members and other elders of both the families. The Seemantham had taken place, on 20.05.2005. Thereafter, the petitioner had gone to her parents house for delivery of the child. The respondent is practising as a Doctor in Thanjavur.