K SARAVANAN Vs. M CHITRA

JUDGEMENT

(1.) THE petitioner/husband has filed this Transfer C.M.P.285 of 2008 before this Court praying for issuance of an order to transfer the I.A.No.16/2008 in HMOP.106/2007 from the file of the Sub-Court, Thirupathur, to the file of the District Court, Vellore, where G.O.P.14/2008 is pending.

(2.) THE petitioner herein is the husband. THE respondent is the wife. THE marriage between the parties has taken place on 30.08.2001 and they have been residing at Viswareddipalayam Village, Radhapuram Post, Villupuram Taluk. As a result of the wedlock, the respondent/wife has given birth to a female child, Yamuna, who is aged 7 years.

(3.) THE respondent/wife has taken the stand inter alia stating that the petitioner/husband has filed HMOP.93/2004, HMOP.45/2006 before the Sub-Court, Villupuram and GOP.47/2007 before the District Court, Villupuram, Cr.M.P.962/2007 before the Judicial Magistrate, Villupuram and Crl.R.C.29/2008 before the District Court, Villupuram and that she will be put into irreparable loss and hardship to attend the court at Vellore with her child and that the petitioner/husband has not shown any reason to transfer the I.A.16/2008 from the file of the Sub-Judge to the file of the District Court, Vellore and that the petitioner/husband has not participated in the enquiry/trial of HMOP and dragging on the same and therefore prays for dismissal of the transfer petition.