MEENAKSHI ALIAS SUDHA Vs. RM PALANIAPPAN ALIAS PRABAKARAN

JUDGEMENT

(1.) THE above Transfer Civil Miscellaneous petition has been filed by the petitioner/wife seeking for transfer of H.M.O.P.No.297 of 2008 from the file of the learned Third Additional Sub-Judge, Madurai, to the file of the learned Sub-Judge, Pudukkottai.

(2.) H.M.O.P.No.297 of 2008 was filed by the husband under Section 12(1)(a) and 13(1)(i.a) of the Hindu Marriage Act and the same is pending before the learned Sub-Judge, Madurai. The petitioner/wife filed in Criminal M.P.No.3686 on the file of learned Judicial Magistrate. Thirunayam as a private complaint under Sections 114, 498(A), read with Section 4 of the Dowry Prohibition Act and Domestic Violence of Women's Act, under Sections 17, 18(D) (E) 19 (8)(7)(20)(23) seeking a direction to register a case and to investigate the case against the respondent/husband and two others and the same is pending.

(3.) SINCE the matter relates to the dispute between the husband and wife, this Court, directed, the petitioner as well as the respondent to appear before this Court to find out whether there was any possibility of re-union. While passing order for appearance of the parties, this Court took into consideration age of the husband who is aged about 34 years having qualification in B.E Mechanical Engineering and petitioner/wife is aged about 24 years having qualification in B.Tech (Bio-Information Technology).