G.ABHIRAMI Vs. M.SIVASHANKAR

JUDGEMENT

(1.) These Transfer Civil Miscellaneous Petitions are filed to withdraw the HMOP.Nos.138 of 2016 and 782 of 2017 pending on the file of the Additional Family Court, Coimbatore and transfer the same to the file of Sub Court, Tiruppur or any other Family Court.

(2.) The respondent husband filed a petition before the Additional Family Court at Coimbatore in HMOP.No.138 of 2016 for divorce

(3.) The petitioner wife filed a petition against the respondent husband in HMOP.No.782 of 2017 before Additional Family Court for Restitution of Conjugal Rights Coimbatore and also a petition for maintenance in M.C.No.102 of 2017 before the Additional Family Court, Coimbatore. In MC.No.102 of 2017, the petitioner wife has filed CMP.No.26 of 2018 for interim maintenance and the same was partly allowed.