V.LOGA SARANYA Vs. R.VENKATESH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / wife seeking transfer of H.M.O.P.No.413 of 2018 from the file of the Family Court, Tiruchirapalli to the file of the Family Court, Sivagangai and to try the same along with H.M.O.P.No.90 of 2019.

(2.) The learned counsel for the petitioner submitted that the marriage between the petitioner and the respondent was solemnized on 29.08.2018. After marriage, both of them lived happily for some time. Later, due to misunderstanding, the respondent herein / husband of the petitioner filed H.M.O.P.No.413 of 2018 on the file of the Family Court, Tiruchirapalli for declaration of the marriage as null and void, with the false allegations. Thereafter, the petitioner filed H.M.O.P.No.90 of 2019 for restitution of conjugal rights before the Family Court, Sivagangai. The grievance of the petitioner is that the respondent being a resident of Tiruchirappalli has filed the above petition at the Family Court, Tiruchirapalli, whereas the petitioner is residing at Sivagangai, along with her aged parents, and as she is depending upon her aged parents and she has no wherewithal, it is very difficult for her to travel about 150 kms from Sivagangai to Tiruchirapalli by spending money and to attend each and every hearing of the case. He would further submit that as the issues involved in both the H.M.O.Ps. are interrelated to each other, this Court may direct the Family Court, Sivagangai to tag H.M.O.P.No.413 of 2018 along with H.M.O.P.No.90 of 2019, which is pending on his file, conduct joint trial and dispose of the same on merits.

(3.) The learned counsel for the respondent vehemently opposed to grant the relief. However, he would submit that in the event of allowing this petition, this Court may direct the Court below to dispose of both the cases within a stipulated time.