T. MELINDA Vs. V. JAYASEELAN

JUDGEMENT

(1.) The petitioner is the wife and the respondent is the husband.

(2.) The petitioner has laid I.D.O.P. No. 42 of 2017 against the respondent for restitution of conjugal rights and the same is pending on the file of the Family Court, Dindigul. Seeking transfer of the abovesaid proceeding from Dindigul Court to Trichy Court, the petitioner has come forward with the transfer request on the footing that the respondent and his men are posing threat to the petitioner and her men while she is attending the proceeding at Dindigul Court and left with no other alternative, according to the petitioner, she has been necessitated to seek for the transfer of the abovesaid proceeding to Trichy Court.

(3.) The abovesaid reason projected by the petitioner for the transfer has been stoutly resisted by the respondent and contended that the same is a false one. Despite the abovesaid resistance of the respondent, the petitioner has not placed any material worth acceptance to show that the respondent and his men are posing threat while she is attending the proceeding at Dindigul Court. If really the abovesaid reasons putforth by the petitioner for transfer are genuine, prima facie materials could have been placed by the petitioner for the consideration of the Court. However, no material whatsoever has been submitted by the petitioner with reference to the same. In such view of the matter, I am not inclined to accede to the transfer request putforth by the petitioner on the abovesaid ground.