V. SUBASHINI Vs. M. RADHAKRISHNAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw H.M.O.P. No. 4068 of 2018 on the file of the learned V Additional Judge, Family Court, Chennai, and to transfer the same to the file of the learned Sub- Court, Tambaram, where H.M.O.P. No. 287 of 2019 filed by the respondent/wife seeking restitution of conjugal rights is pending.

(2.) The petitioner is the wife and the respondent is the husband. The above said H.M.O.P. No. 4068 of 2018 was filed by the respondent/husband on the file of the learned V Additional Judge, Family Court, Chennai, seeking for divorce.

(3.) When the matter was taken up on 25.06.2019, this Court, while issuing notice to the respondent/husband, directed both the parties to appear before me to resolve the issue amicably. Accordingly, they have appeared before me today, but, the respondent/husband is not ready for reunion.