LAWS(MAD)-2007-1-483

R. SUNITHA Vs. A. MUKUNDAN

Decided On January 31, 2007
R. Sunitha Appellant
V/S
A. Mukundan Respondents

JUDGEMENT

(1.) THE respondent (wife) in H.M.O.P.No.25 of 2005 now pending on the file of the Family Court, Madurai is the petitioner in this Tr.C.M.P. She has prayed that the above said H.M.O.P. should be withdrawn from the file of the Family Court, Madurai and transferred to the file of the Family Court, Coimbatore for joint trial along with another H.M.O.P. filed by the petitioner herein, viz., H.M.O.P.No.639 of 2005 now pending on the file of the Family Court, Coimbatore.

(2.) THE respondent, who entered appearance through a counsel, has offered to submit his arguments on merit, resisting the Tr.C.M.P. even without filing a counter statement.

(3.) THE submissions made by Mr.V.R.Shanmuganathan, learned counsel appearing on behalf of the petitioner and also by Mr.V.Omprakash, learned counsel appearing on behalf of the respondent have been heard.