SATHYABAMA Vs. PALANIVEL

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous petition has been filed, praying that this Court may be pleased to withdraw M.O.P.No.49 of 2007, on the file of the Family Court, Puducherry and to transfer the same to the Principal Subordinate Court, Cuddalore, to be tried along with H.M.O.P.No.20 of 2009.

(2.) EVEN though various reasons have been stated in the affidavit filed in support of the petition, to substantiate the request of the petitioner for the transfer, the learned counsel appearing on behalf of the respondent had brought to the notice of this Court, that an exparte decree had been passed, in M.O.P.No.49 of 2007, on 14.06.2007. As such, M.O.P.No.49 of 2007, is not pending on the file of the Family Court, Puducherry, as on date.

(3.) THE learned Family Court Judge, is directed to dispose of the interlocutary application, in I.A.No.803 of 2008, within a period of eight weeks, from the date of the receipt of a copy of this order.