Madras High Court
M.Deepika vs V.Pandian on 18 February, 2021
Tr.CMP.No.219 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.02.2021
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
Tr.C.M.P.No.219 of 2020
and
C.M.P.No.6661 of 2020
M.Deepika .. Petitioner
vs.
V.Pandian .. Respondent
PRAYER : Transfer CMP is filed under Section 24 of the Civil Procedure
Code, to withdraw the case in H.M.O.P.No.28 of 2020 pending on the file
of the Principal Sub-Court,Mayiladuthurai and transfer the same to the file
of the Additional Sub-Court, Tirunelveli.
For Petitioner : Mr.M.Vijayaragavan
For Respondent :Mr.S.Sounthar
ORDER
The petition is filed to withdraw the case in H.M.O.P.No.28 of
2020 pending on the file of the Principal Sub-Court,Mayiladuthurai and
transfer the same to the file of the Additional Sub-Court, Tirunelveli.
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Tr.CMP.No.219 of 2020
2. The marriage between the petitioner and the respondent was
solemnized on 22.01.2016 as per the Hindu Rites and Customs. A male
child was born from and out of wedlock between the petitioner and the
respondent. The petitioner states that there was a demand of dowry at the
time of marriage by the respondent and his family members. It is further
pleaded that the petitioner is being harassed by the respondent and his
family members. Thus, the petitioner was forced to leave the matrimonial
home and now living along with her parents. The petitioner has to take care
of her child and she is unemployed. Therefore, she is not in a position to
travel all along form Tirunelveli to Mayiladuthurai to defend the case filed
by the respondent. The petitioner, who is present before this Court, also
made a submission that on account of continuous torture, she is not in a
position to think about re-union of matrimonial home. Thus, this Court is of
the considered opinion that the case is to be considered.
3. The learned counsel appearing on behalf of the respondent/husband
states that there is a likelihood of threaten for his life at Thirunelveli.
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Tr.CMP.No.219 of 2020
Therefore,the petition is to be dismissed.
4. The principles regarding transfer petitions, more specifically in the
matters of matrimonial cases are well settled through the decisions 3 of the
High Court of Madras, in the following cases:-
(i) The Hon'ble Division Bench of the High Court of Madras in
W.A.No.1181 of 2009, dated 09.07.2010 has held as follows:-
''21. The domicile or citizenship of the
opposite party is immaterial in a case like this. In
case the marriage was solemnized under Hindu
Law marital relationship is governed by the
provisions of the Hindu Marriage Act. Therefore,
Section 19 has to be given a purposeful
interpretation. It is the residence of the wife, which
determines the question of jurisdiction, in case the
proceeding was initiated at the instance of the
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Tr.CMP.No.219 of 2020
wife.
22. While considering a provision like
Section 19 (iii-a) of the Hindu Marriage Act, the
objects and reasons which prompted the
parliament to incorporate such a provision has also
to be taken note of. Sub Clause (iii-a) was inserted
in Section 19 with a specific purpose. Experience
is the best teacher. The Government found the
difficulties faced by women in the matter of
initiation of matrimonial proceedings. The report
submitted by the Law Commission as well as
National Commission for Women, underlying the
need for such amendment so as to enable the
women to approach the nearest jurisdictional court
to redress their matrimonial grievances, were also
taken note of by the Government. Therefore such a
beneficial provision meant for the women of our
Country should be given a meaningful
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Tr.CMP.No.219 of 2020
interpretation by Courts.''
(ii) In yet another case in TR.CMP.Nos.138 and 139 of 2006, dated
30.08.2006, the High Court of Madras has considered the following
judgments:-
''16.In AIR 2000 SC 3512 (1) (Mona
Aresh Goel vs. Aresh Satya Goel), when the wife
pleaded that she was unable to bear the traveling
expenses and even to travel alone and stay at
Bombay, the Supreme Court ordered transfer of
proceedings.
In 2000 (10) SCC 304, the Honourable
Supreme Court has held that where the petitioner's
wife has pleaded lack of money, the same has to be
considered.
In 2000 (9) SCC 355, the wife has filed a
petition to transfer the proceedings initiated by the
husband for divorce, at Bombay. The place of
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Tr.CMP.No.219 of 2020
residence of the wife was at Jaipur, Rajasthan. In
that case, the petitioner is having a small child and
that she pleaded difficulty in going all the way from
Jaipur to Bombay to contest the proceedings from
time to time. Considering the distance and the
difficulties faced by the wife, the Supreme Court has
allowed the transfer petition.
In a decision reported in 2005 (12) SCC
395, the wife has sought for transfer of matrimonial
proceedings and a divorce petition has been filed by
the respondent's husband at Baikunthpur to be
transferred to Allahabad, where the petitioner's wife
was residing, on the ground that it would be difficult
for her to undertake such long distance journey,
particularly in circumstances, in which she finds that
the proceedings under 5 Section 125 Cr.P.C. was
already pending before the Family Court, Allahabad.
Considering the difficulties faced by the wife and
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Tr.CMP.No.219 of 2020
also the long distance journey, the Honourable
Supreme Court was pleased to order transfer of the
proceedings to Allahabad.
(iii) In a decision made in TR.CMP(MD)No.108 of 2010, dated
03.03.2011, the Madurai Bench of Madras High Court, has observed as
below:-
''18.It is true that section 19 of the Hindu
Marriage Act, has been amended by insertion of proviso
of (iii)(a) to section 19. Of Course, this amended section
19(iii)(a) gives special preference to the wife to file a
petition or defending the case of the husband before the
Court within whose jurisdiction she resides. The
intention of the legislator is to safe-guard the interest
and rights of the women, who are being subjected to
harassment and cruelty. But this special preference
conferred under section 19(iii)(a) of the Hindu Marriage
Act shall not be used to wreck vengeance on the
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Tr.CMP.No.219 of 2020
husband. There must be a justifiable cause to select the
jurisdiction of the Court where she resides.''
5. In view of the fact that the petitioner is living along with her parents
and she has to take care of three year old child and further she is
unemployed and no independent source of income, the petition is to be
considered.
6. Accordingly, this Transfer Civil Miscellaneous Petition No.219
of 2020 stands allowed and H.M.O.P.No.28 of 2020 pending on the file of
the Principal Sub-Court,Mayiladuthurai is directed to be transferred to the
Family Court, Tirunelveli. However, there shall be no order as to costs.
Consequently, connected miscellaneous petition is closed.
18.02.2021
Speaking Order/Non-Speaking Order.
Internet : Yes/No.
Index: Yes/No.
ssb
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Tr.CMP.No.219 of 2020
S.M.SUBRAMANIAM, J.
ssb
To
1.The Judge,
Principal Sub-Court,Mayiladuthurai .
2.The Judge,
Family Court, Tirunelveli
Tr.CMP.No.219 of 2020
18.02.2021
https://www.mhc.tn.gov.in/judis/
