Madras High Court
Haripriya vs Jayaprakash on 3 February, 2023
Tr.C.M.P.No.1281 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.02.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
Tr.C.M.P.No.1281 of 2022
and
C.M.P.No.21611 of 2022
Haripriya .. Petitioner
vs
Jayaprakash .. Respondent
Prayer: Transfer CMP is filed under Section 24 of the Civil Procedure Code,
to order withdraw and transfer the H.M.O.P.No.264 of 2022 pending on the
file of Family Court, Tiruvallur to the Family Court, Vellore or to any other
competent Court.
For Petitioner : Mr.J.Selvarajan
For Respondent : Mrs.K.C.Muthulakshmi
ORDER
The transfer petition is filed to withdraw and transfer the
H.M.O.P.No.264 of 2022 pending on the file of Family Court, Tiruvallur to
the Family Court, Vellore or to any other competent Court.
2. The marriage between the petitioner and the respondent was
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Tr.C.M.P.No.1281 of 2022
solemnized on 26.02.1999 as per the Hindu Rites and Customs. Due to
misunderstanding, the petitioner and the respondent are living separately.
3. Learned counsel for the petitioner states that the petitioner is
unemployed and residing along with her parents. While so, the petitioner may
not be in a position to spend, travel and contest the case filed before the
Family Court, Tiruvallur.
4. The principles regarding transfer petitions, more specifically in the
matters of matrimonial cases, are well settled through the three decisions 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,
wherein in paragraphs-21 and 22, it has been observed as
under:-
“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
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Tr.C.M.P.No.1281 of 2022
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 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
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 of Hon'ble Supreme Court of India:-
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Tr.C.M.P.No.1281 of 2022
“(1) In the case of Mona Aresh Goel vs. Aresh
Satya Goel [(2000) 9 SCC 255], 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.
(2) In the case of Geeta Heera vs. Harish
Chander Heera [(2000) 10 SCC 304], the Hon'ble
Supreme Court has held that where the petitioner's wife
has pleaded lack of money, the same has to be
considered.
(3) In the case of Lalita A.Ranga vs. Ajay
Champalal Ranga [(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 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.
(4) In a decision in Archana Singh vs. Surendra
Bahadur Singh [(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
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Tr.C.M.P.No.1281 of 2022
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 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, wherein in paragraph-
18, it has been 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
husband. There must be a justifiable cause to select the
jurisdiction of the Court where she resides.”
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Tr.C.M.P.No.1281 of 2022
5. Considering the facts and circumstances, H.M.O.P.No.264 of 2022
pending on the file of the Family Court, Tiruvallur stands transferred to the
Family Court, Vellore.
6. The Family Court, Tiruvallur is directed to transmit the case papers
within a period of two weeks from the date of receipt of a copy of this order.
7. With these directions, this transfer petition stands allowed.
Consequently, the connected miscellaneous petition is closed. There will be
no order as to costs.
Index : Yes / No 03.02.2023
Speaking order / Non-speaking order
Neutral Citation:Yes/No
drm
To
1. The Family Court, Tiruvallur.
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Tr.C.M.P.No.1281 of 2022
2. The Family Court, Vellore.
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Tr.C.M.P.No.1281 of 2022
S.M.SUBRAMANIAM, J.
(drm)
Tr.C.M.P.No.1281 of 2022
and
C.M.P.No.21611 of 2022
03.02.2023
https://www.mhc.tn.gov.in/judis
