Aarthi Vs. R.M. Rajeshkumar
[Civil Appeal No. 5394 of 2006 @ Special Leave Petition (C) No. 14174 of 2015]
KURIAN, J.
1. Leave granted.
2. The dispute essentially is as to whether HMOP No. 63 of 2013 on the file of Subordinate Judge, Karur, Tamil Nadu and HMOP No. 1050 of 2014, which is pending in the Family Court at Coimbatore, should be tried in Karur or in Coimbatore.
3. The learned counsel on both sides have agreed that both the cases can be tried in Family Court at Coimbatore. Therefore, this appeal is disposed of by transferring HMOP No. 63 of 2013, pending in the Court of Subordinate Judge, Karur, Tamil Nadu to the Family Court at Coimbatore with a direction to the Family Court at Coimbatore to consolidate both the cases and dispose of the same expeditiously and preferably within six months from the date of first appearance of the parties pursuant to this order.
4. The parties shall appear before the Family Court at Coimbatore on 02.08.2016.
5. The Registry is directed to transmit a copy of this order to both the courts forthwith.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [ROHINTON FALI NARIMAN]
New Delhi;
June 29, 2016.
