Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5394 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 14174 OF 2015 ]
AARTHI Appellant(s)
VERSUS
R.M. RAJESHKUMAR Respondent(s)
J U D G M E N T
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
JUDGMENT
Coimbatore. Therefore, this appeal is disposed of by
transferring HMOP No. 63 of 2014, 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.
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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.
JUDGMENT
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