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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 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.