POOJA RATHOD Vs. TARUN RATHOD

JUDGEMENT

(1.) The Petitioner is the wife of the Respondent. The petitioner has filed this petition under Sec. 25 of Code of Civil Procedure, 1908 seeking transfer of H.M.O.P No. 2941 of 2020 titled as "Tarun Rathod Vs. Pooja Rathod " filed by the respondent herein under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955, in the Court of the Family Judge at Chennai, Tamil Nadu to the Additional Family Court Judge, City Civil Court at Hyderabad, Telangana State.

(2.) I have heard the learned counsel for the petitioner and learned counsel for the respondent.

(3.) During the course of the submissions, it is brought to my notice that the distance between Chennai and Hyderabad is over 600 Kms and that the petitioner is not in a position to contest the aforesaid case by travelling to Chennai everytime the case is posted at Chennai. On the other hand, it would be possible for the respondent to prosecute the case at Hyderabad. Therefore, the prayer sought for by the petitioner may be allowed.