D ANITHA Vs. S DEEPAK

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed before this Court praying that this Court may be pleased to withdraw F.C.O.P.No.131 of 2007, on the file of the Family Court, Salem and to transfer the same to the Family Court, at Chennai.

(2.) THE second petitioner in Transfer Civil Miscellaneous Petition No.422 of 2009, is the minor daughter of the first petitioner. THE first petitioner has stated that her marriage with the respondent was solemnised, on 12.12.1994, at Salem, according to the Hindu rites and customs. Right from the inception of the marriage, the respondent has been behaving abnormally. Both the respondent and his mother have been harassing the petitioner by treating her cruelly.

(3.) IT has been further stated that the respondent is earning nearly rupees 2 lakhs per month and he is also owning valuable immovable properties worth several crores. On the other hand, the petitioner is without any job. As such, she finds it difficult to live a normal life. In such circumstances, the petitioner was constrained to file M.C.No.35 of 2007, on the file of the Family Court, at Salem, on 11.5.2007. However, due to the hardship faced by the petitioner in leading a normal life, she had decided to shift her residence, along with her father, to Velacherry in Chennai. After she had shifted to Vellachery, Chennai, she finds it extremely difficult to travel to Salem, along with her minor girl child, to attend the hearings before the Family Court, Salem, in M.C.No.35 of 2007.