T RAJESWARI Vs. V VENKATESAN

JUDGEMENT

(1.) This transfer civil miscellaneous petition has been filed praying that this Court may be pleased to withdraw O.P.No.1351 of 2008, pending on the file of the First Additional Family Court, at Chennai and to transfer the same to the file of the Family Court, at Trichy.

(2.) It has been stated that the marriage between the petitioner and the respondent had taken place, on 22.5.1998, according to Hindu rites and customs. A male child was born, on 3.4.1999, out of the wedlock. From the time of the marriage, the respondent started ill-treating and harassing the petitioner. Ultimately, the petitioner was driven out of the matrimonial home. Thereafter, she has been living with her parents, along with her minor child.

(3.) It has also been stated that the petitioner does not have any independent source of income and that she is depending on her aged parents for support. Though the respondent has given his residential address in Chennai, at present, he is employed outside India. It has also been stated that the petitioner is finding it extremely difficult to appear before the Family Court, at Chennai, as she is living in Trichy. She has to travel more than 350 Kilometres for every hearing, leaving behind her minor school going child. In such circumstances, the petitioner has preferred the present transfer civil miscellaneous petition before this Court.