NAGARATHINAM ALIAS APSARA Vs. KRISHNA KUMAR

JUDGEMENT

(1.) THIS petition has been filed to withdraw G.W.O.P.12 of 2009, on the file of the Principal District Court, Perambalur and to transfer the same to the file of the family Court at Chennai.

(2.) THE petitioner has stated that she had married the respondent, on 10.03.2004,at Chennai and out of the wedlock, a girl child was born to the petitioner, on 04.01.2005. However, certain disputes had arisen between the petitioner and the respondent, thereafter. Since, the respondent was physically and mentally abusing the petitioner, she was forced to live with her mother at Pudupakkam, Royapettah,Chennai. While so, the respondent had filed G.W.O.P.No.12 of 2009, on the file of the Principal District Court, Perambalur.