K THIRUPURASUNDARI Vs. RAJENDRAN

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed, praying that this Court may be pleased to withdraw F.C.O.P.No.335 of 2009, pending on the file of the Family Court, Salem, and to transfer the same to the file of the Family Court, Chennai.

(2.) THE petitioner has stated that her marriage with the respondent was solemnised, on 10.9.2006, in accordance with the Hindu rites and customs, at Chennai. At the time of the marriage, 70 sovereigns of gold jewels had been given to the respondent's family. THE petitioner's family met all the wedding expenses. Further, a sum of Rs.2,00,000/- had also been paid to the respondent, as dowry. After the marriage, the petitioner had gone to the United States of America and had found that the respondent was jobless. Since then the petitioner has been managing the family, as she is a Senior Technical Officer at TIMENOS Consultancy in the United States of America. THE petitioner has a male child born out of the wedlock, on 7.6.2007.

(3.) IN spite of Court notice having been served on the respondent and his name having been printed in the cause list, there is no appearance on behalf of the respondent, either in person or through his counsel. No counter affidavit has been filed on behalf of the respondent.