M SASIKALA Vs. A RAJENDRAN

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed, praying that this Court may be pleased to withdraw H.M.O.P No.62 of 2009, pending on the file of the Principal Judge, Subordinate Court, Dindivanam, and to transfer the same to the I Additional Family Court, at Chennai, to be tried, along with M.C.No.489 of 2009 and O.P.No.3652 of 2009.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnized, on 09.06.2003 as per Hindu rites and Customs, at Dindivanam. After the marriage, the petitioner had lived with the respondent, in her parents residence, for six months. After setting up a separate family, at Avvai Nagar, Padi, Ambattur, the respondent used to pickup quarrel with the petitioner for even trivial matters, after getting drunk. A male child was born to the petitioner and the respondent, out of their wedlock, on 15.06.2004. The respondent did not perform his duties as the father of the minor child and as the husband of the petitioner. He did not provide money for the maintenance of the petitioner and her minor child. Instead, he was treating them cruelly.

(3.) THERE is no appearance on behalf of the respondent. No counter affidavit had been filed on behalf of the respondent.