B MAHALAKSHMI Vs. S NAGAMANICKAM

JUDGEMENT

(1.) THE transfer petition, in Tr.C.M.P.No.351 of 2009, has been filed to transfer H.M.O.P.No.116 of 2008, from the file of the Principal Subordinate Court, Tiruchirapalli, to the file of the Principal Subordinate Court, Gopichettipalayam, Erode District.

(2.) THE transfer petition, in Tr.C.M.P.No.352 of 2009, has been filed to transfer the suit, in O.S.No.8 of 2008, from the file of the I Additional Subordinate Court, Tiruchirapalli, to the file of the Principal Subordinate Court, Gobichettipalayam.

(3.) IT has also been stated that, whenever the petitioner had gone to attend the hearings, in H.M.O.P.No.116 of 2008 and O.S.No.8 of 2008, at Tiruchirapalli, the respondent used to abuse the petitioner, threatening her with dire consequences. IT has also been stated that the petitioner is finding it extremely difficult to attend the hearings, at Tiruchirappalli, along with her minor son, as her aged parents are living at Gobichettipalayam. In such circumstances, the petitioner has preferred the above transfer petitions.