K GEETHA Vs. M KARTHIKEYAN

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed praying that this Court may be pleased to withdraw F.C.O.P.No.88 of 2009, pending on the file of the Family Court, Salem, and to transfer the same to the file of the Principal Judge, Family Court, Chennai.

(2.) IT has been stated that the petitioner had married the respondent, on 24.10.2004, at Salem, as per the Hindu rites and customs. Thereafter, a male child was born out of the wedlock. After the marriage, the petitioner, as well as the respondent were living in Dubai. The petitioner had come back to India for the delivery of the child. Thereafter, she had taken a job in Sudan. After two years she had returned to India and she had got a job in Mumbai. At that time the petitioner was living in Mumbai, with the respondent and her minor child. Later, it was found that the child was suffering from Autism. However, the respondent never cared for the child. He was treating the petitioner, cruelly, by assaulting her physically.

(3.) IN such circumstances, F.C.O.P.No.88 of 2009, is withdrawn from the file of the Family Court, Salem, and transferred to the file of the Principal Judge, Family Court, Chennai, as prayed for by the petitioner, in the present transfer civil miscellaneous petition. Accordingly, the transfer civil miscellaneous petition stands allowed. No costs. Consequently, connected miscellaneous petition is closed.