S VANITHA Vs. S SHANMUGANATHAN

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed, praying that this Court may be pleased to withdraw H.M.O.P.No.2281 of 2009, from the file of the Principal Family Court, Chennai, and to transfer the same to the file of the Subordinate Court, Devakottai.

(2.) IT has been stated that the marriage between the petitioner and the respondent had been solemnized, on 20.8.2004, at Pallathur, Karaikudi. Thereafter, both the petitioner and the respondent had been living together. While so, during the year, 2005, the respondent, based on the instigation of his parents, had started ill-treating the petitioner. Therefore, the petitioner had been forced to leave the matrimonial home, during the month of June, 2005. Thereafter, the respondent had filed H.M.O.P.No.2281 of 2009, before the Principal Family Court, Chennai, for divorce, on the ground of desertion.

(3.) NO counter affidavit has been filed on behalf of the respondent.