P JOTHI Vs. C SIVAKUMAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner to withdraw HMOP.No.72 of 2009, pending on the file of the Principal Subordinate Court, Cuddalore and to transfer the same to the Subordinate Court, Kallakurichi, to be tried along with HMOP.No.47 of 2009.

(2.) It has been stated that the petitioner had married the respondent, on 27.01.2008, as per the Hindu Rites and customs, at Kodumudi, Erode District. As the respondent started suspecting the character of the petitioner and as he had tortured her, the petitioner had filed a petition for dissolution of marriage, in HMOP.No.47 of 2005, on the file of the Subordinate Court, Kallakurichi. Whileso, the respondent had filed HMOP.No.72 of 2009, on the file of the Principal Subordinate Court, Cuddalore, for restitution of conjugal rights.

(3.) The learned counsel appearing on behalf of the petitioner had submitted that the petitioner, as well as the respondent, are hailing from Chinna Salem, near Kallakurichi. Since, the petitioner is living alone, at Kallakurichi, it would be difficult for her to attend the hearings before the Subordinate Court, Cuddalore, in HMOP.No.72 of 2009, filed by the respondent. Further, it is stated that she has no male member in her family, to accompany her during her visits to attend the hearings before the Subordinate Court, Cuddalore, in HMOP.No.72 of 2009.