R VALARMATHI Vs. G SNATHANAPRAKASH

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed by the petitioner praying that this Court may be pleased to withdraw H.M.O.P.No.1993 of 2009, from the file of the II Additional Family Court, Chennai, and to transfer the same to the Subordinate Court, Srivilliputhur.

(2.) IT has been stated that the marriage between the petitioner and the respondent had been solemnized, on 18.11.2004, according to Hindu rites and customs, at Kovilpatti. A female child was born out of the wedlock, on 23.8.2005. Since, the respondent had been leading an immoral life, the petitioner had started questioning his behaviour. Thereafter, the respondent had thrown out the petitioner and her minor child from the matrimonial home.

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