SARASWATHI PALANIAPPAN Vs. VINOD KUMAR SUBBIAH

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous petition has been filed to withdraw H.M.O.P.No.1354 of 2007, from the file of the learned II Additional Family Court at Chennai and to transfer the same to the file of the Learned Family Court Judge at Madurai.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnized, on 28.06.2004, at Kandaramanickam Village, Sivagangai District. Thereafter, the petitioner, as well as the respondent, had been residing at their Matrimonial Home, in Chennai. Since, the respondent was employed as a Soft ware Engineer, in U.S.A, the petitioner, as well as the respondent, had gone to U.S.A, on 09.07.2004. After residing there for a period of two years, they came back to India, in the month of June, 2006. A male child was born out of the wedlock to the petitioner, on 05.12.2006. Thereafter, certain disputes had arisen between the petitioner and the respondent. The respondent had filed H.M.O.P.No.1354 of 2007, on the file of the II Additional Family Court, Chennai, for divorce. Thereafter, the petitioner is living, with her parents, along with her minor child, at Madurai. Due to the ill health of the minor child, the petitioner is not in a position to travel to Chennai to attend the hearings at the family Court at Chennai. In such circumstances, the petitioner has preferred the present petition before this Court.