LAWS(MAD)-2010-3-426

P NISHANANDHINI Vs. C SEETHARAM

Decided On March 05, 2010
P. NISHANANDHINI Appellant
V/S
C. SEETHARAM Respondents

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed to withdraw H.M.O.P.No.559 of 2009, from the file of the Subordinate Court, Tambaram, Chennai, and to transfer the same to the file of the Subordinate Court, Valliyur, Tirunelveli District.

(2.) THE petitioner has stated that she is living in Mavadi village, Tirunelveli District. She is living with her aged parents and she has a young child to take care of. THE petitioner's father is working in the Tamil Nadu Metro Water Supply and Drainage Board, at Tiruneveli District.