K MANJULA Vs. G SATHIYAMURTHY

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous petition has been filed, to withdraw H.M.O.P.No.40 of 2009, pending on the file of the Subordinate Judge, Krishnagiri and to transfer the same to the Family Court,Chennai.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnized, on 15.09.2000, as per the Hindu rites and customs. Thereafter,certain disputes had arisen between the petitioner and the respondent. The respondent had filed H.M.O.P.No.40 of 2009, on the file of the Subordinate Judge, Krishnagiri, for divorce. IT has also been stated that the petitioner is living in Chennai, along with her aged parents.Since, her father is a cardiac patient and has undergone an open heart surgery, she has no one to accompany her, when she goes to Krishnagiri, to attend the hearings, in H.M.O.P.No.40 of 2009. The petitioner has also stated that she has no independent income and she is depending on her parents for her daily expenses. In such circumstances, she has preferred the present Transfer Civil Miscellaneous Petition.