PACKIALAKSHMI Vs. VIJAYAKUMAR

JUDGEMENT

(1.) The petitioner/wife, who is facing the proceedings for divorce at the instance of the respondent/husband in H.M.O.P.No.86 of 2018 on the file of the Sub-Court, Aruppukottai, seeks transfer of the same to the Family Court, Dindigul, to be tried along with H.M.O.P.No.151 of 2019, which was filed by the petitioner for restitution of conjugal rights.

(2.) Though the respondent has been served and his name also appeared in the cause list, there is no representation on his behalf.

(3.) Admittedly, the wife resides at Vembarpatti, Dindigul District and transfer is sought for mainly on the ground of convenience.