B NALINI Vs. N VENKATESH

JUDGEMENT

(1.) The petition is filed under the proviso to Section 24 of the Code of Civil Procedure. The Petitioner has approached this Court by way of filing this petition to withdraw the case in H.M.O.P. No. 100 of 2010 from the file of the Subordinate Judge, Pollachi and transfer the same to the Subordinate Judge or any other competent Court at Madurai for disposal.

(2.) The facts which are necessary for the disposal of this transfer petition may be summarized as follows:

(3.) Then on 07.02.2010, both the Petitioner and the Respondent came down to India as the Respondent had got employment at Hyderabad. He wanted to marry her sister's daughter one Kirthika. On the account of unbearable torture at the hands of the Respondent, the Petitioner had lodged a complaint before the All Women Police Station, Tallakulam at Madurai on 11.02.2010. After knowing fully about the complaint, the Respondent had issued a legal notice on 02.03.2010. The Petitioner apprehends threat at the hands of the Respondent, and now, she has to depend upon her parents to maintain herself.