MEKALA Vs. CHINNIAH

JUDGEMENT

(1.) When the matter was taken up for hearing, there was no representation for the petitioner.

(2.) The petition has been filed seeking to withdraw the case in G.W.O.P.No.11 of 2020 from the file of the Family Court, Sivaganga and transfer the same to the Family Court, Ramanathampuram.

(3.) It is the case of the petitioner herein that the marriage between herself and the fourth respondent herein was solemnized on 8/2/2007 at Shanmuganathan Temple, Kundrakudi in the presence of elders of both the families and that after the marriage, she resided at the house of the husband at Chandiranpatti Village. The further case of the petitioner is that from the date of marriage itself, she was harassed by her husband and her in laws, however, only on the advice of her parents, she had continued her marital life with the fourth respondent.