S.KAVITHA Vs. S.MURUGESAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in H.M.O.P.No.713 of 2013 on the file of the Family Court, Madurai and transfer it to the Family Court, Dindigul.

(2.) The respondent/ husband has filed H.M.O.P.No.713 of 2013 before the Family Court, Madurai, for dissolution of marriage.

(3.) The learned counsel for the petitioner/wife submitted that the petitioner, who is aged about 50 years, is residing at Dindigul and she is suffering from knee pain and diabetic and other health ailments. The respondent is a retired Army person and now, he is working at Thirumangalam and therefore, it is not difficult for the respondent to attend the Court hearings at Dindigul. Moreover, the distance between Dindigul and Madurai is nearly 80 kms. In such circumstances, it is difficult for the petitioner to attend the Court hearing in HMOP.No.713 of 2013 on the file of the Family Court, Madurai. Therefore, he seeks to transfer the case in H.M.O.P.No.713 of 2013 to the file of Family Court, Dindigul.