M. JOTHISHYAMALA Vs. A. MANICKARAJ

JUDGEMENT

(1.) The petition is filed to transfer F.C.O.P.No.166 of 2020 from the Sub-ordinate Court, Erode to the Sub-ordinate Court, Gudalur, the Nilgiris.

(2.) The marriage between the petitioner and the respondent was solemnized on 08.09.2016 as per the Hindu Rites and Customs. On account of difference of opinion, the petitioner is forced to leave the matrimonial home and now living separately along with her parents. The petitioner states that she is unemployed and depending on her old aged parents. Therefore, she is not in a position to travel from Gudalur to Erode in order to defend the case filed by the respondent for restitution of conjugal rights. The distance up and down would be around 400 kms and further, the petitioner is depending on her old aged parents.

(3.) The principles regarding transfer petitions, more specifically in the matters of matrimonial cases are well settled through the decisions 3 of the High Court of Madras, in the following cases:-