R.VASANTHI Vs. T.MADHAN PRAKASH

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in O.P.No.999 of 2020 on the file of the Family Court, Thiruppur and Transfer the same to the learned Family Court, Kanyakumari District at Nagercoil.

(2.) The respondent/ husband has filed O.P.No.999 of 2020 before the Family Court, Thiruppur, for dissolution of marriage.

(3.) The learned counsel for the petitioner/wife submitted that the respondent's father is an influential person in that locality and the petitioner apprehends life threat at the hands of the respondent. The distance between Kanyakumari and Thirupuur is nearly 500 kms. Therefore, he seeks to transfer the case in O.P.No.999 of 2020 to the file of Family Court, Kanyakumari District at Nagercoil.