S. SUJITHA Vs. R. THIRUMALAI SOORIYA KUMAR

JUDGEMENT

(1.) The petition is filed to transfer H.M.O.P.No.124 of 2020 from the Additional Subordinate Judge, Kumbakonam to the Judicial Magistrate-I, Poonamallee, Chennai.

(2.) The marriage between the petitioner and the respondent was solemnized on 03.07.2017 as per the Hindu Rites and customs. The petitioner and the respondent started their matrimonial life happily.

(3.) The learned counsel for the petitioner states that now she is living with her parents and she has already filed a maintenance case in M.C.No.6 of 2020 before the Judicial Magistrate-I, Poonamallee. Now, the petitioner is depending on her parents. Under these circumstances, she is not in a position to travel to Kumbakonam and contest the case filed by the respondent in H.M.O.P.No.124 of 2020.