R.P. NANDHINI Vs. R. RANGANATHAN

JUDGEMENT

(1.) The petition for transfer is filed to transfer H.M.O.P. No. 303 of 2020 from V Additional Principal Judge, Chennai to the Principal Subordinate Judge, Cheyyar.

(2.) The marriage between the petitioner and the respondent was solemnized on 23/3/2008 as per Hindu Rites and Customs. The matrimonial house was set up at the respondent's residence at Vandavasi. However, the matrimonial life between the petitioner and the respondent was not harmonious. The petitioner states that the respondent never treated her as his wife.

(3.) Various allegations are raised in the petition and the said allegations are to be adjudicated before the concerned Court. From and out of the wedlock between the petitioner and the respondent, a male child was born on 26/7/2012 at Kancheepuram and another male child was born on 8/7/2015. The family members of the respondent stopped providing food to the petitioner. On account of continuous harassment, she was forced to leave the matrimonial home. The petitioner filed a maintenance case in M.C.No.4 of 2019 under Sec. 125 (lA)(a)(b) of Cr.P.C and a Domestic Violance case in D.V.C.No.8 of 2019 under Ss. 18, 19, 20, 22, 23 (2) of Domestic Violance Act, 2005. This apart, the petitioner filed a petition for restitution of conjugal rights before the Sub-Court, Cheyyar. Thereafter, the respondent filed a petition for divorce in H.M.O.P.No.303 of 2020 before the V Additional Principal Judge, Family Court, Chennai. Due to the family circumstances and the petitioner has taken care of her two children, the petitioner is unable to contest the case at Chennai. The parents of the petitioner are aged and they are financially weak. Therefore, she is not in a position to travel to Chennai and contest the divorce case filed by the respondent.