V. SUGANTHI Vs. A. VIJAYA KUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the proceedings in HMOP No.25 of 2022 on the file of Subordinate Court, Gudiyatham, Vellore District and transfer the same to the Family Court at Tiruvannamalai.

(2.) The marriage between the petitioner and the respondent was solemnised on 17/2/2016 as per the Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The petitioner is residing with her aged parents and she has to take care of them. Therefore, she is not in a position to spend, travel all along and contest the case filed by the respondent in HMOP No.25 of 2022 before the file of Subordinate Court, Gudiyatham, Vellore District.

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