S. JOTHI Vs. P. SARAVANAN

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.235 of 2021 on the file of the I Additional Family Court at Chennai and transfer the same to the file of the Sub Court at Mudukulathur, Ramanathapuram District.

(2.) The marriage between the petitioner and the respondent was solemnised on 2/9/2011 as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the petitionerwife now residing along with her parents at Ramanathapuram and she is unemployed. The respondent-husband instituted a case in HMOP No.4235 of 2021 for dissolution of marriage on the file of the I Additional Family Court at Chennai. Since the petitioner is the dependant of her parents, she is not in a position to travel all along from Ramanathapuram to Chennai and contest the case filed by the respondent before the I Additional Family Court at Chennai.