SUBHASHINI Vs. SIVA

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.158 of 2022 from the file of the Principal Sub Court, Kallakurichi and transfer the same to the file of the Sub Court, Udumalpet.

(2.) The marriage between the petitioner and the respondent was solemnised on 29/10/2020 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the petitioner is living with her parents and the petitioner is unemployed. She is depending on her parents even for her livelihood and thus she is not in a position to travel all along from Udumalpet to Kallakurichi and contest the case filed by the respondent before the Principal Sub Court at Kallakurichi.