T. EZHIL Vs. E. SIVAKUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.60 of 2021 from the file of the Sub Court at Ulundurpet and transfer the same to the file of the Family Court at Chennai.

(2.) The marriage between the petitioner and the respondent was solemnised on 1/5/2015 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A female child was born from and out of the wedlock and is aged about 5 years old.

(3.) The learned counsel for the petitioner states that the petitioner and the female child now aged about 5 years old are living with her parents. The petitioner is working as Typist at Chennai on temporary basis. She has to take care of her 5 years old female child. Thus she is not in a position to travel all along from Chennai to Ulundurpet and contest the HMOP No.60 of 2021 filed by the respondent for dissolution of marriage before the Sub Court at Ulundurpet.