N. KARTHIKA Vs. V. C. M. SIVAPRAKASAM

JUDGEMENT

(1.) The petitions for transfer are filed to withdraw the petitions HMOP No.141 of 2022 and GOP No.362 of 2022 on the file of the Family Court, Salem and transfer the same to the file of the Family Court, Namakkal.

(2.) The marriage between the petitioner and the respondent was solemnised on 12/2/2016 as per the Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the respondent and they are aged about 5 years and 1 years respectively. Both the children are now living with the petitioner and the respondent filed HMOP No.141 of 2022 and GOP No.362 of 2022 on the file of the Family Court at Salem.

(3.) The learned counsel for the petitioner mainly contented that the petitioner is unemployed and residing with her parents. She is depending on her parents and the respondent is not supporting the petitioner as well as the two children. She has to maintain the two minor children with the help of her parents and under these circumstances she is not in a position to attend the Family Court at Salem, wherein the respondent filed HMOP No.141 of 2022 and GOP No.362 of 2022.