L. SOWMYA Vs. S. RAMANUJAM

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdrawn the withdraw the case in HMOP No.13 of 2020 pending on the file of the Sub Court at Poonamallee and transfer the same to the file of the Family Court at Thiruvannamalai.

(2.) The marriage between the petitioner and the respondent was solemnised on 12/9/2019 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 she is unemployed and now the petitioner is residing along with her parents at Thiruvannamalai and therefore, she is not in a position to travel all along from Thiruvannamalai to Poonamallee to contest the divorce case filed by the respondent in HMOP No.13 of 2020 on the file of the Sub Court at Poonamallee.