G. KEERTHANA Vs. P. ARUNKUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.117 of 2022 from the file of the Sub Court, Tiruchengode and transfer the same to the file of the Sub Court at Poonamallee, Tiruvallur District.

(2.) The marriage between the petitioner and the respondent was solemnised on 28/8/2020 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A male child was born from and out of the wedlock.

(3.) The respondent filed HMOP No.117 of 2022 for restitution of conjugal right pending on the file of the Sub Court, Tiruchengode.