S. ILLAKKIYA Vs. YOGARAJ

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition has been filed to withdraw the HMOP No.19 of 2022, pending on the file of the Principal Sub Court at Gingee, Villupuram District and transfer the same to the file of the Family Court at Puducherry.

(2.) The marriage between the petitioner and the respondent was solemnised on 24/2/2021 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 working as Assistant Professor at Puducherry and the respondent is also working as Assistant Professor at Arakkonam in Vellore District. The learned counsel for the petitioner further states that now the petitioner is residing along with her parents at Puducherry and therefore, she is not in a position to travel all along from Puducherry to Gingee at Villupuram District to contest the divorce case filed by the respondent. The respondent is working at Arakkonam in Vellore Distrit and therefore, transferring the case to Puducherry would not cause much prejudice to the respondent.