SUGANTHI Vs. S. SANGANASAMY

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.148 of 2021 from the file of the Sub Court at Aruppukottai and transfer the same to the file of the Mahila Court at Alandur to be tried along with MC No.38 of 2022.

(2.) The marriage between the petitioner and the respondent was solemnised on 7/2/2011 as per Hindu Rites and Customs. From and out of the wedlock between the petitioner and the respondent, a female child was born now aged about 10 years old school going child. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the respondent filed HMOP No.148 of 2021 for dissolution of marriage on the ground of desertion before the Sub Court at Aruppukottai. The petitioner filed MC No.38 of 2022 on the file of the Mahila Court at Alandur, which is pending. The minor 10 year old female child is under the custody of the petitioner.