J. KAVITHA Vs. S. NATARAJAN

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.802 of 2022 from the file of the Sub Court at Poonamallee and transfer the same to the file of the I Additional Family Court at Chennai to be tried and heard along with HMOP No.4959 of 2022.

(2.) The marriage between the petitioner and the respondent was solemnised on 12/3/2019 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The petitioner filed HMOP No.4559 of 2022 for dissolution of marriage on the file of the I Additional Family Court at Chennai.