JAYABHARATHY Vs. RAJESH

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the the HMOP No.68 of 2019 pending on the file of the Sub Court at Madurantagam and transfer the same to the file of the Family Court at Chennai.

(2.) The marriage between the petitioner and the respondent was solemnised on 18/4/2019 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 the petitionerwife herself instituted the matrimonial proceedings in HMOP No.68 of 2019 for divorce. Now the petitioner secured employment at Chennai and working in a Hospital.