ROSIKA Vs. SATHISHKUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.29 of 2022 on the file of the Sub Court at Harur and transfer the same to the file of the Sub Court at Uthangarai for joint trial with the case in HMOP No.52 of 2022.

(2.) The marriage between the petitioner and the respondent was solemnised on 26/2/2020 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 now living along with her parents and she is unemployed. The respondent-husband instituted a case in HMOP No.29 of 2022 for dissolution of marriage on the file of the Sub Court at Harur. Since the petitioner is the dependant of her parents, she is not in a position to travel all along from Uthangarai to Harur and contest the case filed by the respondent before the Sub Court at Harur.