D. SASIKALA Vs. A. LOGESH

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.4714 of 2021 from the file of the IV Additional Family Court at Chennai and transfer the same to the file of the Sub Court at Poonamallee.

(2.) The marriage between the petitioner and the respondent was solemnised on 6/2/2017 as per Hindu Rites and Customs. From and out of the wedlock between the petitioner and the respondent, a female child was born on 18/1/2018 and now aged about 4-1/2 years. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The petitioner states that she is residing along with her parents and taking care of 4-1/2 years old female minor child now studying at Kindergarten School.