P. MADHUMALAR Vs. S. SURESH

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in GWOP No.172 of 2022 from the file of the Principal District Court at Chengalpet and transfer the same to the file of the any other District Court at Chennai.

(2.) The marriage between the petitioner and the respondent was solemnised on 22/1/2018 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A male child was born from and out of the wedlock on 10/12/2019. The male child is now living with the petitioner-wife.

(3.) The respondent has filed GWOP No.172 of 2022 on the file of the Principal District Court at Chengalpet.