P. DHANAM Vs. K. S. VASANTH

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the the HMOP No.1199 of 2020 pending on the file of the Family Court at Coimbatore and transfer the same to the file of the Sub Court at Mettur, Salem District.

(2.) The marriage between the petitioner and the respondent was solemnised on 2/2/2017 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 is unemployed and now she is residing along with her parents at Mettur in Salem District. While-so, she cannot travel all along from Mettur to Coimbatore for the purpose of contesting the divorce case filed by the respondent-husband in the Family Court at Coimbatore, as she has to take care of her minor male child aged about 4 years.