BAKKIYALAKSHMI Vs. RAMSUNDAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the IA No.82 of 2022 in HMOP No.Unnumbered of 2022 on the file of the Family Court at Villupuram and to transfer the same to the file of the Principal Family Court at Chengalpattu.

(2.) The marriage between the petitioner and the respondent was solemnised on 26/8/2021 at Guduvanchery as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately and the respondent filed HMOP before the Family Court at Villupuram. Since the period of one year has not expired, the HMOP was numbered and the petitioner filed IA No.82 of 2022 to dispense with the period of one year. As of now the period of one year is expired. Therefore, the HMOP is to be numbered.

(3.) The learned counsel for the petitioner states that the petitionerwife now living along with her parents and she is unemployed. While-so, she cannot travel all along from Oorapakkam to Villupuram for the purpose of contesting the case in the Family Court at Villupuram.