LAVANYA Vs. G. VINOTH KUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition No.522 of 2022 is filed to withdraw the case in HMOP No.698 of 2020 pending on the file of the Sub Court at Poonamallee and transfer the same to the file of the Family Court at Chengalpattu.

(2.) The Transfer Civil Miscellaneous Petition No.536 of 2022 is filed to withdraw the case in GWOP No.24 of 2022 pending on the file of the Principal District Court at Chengalpattu and transfer the same to the file of the Family Court at Chengalpattu.

(3.) The marriage between the petitioner and the respondent was solemnised on 11/3/2012 as per Hindu Rites and Customs. A male child was born from and out of the wedlock between the petitioner and the respondent on 6/12/2012. Due to misunderstanding, the petitioner and the respondent are living separately.