M. MAHALAKSHMI Vs. M. VIJAYAKUMAR

JUDGEMENT

(1.) The transfer petition is filed to withdraw H.M.O.P.No.152 of 2021 from the file of the Family Court at Pudukkottai and transfer the same to the file of Sub Court at Ponneri.

(2.) The marriage between the petitioner and the respondent was solemnized on 26/5/2010 as per Hindu Rites and Customs. One female child was born from and out of the wedlock between the petitioner and the respondent and now aged about 10 years and school going. Due to some misunderstanding, the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now residing along with her parents. She has to take care of her 10 years old female child and spend for her education. The respondent is working as Village Administrative Officer (VAO) in the Revenue Department and earning substantial amount. The respondent filed H.M.O.P.No.152 of 2022 for Dissolution of Marriage on the file of the Family Court at Pudukottai. Therefore, the petitioner is not in a position to spend, travel and contest the case filed by the respondent.