SANGEETHA Vs. BABU

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.191 of 2022 from the file of the Principal Sub Court at Mayiladuthurai and transfer the same to the file of the Family Court at Villupuram.

(2.) The marriage between the petitioner and the respondent was solemnised on 6/2/2022 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The respondent has filed HMOP No.191 of 2022 before the Principal Sub Court at Mayiladuthurai to declare the marriage as null and void.