N. PRABAVATHY Vs. R. SATHISH

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition has been filed to withdraw the HMOP No.301 of 2021, pending on the file of Sub Court at Tambaram and transfer the same to the file of the Principal Sub Court at Hosur.

(2.) The marriage between the petitioner and the respondent was solemnised on 4/9/2019 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A female child was born from and out of the wedlock and aged about 2 years under the custody of the petitioner.

(3.) The learned counsel for the petitioner states that she has to take care of the 2 year old female child and now she is residing along with her parents at Hosur. The petitioner-wife filed HMOP No.20 of 2022 before the Principal Sub Court at Hosur for dissolution of marriage and the respondent filed HMOP No.301 of 2022 before the Sub Court at Tambaram for restitution of conjugal rights. Thus the said proceedings filed by the respondent to be transferred to the Principal Sub Court at Hosur for contesting the case.