SEETHA Vs. BABU

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.93 of 2022 on the file of the Sub Court, Katpadi and transfer the same to the file of Family Court, Thiruvannamalai.

(2.) The marriage between the petitioner and the respondent was solemnised on 12/2/2016 as per Hindu Rites and Customs. One child was born from and out of the wedlock. Due to misunderstanding, the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the petitionerwife now living along with her parents and she is unemployed. The respondent-husband instituted a case in HMOP No.93 of 2022 for dissolution of marriage on the file of the Sub Court, Katpadi. Since the petitioner is the dependant of her parents, she is not in a position to contest the case filed by the respondent before the Sub Court at Katpadi.