THILAGAVATHI Vs. VIMAL KUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.1474 of 2022 on the file of the VII Additional Family Court at Chennai and transfer the same to the file of the Sub Court at Cheyyar, Thiruvannamalai District to be tried along with HMOP No.57 of 2022.

(2.) The marriage between the petitioner and the respondent was solemnised on 27/1/2020 as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the petitionerwife is now residing along with her parents and she is unemployed. The respondent-husband instituted a case in HMOP No.1474 of 2022 for dissolution of marriage on the file of the VII Additional Family Court at Chennai. Since the petitioner is the dependant of her parents, she is not in a position to travel all along from Thiruvannamalai to Chennai and contest the case filed by the respondent before the VII Additional Family Court at Chennai.