P.GEETHA Vs. V.KIRUBAHARAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.788 of 2021 from the file of the Sub Court at Poonamallee and transfer the same to the file of the Family Court at Tiruchirappalli.

(2.) The marriage between the petitioner and the respondent was solemnised on 12/2/2020 as per Hindu Rites and Customs. From and out of the wedlock between the petitioner and the respondent, one female child was born now 11 months old. The child is under the custody of the petitioner. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The learned counsel for the petitioner states that the respondent filed HMOP No.788 of 2021 for dissolution of marriage before the Family Court at Poonamallee. The petitioner and her 11 months old male child are now residing along with her parents at Tiruchirappalli. Thus, she is not in a position to travel all along from Tiruchirappalli to Poonamallee and contest the dissolution of marriage filed by the respondent in HMOP No.788 of 2021 before the Sub Court at Poonamallee.