P. KALAIVANI Vs. K. P. SELVAM

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.119 of 2022 from the file of the Sub Court at Cheyyar, Thiruvannamalai District and transfer the same to the file of the IV Additional Family Court at Chennai.

(2.) The marriage between the petitioner and the respondent was solemnised on 1/12/2009 as per Hindu Rites and Customs. From and out of the wedlock, two minor female children were born aged about 11 years and 7 years respectively. Both the minor female children were under the custody of the petitioner. Due to misunderstanding, both the petitioner and the respondent are living separately.

(3.) The respondent-husband appeared in person and made a submission that he is working as Assistant Engineer in the Tamil Nadu Electricity Board.