G. SARANYA Vs. GANESH MOORTHY

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the the HMOP No.2325 of 2022 pending on the file of the I Additional Family Court at Chennai and transfer the same to the file of the Principal Sub Court at Mayiladuthurai.

(2.) The marriage between the petitioner and the respondent was solemnised on 26/10/2015 as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. A male child was born from and out of the wedlock.

(3.) The learned counsel for the petitioner states that the petitionerwife is unemployed and now she and her male child are residing along with her parents. While-so, she cannot travel all along from Mayiladuthurai to Chennai for the purpose of contesting the divorce case filed by the respondent-husband in the I Additional Family Court at Chennai, as she has to take care of her minor male child aged about 3 years.