SHOBA Vs. M. SANTHOSH

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the case in HMOP No.58 of 2022 on the file of the Sub Court, Harur and to transfer the same to Sub Court, Hosur.

(2.) The marriage between the petitioner and the respondent was solemnised on 22/11/2015 as per the Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The petitioner is unemployed and she is residing with her parents and depending on them for her livelihood. Therefore, she is not in a position to spend, travel all along and contest the case filed by the respondent in HMOP No.58 of 2022 on the file of Sub Court, Harur.

(3.) The principles regarding transfer petitions, more specifically in the matters of matrimonial cases, are well settled through the three decisions of the High Court of Madras, in the following cases:-