MARILAKSHMI Vs. MANOJRAM

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.238 of 2019 on the file of the Sub Court, Kovilpatti and transfer the same to the file of the Family Court, Coimbatore.

(2.) The petitioner married the respondent and on account of misunderstanding, they are living separately. Two children were born from and out of the wedlock.

(3.) The learned counsel for the petitioner states that the petitionerwife is unemployed and residing along with her parents. She has to take care of two minor children, who are studying in Coimbatore. Under these circumstances, she is not in a position to travel all along from Kovilpatti to Coimbatore for the purpose of contesting the HMOP filed by the respondenthusband.