S. KARPAGA ABIRAMI Vs. M. SHANKAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in OP No.4154 of 2022 from the file of the V Additional Family Court at Chennai and transfer the same to the file of the Sub Court at Avinashi.

(2.) The marriage between the petitioner and the respondent was solemnised on 27/5/2018 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A female child was born from and out of the wedlock and is aged about 3-1/2 years old.

(3.) The learned counsel for the petitioner states that the petitioner and the female child now aged about 3-1/2 years old are living with her parents and the petitioner is unemployed. She has to take care of her 3-1/2 years old female child studying in Kinder Carton school at Avinashi. She is depending on her parents even for her livelihood and thus she is not in a position to travel all along from Avinashi to Chennai and contest the OP No.4154 of 2022 filed by the respondent for dissolution of marriage before the V Additional Family Court at Chennai.