SUGANYA Vs. N. TAMIL SELVAN

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the the HMOP No.101 of 2017 pending on the file of the Sub Court at Harur and transfer the same to the file of the Sub Court at Vaniyambadi.

(2.) The marriage between the petitioner and the respondent was solemnised on 29/5/2017 as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. Twin children were 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 5 year old twin children are residing along with her parents. While-so, she cannot travel all along from Vaniyambadi to Harur for the purpose of contesting the divorce case filed by the respondent-husband in the Sub Court at Harur, as she has to take care of her twin minor children aged about 5 years.