M. RUBINI Vs. SIVASAKTHI

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the HMOP No.68 of 2021 pending on the file of the Family Court, Salem and transfer the same to Sub Court, Chengam.

(2.) The marriage between the petitioner and the respondent was solemnised on 17/5/2015 as per the Hindu Rites and Customs. One male child was born from and out of the wedlock between the petitioner and the respondent. Due to misunderstanding, the petitioner and the respondent are living separately. Now the petitioner is residing along with her parents and she is unemployed. The respondent filed HMOP No.68 of 2021 for restitution of conjugal rights before the Family Court, Salem.

(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:-