DHANALAKSHMI Vs. RAJ KUMAR

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.162 of 2022 from the file of the Sub Court at Thirumangalam, Madurai District and transfer the same to the file of the Family Court at Thiruppur.

(2.) The marriage between the petitioner and the respondent was solemnised on 22/9/2021 as per Hindu Rites and Customs. Due to misunderstanding, both the petitioner and the respondent are living separately. A male child was born from and out of the wedlock and is now aged about six months old.

(3.) The learned counsel for the petitioner states that the petitioner and her six months old male child are living with her parents and the petitioner is unemployed. She is depending on her parents even for her livelihood and she has to take care of her six months old male child. Thus she is not in a position to travel all along from Tiruppur to Madurai and contest the case filed by the respondent in HMOP No.162 of 2022 before the Sub Court at Thirumangalam, Madurai.