S. MUTHUSELVI Vs. V. MUTHUSELVAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.4583 of 2022 from the file of the VI Additional Family Court at Chennai and transfer the same to the file of the Family Court at Coimbatore.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 23/2/2011 as per Hindu Rites and Customs. Out of wedlock between the petitioner and the respondent, one male and one female child were born to them now aged about 11 and 8 years respectively. Due to misunderstanding the petitioner and the respondent are now living separately.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and she and her two minor children were under her custody. Though the respondent is residing at Coimbatore and doing business there, he falsely filed a divorce case before the VI Additional Family Court at Chennai. Both the petitioner as well as her two minor children are living with her parents at Coimbatore. Thus she is not in a position to travel all along from Coimbatore to Chennai to contest the case filed by the respondent in HMOP No.4583 of 2022 pending on the file of the VI Additional Family Court at Chennai.