RAJESHWARI Vs. KARTHIKEYAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in OP No.82 of 2022 from the file of the Sub Court at Maduranthagam and transfer the same to the file of the Principal Family Court at Chennai.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 13/6/2021 as per Hindu Rites and Customs. Due to misunderstanding between the petitioner and the respondent are now living separately.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now residing with her parents at Chennai. Thus she is not in a position to travel all along from Madhuranthagam to Chennai to contest the dissolution of marriage case filed by the respondent in OP No.82 of 2022 pending on the file of the Sub Court at Madhuranthagam, Chengalpattu District.