S. VIDYA MARY Vs. E. D. RAJA

JUDGEMENT

(1.) This petition has been filed seeking transfer of I.D.O.P.No.34 of 2021 on the file of Principal District Court, Thiruvallur, to the file of Family Court, City Civil Court Complex, Chennai.

(2.) The marriage between the petitioner and the respondent was solemnized on 30/9/2019 at St.Anthony's Shrine, Avadi, as per Christian Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The respondent filed I.D.O.P.No.34 of 2021 on the file of Principal District Court, Thiruvallur, seeking divorce.

(3.) Learned counsel for the petitioner submits that the petitioner is residing along with her parents at Chennai and working as a teacher in a private school and thus, she is not in a position to contest the case filed by the respondent for divorce.