RAJASHREE Vs. MANIMARAN

JUDGEMENT

(1.) The petition for transfer is filed to withdraw H.M.O.P.No.100 of 2022 on the file of the District Family Court, Ariyalur and transfer the same to the Sub-Court at Gingee.

(2.) The marriage between the petitioner and the respondent was solemnised on 23/6/2021 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The petitioner states that she filed H.M.O.P.No.68 of 2022 before the Sub Court at Gingee. The respondent filed H.M.O.P.No.100 of 2022 on the file of the District Family Court at Ariyalur. The petitioner is residing along with her parents and she is unemployed. Therefore, she is not in a position to spend, travel and contest the case filed by the respondent.

(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:-