R. PRIYA Vs. THIRUNAVUKKARASU

JUDGEMENT

(1.) The petition for transfer is filed to transfer the H.M.O.P.No.372 of 2021 from the Subordinate Court, Kancheepuram to the file of the Subordinate Court, Tambaram.

(2.) The marriage between the petitioner and the respondent was solemnised on 28/11/2018 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The respondent filed H.M.O.P.No.372 of 2021 for dissolution of marriage on the file of Subordinate Court, Kanchipuram.

(3.) The learned counsel for the petitioner states that the petitioner is residing along with her aged parents at East Tambaram and she is employed. Thus, she is not in a position to contest the case filed by the respondent for Divorce in H.M.O.P.No.372 of 2021 on the file of the Subordinate Court, Kanchipuram