PADMAVATHI Vs. SRINIVASAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.66 of 2022 from the file of the Sub Court at Harur, Dharmapuri District and transfer the same to the file of the Family Court at Salem.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 10/11/2008 as per Hindu Rites and Customs.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now she is residing along with her parents at Salem. Thus she is not in a position to travel all along from Salem to Harur at Dharmapuri District to contest the dissolution of marriage case filed by the respondent in HMOP No.66 of 2022 pending on the file of the Sub Court at Harur, Dharmapuri District.