YOGA PRIYA Vs. KISHORE KUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw H.M.O.P.No.160 of 2022 from the file of Family Court, Cuddalore and transfer the same to the file of the Family Court at Chennai.

(2.) The marriage between the petitioner and the respondent was solemnised on 15/2/2021 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.160 of 2022 on the file of the Family Court at Cuddalore. The petitioner is residing along with her parents and working in Chennai. Therefore, she is not in a position to 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:-