SOWNDARYA BHAIRAVI Vs. MANOJKUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the O.P.No.1900 of 2022 pending on the file of 1 st Additional Family Court, Chennai and to transfer the same to the file of the Family Court, Tiruppur.

(2.) The marriage between the petitioner and the respondent was solemnised on 10/4/2019 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The respondent filed O.P.No.1900 of 2022 on the file of the 1st Additional Family Court at Chennai. 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:-