C. R. GAYATHRI Vs. G. SUDHARSAN

JUDGEMENT

(1.) The marriage between the petitioner and the respondent was solemnised on 10/3/2016 as per the Hindu rites and customs. Due to some misunderstandings, the petitioner and the respondent are living separately. A female child is born from and out of the wedlock of the petitioner and the respondent who is around five years old and now living with the petitioner/mother.

(2.) The learned counsel for the petitioner states that the respondent filed HMOP No.95 of 2022 for divorce, on the file of the Subordinate Judge Palacode. The petitioner is employed and now residing at Krishnagiri District, where she also takes care of the minor child. Thus, she is not in a position to travel and contest the divorce case filed by the respondent before the Subordinate Judge, Palacode. It is further brought to the notice of this Court that the petitioner/wife has instituted separate proceedings under the DV Act which is also pending at Krishnagiri.

(3.) Though, the learned counsel for the respondent raised an objection for transfer, the cause-title would reveal that the respondent/husband is also residing near Palacode, Dharmapuri District and thus, the transfer of the case from Palacode to Krishnagiri would not cause prejudice to the interest of the respondent.