C. KASTHURI Vs. K. KALAISELVAN

JUDGEMENT

(1.) The petition for transfer is filed to withdraw O.P.No.1399 of 2021 from the file of the Court of Sub Judge at Alandur, Chennai and to transfer the same to the Sub Court, Udumalpet.

(2.) The marriage between the petitioner and the respondent was solemnised on 17/6/2018 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The respondent filed O.P.No.1399 of 2021 before the Sub Court, Alandur, Chennai. A male child was born from and out of wedlock between the petitioner and the respondent and now aged about 2 years.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and she is living with her parents. She has to take care of her child aged about 2 years. Therefore, the petitioner is not in a position to spend, travel all along from Udumalpet to Alandur, Chennai and contest the case filed by the respondent.