B. GEETHAPRIYA Vs. S. ARUN KUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the H.M.O.P.No.114 of 2022 on the file of the Subordinate Court at Arani 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 2/2/2017 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. A female child was born from and out of wedlock between the petitioner and the respondent and now aged about 5 years.

(3.) The learned counsel for the petitioner states that the petitioner has filed O.P.No.3017 of 2022 on the file of the Family Court at Chennai for divorce. The respondent filed O.P.No.114 of 2022 on the file of the Subordinate Court at Arani for Restitution of Conjugal Rights. The petitioner is residing along with her parents. She has to take care of her daughter aged about 5 years. Therefore, the petitioner is not in a position to travel all along to Arani and contest the case filed by the respondent.