SUJI Vs. MURUGAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.54 of 2022 from the file of the Sub Court at Nanguneri, Tirunelveli District and transfer the same to the file of the Family Court at Chennai.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 13/5/2011 as per Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the respondent. One male child aged about 7 years and a female child aged about 10 years and due to misunderstanding the petitioner and the respondent are now living separately. The children are under the custody of the petitioner-wife.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now residing with her parents at Chennai along with her children. Thus she is not in a position to travel all along from Chennai to Nanguneri at Tirunelveli District to contest the dissolution of marriage case filed by the respondent in HMOP No.54 of 2022 pending on the file of the Sub Court at Nanguneri at Tirunelveli District.