J. SATHIYAVANI Vs. S. NIJANTHAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.226 of 2022 from the file of the III Additional Family Court at Chennai and transfer the same to the file of the Family Court at Chengalpattu.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 23/1/2013 as per Hindu Rites and Customs. One male baby was born out of the wedlock between the petitioner and the respondent. The child is under the custody of the petitioner. Due to misunderstanding the petitioner and the respondent are now living separately.

(3.) The learned counsel for the petitioner states that initially she stayed at Purasawakkam at Chennai and hence she filed petition for dissolution of marriage before the III Additional Family Court at Chennai. The petitioner is unemployed and now she and her male minor child are living with her parents at Guduvanchery. The petitioner and her male minor child are depending on her parents in all respects. Thus she is not in a position to travel all along from Guduvancherry to Chennai to contest the divorce case filed by her before the III Additional Family Court at Chennai.