SUDHARSANA Vs. GAUTHAM VENKATRAJ

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.1253 of 2022 from the file of the Family Court at Coimbatore and transfer the same to the file of the Family Court at Madurai.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 10/12/2021 as per Hindu Rites and Customs. Due to misunderstanding between the petitioner and the respondent, they are living separately.

(3.) The learned counsel for the petitioner states that respondenthusband admittedly he is now working at Ireland and the petitioner is unemployed and now residing with her parents at Madurai. Thus she is not in a position to travel all along from Madurai to Coimbatore to contest the dissolution of marriage case filed by the respondent in HMOP No.1253 of 2022 pending on the file of the Family Court at Coimbatore.