S. YUVARANI Vs. E. GOVINDARAJU

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the H.M.O.P.No.892 of 2022 pending on the file of the Additional Family Court, Coimbatore and to transfer the same to the V Additional Family Court, Chennai to be tried along with M.C.No.533 of 2022.

(2.) The marriage between the petitioner and the respondent was solemnised on 5/9/2016 as per the Hindu Rites and Customs. A male child was born from and out of the wedlock between the petitioner and the respondent and now aged about 3 years.

(3.) The petitioner states that the respondent / husband has completed Diploma Course in Automobile Engineering and was working as a Supervisor in the Union Motors Private Limited, Ras-al-Khaimah, Dubai and was earning approximately Rs.2,00,000.00 per month during the relevant point of time. However, the learned counsel for the respondent states that the respondent is now at Coimbatore.