VIDYALAKSHMI S. Vs. DINESH L.

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the H.M.O.P.No.114 of 2022 pending on the file of the Sub Court at Ranipet and transfer the same to the file of Sub Court at Alandur.

(2.) The marriage between the petitioner and the respondent was solemnized on 3/3/2021 as per Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. From and out of the wedlock between the petitioner and the respondent a male child was born and now aged about one year. The respondent filed H.M.O.P.No.114 of 2022 before the Sub Court, Ranipet.

(3.) The learned counsel for the petitioner states that petitioner is residing at her parents residence and working at Chennai. She has to take care of her one year old baby. Therefore, she is not in a position to travel all along and contest the case filed by the respondent.