SELVAMAGESHWARI Vs. SELVAKUMAR

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.283 of 2022 from the file of the Sub Court at Kancheepuram and transfer the same to the file of the Family Court at Thoothukudi.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 20/11/2013 as per Hindu Rites and Customs. Due to misunderstanding between the petitioner and the respondent, they were living separately. One girl child was born on 13/8/2014 from and out of the wedlock between the petitioner and the respondent. The minor girl child is with the custody of the petitioner-wife.

(3.) The learned counsel for the petitioner states that the petitioner and the minor girl child are now residing with parents of the petitioner at Thoothukudi. The petitioner has to take care of her minor girl child. Thus she is not in a position to travel all along from Thoothukudi to Kancheepuram to contest the restitution of conjugal rights filed by the respondent in HMOP No.283 of 2022 pending on the file of the Sub Court at Kancheepuram.