P.NAVAMANI Vs. P.IYYAPPAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.639 of 2022 from the file of the Sub Court at Alandur and transfer the same to the file of the Sub Court at Nagapattinam.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 25/1/2021 as per Hindu Rites and Customs. One male child was born from and out of the wedlock between the petitioner now 11 months old and the husband and due to misunderstanding the petitioner and the respondent are now living separately. The 11 months old child is with the custody of the petitioner-wife.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now residing with her parents at Nagapattinam along with her 11 months old child. Thus she is not in a position to travel all along from Nagapattinam to Chennai to contest the restitution of conjugal rights case filed by the respondent in HMOP No.639 of 2022 pending on the file of the Sub Court at Alandur.