UDHAYASRI Vs. KARTHIK

JUDGEMENT

(1.) The Transfer Petition is filed by the petitioner / wife to transfer the M.O.P.No.666 of 2022, pending on the file of the Family Court, Pondicherry to the Family Court, Cuddalore.

(2.) The marriage between the petitioner / wife and the respondent / husband was solemnised on 11/7/2019 as per Hindu Rites and Customs. One female child was born from and out of the wedlock between the petitioner and the respondent and the child is now with the custody of the petitioner. Due to misunderstanding, the petitioner and the respondent are living separately.

(3.) The learned counsel for the respondent / husband made a submission that the respondent is ready and willing for re-union and made several requests to the petitioner / wife for re-union. In view of the said submission made, the parties are directed to be present before this Court and accordingly, both the petitioner and the respondent are present before this Court.