V. SENTHIL MURUGAN Vs. KAMATCHI

JUDGEMENT

(1.) The Transfer Petition is filed to transfer the H.M.O.P.No.358 of 2022, pending on the file of the Sub Court, Kancheepuram to the Sub Court, Kallakurichi.

(2.) The marriage between the petitioner and the respondent was solemnized on 20/8/2012 at Kallakurichi as per Hindu Rites and Customs. The Petitioner / husband states that a girl child was born from and out of the wedlock between the petitioner and the respondent on March 2016. The petitioner was working as a Sales Representative in Bajaj Two Wheelers and now suffering from certain ailments

(3.) The learned counsel for the petitioner states that the respondent / wife is now working at Sriperumbudur, Kancheepuram District and more so, she is working as Record Clerk in the Sub Court. Since the petitioner is suffering from serious ailments, he is unable to travel and contest the case filed by the respondent / wife before the Sub Court, Kancheepuram.