S.HELINA Vs. M.LOKESH

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.242 of 2022 from the file of the Family Court at Thanjavur and transfer the same to the file of the Sub Court at Thiruvarur to be tried along with HMOP No.17 of 2022.

(2.) The marriage between the petitioner-wife and the respondent-husband was solemnised on 3/9/2021 as per Hindu Rites and Customs. One female male child was born from and out of the wedlock between the petitioner and the husband. Due to misunderstanding between the petitioner and the respondent, they are now living separately. The child is with the custody of the petitioner-wife.

(3.) The petitioner states that the respondent-husband filed HMOP No.242 of 2022 for dissolution of marriage which is pending on the file of the Family Court at Thanjavur. The petitioner filed HMOP No.17 of 2022 for restitution of conjugal rights on the file of the Sub Court at Thiruvarur.