A. JOTHI Vs. K. SENTHILKUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw and transfer H.M.O.P.No.112 of 2020 on the file of the Subordinate Court, Bhavani, Erode District to the Subordinate Court, Sankari, Salem District.

(2.) The marriage between the petitioner and the respondent was solemnised on 8/11/2010 as per the Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the respondent. Due to misunderstanding the petitioner and the respondent are living separately. The petitioner is unemployed and now living along with her parents for her livelihood. The respondent filed H.M.O.P.No.112 of 2020 for Divorce on the file of the Subordinate Court, Bhavani.

(3.) The principles regarding transfer petitions, more specifically in the matters of matrimonial cases, are well settled through the three decisions of the High Court of Madras, in the following cases:-