R. REKHA Vs. B. RAJA HARI PRASHANTH

JUDGEMENT

(1.) The petitioner herein is the wife of the respondent herein. She has filed this transfer CMP praying to transfer the petition filed by the husband for restitution of conjugal rights in OP.No.5347 of 2022 pending before the VI Additional Family Court, Chennai to the Family Court, Krishnagiri to try along with the divorce petition filed by her in OP.No.226 of 2022.

(2.) The learned counsel for the petitioner submits that she is living with her 13 years old daughter-Harshini Sai and she is unable to attend the court at Chennai as she has to travel nearly 300 kilometers.

(3.) The learned counsel for the respondent submits that when the matter was referred for mediation, the petitioner not attended though the respondent appeared before the Mediation Centre. So he raised objection. The petitioner wants to drag her husband to Krishnagiri in order to harrass him. Further, he is also interested for re-union.