R. VAISHNAVI Vs. R. SURESHKUMAR

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in FCOP No.185 of 2020 from the file of the Family Court at Chengalpattu and transfer the same to the file of the Sub Court at Tiruttani to be tried along with HMOP No.50 of 2020.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 1/11/2019 as per Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are now living separately.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now she is living with her parents at Pallipattu Taluk, Thiruvallur District. The petitioner is depending on her parents in all respects. The petitioner has filed HMOP No.50 of 2020 for restitution of conjugal rights before the Sub Court at Tiruttani. Thus she is not in a position to travel all along from Pallipattu Taluk, Thiruvallur District to Chengalpattu to contest the divorce case filed by the respondent in FCOP No.185 of 2020 pending on the file of the Family Court at Chengalpattu.