S. POONGODI Vs. SELVAKUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw HMOP No.219 of 2020 on the file of the Subordinate Judge at Sivakasi, Virudhunagar District and transfer the same to the Subordinate Judge at Thiruvottiyur, Thiruvallur District.

(2.) The marriage between the petitioner and the respondent was solemnised on 30/10/1998 as per the Hindu Rites and Customs. Two children were born from the wedlock and both are daughters. The first daughter has got married and living separately. The second daughter is living with the petitioner. The respondent / husband filed HMOP No.219 of 2020 on the file of Sub-Court, Sivakasi, Virudhunagar District for dissolution of marriage.

(3.) Learned counsel for the petitioner states that the petitioner is unemployed and depending on her parents for her livelihood. Therefore, she is not in a position to spend, travel and contest the case filed by the respondent / husband in HMOP No.219 of 2020 on the file of Sub-Court, Sivakasi, Virudhunagar District. The petitioner is now residing at Thiruvottiyur, Thiruvallur District and thus the case has to be transferred for effective adjudication.