VASANTHI Vs. PANNEERSELVAM

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the case in H.M.O.P.No.108 of 2021, on the file of Principal Sub-Court, Villupuram and transfer the same to the Hon'ble Family Court, Thiruvannamalai.

(2.) The marriage between the petitioner and the respondent was solemnised on 15/7/2020 as per the Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The respondent/husband has filed H.M.O.P.No.108 of 2021 for divorce on the file of the Principal Sub-Court, Villupuram. The petitioner is unemployed and she is residing along with her parents at Thiruvannamalai and depending on them for her livelihood. Therefore, she is not in a position to spend, travel and contest the case filed by the respondent in HMOP No.108 of 2021 on the file of the Principal Sub-Court, Villupuram.

(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:-