M. MAHESWARI Vs. M. RANJITH KUMAR

JUDGEMENT

(1.) The petition for transfer is filed to withdraw H.M.O.P.No.67 of 2022 from the file of the Subordinate Court at Gudiyatham and transfer it to the file of the Family Court, Tirchy.

(2.) The marriage between the petitioner and the respondent was solemnised on 20/2/2022 as per the Hindu Rites and Customs. Due to misunderstanding the petitioner and the respondent are living separately. The respondent filed H.MO.P.No.67 of 2022 on the file of the Subordinate Court at Gudiyatham. The petitioner is residing along with her parents and she is unemployed. Therefore, she is not in a position to spend, travel and contest the case filed by the respondent.

(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:-