G. NIROSHA Vs. R. PRABHU

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in FCOP No.178 of 2022 from the file of the Family Court at Chengalpattu and transfer the same to the file of the Sub Court at Katpadi, Vellore District.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 22/2/2019 as per Hindu Rites and Customs.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now she and her minor girl child are living along with her parents at Katpadi, Vellore District. Both the petitioner and her minor girl child are depending on her parents. Thus she is not in a position to travel all along from Katpadi, Vellore District to Chengalpattu to contest the case filed by the respondent in FCOP No.178 of 2022 pending on the file of the Family Court at Chengalpattu.