R. VANITHA Vs. S. ABISHEK

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.389 of 2022 from the file of the Sub Court at Alandur and transfer the same to the file of the Sub Court at Vaniyambadi (Ambur Camp Court).

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 10/3/2021 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 she is living with her widowed mother at Ambur. The petitioner is depending on her widowed mother in all respects. Thus she is not in a position to travel all along from Ambur to Chennai to contest the case filed by the respondent in HMOP No.389 of 2022 pending on the file of the Sub Court at Alandur, Chengalpattu District.