A. JAYANTHI Vs. K. SHIVAJI

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in FCOP No.242 of 2022 from the file of the Family Court at Vellore and transfer the same to the file of the Sub Court at Poonamallee.

(2.) The marriage between the petitioner-wife and the respondent-husband was solemnised on 16.09.20219 as per Hindu Rites and Customs. From and out of the wedlock between the petitioner and the respondent, a male child was born and now aged about 2 years. The minor child is with the custody of the petitioner.

(3.) The respondent-husband filed FCOP No.242 of 2022 for restitution of conjugal rights on the file of the Family Court at Vellore.