BAKIYALAKSHMI Vs. M. TEJKUMAR

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.92 of 2022 from the file of the Sub Court at Omalur and transfer the same to the file of the Family Court at Coimbatore.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 29/6/2015 as per Hindu Rites and Customs. A female child was born out of the wedlock between the petitioner and the respondent, now aged 5 years. Due to misunderstanding between the petitioner and the respondent, they are now living separately. The 5 year old female child is under the custody of the petitioner.

(3.) The learned counsel for the petitioner states that the petitioner is working at Coimbatore as Assistant Professor and she and her 5 year old female child are now residing with her parents at Coimbatore. She has to take care of her female child and she and her child are living along with her parents. Thus she is not in a position to travel all along from Coimbatore to Omalur to contest the dissolution of marriage case filed by the respondent in HMOP No.92 of 2022 pending on the file of the Sub Court at Omalur.