PREETHA Vs. V. RAJASEKAR

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.74 of 2022 from the file of the Sub Court at Arur, Dharmapuri District and transfer the same to the file of the Sub Court at Salem.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 1/9/2011 as per Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the husband and they are now studying in V Standard and UKG respectively at Salem. The children are with the custody of the petitionerwife.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and now residing with her parents at Salem along with the school going children. Thus she is not in a position to travel all along from Salem to Arur, Dharmapuri District to contest the dissolution of marriage case filed by the respondent in HMOP No.74 of 2022 pending on the file of the Sub Court at Arur, Dharmapuri District.