M. SARANYA KUMARI Vs. R. GANESAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.554 of 2021 from the file of the Sub Court at Poonamallee and transfer the same to the file of the Family Court at Chennai.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 27/5/2007 as per Hindu Rites and Customs. Out of wedlock between the petitioner and the respondent, one girl and one male i.e., two children were born. 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 now she and her two minor children are living along with her parents at Chennai. Both the petitioner and her minor children are depending on her parents and she has to take care of her two minor children. Thus she is not in a position to travel all along from Chennai to Poonamallee to contest the divorce case filed by the respondent in HMOP No.554 of 2021, which was pending on the file of the Sub Court at Poonamallee has now been transferred to the file of the Sub Court at Ambattur on account of bifurcation of jurisdiction.