K. REVATHY Vs. J. GOPALAKRISHNAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw the case in FMOP No.106 of 2022 from the file of the Family Court at Chengalpet and transfer the same to the file of the Sub Court at Ranipet.

(2.) The marriage between the petitioner-wife and the respondenthusband was solemnised on 11/11/2018 as per Hindu Rites and Customs. A male child was born out of the wedlock between the petitioner and the respondent, now aged 2 years. Due to misunderstanding between the petitioner and the respondent, they are now living separately. The 2 year old male child is under the custody of the petitioner.

(3.) The learned counsel for the petitioner states that the petitioner is unemployed and she and her 2 year old male child are now residing with her parents at Ranipet. She has to take care of her child and is depending on her parents even for her livelihood. Thus she is not in a position to travel all along from Ranipet to Chengalpet to contest the dissolution of marriage case filed by the respondent in FMOP No.106 of 2022 pending on the file of the Family Court at Chengalpet.