K. PERIYASAMY Vs. N. NANDHINI

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw and transfer the H.M.O.P.No.37 of 2022 from the Hon'ble Subordinate Judge at Udumalpet to Family Court at Tiruppur.

(2.) The marriage between the petitioner and the respondent was solemnised on 19/3/2018 as per the Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The petitioner/husband filed HMOP.No.107 of 2020 for Dissolution of Marriage on the file of the Principal Sub-Court, Karur. Per contra, the respondent/wife filed HMOP No.37 of 2022 before the Sub-Court, Udumalpet for Restitution of Conjugal Rights.

(3.) The learned counsel for the petitioner states that there is an apprehension that the petitioner in the event of appearing before the Court at Udumalpet, the respondent may attack the petitioner.