G. JAYANTHI Vs. A. RAGHUVARAN

JUDGEMENT

(1.) The petition for transfer is filed to withdraw the case in H.M.O.P.No.330 of 2021, on the file of Hon'ble Family Court, Madurai and transfer the same to the Sub Court, Maduranthagam, Chengalpattu District.

(2.) The marriage between the petitioner and the respondent was solemnised on 18/10/2012 as per the Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. Two children were born from and out of the wedlock between the petitioner and the respondent. The respondent/husband has filed H.M.O.P.No.330 of 2021 for divorce on the file of the Family Court, Madurai. The petitioner is unemployed and she is residing along with her mother at Melmaruvathur, Chengalpattu District and depending on her mother for her livelihood. She has to take care of the two minor children, who are school going. Therefore, she is not in a position to spend, travel and contest the case filed by the respondent in HMOP No.330 of 2021 on the file of the Family Court, Madurai.

(3.) The principles regarding transfer petitions, more specifically in the matters of matrimonial cases, are well settled through the three decisions of the High Court of Madras, in the following cases:-