MUTHUSELVI Vs. SARAVANAPRABHU

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed seeking for an order to withdraw H.M.O.P.No.562 of 2023 on the file of the Family Court, Tiruchirappalli and transfer the same to the file of the Sub Court, Virudhunagar.

(2.) The petitioner herein is the wife of the respondent herein is the husband. The marriage between the petitioner and the respondent took place on 29/8/2018 at Virudhunagar as per Hindu rites and customs. Out of wedlock, a male child was born to them. Due to misunderstanding, the petitioner has been forced to leave the matrimonial home along with her child. She is now residing with her parents. Thereafter, the respondent filed a petition for divorce in H.M.O.P.No.562 of 2023 before the Family Court, Tiruchirappali.

(3.) The learned counsel for the petitioner has submitted that the petitioner with her male child, now aged 4 years, is residing with her parents at Virudhunagar. The petitioner finds it very difficult to attend the Court at Tiruchirappali from Virudhunagar by travelling 450 km to and fro. She is not having any independent income and she is only depending on her parents even for her day-to-day expenses. In the above circumstances, the petitioner has filed this present Transfer Civil Miscellaneous Petition.