SHANMUGAPRIYA Vs. K. JEGATHEESWARAN

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition arises out of guardianship petition having its repercussion in a matrimonial dispute. As between the petitioner and the respondent it is an arranged marriage. It seems that after marriage and after birth of a boy, there is no love last between them. Petitioner filed H.M.O.P. No. 250 of 2014 before the Sub Court, Thoothukudi seeking divorce from the respondent on the ground of cruelty. She had also filed M.C. No. 133 of 2014 before the learned Judicial Magistrate No. I, Thoothukudi complaining of his commission of domestic violence.

(2.) PETITIONER is a Salem women. She is in Thoothukudi in view of her avocation. The respondent is residing at Salem. It is because of his avocation. Their 9 year old son is studying 5th Standard in a School in Salem. He is now under the custody of his father.

(3.) UNDER these circumstances, the wife filed this Tr. C.M.P. to transfer the said G.O.P. from the Family Court, Salem to the Principal District Court, Thoothukudi.