A.REKHA Vs. S.ANANTH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed for transfer of H.M.O.P.No.24 of 2016 from the file of the Sub Court, Poonamallee, to the file of the II Additional Subordinate Court, Nagercoil, Kanyakumari District.

(2.) The marriage between the petitioner and the respondent was solemnized on 01.05.2014 as per the Hindu Rites and Customs at Nagercoil. The contention of the petitioner is that due to strained relationship between the parties, they are living separately. Now, the petitioner is residing with her parents at Nagercoil and she is unemployed. Hence, she will not be in a position to travel to defend the case filed by the respondent for divorce in HMOP No.24 of 2016 on the file of Subordinate Judge, Poonamalle. The petitioner also filed HMOP No.144 of 2015 before the II Additional Subordinate Court, Nagercoil, Kanyakumari District seeking dissolution of marriage.

(3.) Notice issued to the respondent was returned as ?unclaimed? and further the respondent has not appeared either in person or through pleader and therefore, the petition is taken up for final hearing.