A J KAVITHA Vs. ATHMANADHAN

JUDGEMENT

(1.) THE petitioner, who is the wife of the respondent herein, has come forward with this petition seeking to get transferred H. M. O. P. No. 171 of 2006 pending on the file of the Sub Court, Dindigul to the file of the Sub Court, Trichy.

(2.) HEARD both sides.

(3.) THE grievance of the petitioner, who is the wife in this case is that her husband filed H. M. O. P. No. 171 of 2006 in the Sub Court, Dindigul for divorce; three months thereafter, she filed a petition in M. C. No. 4 of 2007 under Section 125 Cr. P. C. in the Chief Judicial Magistrate's Court, Tiruchirappalli; every time she cannot go to Dindigul to attend the Court and that she is not in receipt of any travelling allowance or maintenance.