P SUNDARAMMAL ALIAS SUMATHI Vs. G PANDIYARAJAN

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. 97 of 2007 pending on the file of the Family Court, Madurai to the file of the Famil Court, Madurai to the file of the Sub Court, Kovilpatti.

(2.) HEARD the learned counsel appearing for the petitioner and there is no representation on behalf of the respondent, despite service of notice.

(3.) THE quintessence of the grievance of the petitioner as aired by the learned counsel for the petitioner is to the effect that the respondent, her husband filed a petition in H. M. O. P. No. 97 of 2007 in the Family Court, Madurai for restitution of conjugal rights under Section 9 of Hindu Marriage Act, 1955, whereas the petitioner has filed M. C. No. 4 of 2007 in the Judicial Magistrate's court No. II, Kovilpatti; the petitioner finds it very difficult to visit the family Court, Madurai for every hearing as she is not having any financial wherewithal to travel from Kovilpatti to Madurai to attend the Court proceedings and that she is not in receipt of any travelling allowance or maintenance. Hence, the petitioner wants the H. M. O. P. NO. 97 of 2007 to be transferred to the sub Court, Kovilpatti.