SILVIYA ESTHER Vs. RUBAN JAYASINGH

JUDGEMENT

(1.) THE petitioner, who is the wife of the respondent herein, has come forward with this petition seeking to get transferred I. D. O. P. No. 53 of 2004 pending on the file of the Family Court, Madurai to the file of the Family Court, tuticorin.

(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 I. D. O. P. No. 53 of 2004 in the Family Court, Madurai for divorce; for the past ten hearings, the husband of the petitioner did not appear before the Court; the petitioner finds it very difficult to visit the family Court at Madurai for every hearing as she is not having any financial wherewithal to travel from Tuticorin 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 I. D. O. P. NO. 53 of 2004 to be transferred to the concerned jurisdictional Court at Tuticorin.