S VENI Vs. G SAKTHIVEL

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. 194 of 2007 pending on the file of the Family Court, Madurai to the file of the Sub Court, ambasamudram, Tirunelveli District.

(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 case of the petitioner is that the respondent, her husband filed a petition in H. M. O. P. No. 194 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. 12 of 2007 in the Judicial magistrate's Court, Ambasamudram; the petitioner find it very difficult to visit the Family Court, Madurai for every hearing as she is not having any financial wherewithal to travel from Ambasamudram 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. 194 of 2007 to be transferred to the Sub Court, Ambasamudram.