BHUVANESWARI Vs. V SENTHIL ALIAS PRAKASH

JUDGEMENT

(1.) THIS Writ petition is focussed to withdraw the petition in H. M. O. P. No. 140 of 2007 on the file of the Principal Subordinate Judge, Chengalpattu and transfer the same to the Family Court, Madurai.

(2.) HEARD the learned Counsel for the petitioner. Despite serving notice on the respondent by 19. 12. 2007 through the Counsel before the lower Court, in the pending H. M. O. P, no one entered appearance. Hence, I proceed to deal with the matter further.

(3.) A re'sume' of facts absolutely necessary for the disposal of this tr. C. M. P, would run thus: h. M. O. P. No. 140 of 2007 was filed by the husband/ respondent herein as against the petitioner/wife seeking divorce in the Principal Subordinate Judge, chengalpattu. The grievance of the petitioner is that she could not travel all along from Madurai to Chengalpattu, leaving behind her five year old minor child in the lurch. Accordingly, she prays for transfer of case from Chengalpattu to the Family Court, Madurai.