K SUJATHA Vs. B SARAVANARAMAN

JUDGEMENT

(1.) THIS petition is focussed to withdraw the H. M. O. P. No. 4 of 2007 from the file of the Additional Sub Court, Salem and transfer it to Sub Court, Madurai.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent he has not appeared. The fact remains that the respondent received the notice as early as on 17. 12. 2007, but he has not chosen to appear. Hence, the matter is processed further as per law.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Transfer Civil Miscellaneous Petition would run thus: the respondent/husband filed H. M. O. P. 4 of 2007 as against the wife in the additional Sub Court, Salem for divorce. The grievance of the petitioner/wife is that she could not travel all along from her residence at Alankanallur village, Madurai District, to Salem so as to attend the proceedings in H. M. O. P. 4 of 2007 pending in the said Additional Sub Court, Salem. She would also submit that she has got one female minor child to be taken care of and that she could not leaving the child in the lurch proceed to attend the Court proceedings at salem.