M DEEPALAKSHMI Vs. R RAMESH

JUDGEMENT

(1.) THIS Transfer Petition has been preferred by the respondent in H.M.O.P. No.254 of 2006 on the file of Principal Subordinate Judge, Chengalpattu for withdrawal of the proceedings from the said Sub-Court and for transfer of the same to any other Court at Madurai.

(2.) IN the affidavit filed in support of the Application for transfer, it is the case of the petitioner that her marriage with the respondent was solemnised in accordance with Hindu Rites on 15.2.2002 at Madurai and after the marriage they lived at Coimbatore. IN the lawful wedlock two children were born to them as twins in the year 2002. Subsequently the petitioner was sent to Madurai in the year 2004 by the respondent and after that he did not take care for the petitioner and her children and as such, she is presently residing at Madurai along with her children and parents. The father of the petitioner is stated to be a retired Air Force Personnel. The petitioner is maintained by her father with his meagre pension.

(3.) LEARNED counsel for the petitioner submitted that the respondent is presently working at Bangalore and as such no prejudice would be caused in case the proceeding is transferred to the Court at Madurai. It was the further contention of the learned counsel that the Court at Madurai has got jurisdiction in the matter in view of solemnization of the marriage at Madurai.