MAHESWARI Vs. M RAMESH

JUDGEMENT

(1.) THE petitioner herein is the wife. THE respondent is the husband. THE marriage between the petitioner and the respondent took place on 19.01.2000 and as a result of their wed lock, they are two issues. THE avocation of the respondent/husband is lorry driving. THE petitioner/wife has filed F.C.O.P.No.91 of 2008 on the file of Family Court, Salem praying for the relief of restitution of conjugal rights. THE respondent/husband has filed H.M.O.P.No.36 of 2008 on the file of Sub Court, Mettur for the relief of dissolution of marriage.

(2.) THE learned counsel for the petitioner submits that the petitioner/wife is residing at Salem at a distance of 60 kilometres of Mettur and she is unemployed and has no source of income and that the respondent/husband is also not supporting her and her children and therefore, prays for an order to withdraw H.M.O.P.No.36 of 2008 pending on the file of Sub Court, Mettur and to transfer the same to the file Family Court, Salem.