J NIRMALA Vs. M SHANMUGAM

JUDGEMENT

(1.) THE petitioner/wife has filed this Transfer Civil Miscellaneous Petition praying for issuance of an order by this court to withdraw H. M. O. P. No. 104 of 2007 on the file of learned Sub-Ordinate Judge, Ponneri, Thiruvallur District and transfer the same to the file of learned Principal Sub-Ordinate Judge, Vellore.

(2.) THE petitioner is the wife. The respondent is the husband. The marriage between the parties has taken place on 5. 6. 2000 in Vellore District according to Hindu rites and customs in the presence of relatives and friends of both the families. As a result of the wedlock, the petitioner has a son through the respondent born on 6. 5. 2001.

(3.) THE learned counsel for the petitioner/wife submits that the petitioner is a teacher taking classes for the pupils of 5th standard and she is working in Vellore and that the respondent/husband has filed H. M. O. P. No. 107 of 2007 on the file of Sub Judge at Ponneri, Tiruvallur District and it is difficult for the petitioner/wife to attend every hearing of the H. M. O. P. case before the Sub Court, Ponneri. The petitioner/wife has to travel a long distance from Vellore to Ponneri for the purpose of hearing of matrimonial case at Ponneri and therefore, prays for transferring the H. M. O. P. No. 104 of 2007 on the file of Sub Judge at Ponneri, Tiruvallur District to the file of learned Principal Sub Judge, Vellore.