M RADHIGA Vs. S DURAISAMY

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous petition has been filed to withdraw H.M. O.P.42 of 2008 on the file of the Sub Court, Ranipet and transfer the same to the file of the II Additional Family Court, Chennai along with M.C.No.102 of 2008.The petitioner/wife has filed this transfer civil miscellaneous petition praying this Court to withdraw H.M.O.P.No.42 of 2008 from the file of the Sub Court, Ranipet and to transfer the same to the II Additional Family Court, Chennai along with M.C.No.102 of 2008.

(2.) THE grievance of the revision petitioner/wife is that being a women, she is unable to come over to Ranipet in connection with the hearing of H.M.O.P.No.42 of 2008 on the file of the Sub Court, Ranipet filed by the respondent/husband for restitution of conjugal rights and that she has no job and no other source of income to spend the amount for travelling expenses and also Court expenses. Admittedly, the petitioner/wife has filed M.C.No.102 of 2008 on the file of the II Additional Family Court, Chennai for maintenance. According to the petitioner/wife, she is staying with her parents at Vyasarpadi, Chennai.

(3.) IT is true that the respondent/husband has filed H.M.O.P.No.42 of 2008 on the file of Sub Court, Ranipet praying for the relief of restitution of conjugal rights. IT is not in dispute that the petitioner/wife has filed M.C.No.102 of 2008 on the file of II Additional Family Court, Chennai.