RAMATILAGAM Vs. SHANMUGASUNDRAM

JUDGEMENT

(1.) THIS petition is focussed to withdraw the H. M. O. P. No. 46 of 2006 from the file of the Sub Court, Paramakudi and transfer it to any other Sub Court in dindigul or Trichy.

(2.) HEARD both sides.

(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. 46 of 2006 as against the wife in sub Court, Paramakudi for restitution of conjugal rights. The grievance of the petitioner/wife is that she could not travel all along from her residence at vaiyampatti, Trichy District, to Paramakudi so as to attend the proceedings in the H. M. O. P. 46 of 2006 pending in the said Sub Court, Paramakudi. She would also submit that she has got one 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 Paramakudi.