(1.) THIS petition is focussed to withdraw the H.M.O.P.No.109 of 2007 from the file of the Principal Subordinate Court, Dindigul and transfer it to any other competent Court at Thirunelveli.
(2.) HEARD both sides.
(3.) THE point for consideration is as to whether there is justification on the part of the wife in seeking transfer of the H.M.O.P.No.109 of 2007 from the file of the Principal Sub Court, Dindigul, to Sub Court, Tirunelveli?