S SUDHA Vs. S SENTHILVEL

JUDGEMENT

(1.) THE petitioner/wife has filed this transfer civil miscellaneous petition praying for issuance of an order by this Court to withdraw O.P.No.3473 of 2007 on the file of the Family Court NO.II, Madras and transfer the same to the Sub Court, Karur to be tried along with H.M.O.P.No.158 of 2007 pending on the file of Sub Court, Karur.

(2.) THE case of the petitioner/wife is that she got married to the respondent/husband on 20.8.2004 at Kongu Valanadu Thirumana Mandapam,K.Paramathi as per the rights, rituals and customs of the Hindu Community and after the marriage, the petitioner and the respondent were living at Madras living for few days at Coimbatore.

(3.) THE learned counsel appearing for the petitioner/wife submits that the petitioner's parents are aged about 62 and 58 respectively and they are sugar patients with blood pressure and Arthritis problems and that the petitioner/wife has to travel about 430 kms from THEnnilai in Karur District to Madras for the purpose of hearing O.P.No.3473 of 2007 at Chennai with a great difficult and that the petitioner/wife is not working anywhere and therefore prays for allowing this petition in the interest of justice.