J AMALAVIJI Vs. J JOHNSON

JUDGEMENT

(1.) THIS petition is focussed to withdraw the I. D. O. P. No. 3463 of 2007 from the file of the Family Court, Chennai and transfer it to Family Court, Madurai.

(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 husband viz. Johnson filed as against the wife I. D. O. P. No. 3463 of 2007 in Principal Family Court, Chennai for restitution of conjugal rights. The grievance of the petitioner/wife is that she could not travel all along from her residence at Karaikudi, to Chennai so as to attend the proceedings in the i. D. O. P. No. 3463 of 2007 pending in the said Family Court, Chennai. She would also submit that she has got two minor children to be taken care of and often leaving them in the lurch, look after and she cannot go every now and then to chennai.