G. JEEVA SHARON CELEENA Vs. K. SAMUEL

JUDGEMENT

(1.) This petition is filed to withdraw I.D.O.P.No.21 of 2017 pending on the file of the learned Principal District Court at Vellore and to transfer the same to the file of VI Additional Judge, Family Court, Chennai and to try along with I.D.O.P.No.4143 of 2017 pending on its file.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was solemnised on 20.02.2014 at Good Shepherd Lutheran Church (IELC) Ayanavaram, Chennai. After marriage, both were living together in the matrimonial home. Subsequently, the respondent and his parents did not allow the petitioner to live in the matrimonial home by demanding further dowry and thrown her out from the matrimonial home and the respondent filed IDOP No.21 of 2017 for divorce, against the petitioner on the file of the Principal District Court, Vellore. The petitioner has filed I.D.O.P.No.4143 of 2017 for restitution of conjugal rights, before the file of the VI Additional Family Court, Chennai.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is residing at Chennai along with her aged parents and hence, they are unable to accompany the petitioner to travel from Chennai to Vellore to attend the proceedings in I.D.O.P.No.21 of 2017 filed by the respondent. The distance between Chennai and Vellore is more than 150km. The parents of the respondent are permanent residents of Vellore and they are politically influenced persons. They compelled the petitioner to withdraw the complaint given under Domestic Violence Act. There is every possibility of danger to her life whenever, she goes to Vellore. The respondent also is not residing at Vellore. He is residing only at Coimbatore.