P. SHAKTHI Vs. R. SARAVANAN

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.126 of 2017 pending on the file of the Subordinate Court, Cuddalore and transfer the same to the file of the Subordinate Court, Tambaram.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 12.06.2013 as per the Hindu rites and customs at Narayana Sesha Mahal, Near Clock Tower, Cuddalore O.T. At the time of marriage, the petitioner was working in Chennai and the respondent was doing electrical contract business in Cuddalore. The respondent started questioning the character and fidelity of the petitioner. The respondent and her family members often demanded dowry from the petitioner and ill-treated her and thrown her out from the matrimonial home. Both the petitioner and respondent are living separately. In the circumstances, the petitioner filed H.M.O.P.No.350 of 2017 on the file of the Subordinate Court, Tambaram, for dissolution of marriage conducted between the petitioner and respondent on 12.06.2013. On receiving summons in H.M.O.P.No.350 of 2017, the respondent appeared through his counsel before the Subordinate Court, Tambaram, on 14.07.2017. Then H.M.O.P.No.350 of 2017 was posted before the Lok Adalat on 03.08.2017 and it was adjourned to 09.08.2017. On these days, the petitioner and respondent appeared before the Lok Adalat, but the matter was not settled. H.M.O.P.No.350 of 2017 was referred back to the Court and the same was posted on 31.08.2017. While so, the petitioner has received summons in H.M.O.P.No.126 of 2017, which was filed by the respondent before the Subordinate Court, Cuddalore, for restitution of conjugal rights, for the hearing on 09.08.2017.

(3.) According to the petitioner, the respondent, his family members and relatives are politically and economically strong persons in their locality. The petitioner is residing at Nanganallur in Chennai. The petitioner is now working in a small concern and she cannot apply for leave regularly to attend the proceedings at the Subordinate Court, Cuddalore, in H.M.O.P.No.126 of 2017. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.126 of 2017 from the file of the Subordinate Court, Cuddalore, to the file of the Subordinate Court, Tambaram.