R. BANUPRIYA Vs. S. KUMARAVELU

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.149 of 2018 pending on the file of the Sub Court, Tambaram, Kanchipuram District and transfer the same to the file of the Sub Court, Mayiladuthurai, Nagapattinam District.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 26.06.2013 as per Hindu rites and customs. In the wedlock, a female child was born on 02.04.2014. Due to difference of opinion, both the petitioner and respondent are living separately. The respondent filed H.M.O.P.No.149 of 2018 on the file of the Sub Court, Tambaram, Kanchipuram District, for divorce against the petitioner.

(3.) According to the petitioner, she is residing in her parents home in a village near Sirkali, Nagapattinam District, along with her minor child. The distance between Sirkali and Tambaram is more than 220 kilometers and being a lady, it will be very difficult for her to travel such a long distance to attend the Court proceedings at Tambaram. She is not working and she is depending on her parents for her day-to-day expenses including travelling expenses. Further, her minor daughter is studying in a school at Meenatchi Vidyalaya Matriculation School, Puthur, Sirkali Taluk, Nagapattinam District. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.149 of 2018 pending on the file of the Sub Court, Tambaram, Kanchipuram District, to the file of Sub Court, Mayiladuthurai, Nagapattinam District.