S. REVATHI Vs. K. SUBRAMANIAN

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed to withdraw H.M.O.P.No.45 of 2017 pending on the file of the Subordinate Court, Ranipet and transfer the same to the file of the Family Court, Coimbatore.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 10.02.2000 at Arulmighu Swamynatha Swamy Thirukovil, Swamimalai as per Hindu Rites and Customs. In the wedlock a female child was born. After marriage, both the petitioner and respondent were living together in the matrimonial home at Coimbatore. The respondent left for Tholudur to do his Doctorate research-Ph.D., in Vellore VIT University. After which he deserted the petitioner and filed H.M.O.P.No.45 of 2017 on the file of the Subordinate Court, Ranipet.

(3.) According to the petitioner, she is residing and working in Coimbatore. The daughter of the petitioner and respondent is studying in XII Standard at Dr.V.Genguswamy Naidu Matric Hr. Sec. School, Othakkalmandapam, Coimbatore. The distance between Coimbatore and Ranipet is 415 kms and hence it is very difficult for her to travel along with teenage daughter from Coimbatore to Ranipet, for each and every hearing. The respondent is politically influential person with muscle and money power and it will not be safe for her to attend the Court proceedings at Ranipet. In the circumstances, the petitioner filed the present Transfer Civil Miscellaneous Petition to transfer H.M.O.P.No.45 of 2017 pending on the file of the Subordinate Court, Ranipet to the file of the Family Court, Coimbatore.