M. DIVYA Vs. B. YUVARAJ

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.28 of 2017 pending on the file of the Subordinate Court, Udhagamandalam and transfer the same to the file of the Subordinate Court, Sathyamangalam.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 10.03.2016 at Havoor Village as per Hindu rites and customs. After the marriage, both the petitioner and respondent were living together in the matrimonial home at Chennai. After some time, due to difference of opinion, both of them are living separately. At the time of marriage, the petitioner was working in Software company in Chennai and she lost her job due to the family circumstances. The respondent forcefully thrown her out from the matrimonial home and at present the petitioner is residing in the address given in the petition. The respondent filed H.M.O.P.No.28 of 2017 on the file of the Subordinate Court, Udhagamandalam for divorce against the petitioner.

(3.) According to the petitioner, she is residing in Erode. The distance between her residence and Udhagamandalam is more than 140 kms and she has to travel from one hill to another hill to attend the Court proceedings in H.M.O.P.No.28 of 2017 at Udhagamandalam. In the circumstances, she has filed the present Transfer Civil Miscellaneous Petition to transfer H.M.O.P.No.28 of 2017 pending on the file of the Subordinate Court, Udhagamandalam to the Subordinate Court, Sathyamangalam.