A P LAVANYA Vs. P DINESHKUMAR

JUDGEMENT

(1.) The petitioner herein is the wife in H.M.O.P.No.894 of 2017 filed this Transfer Civil Miscellaneous Petition, seeking the indulgence of this Court to transfer the above said HMOP, which was filed by the respondent/ husband for divorce, from the file of the Family Court, Madurai to the file of Family Court, Coimbatore.

(2.) According to the learned Counsel for the petitioner, the marriage between the petitioner and respondent was a love marriage and the same was solemnized as per the Hindu Rites and Customs on 202013 at Madurai and subsequently registered on 19.08.2013 with the office of the District Registrar at Madurai. They led a happy marital life at Coimbatore for some time and after that they felt bitterness and differences between them. While so, the respondent/ husband filed the above divorce petition against the petitioner herein before the Family Court at Madurai on the ground of cruelty. The learned Counsel would further submit that the petitioner is doing her Ph.d., at Coimbatore and she is left with her aged mother who is living at her native village near Bodinayakannur. Therefore the petitioner is not be in a position to travel a long distance from Coimbatore to Madurai that too without any assistance of male member.

(3.) She further contented that she being a destitute woman, has no source of income. The learned counsel would add further that in the matrimonial cases the convenience of the women is the paramount consideration as held by the Hon'ble Apex Court and therefore he prays to transfer the divorce petition from the file of Family Court, Madurai to the file of Family Court at Coimbatore.