PRIYADHARSINI Vs. BATHMANABAN

JUDGEMENT

(1.) This petition is filed to withdraw M.O.P.No.393 of 2017 pending on the file of the Family Court, Puducherry and transfer the same to any one of the Family Court in Chennai.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 15.11.2015 as per Hindu rites and customs. Due to dispute, both of them are living separately. The respondent is working at Anna University, College of Engineering, Thirukuvalai, Nagapattinam District. Due to the ill advise of his parents, the respondent pledged all the jewels of the petitioner. The petitioner informed the same to her father and a complaint was lodged on 21.08.2017 before Superintendent of Police, Cuddalore by her father. The petitioner also lodged a complaint on 11.09.2017. Suppressing all these facts, in order to escape from the criminal case, the respondent filed M.O.P.No.393 of 2017 before the Family Court at Puducherry, for divorce, only to harass the petitioner. On 19.01.2018, the petitioner appeared before the Family Court, Puducherry.

(3.) According to the petitioner, she is working in a private company at Chennai and it is very difficult for her to travel from Chennai to Puducherry to appear before the Family Court for each and every hearing. In the circumstances, the petitioner has come out with the present Tr.C.M.P. for transfer of M.O.P.No.393 of 2017 from the file of the Family Court, Puducherry to any one of the Family Court at Chennai.