LAWS(MAD)-2018-4-1044

K. LAKSHMI Vs. A. SRIKANTH @ SRISIVAKANDHAN

Decided On April 02, 2018
K. LAKSHMI Appellant
V/S
A. Srikanth @ Srisivakandhan Respondents

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.58 of 2017 pending on the file of the Principal Subordinate Court, Tindivanam and transfer the same to the file of the Subordinate Court, Hosur, Krishnagiri District, to try along with H.M.O.P.No.115 of 2017 pending on its file.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 03.02.2017 as per Hindu rites and customs at Sri Padma Mahal Thirumana Mandapam, Vellimedupettai, Tindivanam Taluk. From the date of marriage, the respondent and his family members illtreated the petitioner and she was driven out from the matrimonial home on 12.03.2017. The family members of the petitioner have taken steps for reunion with the respondent. In the meanwhile, the respondent filed H.M.O.P.No.58 of 2017 on the file of the Principal Subordinate Court, Tindivanam under section 12(1)(c) of the Hindu Marriage Act, to annul the marriage by making false allegations against the petitioner. The petitioner filed H.M.O.P.No.115 of 2017 on the file of the Subordinate Court, Hosur, Krishnagiri District, under section 9 of the Hindu Marriage Act, for restitution of conjugal rights.

(3.) According to the petitioner, she is residing at Hosur Taluk, Krishnagiri District, along with her aged parents. The distance between Tindivanam and Hosur is about 300 kilometers. Since the parents of the petitioner are aged persons, they are unable to accompany the petitioner to travel from Hosur to Tindivanam to attend the proceedings in H.M.O.P.No.58 of 2017 filed by the respondent. Further, it is very difficult for her to meet the expenses for travelling as well as accommodation. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.58 of 2017 pending on the file of the Principal Subordinate Court, Tindivanam, to the file of the Subordinate Court, Hosur, Krishnagiri District and to try along with H.M.O.P.No.115 of 2017, which is pending on its file.