B. VASUKI DEVI Vs. P. HARIHARAVEL

JUDGEMENT

(1.) This petition is filed to withdraw the suit in O.P. No.2846 of 2017 pending on the file of the II Additional Family Court, Chennai and transfer the same to the file of the Subordinate Court, Perambalur.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 11.06.2015 at Muthumariamman Alayam, No.4, Narayanappa Street, Mannadi, Chennai 600 001 as per Hindu Rites and Customs. After the marriage, both the petitioner and respondent were living together in Philadelphia at USA where the respondent works in Software Industry. Due to torture by the respondent, the petitioner left the matrimonial home. Now the petitioner is residing in Perambalur. The respondent filed O.P.No.2846 of 2017 on the file of the II Additional Family Court, Chennai for divorce against the petitioner on the ground of cruelty.

(3.) According to the petitioner, she is residing in Perambalur. She had lost her father and her mother is an illetrate lady. The distance between Perambalur and Chennai is more than 300 kms. Being a lady, it is very difficult for the petitioner to travel such a long distance alone. In the circumstances, she has filed the present Transfer Civil Miscellaneous Petition to transfer O.P.No.2846 of 2017 from the file of II Additional Family Court, Chennai to the file of the Subordinate Court, Perambalur.