UMADEVI Vs. VELLAIRAJ

JUDGEMENT

(1.) The petitioner is the wife. The respondent is the husband.

(2.) The marital life between the parties is not cordial. From the materials placed on record, it is seen that the petitioner has filed a divorce proceeding against the respondent in HMOP No.178 of 2017 and the same is pending on the file of the Sub-Court, Udumalpet. It is also found that O.S.No.360 of 2017 has been laid by the children represented by the petitioner for maintenance and the same is pending on the file of the Sub-Court, Udumalpet. It is also seen that the respondent has laid a civil suit in O.S.No.152 of 2018 on the file of the III Additional District Court, Dharapuram against the petitioner. In addition to that, it is also noted that the respondent has levied HMOP No.29 of 2018 on the file of the Sub-Court, Palani against the petitioner for restitution of conjugal rights.

(3.) In the light of the abovesaid position that the various proceedings abovestated between the parties are pending in different Courts, it is the case of the petitioner that inasmuch as she has to take care of the children and also unable to travel to Palani for every occasion to attend the proceeding pending at Palani Court, accordingly, has come forward with the present transfer petition seeking to transfer the proceeding pending on the file of the Sub-Court Palani to Sub-Court, Udumalpet or any other appropriate Court for disposal according to law.